R.Noon Mohammed vs The State Represented By
2023 Latest Caselaw 7667 Mad

                                                          1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 05.07.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                           Crl.O.P.No.14865 of 2023

                     R.Noon Mohammed                                  ...Petitioner
                                                        -Vs-


                     1.The State Represented by
                     The Inspector of Police
                     Chidambaram Town Police Station
                     Cuddalore District

                     2.C.Murugesan,
                     Inspector of Police,
                     Chidambaram Town Police Station,
                     Cuddalore District.                              ...Respondents

                     Prayer: Criminal Original petition filed under Section 482 of
                     Code of Criminal Procedure, to call for the records culminating
                     Cr.No.246 of 2019 pending on the file of Chidambaram Town
                     Police Station Cuddalore District.

                                    For Petitioner    : Mr.Sanjay N Gandhi

                                    For respondents        : Mr.A.Damodaran
                                                       Additional Public Prosecutor



https://www.mhc.tn.gov.in/judis
                                                              2

                                                        ORDER

This Criminal Original Petition has been filed seeking

to quash the F.I.R in Cr.No.246 of 2019 on the file of the

respondent police.

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 Cr.No.246 of 2019 , is hereby quashed and the Criminal Original Petition is allowed. Consequently, connected Miscellaneous Petition is closed.

                                                                                   05.07.2023

                     rka
                     Index    : Yes/No
                     Internet : Yes/No

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

N.ANAND VENKATESH, J.

rka

To

1.The State Represented by The Inspector of Police Chidambaram Town Police Station Cuddalore District

2.The Public Prosecutor, High Court, Madras.

Crl.O.P.No.14865 of 2023

05.07.2023 https://www.mhc.tn.gov.in/judis