Raghavan vs State Represented By
2023 Latest Caselaw 10848 Mad

                                                      1                  Crl.OP.No.18791 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 21.08.2023
                                                      CORAM:
                         THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                              Crl.O.P.No.18791 of 2023
                                                        and
                                              Crl.M.P.No.12552 of 2023

                     Raghavan                                                  ...Petitioner
                                                          Vs.

                     1.State Represented by
                       The Inspector of Police,
                       Peralam Police Station,
                       Thiruvarur District.
                       (Crime No.388 of 2018)

                     2.Puspanathan
                       Village Administrative Officer,
                       Thirumiachchur, Thiruvarur District.                   ...Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to
                     call for the records relating to the FIR in Crime No.388 of 2018 dated
                     28.08.2018 for the alleged offence under sections 143 and 188 of Indian
                     Penal Code, 1860 on the file of the 1st Respondent herein and quash the
                     same.

                                     For Petitioner         : Mr.S.Venkatesh
                                     For Respondent         : Mr.A.Damodaran for R1
                                                              Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis
                                                          2                    Crl.OP.No.18791 of 2023

                                                           ORDER

This Criminal Original Petition has been filed seeking to quash the

F.I.R in Crime No.388 of 2018 on the file of the respondent police.

2.The facts of this case is covered by the reported Judgments of this Court in Jeevanandham and others Vs. State Rep. by Inspector of Police and another reported in (2018) 2 LW Crl 606 and Sri Raja Vs. State Rep. By Inspector of Police, Sivakasi Town Police Station, Virudhunagar District, and another reported in (2019) 2 LW Crl 350. Accordingly, the FIR in Crime No.388 of 2018, is hereby quashed and the Criminal Original Petition is allowed. Consequently, connected Miscellaneous Petition is closed.

21.08.2023 Index : Yes / No Internet : Yes / No rka/mkn-ii

To

1.The Inspector of Police, Peralam Police Station, Thiruvarur District.

2. The Public Prosecutor, High Court of Madras, Madras.

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

N.ANAND VENKATESH, J., rka/mkn-ii

Crl.O.P.No.18791 of 2023 and Crl.M.P.No.12552 of 2023

21.08.2023

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