Natesan vs State Rep By
2023 Latest Caselaw 7446 Mad

                                                        1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 03.07.2023

                                                      CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           Crl.O.P No.14657 of 2023
                                                      and
                                       Crl.MP.Nos.9143 and 9144 of 2023


                1. Natesan
                2. Rajendiran
                3. Ravi
                4. Rayar
                5. Kannan
                6. Sharma
                7. Sekar
                8. Najipudeen
                9. Dakshinamoorthy
                10. Sekar
                11. Krishnan
                12. Ravi
                13. Senthil
                14. Gnanasekar @ Chinnakutti
                15. Mahendran                                         ... Petitioners

                                                vs.

                1. State Rep by
                   Inspector of Police,
                   Puthur Police Station,
                   Cuddalore District.
                   (Crime No.201 of 2017)

                2. M.Baskar
https://www.mhc.tn.gov.in/judis                                             Respondents
                                                           2



                PRAYER: Criminal Original Petition filed under Section 482 of the Code
                of Criminal Procedure, to call for the records in S.T.C.No.164 of 2018
                pending on the file of learned District Munsif-Cum-Judicial Magistrate,
                Kattumannarkoil, Cuddalore and quash the same.


                                       For Petitioners    : Mr.Manuraj

                                       For R1             : Mr.A.Damodaran
                                                            Additional Public Prosecutor

                                                         ORDER

This Criminal Original Petition has been filed seeking to

quash the S.T.C.No.164 of 2018 pending on the file of learned District

Munsif-Cum-Judicial Magistrate, Kattumannarkoil, Cuddalore.

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 S.T.C.No.164 of 2018 pending

on the file of learned District Munsif-Cum-Judicial Magistrate, https://www.mhc.tn.gov.in/judis

Kattumannarkoil, Cuddalore, is hereby quashed and the Criminal

Original Petition is allowed. Consequently, connected Miscellaneous

Petition is closed.

                                                                         03.07.2023

                Index      : Yes/No
                Internet : Yes/No

Speaking Order/Non-Speaking Order rka

To

1. The District Munsif-Cum-Judicial Magistrate, Kattumannarkoil, Cuddalore.

2. The Inspector of Police, Puthur Police Station, Cuddalore District.

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

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

N. ANAND VENKATESH,. J.

rka

Crl.O.P No.14657 of 2023 and Crl.MP.Nos.9143 and 9144 of 2023

03.07.2023

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