Harimannan vs The State Rep By
2023 Latest Caselaw 7982 Mad

                                                             1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED : 10.07.2023
                                                         CORAM:
                         THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                                Crl.O.P.No.15304 of 2023
                                                          and
                                                Crl.M.P.No.9529 of 2019


                1.Harimannan
                2.N.Arunkumar
                3.P.Nagaraj
                4.Badmanaban
                5.P.Ganapathi                                                          ...Petitioners
                                                            Vs.

                The State Rep by
                The Inspector of Police,
                Mettupalayam,
                Coimbatore.                                                            ...Respondent

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                for the entire records connected with the case in FIR No.575 of 2019 on the file
                of the respondent police and quash the same.

                                   For Petitioners          : Mr.C.Rajaguru
                                   For Respondent           : Mr.A.Damodaran
                                                              Additional Public Prosecutor


                                                          ORDER

This Criminal Original Petition has been filed seeking to quash the F.I.R

in Crime No. 575 of 2019 on the file of the respondent police. https://www.mhc.tn.gov.in/judis

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.575 of 2019, is hereby quashed and the Criminal Original Petition is allowed. Consequently, connected Miscellaneous Petition is closed.

                                                                                     10.07.2023
                Index             : Yes / No
                Internet          : Yes / No
                ssr

                To
                1.The Inspector of Police,
                  Mettupalayam,
                  Coimbatore.

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




                                                                     Crl.O.P.No.15304 of 2023
https://www.mhc.tn.gov.in/judis                                   and Crl.M.P.No.9529 of 2019