N. Vijaya vs State Represented By
2023 Latest Caselaw 2099 Mad

                                                                                 Crl OP No. 26495 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.03.2023

                                                          CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                          Criminal Original Petition No. 26495 of 2019
                                                              and
                                             Crl.M.P. Nos. 14201 & 14203 of 2019

                     1. N. Vijaya
                     2. Anandhi
                     3. Srinivasan                                      ... Petitioners
                                                            Versus


                     1. State Represented by
                        Inspector of Police,
                        R3, Ashok Nagar Police Station,
                        Chennai – 600 083.

                     2. S. Diraviam                                    ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the records, quash the
                     charges against the petitioners in C.C. No. 18301 of 2009 on the file of
                     learned XVII Metropolitan Magistrate, Saidapet, Chennai.


                                  For Petitioners    : Mr. T. Naveen Chandar.

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

https://www.mhc.tn.gov.in/judis
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                                                                                  Crl OP No. 26495 / 2019



                                            No appearance for R2.
                                            ORDER

When the matter is taken up for consideration, the learned counsel

for the petitioners submits that subsequent to the filing of this petition,

the petitioners has faced the trial in C.C. No. 18301 of 2009 and were

acquitted and produced a copy of the Judgment dated 23.08.2022.

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

as infructuous. Consequently, the connected Miscellaneous Petitions are

closed.

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

To

1. The Inspector of Police, R3, Ashok Nagar Police Station, Chennai – 600 083.

2. The XVII Metropolitan Magistrate, Saidapet, Chennai.

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

Crl OP No. 26495 / 2019

3. The Additional Public Prosecutor, High Court of Madras, Chennai.

SUNDER MOHAN, J

ay

Crl.O.P. No. 26495 of 2019 and Crl.M.P. Nos. 14201 & 14203 of 2019

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

Crl OP No. 26495 / 2019

Dated: 08.03.2023

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