S.Umesh vs The Sub Inspector Of Police
2023 Latest Caselaw 4320 Mad

                                                                             Crl.O.P.(MD)No.15155 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 17.04.2023

                                                         CORAM

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                             Crl.O.P.(MD)No.15155 of 2019
                                                         and
                                             Crl.M.P.(MD)No.9062 of 2019

                 S.Umesh                                                           : Petitioner
                                                            Vs.


                 1.The Sub Inspector of Police,
                   All Women Police Station,
                   Srivaikundam,
                   Thoothukudi District.
                   Crime No.3 of 2019.

                 2.R.Saradha Priyadarshini                                         ... Respondents

                 PRAYER : Criminal Original Petition filed under Section 482 of Criminal
                 Procedure Code, to call for the records of the charge sheet in C.C.No.141 of
                 2019 on the file of the learned Judicial Magistrate, Srivaikundam, dated
                 05.05.2019 and quash the same as illegal with respect to the petitioner.


                                    For Petitioner       : Mr.A.K.Gopalan,
                                    For R1               : Mr.R.Sivakumar,
                                                           Government Advocate(Criminal Side)



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                           Crl.O.P.(MD)No.15155 of 2019



                                  For R2                  : Mr.P.P.Alwin Balan,
                                                           Legal Aid Counsel.

                                                       ORDER

This Criminal Original Petition filed, under Section 482 Cr.P.C.,

seeking orders, to quash the charge sheet in C.C.No.141 of 2019 on the file of

the learned Judicial Magistrate, Srivaikundam, dated 05.05.2019 .

2. When the matter is taken up for hearing today (i.e.,17.04.2023), the

learned Government Advocate (Criminal Side) would submit that the learned

Judicial Magistrate, Srivaikundam, after trial, has passed the judgment, dated

06.04.2023, acquitting all the accused, including the present petitioner and he

has also produced the copy of the Court disposal form.

3. Recording the same, this Criminal Original Petition is dismissed as

infructuous. Consequently, connected Miscellaneous Petition is closed.

17.04.2023

NCC : Yes/ No Index : Yes/No Internet : Yes/ No das

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.15155 of 2019

To

1.The Sub Inspector of Police, All Women Police Station, Srivaikundam, Thoothukudi District.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.15155 of 2019

K.MURALI SHANKAR,J.

das

Order made in

Crl.O.P.(MD)No.15155 of 2019 and Crl.M.P.(MD)No.9062 of 2019

Dated: 17.04.2023

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