Damodaran vs The State By
2023 Latest Caselaw 2277 Mad

                                                                             Crl OP No.32038/ 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 10.03.2023

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                                Crl.O.P.No.32038 of 2019
                                                          and
                                          Crl.M.P.Nos. 17563 and 17564 of 2019

                     1.Damodaran
                     2.Shanmugam
                     3.Purushothaman                                          ... Petitioners

                                                         Versus

                     1.The State by
                       Inspector of Police
                       B-2, Vishnu Kanchi Police Station,
                       Kanchipuram.

                     2.S.Settu                                          ... Respondents

                     PRAYER : Criminal Original Petition has been filed under Section 482
                     of the Criminal Procedure Code seeking to call for the records in
                     C.C.No.104 of 2017 on the file of the Judicial Magistrate No.1,
                     Kancheepuram and quash the same.

                                      For Petitioners       : Mr.R.Mubarak Basha

                                      For R1                : A.Damodaran
                                                              Additional Public Prosecutor
                                      For R2                : No appearance
https://www.mhc.tn.gov.in/judis
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                                                                                Crl OP No.32038/ 2019



                                                       ORDER

The learned counsel for the petitioners submits that the

petitioners were tried and acquitted in C.C.No.104 of 2017 by the

Judgment dated 02.12.2021 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, the same is dismissed as

infructuous. Consequently, the connected miscellaneous petitions are

closed.

10.03.2023

dk Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

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

Crl OP No.32038/ 2019

To

1.The Judicial Magistrate No.1 Kancheepuram

2.The Inspector of Police B-2, Vishnu Kanchi Police Station, Kanchipuram.

3.The Public Prosecutor High Court of Madras Chennai – 600 104.

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

Crl OP No.32038/ 2019

SUNDER MOHAN, J

dk

Crl.O.P.No.32038 of 2019 and Crl.M.P.Nos. 17563 and 17564 of 2019

10.03.2023

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