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U.Suresh vs The State Rep By
2023 Latest Caselaw 7986 Mad

Citation : 2023 Latest Caselaw 7986 Mad
Judgement Date : 10 July, 2023

Madras High Court
U.Suresh vs The State Rep By on 10 July, 2023
                                                         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.15317 of 2023
                                        and Crl.M.P.Nos.9549 and 9550 of 2023

                1.U.Suresh
                2.K.Kannathasan
                3.S.Sarath Kumar                                                   ...Petitioners
                                                        Vs.

                1.The State Rep by
                  The Inspector of Police,
                  Ariyalur Police Station, Ariyalur District.

                2.Baskar
                  Revenue Inspector
                  Ariyalur Taluk,
                  Ariyalur District.                                              ...Respondents

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                for the records pertaining to S.T.C.No.347 of 2018 pending on the file of the
                Judicial Magistrate Court No.1 at Ariyalur and quash the same.

                                   For Petitioner       : Mr.R.Jayaprakash
                                   For Respondents      : Mr.A.Damodaran
                                                          Additional Public Prosecutor for R1

                                                      ORDER

This Criminal Original Petition has been filed seeking to quash the

S.T.C.No.347 of 2018 pending on the file of the Judicial Magistrate Court No.1

at Ariyalur.

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

N.ANAND VENKATESH, J.,

ssr

2.The facts of this case is covered by the reported Judgment of this Court

in 2018 2 LW (Crl) 606 [Jeevanandham and others Vs. State Rep. by

Inspector of Police and another]. Accordingly, the S.T.C.No.347 of 2018

pending on the file of the Judicial Magistrate Court No.1 at Ariyalur is hereby

quashed and the Criminal Original Petition is allowed. Consequently,

connected Miscellaneous Petitions are closed.




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

                To

1.The Judicial Magistrate Court No.1 at Ariyalur .

2.The Inspector of Police, Ariyalur Police Station, Ariyalur District.

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

Crl.O.P.No.15317 of 2023 and Crl.M.P.Nos.9549 and 9550 of 2023 https://www.mhc.tn.gov.in/judis

 
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