Balasundaram vs The State Rep. By
2023 Latest Caselaw 9807 Mad

                                                                                       Crl.O.P.No.17340 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.08.2023

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               Crl.O.P.No.17340 of 2023

            Balasundaram                                                                       .. Petitioner
                                                           Vs.
            1.The State Rep. by
              The Inspector of Police,
              Gingee Police Station,
              Villupuram District.

            2.Mr.Harikrishnan                                                                ..Respondents

            PRAYER : Criminal Original Petition filed under Section 482 of the Code of Criminal
            Procedure, to call for the records of the FIR in Crime No.641 of 2017 dated 02.09.2017
            pending on the 1st respondent and to quash the same as far as the petitioner is
            concerned.
                         For Petitioner                : Mr.K.Balasubramaniam

                                     For Respondents             : Mr.A.Damodaran
                                                              Additional Public Prosecutor


                                                      ORDER

This Criminal Original Petition has been filed seeking to call for the records of the

FIR in Crime No.641 of 2017 dated 02.09.2017 pending on the 1st respondent and to

quash the same as far as the petitioner is concerned.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17340 of 2023

N.ANAND VENKATESH, J

ssr

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.641 of 2017, is hereby quashed and the

Criminal Original Petition is allowed.

07.08.2023 Index : Yes/No Internet : Yes/No ssr

To

1.The Inspector of Police, Gingee Police Station, Villupuram District.

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

Crl.O.P.No.17340 of 2023

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