C.Ve.Shanmugam vs State Rep. By
2023 Latest Caselaw 8732 Mad

                                                                                      Crl.O.P.No.16298 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 20.07.2023

                                                            CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                 Crl.O.P.No.16298 of 2023
                                               and Crl.M.P.No.10340 of 2023

                    C.Ve.Shanmugam                                    .. Petitioner

                                                             Versus

                    State rep. by
                    The Inspector of Police,
                    Villupuram West Police Station,
                    Villupuram District.
                    Crime No.154 of 2023.                             .. Respondent

                    Prayer : Criminal Original Petition filed under Section 482 of the Code of

                    Criminal Procedure, to call for the records and quash the case in Crime

                    No.154 of 2023 on the file of the Villupuram West Police Station.


                                     For Petitioner        : Mr.Vijaynarayan, Senior Counsel
                                                      for Mr.M.Mohamed Riyaz and
                                                      Mr.E.Balmurugan

                                     For Respondent : Mr.M.Babumuthumeeran,
                                                 Additional Public Prosecutor




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

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                                                                                 Crl.O.P.No.16298 of 2023


                                                         ORDER

This Criminal Original Petition has been filed seeking to quash the

F.I.R in Crime No.154 of 2023 on the file of the respondent Police.

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

F.I.R in Crime No.154 of 2023, is hereby quashed in entirety and the

Criminal Original Petition is allowed. Consequently, connected

Miscellaneous Petition is closed.

                                                                                          20.07.2023
                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Public Prosecutor, High Court of Madras.

2. The Inspector of Police, Villupuram West Police Station, https://www.mhc.tn.gov.in/judis

Crl.O.P.No.16298 of 2023

Villupuram District.

N.ANAND VENKATESH, J.

grs

Crl.O.P.No.16298 of 2023 and Crl.M.P.No.10340 of 2023

20.07.2023

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