Pownraj vs State Rep.
2023 Latest Caselaw 1923 Mad

                                                                            Crl OP No.21969 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 06.03.2023

                                                     CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN


                                              Crl.O.P.No.21969 of 2019
                                                         and
                                        Crl.M.P. Nos. 11393 and 11394 of 2019

                     1.Pownraj
                     2.Sivakami
                     3.Muthukumar                                            ... Petitioners

                                                       Versus

                     1. State Rep., by
                        Inspector of Police
                        R-3, Ashok Nagar Police Station
                        Chennai – 600 024.
                        (Crime No.53 of 2019)

                     2. Muthukumar                                ... Respondents


                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the entire records in respect
                     of C.C. No. 1681 of 2019 on the file of learned XVII Metropolitan
                     Magistrate, Saidapet, Chennai pending disposal of this Criminal Original
                     Petition and quash the same against the petitioners.



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                                                                                    Crl OP No.21969 / 2019

                                        For Petitioners     : No appearance.

                                        For R1               : Mr. S. Balaji,
                                                              Government Advocate (Crl.Side).


                                                          ORDER

This Criminal Original Petition has been filed to call for the entire

records in respect of C.C. No. 1681 of 2019 on the file of learned XVII

Metropolitan Magistrate, Saidapet, Chennai pending disposal of this

Criminal Original Petition and quash the same against the petitioners.

2.There is no representation on behalf of the petitioners.

3.The learned Government Advocate (Crl.Side) appearing for the

first respondent submits that the petitioners herein were acquitted in

C.C.No.1681 of 2019, by the Judgment dated 27.12.2022 on the file of

learned XVII Metropolitan Magistrate, Saidapet, Chennai – 600 015.

The present quash proceedings has been filed against the said

C.C.No.1681 of 2019. Hence, nothing survives for further adjudication

in this Criminal Original Petition.

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

Crl OP No.21969 / 2019

4.In view of the above submission made by the learned

Government Advocate (Crl.Side), this Criminal Original Petition stands

dismissed. Consequently, the connected Miscellaneous Petitions are

closed.

06.03.2023

dk Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

To

The Inspector of Police R-3, Ashok Nagar Police Station Chennai – 600 024.

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

Crl OP No.21969 / 2019

SUNDER MOHAN, J

dk

Crl.O.P. No. 21969 of 2019 and Crl.M.P. Nos. 11393 and 11394 of 2019

06.03.2023

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