Mr.Simon @ Savarimuthu vs State Rep.
2023 Latest Caselaw 2086 Mad

Citation : 2023 Latest Caselaw 2086 Mad
Judgement Date : 8 March, 2023

Madras High Court

Mr.Simon @ Savarimuthu vs State Rep. on 8 March, 2023

                                                                                      Crl OP No. 24721 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 08.03.2023

                                                             CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                          Criminal Original Petition No. 24721 of 2019
                                                              and
                                                  Crl.M.P. No. 13148 of 2019

                     Mr.Simon @ Savarimuthu                                         ... Petitioner
                                                              Versus


                     1. State rep., by its
                        The Inspector of Police,
                        Rural Police Station
                        Tiruppur.

                     2. Mr. Jayachandran                                  ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the records relating to S.C.
                     No. 26 of 2019 on the file of the Principal District Judge, Tiruppur
                     District and quash the same.


                                  For Petitioner        : Mr. K. Rajendra Prasad.

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

                                                   R2 – No appearance.



https://www.mhc.tn.gov.in/judis
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                                                                                  Crl OP No. 24721 / 2019



                                           ORDER

When the matter was taken up for consideration, the learned

counsel for the petitioner submitted that subsequent to the filing of this

petition, the petitioner has faced the trial in S.C. No. 26 of 2019 and was

acquitted and produced a copy of the Judgment dated 15.12.2022.

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

as infructuous. Consequently, the connected Miscellaneous Petition is

closed.

08.03.2023 ay Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

1. The Inspector of Police, Rural Police Station, Tiruppur.

2. The Principal District Judge, Tiruppur.

3. The Additional Public Prosecutor, https://www.mhc.tn.gov.in/judis

Crl OP No. 24721 / 2019