S.Sundaramoorthy vs State Rep. By
2023 Latest Caselaw 2007 Mad

                                                                                   Crl.O.P.No.23442 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.03.2023

                                                         CORAM:

                                    THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                            Crl.O.P.No.23442 of 2019 and
                                         Crl.M.P.Nos.12316 & 12319 of 2019

                  S.Sundaramoorthy                                              .. Petitioner


                                                          Vs.
                  1.State Rep. by
                    The Inspector of Police,
                    C.C.I.W., C.I.D., Vellore,
                    Cr.No.6/2007.

                  2.The Deputy Registrar of Co-op. Societies,
                    Tirupathur Circle, Velllore District.                      ... Respondents

                  PRAYER : Criminal Original Petition is filed under Section 482 of Cr.P.C., to
                  call for the records relating to the criminal case in C.C.No.30 of 2010 on the
                  file of the learned Judicial Magistrate II, Vellore and quash the same insofar as
                  it relates to the petitioner/accused No.4.
                                        For Petitioner         : M/s.T.Sundaravadanam

                                        For Respondents        : Mr.A.Damodaran,
                                                                 Addl. Public Prosecutor for R1

                                                                No appearance for R2




                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                     Crl.O.P.No.23442 of 2019

                                                        ORDER

This petition has been filed to call for the records relating to the criminal

case in C.C.No.30 of 2010 on the file of the learned Judicial Magistrate II,

Vellore and quash the same insofar as it relates to the petitioner/accused No.4.

2. Learned counsel for the petitioner submits that he was tried in

C.C.No.30 of 2010 and was acquitted of all the charges, by judgment dated

18.10.2022 and hence, he sought permission to withdraw the above original

petition.

3. In view of the above, this Criminal Original Petition is dismissed as

withdrawn. Consequently, connected miscellaneous petitions are closed.

07.03.2023 Index: Yes/No Speaking / Non Speaking Order

To

1. The Judicial Magistrate II, Vellore

2. The Inspector of Police,

https://www.mhc.tn.gov.in/judis Crl.O.P.No.23442 of 2019

C.C.I.W., C.I.D., Vellore, Cr.No.6/2007.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.23442 of 2019

SUNDER MOHAN, J

kal

Crl.O.P.No.23442 of 2019 and Crl.M.P.Nos.12316 & 12319 of 2019

07.03.2023

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