N.Karthick vs Union Of India Rep.By
2023 Latest Caselaw 9630 Mad

                                                          1 of 4

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 03.08.2023

                                                         CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              Crl.O.P No.18631 of 2022
                                        and Crl.MP.Nos.12275 & 12277 of 2022


            N.Karthick                                               .. Petitioner/Accused No.1

                                                   vs.

            1.Union of India rep.by
              The Assistant Inspector
              Railway Protection Force
              Coimbatore.
              (Crime No.4/2018)

            2.P.Murugan
              Assistant Inspector
              Railway Protection Force
              Coimbatore.                                                              .. Respondents


            PRAYER: Criminal Original Petition filed under Section 482 of the Code of
            Criminal Procedure, to call for the records in C.C.No.282 of 2018, on the file of the
            learned Judicial Magistrate No.I, Coimbatore and quash the same.

                                      For Petitioners    : Mr.N.R.Elango
                                                           Senior Counsel
                                                           for Mr.G.R.Deepak

                                      For Respondents : Mr.R.Rajesh Vivekananthan
                                                        Deputy Solicitor General for R1
https://www.mhc.tn.gov.in/judis
                                                      2 of 4

                                                  ORDER

This Criminal Original Petition has been filed seeking to quash the

C.C.No.282 of 2018, pending on the file of the learned Judicial Magistrate No.I,

Coimbatore.

2.The facts of this case is covered by the reported Judgment of this Court in

2018 2 LW (Crl) 606 [Jeevanandham and others Vs. State Rep. by Inspector of

Police and another]. Accordingly,C.C.No.282 of 2018, pending on the file of the

learned Judicial Magistrate No.I, Coimbatore, is hereby quashed and the Criminal

Original Petition is allowed. Consequently, connected miscellaneous petitions are

closed.

                                                                                       03.08.2023

            Index      : Yes/No
            Internet   : Yes/No

Speaking Order/Non-Speaking Order KP

https://www.mhc.tn.gov.in/judis 3 of 4

To

1. The Assistant Inspector Railway Protection Force Coimbatore.n Dharmapuri District.

2.Judicial Magistrate No.I, Coimbatore.

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

https://www.mhc.tn.gov.in/judis 4 of 4

N. ANAND VENKATESH,. J.

KP

Crl.O.P No.18631 of 2022 and Crl.MP.Nos.12275 & 12277 of 2022

03.08.2023

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