N.Nelson Sathya vs The State Rep. By
2023 Latest Caselaw 7452 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.07.2023

                                                          CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl.O.P No.2137 of 2022
                                              and Crl.M.P No.935 of 2022

                N.Nelson Sathya                                                        Petitioner

                                                    vs.

                1.The State Rep. by
                  The Inspector of Police,
                  All Women Police Station, Anna Nagar District.
                  (Crime No.04 of 2021)

                2.Lakshmi                                                           Respondents

                PRAYER: Criminal Original Petition filed under Section 482 of the Code of

                Criminal Procedure, to call for the records relating to the F.I.R. in Crime No.04

                of 2021 dated 08.05.2021 for the alleged offence under sections 417, 506(i) of

                Indian Penal Code, 1860 on the file of the 1st respondent police herein and

                quash the same.

                                        For Petitioner     : Mr.P.Vimal Raj

                                        For Respondents : Mr.A.Gopinath
                                                          Government Advocate (Criminal Side)
                                                          for R1
                                                          No Appearance for R2

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

This criminal original petition has been filed challenging the FIR

pending investigation in Crime No.4 of 2021 on the file of the 1st respondent.

2.When the matter was taken up for hearing, the learned counsel

appearing on either side brought to the notice of this Court that the

investigation was completed and final report was filed and it was taken up by

the learned Additional Mahila Court (Magisterial Level), Egmore in C.C.No.3

of 2022. Ultimately, the case itself ended in acquittal by judgment and order

dated 15.06.2023.

3.In view of the above development, nothing survives in this criminal

original petition and accordingly, the same is closed. Consequently, connected

miscellaneous petition is closed.

                                                                                     03.07.2023

                Index      : Yes/No
                Internet   : Yes/No

Speaking Order/Non-Speaking Order ssr

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

1. The Inspector of Police, All Women Police Station, Anna Nagar District.

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

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

N. ANAND VENKATESH,. J.

ssr

Crl.O.P No.2137 of 2022 and Crl.M.P No.935 of 2022

03.07.2023

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