Mohamed Fazluddin Iqbal vs The Inspector Of Police
2023 Latest Caselaw 2279 Mad

                                                                                 Crl OP No.31731/ 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 10.03.2023

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                                 Crl.O.P.No.31731 of 2019
                                                           and
                                                 Crl.M.P.No17378 of 2019

                     1.Mohamed Fazluddin Iqbal,
                     2.Dr.Mohamed Sameer,                                   ... Petitioners

                                                         Versus

                     1.The Inspector of Police
                       K-6 T.P.Chatriaram Police Station,
                       Kilpauk Garden Road,
                       Chennai – 600 010
                       C.C.No.1026 / 2014

                     2.Dhanapal                                             ... 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.1026 of 2014 on the file of the 5th Metropolitan Magistrate,
                     Egmore and quash the same.

                                      For Petitioners        : Mr.P.Mallikarjun
                                                               for V.Raghavachari
                                      For R1                 : A.Damodaran
                                                               Additional Public Prosecutor
                                      For R2                 : No appearance

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                Crl OP No.31731/ 2019




                                                       ORDER

The learned counsel for the petitioners submits that the

petitioners were tried and acquitted in C.C.No.1026 of 2014 by the

Judgment dated 27.08.2021 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, the same is dismissed as

infructuous. Consequently, the connected miscellaneous petition is

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.31731/ 2019

To

1.The 5th Metropolitan Magistrate, Egmore.

2.The Inspector of Police K-6 T.P.Chatriaram Police Station, Kilpauk Garden Road, Chennai – 600 010.

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

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

Crl OP No.31731/ 2019

SUNDER MOHAN, J

dk

Crl.O.P.No.31731 of 2019 and Crl.M.P.No17378 of 2019

10.03.2023

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