Poovazhagan vs The State Rep.By
2023 Latest Caselaw 4025 Mad

                                                                       Crl.O.P.(MD)No.4412 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED:10.04.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                        Crl.O.P.(MD)No.4412 of 2023 and
                                         Crl.M.P(MD).No.3902 of 2023

                     Poovazhagan                                              ...Petitioner
                                                        Vs.

                     1.The state rep.by
                     The Inspector of Police,
                     Thirukattupalli Police Station,
                     Thanjavur District.
                     (Crime No.133 of 2022)

                     2. Elangovan
                     3. ......
                     Thanjavur District.                                      Respondents

                     PRAYER: This Criminal original Petition is filed under Section 482

                     Cr.P.C., to call for the records relating to the Spl.S.C.No.88 of 2022

                     pending on the file of the learned Special Judge for POCSO Act Cases,

                     Thanjavur and quash the same.

                                    For Petitioner      : Mr.G. Karuppasamy Pandian

                                    For Respondents    : Mr.B. Nambiselvan
                                                        Additional Public Prosecutor



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                         Crl.O.P.(MD)No.4412 of 2023

                                                     ORDER

This Criminal Original Petition has been filed to call for the

records relating to the Spl.S.C.No.88 of 2022 pending on the file of the

learned Special Judge for POCSO Act Cases, Thanjavur and quash the

same.

2. Today, when the matter was taken up for hearing, the

learned Additional Public Prosecutor would submit that the trial in this

case has already been completed and it is posted for Judgments.

3. In view of the said submission, there shall be a direction

to the learned trial Judge to dispose the case on its own merits. The

Criminal Original Petition is disposed of accordingly. Consequently, the

connected Miscellaneous Petition is closed.

                                                                                10.04.2023
                     NCC          :     Yes / No
                     Index        :     Yes / No
                     Internet     :     Yes / No
                     trp

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.4412 of 2023

To

1. The Inspector of Police, Thirukattupalli Police Station, Thanjavur District.

(Crime No.133 of 2022)

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.4412 of 2023

G.ILANGOVAN,J

trp

Order made in Crl.O.P.(MD)No.4412 of 2023 and Crl.M.P(MD).No.3902 of 2023

Dated :10.04.2023

https://www.mhc.tn.gov.in/judis