S.Gangadevi vs The Inspector Of Police
2023 Latest Caselaw 6879 Mad

                                                                                 Crl.O.P.(MD)No.11382 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 22.06.2023

                                                         CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                             Crl.O.P.(MD)No.11382 of 2022
                                                         and
                                             Crl.M.P.(MD)No.7179 of 2022
                    1.S.Gangadevi
                    2.R.Avadaithai
                    3.R.Rajendran
                    4.Gangadharan                                   ... Petitioners
                                                        Vs.
                    The State rep. by
                    1.The Inspector of Police
                      Veerapandi Police Station,
                      Theni District.
                      (Crime No.165/2022)
                    2.Vanitha                                         ... Respondents


                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to call for the records pertaining to the case in Crime
                    No.165 of 2022, on the file of the first respondent police and quash the same.


                                   For Petitioners            : No appearance

                                   For R1                     : Mr.B.Nambiselvan
                                                                Additional Public Prosecutor

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


                    1/4
                                                                              Crl.O.P.(MD)No.11382 of 2022


                                                          ORDER

This Criminal Original Petition has been filed seeking to quash

the F.I.R in Crime No.165 of 2022, on the file of the first respondent.

2. Today, when the matter is taken up for hearing, there is no

representation for the petitioners.

3. The learned Additional Public Prosecutor would submit that

after investigation, final report was filed and the same was taken on file as

C.C.No.19 of 2023, on the file Judicial Magistrate, Theni. After ful-fledged

trial, the case ended in acquittal, on 21.03.2023 and the judgment also

produced. So, the matter has become infructuous.

4. Recording the submissions made by the learned Additional

Public Prosecutor, this Criminal Original Petition stands dismissed as

infructuous. Consequently, connected Miscellaneous Petition is closed.

22.06.2023 NCC : Yes/No Index : Yes/No Internet:Yes/No Ls

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

Crl.O.P.(MD)No.11382 of 2022

To

1.The Inspector of Police Veerapandi Police Station, Theni District.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.O.P.(MD)No.11382 of 2022

G.ILANGOVAN, J.,

Ls

Crl.O.P.(MD)No.11382 of 2022

22.06.2023

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