Senji Venkatesan @ M.Venkatesan vs State Rep. By
2023 Latest Caselaw 6197 Mad

                                                                                   Crl.O.P.No.18338 of 2021


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 14.06.2023

                                                            CORAM

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN
                                                   Crl.O.P.No.18338 of 2021
                                                             and
                                               Crl.M.P.No.10068 & 10069 of 2021

                     1.Senji Venkatesan @ M.Venkatesan
                     2.G.Prakash
                                                                                   ... Petitioners
                                                               Vs.
                     State Rep. by
                     The Inspector of Police,
                     Panamadangi Police Station,
                     K.V.Kuppam Taluk
                     Vellore, District.

                                                                                   ... Respondent



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code to call for the entire records in respect of
                     CC.No.107/2021 on the file of Judicial Magistrate, Katpadi and quash the
                     same in view of the above said grounds and thus render justice.

                                  For Petitioners   : M/s.D.Rajagopal

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




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https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.18338 of 2021




                                                           ORDER

This Criminal Original Petition is filed to quash the final report in

C.C.No.107/2021, on the file of Judicial Magistrate, Katpadi.

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

petitioners were tried and acquitted by the judgment dated 08.03.2023 in

C.C.No.107 of 2021 which is impugned in the instant quash petition.

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

in this petition and hence the prayer in the instant petition has become

infructuous.

4. With the above observations, this Criminal Original Petition is

dismissed. Consequently, the connected Miscellaneous Petitions are closed.

                                                                                             14.06.2023

                     Index        : Yes/No
                     Internet     : Yes/No
                     Neutral Citation :Yes/No
                     shr

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18338 of 2021

To,

1. The Inspector of Police, Panamadangi Police Station, K.V.Kuppam Taluk Vellore, District.

2. The Judicial Magistrate, Katpadi.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18338 of 2021

SUNDER MOHAN. J,

shr

Crl.O.P.No.18338 of 2021 and Crl.M.P.No.10068 & 10069 of 2021

14.06.2023

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