Muthaiyan vs The State Rep By Its
2023 Latest Caselaw 1999 Mad

                                                                                Crl.O.P.No.23711 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 07.03.2023

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                                CRL.O.P.No.23711 of 2019

                     Muthaiyan                                                  ... Petitioner
                                                             Vs

                     1.The State rep by its
                       The Inspector of Police,
                       Chidambaram Town Police Station,
                       Cuddalore District.

                     2.The Village Administrative Officer,
                       Chidambaram,
                       Cuddalore District.                                   ... Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
                     praying to call for the records in C.C.No.316 of 2017 pending on the file of
                     learned Judicial Masgistrate No.II, Chidambaram, Cuddalore District and
                     quash the same.


                                     For Petitioner      : M/s.K.M.Vijayan Associates
                                     For Respondents : Mr.A.Damodaran
                                                       Additional Public Prosecutor




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    Crl.O.P.No.23711 of 2019




                                                           ORDER

This petition has been filed to call for the records in C.C.No.316 of

2017 for the offences under Sections 143, 188, 341, 285 IPC r/w 7(1) (a) of

CLA Act, 2005, pending on the file of learned Judicial Magistrate No.II,

Chidambaram, Cuddalore District and to quash the same.

2. Both the learned counsel for the petitioner and the learned Additional

Public Prosecutor for the respondents would submit that the accused in

C.C.No.316 of 2017 was acquitted by the learned Judicial Magistrate - II,

Chidambaram by the judgment dated 24.01.2023.

3. In view of the above, nothing survives for adjudication in this

criminal original petition. Hence, this Criminal Original Petition stands

dismissed. Consequently, connected miscellaneous petition is closed.

07.03.2023

Internet:Yes/No Index:Yes/No jas

https://www.mhc.tn.gov.in/judis Crl.O.P.No.23711 of 2019

To

1.The Inspector of Police, Chidambaram Town Police Station, Cuddalore District.

2.The Village Administrative Officer, Chidambaram, Cuddalore District.

3.The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.23711 of 2019

SUNDER MOHAN, J.

jas

CRL.O.P.No.23711 of 2019

07.03.2023

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