Santhanaraj vs The Inspector Of Police
2023 Latest Caselaw 7370 Mad

                                                                                 Crl.O.P.(MD) No.18093 of 2022


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 30.06.2023

                                                        CORAM:

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                            Crl.O.P.(MD) No.18093 of 2022
                                          and Crl.M.P(MD)No.12081 of 2022

                1. Santhanaraj

                2. Sarathi
                                                                                         ... Petitioners
                                                            Vs

                1. The Inspector of Police,
                   Alwarthirunagari Police Station,
                   Thoothukudi District. Cr.No.75/2022.

                2. Sarathi

                3. Ramalakshmi
                                                                                      ... Respondents
                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
                this Court to call for the records relating to the FIR in Crime No.75/2022,
                dated 21.07.2022, on the file of the first Respondent Police and quash the
                same as illegal.
                                    For Petitioners : Mr. Jeyakarthik.M.S.

                                    For R1       : Mr.B.Nambiselvam,
                                                  Additional Public Prosecutor

                                    For R2,R3    : Mr.A.Karthik

                1/3

https://www.mhc.tn.gov.in/judis
                                                                            Crl.O.P.(MD) No.18093 of 2022


                                                     ORDER

Today, when the matter is taken up for hearing, the learned

Additional Public Prosecutor would submit that in this case charge sheet has

been filed and taken cognizance in C.C.No.742 of 2022, on the file of Judicial

Magistrate No.II, Srivaikundam and after full trial, all the accused persons

have been acquitted by the Judgment, dated 01.03.2023.

2.In view of the submission made by the learned Additional

Public Prosecutor, nothing survives for further adjudication. This Criminal

Original Petition stands dismissed as infructuous. Consequently, connected

miscellaneous petition is closed.

30.06.2023

NCS:Yes/No Internet:Yes/No Index:Yes/No

PNM

To

1. The Inspector of Police, Alwarthirunagari Police Station, Thoothukudi District. Cr.No.75/2022.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.18093 of 2022

G.ILANGOVAN, J.

PNM

ORDER IN Crl.O.P.(MD) No.18093 of 2022 and Crl.M.P(MD)No.12081 of 2022

30.06.2023

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