Paisal Rahman @ Faisal Rahman vs State Represented By
2023 Latest Caselaw 10988 Mad

                                                           1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.08.2023

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                             Crl.O.P No.18979 of 2023
                                            and Crl.MP.No.12692 of 2023


                    1.Paisal Rahman @ Faisal Rahman                                   Petitioner

                                                           vs.

                    1.State Represented by
                    Sub-Inspector of Police
                    Manalmedu Police Station
                    Mayiladuthurai,
                    (Cr. No. 586 of 2020)                                         Respondent

                    PRAYER: Criminal Original Petition filed under Section 482 of the Code
                    of Criminal Procedure, to call for the records in Crime No.586 of 2020
                    dated 16.05.2020 on the file of the Respondent Police and Quash the
                    same.
                                          For Petitioner       : M/s A. Rajamohamed
                                          For Respondent         :Mr. A. Damodaran,
                                                               Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis
                                                           2

                                                      ORDER

This Criminal Original Petition has been filed seeking to

quash the F.I.R in Crime No.586 of 2020 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.586 of 2020, is hereby quashed in entirety and the Criminal Original Petition is allowed. Consequently, connected Miscellaneous Petition is closed.

                                                                                     22.08.2023


                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order/Non-Speaking Order rka/mac

To

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

1. Sub-Inspector of Police Manalmedu Police Station Mayiladuthurai

2. The Additional Public Prosecutor, High Court, Madras

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

N. ANAND VENKATESH, J.

rka/mac

Crl.O.P No.18979 of 2023 and Crl.MP.No.12692 of 2023

22.08.2023

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