M. Venkatesan vs The State
2023 Latest Caselaw 2269 Mad

                                                                                    Crl OP No. 33708 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 10.03.2023

                                                            CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                         Criminal Original Petition No. 33708 of 2019
                                                             and
                                                 Crl.M.P. No. 18596 of 2019

                     M. Venkatesan                                              ... Petitioner
                                                              Versus

                     1. The State,
                        Rep., by the Inspector of Police,
                        Crime Branch CID,
                        Erode.

                     2. Nithyanandam                                            ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the charge sheet in C.C. No.
                     543 of 2019 pending on the file of the learned Judicial Magistrate at
                     Udumalaipattai and quash the same.


                                  For Petitioner         : Mr. M. Rajasekhar.

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

                                                   Ms. N. Umapathi for R2.



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                                                                                 Crl OP No. 33708 / 2019




                                             ORDER

The learned counsel for the petitioner submits that the petitioner

was tried and acquitted in C.C. No. 543 of 2019 by the Judgment dated

17.08.2021 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

petition is closed.

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

To

1. The Inspector of Police, Crime Branch CID, Erode.

2. The Judicial Magistrate, Udumalaipettai,

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

Crl OP No. 33708 / 2019

Tiruppur.

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

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

Crl OP No. 33708 / 2019

SUNDER MOHAN, J

ay

Crl.O.P. No. 33708 of 2019 and Crl.M.P. No. 18596 of 2019

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

Crl OP No. 33708 / 2019

Dated: 10.03.2023

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