A.Vinoth Kumar vs State Rep.
2023 Latest Caselaw 2093 Mad

                                                                                 Crl OP No. 27745 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.03.2023

                                                         CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                         Criminal Original Petition No. 27745 of 2019
                                                             and
                                                 Crl.M.P. No. 14785 of 2019

                     A.Vinoth Kumar                                    ... Petitioner
                                                           Versus

                     1. State rep., by its
                        The Inspector of Police,
                        T4 – Madhuravoyal Police Station
                        Madhuravoyal,
                        Chennai – 600 095.
                        (Crime No.924/2018)

                     2. M.Murugan                                     ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the entire records connected
                     with the proceedings of the case in C.C. No. 21 of 2019 pending trial on
                     the file of the learned Judicial Magistrate – II, Poonamallee, quash the
                     same.


                                  For Petitioner    : Mr. G. Prakash Kumar.

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


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                  Crl OP No. 27745 / 2019

                                               R2 – No appearance.

                                           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 faced the trial in C.C. No. 21 of 2019 and was

acquitted and produced a copy of the Judgment dated 22.11.2021.

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 To

1. The Inspector of Police, T4 – Madhuravoyal Police Station Madhuravoyal, Chennai – 600 095.

2. The Judicial Magistrate – II, Poonamallee.

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

Crl OP No. 27745 / 2019

High Court of Madras, Chennai.

SUNDER MOHAN, J

ay

Crl.O.P. No. 27745 of 2019 and Crl.M.P. No. 14785 of 2019

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

Crl OP No. 27745 / 2019

Dated: 08.03.2023

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