Karuna vs The State Rep. By Its
2023 Latest Caselaw 8270 Mad

                                                         1 of 2

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 13.07.2023

                                                        CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              Crl.O.P No.15618 of 2023
                                         and Crl.M.P Nos.9719 & 9721 of 2023

            Karuna                                                                        Petitioner

                                                  vs.

            1.The State rep. by its
              Inspector of Police,
              Thiruvallur Town Police Station,
              Thiruvallur District.

            2.Babu                                                                      Respondents

            PRAYER: Criminal Original Petition filed under Section 482 of the Code of
            Criminal Procedure, to call for the records pertaining to the proceedings in
            C.C.No.136 of 2023 pending on the file of learned Judicial Magistrate No.I at
            Thiruvallur, Thiruvallur District and quash the same.

                                      For Petitioner    : Mr.D.Dayalan

                                      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.136 of 2023 pending on the file of the Judicial Magistrate No.I at

Thiruvallur, Thiruvallur District. https://www.mhc.tn.gov.in/judis 2 of 2

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 C.C.No.136 of 2023 pending on the file of

the Judicial Magistrate No.I at Thiruvallur, Thiruvallur District 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

To

1.The Judicial Magistrate No.I at Thiruvallur, Thiruvallur District.

2.The Inspector of Police, Thiruvallur Town Police Station, Thiruvallur District.

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

Crl.O.P No.15618 of 2023 and Crl.M.P Nos.9719 & 9721 of 2023 https://www.mhc.tn.gov.in/judis