Pradeep vs The Inspector Of Police
2023 Latest Caselaw 2977 Mad

                                                                                Crl OP No. 25887 / 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 21.03.2023

                                                         CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                         Criminal Original Petition No. 25887 of 2019
                                                             and
                                            Crl.M.P. Nos. 13786 & 13787 of 2019

                     Pradeep                                                 ... Petitioner
                                                           Versus

                     1. The Inspector of Police,
                        V-1, Villivakkam Police Station,
                        Villivakkam,
                        Chennai
                        (Cr.No.828/2017)

                     2. Thangavel                                            ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 482 of the

                     Criminal Procedure Code seeking to call for the records to the case in

                     C.C.No.5811 of 2017 pending Trial on the file of the II M.M. Court,

                     Egmore, Chennai and quash the same.

                                  For Petitioner   : Mr. K.G.Senthil Kumar

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




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                Crl OP No. 25887 / 2019

                                                         ORDER

The learned counsel for the petitioner submits hat the petitioner

was tried and acquitted in C.C.No.5811 of 2017 pending by judgment

dated 15.03.2023 which has been challenged in this quash petition.

2. In view of the same, the above prayer in the Criminal Original

Petition has become infructuous. Hence, the same is dismissed as

infructuous. Consequently, the connected miscellaneous petitions are

closed.

21.03.2023

kal

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

SUNDER MOHAN, J

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

Crl OP No. 25887 / 2019

Criminal Original Petition No. 25887 of 2019 and Crl.M.P. Nos. 13786 & 13787 of 2019

Dated: 21.03.2023

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