R.Noor Mohamed vs The State Rep By
2023 Latest Caselaw 7989 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.15307 of 2023

                R.Noor Mohamed                                                        ...Petitioner
                                                         Vs.

                1.The State Rep by
                  The Inspector of Police,
                  Kattumannar Kovil Police Station,
                  Cuddalore District.
                  (Crime No.447 of 2022)

                2.V.K.Senthilkumar
                  Special Sub Inspector of Police,
                  Kattumannar Kovil Police Station,
                  Cuddalore District.                                               ...Respondents

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                for the records culminating Crime No.447 of 2022, pending on the file of the
                Kattumannar Kovil Police Station, Cuddalore District, quash the same.

                                   For Petitioner        : Mr.Sanjay N Gandhi
                                   For Respondents       : Mr.A.Damodaran
                                                           Additional Public Prosecutor for R1


                                                      ORDER

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

in Crime No.447 of 2022 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.

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

                To
                1.The Inspector of Police,

Kattumannar Kovil Police Station, Cuddalore District.

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

Crl.O.P.No.15307 of 2023 https://www.mhc.tn.gov.in/judis