M. Suresh vs The State Rep. By Its
2023 Latest Caselaw 5675 Mad

                                                                           Crl.O.P.No.15727 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 07.06.2023

                                                        CORAM:

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                                Crl.O.P.No.15727 of 2021
                     1. M. Suresh
                     2. Stephen @ Raj
                     3. Kennedy
                     4. Shanmugam @ Robert
                     5. Saranraj                                       ...Petitioners / A1 to A5
                                                          -Vs-
                     1.The State rep. by its:
                       Inspector of Police,
                       Government Railway Police Station,
                       Central, Park Town,
                       Chennai – 600 003.                        ... 1st Respondent / Complainant

                     2.V. Nagaraj                       ... 2nd Respondent / Defacto Complainant

                     Prayer: Criminal Original petition filed under Section 482 of Code of
                     Criminal Procedure, to call for the records in C.C.No.384 of 2021 on the
                     file of the XVI Metropolitan Magistrate Court, George Town, Chennai
                     and to quash the same.


                                      For Petitioners        : No appearance

                                      For R1                 : Mr. S. Balaji,
                                                             Government Advocate (Crl. Side)

                                      For R2                 : No Appearance


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                              Crl.O.P.No.15727 of 2021


                                                           ORDER

This Criminal Original Petition has been filed seeking to quash the

proceedings in C.C.No.384 of 2021 on the file of the XVI Metropolitan

Magistrate Court, George Town, Chennai.

2.It is submitted by the learned Government Advocate (Crl. Side)

that the petitioners were tried and acquitted by judgment dated

01.07.2022 in C.C.No.384 of 2021, which has been challenged in the

above quash petition.

3.In view of the above submission, nothing further survives for

adjudication in this quash petition. Hence, the Criminal Original Petition

is dismissed.

07.06.2023

smv Index : Yes/No Speaking : Yes / No Neutral Citation : Yes / No

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

Crl.O.P.No.15727 of 2021

To,

1.Inspector of Police, Government Railway Police Station, Central, Park Town, Chennai – 600 003.

2.The XVI Metropolitan Magistrate Court, George Town, Chennai.

3.The Public Prosecutor, High Court of Madras.

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

Crl.O.P.No.15727 of 2021

SUNDER MOHAN,J.

smv

Crl.O.P.No.15727 of 2021

07.06.2023

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