M.Murugesan vs The State
2023 Latest Caselaw 2242 Mad

                                                                         Crl.O.P.(MD)No.2592 of 2020


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 10.03.2023

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE R.THARANI

                                          Crl.O.P.(MD) No.2592 of 2020
                                                     and
                                      Crl.M.P.(MD)Nos.1353 & 1355 of 2020
                     1.M.Murugesan
                     2.Pooventhi @ Soundarajan                   ... Petitioners / A6 & A7
                                                               Vs.
                     1.The State
                         Rep. by the Inspector of Police,
                        Gandarvakottai Police Station,
                        Pudukkottai District.
                        (Crime No.168 of 2008)                   ... 1st respondent / complainant
                     2.Lakshmanan                           ... 2nd respondent /defacto complainant


                     PRAYER: Criminal Original Petition is filed under Section 482 of

                     Cr.P.C, to call for the records pertaining to the C.C.No.1 of 2019, on the

                     file of the Judicial Magistrate, Gandarvakottai and to quash the

                     proceedings as against the petitioners herein.


                                   For Petitioners    : Mr.D.RameshKumar

                                   For Respondents : Mr.M.Sakthikumar
                                                     Government Advocate (Crl.Side) for R1

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https://www.mhc.tn.gov.in/judis
                                                                          Crl.O.P.(MD)No.2592 of 2020



                                                           ORDER

This petition is filed to quash the proceedings in C.C.No.1 of

2019, on the file of the Judicial Magistrate, Gandarvakottai.

2. When the matter is taken up for hearing, on the side of the

prosecution, it is stated that the case was already disposed of by the trial

Court and the petitioners /accused were acquitted by the trial Court.

Copy of the judgment was produced by the prosecution.

3. In view of the same, this Petition is dismissed as infructuous.

Consequently, connected Miscellaneous Petitions are closed.

                     NCC : Yes/No
                     Index : Yes/No                                          10.03.2023
                     Internet : Yes/No
                     Ls




                     To

1. The Judicial Magistrate, Gandarvakottai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.2592 of 2020

2.The Inspector of Police, Gandarvakottai Police Station, Pudukkottai District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.2592 of 2020

R.THARANI. J.

Ls

Crl.O.P.(MD)No.2592 of 2020

10.03.2023

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