M.Sampath Kumar vs The State Rep. By
2023 Latest Caselaw 9808 Mad

                                                                                       Crl.O.P.No.17277 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.17277 of 2023

            1.M.Sampath Kumar

            2.J.Antony Dhinakaran

            3.S.Kumaraswamy

            4.R.Mohan

            5.K.Suresh                                                                          .. Petitioners

                                                             Vs.

            The State Rep. by
            The Inspector of Police,
            T1, Ambattur Police Station,
            Ambattur, Chennai – 600 053.                                                      ..Respondents

            PRAYER : Criminal Original Petition filed under Section 482 of the Code of Criminal
            Procedure, to invoke its inherent powers under Section 482 of Cr.P.C., and quash the
            FIR in Crime No.2094 of 2020 dated 30.111.2020 on the file of the T1, Ambattur Police
            Station.
                                  For Petitioner            : Mr.K.Bharathi

                                        For Respondents           : Mr.A.Damodaran
                                                               Additional Public Prosecutor


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https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.17277 of 2023



                                                     ORDER

This Criminal Original Petition has been filed seeking to quash the FIR in Crime

No.2094 of 2020 pending on the file of the T1, Ambattur Police Station, Ambattur,

Chennai – 600 053.

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.2094 of 2020, 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, T1, Ambattur Police Station, Ambattur, Chennai – 600 053.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17277 of 2023

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

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17277 of 2023

N.ANAND VENKATESH, J

ssr

Crl.O.P.No.17277 of 2023

07.08.2023

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