M.Vignesh vs State Rep. By
2023 Latest Caselaw 6198 Mad

                                                                                   Crl.O.P.No.18912 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.18912 of 2021
                                                              and
                                               Crl.M.P.Nos.10395 & 10396 of 2021

                     1.M.Vignesh
                     2.Akash
                                                                             ... Petitioners
                                                              Vs.
                     1.State Rep. by
                       The Inspector of Police,
                       Tambaram Police Station,
                       GRP Chennai.
                      (Crime No.182/2017)

                     2.M.Gowtham                                            ... Respondents



                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code to call for the records in CC.No.228/2018 on the
                     file of the Judicial Magistrate No.II, Chengalpet and quash the same and
                     thus render justice.

                                  For Petitioner   : No appearance

                                  For Respondents : Mr.S.Balaji, Govt. Advocate (Crl.Side) [R.1]

                                                   : No Appearance [R.2]


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.18912 of 2021


                                                           ORDER

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

CC.No.228/2018 on the file of the Judicial Magistrate No.II, Chengalpet.

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

petitioners were tried and acquitted by the judgment dated 06.07.2022 in

C.C.No.228 of 2018 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.18912 of 2021

To,

1. The Inspector of Police, Tambaram Police Station, GRP Chennai.

2. The Judicial Magistrate No.II, Chengalpet.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.18912 of 2021

SUNDER MOHAN. J,

shr

Crl.O.P.No.18912 of 2021 and Crl.M.P.No.10395 & 10396 of 2021

14.06.2023

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