Mr. J. Karthik vs The Sub Inspector Of Police
2023 Latest Caselaw 2270 Mad

                                                                                   Crl OP No. 32844 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 10.03.2023

                                                             CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                         Criminal Original Petition No. 32844 of 2019
                                                             and
                                                 Crl.M.P. No. 18114 of 2019

                     Mr. J. Karthik                                            ... Petitioner
                                                               Versus


                     1. The Sub Inspector of Police,
                        Perambalur Police Station,
                        Perambalur.

                     2. Mrs. V. Deepika                                               ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the records to quash the C.C.
                     No. 89 of 2019 on the file of the learned Special Magistrate, Judicial
                     Magistrate – I, Perambalur.


                                  For Petitioner        : Mr. K. Muruganandham.

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

                                                   Mr. T. Seenivasan for R2.



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                                                                                 Crl OP No. 32844 / 2019




                                              ORDER

The learned counsel for the petitioner submits that the C.C. No.89

of 2019 which has been challenged in this quash petition has been

subsequently transferred and was renumbered as C.C. No. 104 of 2020

and petitioner was tried in the said case and was acquitted by the

Judgment dated 13.10.2021

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 Sub Inspector of Police,

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

Crl OP No. 32844 / 2019

Perambalur Police Station, Perambalur.

2. The Special Magistrate, The Judicial Magistrate I, Perambalur.

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

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

Crl OP No. 32844 / 2019

SUNDER MOHAN, J

ay

Crl.O.P. No. 32844 of 2019 and Crl.M.P. No. 18114 of 2019

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

Crl OP No. 32844 / 2019

Dated: 10.03.2023

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