Riyaz vs State Rep.
2023 Latest Caselaw 2276 Mad

                                                                                 Crl OP No. 33622 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 10.03.2023

                                                         CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                         Criminal Original Petition No. 33622 of 2019
                                                             and
                                            Crl.M.P. Nos. 18559 & 18560 of 2019
                     1. Riyaz
                     2. Faizal
                     3. Rajendiran                                           ... Petitioners
                                                           Versus

                     1. State Rep., by
                        Inspector of Police,
                        Katoor Police Station.

                     2. Dinesh Kumar                                   ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the
                     Criminal Procedure Code seeking to call for the records relating to C.C.
                     No. 810 of 2019 on the file of the Judicial Magistrate II, Coimbatore and
                     quash the same by allowing this criminal original petition.


                                  For Petitioners     : Mr. M. Arunchalam.

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

                                                R2 – Notice Served.


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                  Crl OP No. 33622 / 2019




                                              ORDER

The learned counsel for the petitioners submits that the petitioners

were tried and acquitted in C.C. No. 810 of 2019, by the Judgment dated

20.04.2022, 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, Katoor Police Station.

2. The Judicial Magistrate II, Coimbatore.

3. The Additional Public Prosecutor, Madras High Court, https://www.mhc.tn.gov.in/judis

Crl OP No. 33622 / 2019

Chennai.

SUNDER MOHAN, J

ay

Crl.O.P. No. 33622 of 2019 and Crl.M.P. Nos. 18559 & 18560 of 2019

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

Crl OP No. 33622 / 2019

Dated: 10.03.2023

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