K.Maruthai vs The State Rep By
2023 Latest Caselaw 7990 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.15281 of 2023
                                                         and
                                               Crl.M.P.No.9516 of 2019


                1.K.Maruthai
                2.Gowthami
                3.Ambujavalli                                                         ...Petitioners
                                                           Vs.

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

                2.Rengasamy                                                           ...Respondent

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                for the records made in Crime No.305 of 2021 on the file of the Inspector of
                Srimushnam Police Station, the 1st respondent herein and quash the same.

                                   For Petitioner          : Mr.R.Sankarasubbu
                                   For Respondent          : 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.305 of 2021 on the file of the 1st 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.305 of 2021, 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,
                  Srimushnam Police Station,
                  Cuddalore District.

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




                                                                     Crl.O.P.No.15281 of 2023
https://www.mhc.tn.gov.in/judis                                   and Crl.M.P.No.9516 of 2019