Tamilselvan vs The State
2023 Latest Caselaw 5882 Mad

                                                                             Crl OP No.16828 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 09.06.2023

                                                       CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                       Criminal Original Petition No.16828 of 2021
                                             and Crl.M.P.No.9201 of 2021


                     Tamilselvan                                   ... Petitioner/Accused

                                                         Versus

                     1. The State, Rep. by
                        Inspector of Police
                        All Women Police Station,
                        Cuddalore.
                        Cr. No.11 of 2019.                         ... Respondent/Complainant

                     2. Ajantha                                    ... Defacto Complainant



                     Prayer : Criminal Original Petition has been filed under Section 482 of
                     the Criminal Procedure Code seeking to call for the records framing the
                     charges in S.C.No.142 of 2019 on the file of Special Court (POCSO
                     cases), Cuddalore and quash the same.

                                      For Petitioner   : Mr.A.Arasuganesan

                                      For Respondent   : Mr.S.Balaji
                                                         Govt. Advocate (Crl. Side), for R1



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                                                                                Crl OP No.16828 of 2021




                                                        ORDER

When the matter was taken up for hearing today, the learned

Government Advocate (Criminal Side) appearing for the first respondent

would submit that the petitioner was tried and convicted in Special

Sessions Case No.142 of 2019 by the Judgment dated 23.03.2022.

2. In view of the same, the above prayer in the Criminal Original

Petition has become infructous. Hence, nothing survives in this petition,

accordingly the Criminal Original Petition is closed. Consequently, the

connected miscellaneous petition is closed.

09.06.2023

jv

Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

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

Crl OP No.16828 of 2021

To

1. The Special Court (POCSO cases), Cuddalore.

2. The Inspector of Police All Women Police Station, Cuddalore.

3. The Public Prosecutor Madras High Court.

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

Crl OP No.16828 of 2021

SUNDER MOHAN, J.

jv

Criminal Original Petition No.16828 of 2021 and Crl.M.P.No.9201 of 2021

09.06.2023

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