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Rajamanickam vs Sadurudeen
2023 Latest Caselaw 6343 Mad

Citation : 2023 Latest Caselaw 6343 Mad
Judgement Date : 15 June, 2023

Madras High Court
Rajamanickam vs Sadurudeen on 15 June, 2023
                                                                                   Crl.O.P.No.17228 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.06.2023

                                                          CORAM:

                                   THE HON'BLE Mr. JUSTICE SUNDER MOHAN

                                                Crl.O.P.No.17228 of 2021
                                         and Crl.M.P.Nos.9469 and 9470 of 2021

                  Rajamanickam                                            ...Petitioner

                                                             Versus
                  Sadurudeen                                              ...Respondent

                  PRAYER : Criminal Original Petition filed under Section 482 of Criminal
                  Procedure Code, seeking to call for records in S.T.C.No.175 of 2020 on the
                  file      of    the   learned   District     Munsif   Cum    Judicial     Magistrate,
                  Kattumannarkovil, Cuddalore District and quash the same.

                                   For Petitioner     :        Mr. T. Shanmugam
                                   For Respondent     :        Mr. A.M. Rahamath Ali


                                                        ORDER

This petition has been filed to call for the records in S.T.C.No.175 of

2020 on the file of the learned District Munsif Cum Judicial Magistrate,

Kattumannarkovil, Cuddalore District and to quash the same.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17228 of 2021

2. Mr.T.Shanmugam, the learned counsel for the petitioner reported

that the petitioner was tried and acquitted by the Judgment dated 08.05.2023

in S.T.C.No.175 of 2020 which has been challenged in this quash petition.

Hence, nothing survives for further adjudication in this Criminal Original

Petition.

3. In view of the submission made by the learned counsel for the

petitioner, this Criminal Original Petition stands dismissed. Consequently, the

connected miscellaneous petitions are closed.

15.06.2023

Index : Yes/No Internet : Yes/No Speaking Order/Non Speaking Order Neutral Citation Case: Yes/No dk

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17228 of 2021

To

1.The District Munsif Cum Judicial Magistrate, Kattumannarkovil, Cuddalore District

2. The Public Prosecutor High Court of Madras Chennai – 600 104.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17228 of 2021

SUNDER MOHAN, J.

dk

Crl.O.P.No.17228 of 2021 and Crl.M.P.Nos.9469 and 9470 of 2021

15.06.2023 (1/2)

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

 
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