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A.Ayyasamy vs The State Rep. By Its
2023 Latest Caselaw 8269 Mad

Citation : 2023 Latest Caselaw 8269 Mad
Judgement Date : 13 July, 2023

Madras High Court
A.Ayyasamy vs The State Rep. By Its on 13 July, 2023
                                                        1 of 4

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 13.07.2023

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              Crl.O.P No.15630 of 2023
                                         and Crl.M.P Nos.9724 & 9725 of 2023

            1.A.Ayyasamy

            2.M.Panneer @ Murugesan

            3.P.Krishnan

            4.M.Parthiban

            5.S.Muthammal

            6.S.Mariyammal

            7.G.Haripriya

            8.A.Rajeswari

            9.J.Pappathi                                                             Petitioners

                                                 vs.

            The State rep. by its
            Inspector of Police,
            P.4 Ukkadam Police Station,
            Coimbatore District                                                     Respondent

            PRAYER: Criminal Original Petition filed under Section 482 of the Code of
            Criminal Procedure, to call for the records connected with the case in C.C.No.196 of
            2021 by the learned Judicial Magistrate-V, Coimbatore and quash the same insofar
https://www.mhc.tn.gov.in/judis

            as the petitioner is concerned.
                                                       2 of 4




                                  For Petitioner     : Mr.C.Rajaguru

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


                                                     ORDER

This Criminal Original Petition has been filed seeking to quash the

C.C.No.196 of 2021 pending on the file of the Judicial Magistrate-V, Coimbatore.

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 C.C.No.196 of 2021 pending on the file of

the Judicial Magistrate-V, Coimbatore is hereby quashed and the Criminal Original

Petition is allowed. Consequently, connected Miscellaneous Petitions are closed.




                                                                                        13.07.2023

            Index      : Yes/No
            Internet   : Yes/No

Speaking Order/Non-Speaking Order ssr

https://www.mhc.tn.gov.in/judis 3 of 4

To

1.The Judicial Magistrate-V, Coimbatore.

2.The Inspector of Police, P.4 Ukkadam Police Station, Coimbatore District.

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

https://www.mhc.tn.gov.in/judis 4 of 4

N. ANAND VENKATESH,. J.

ssr

Crl.O.P No.15630 of 2023 and Crl.M.P Nos.9724 & 9725 of 2023

13.07.2023 https://www.mhc.tn.gov.in/judis

 
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