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D. Mani vs State Rep.
2023 Latest Caselaw 2266 Mad

Citation : 2023 Latest Caselaw 2266 Mad
Judgement Date : 10 March, 2023

Madras High Court
D. Mani vs State Rep. on 10 March, 2023
                                                                                      Crl OP No. 34022 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 10.03.2023

                                                             CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                         Criminal Original Petition No. 34022 of 2019
                     D. Mani                                                ... Petitioner
                                                               Versus

                     1. State Rep., by
                        The Inspector of Police,
                        Ayyanavaram Police Station,
                        Chennai.

                     2. A. Ramani                                                  ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the records and quash the
                     final report in C.C. No. 4354 of 2012 on the file of the Metropolitan
                     Magistrate No.V, Egmore, Chennai against the petitioner.


                                  For Petitioner          : Mr. T. Balachandran.

                                  For Respondents   : Mr. S. Balaji,
                                               Government Advocate (Crl.Side) for R1.

                                                   Mr. P. Rajkumar for R2.


                                              ORDER

The learned counsel for the petitioner submits that the petitioner

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

Crl OP No. 34022 / 2019

was tried and acquitted in C.C. No. 4354 of 2012, by the Judgment dated

17.02.2020 which has been challenged in this quash petition.

2.In view of the same, the above prayer in the Criminal Original

Petition has become infructous. Hence, this Criminal Original Petition is

dismissed as infructuous. Consequently, the connected miscellaneous

petitions are closed.

10.03.2023 ay Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

To

1. The Inspector of Police, Ayyanavaram Police Station, Chennai.

2. The V Metropolitan Magistrate, Egmore, Chennai.

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

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

Crl OP No. 34022 / 2019

SUNDER MOHAN, J

ay

Crl.O.P. No. 34022 of 2019

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

Crl OP No. 34022 / 2019

Dated: 10.03.2023

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

 
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