Yelarai @ Arasu @ Rajkumar vs The Executive Magistrate Cum
2023 Latest Caselaw 5058 Mad

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 11.05.2023

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                         Crl.RC.No. 880 of 2023
                                      and Crl.M.P.No. 7054_of 2023


                Yelarai @ Arasu @ Rajkumar                                     ... Petitioner

                                                    Versus

                1.The Executive Magistrate cum
                 Sub-Collector
                Virudhachalam

                2. The State represented by
                The Inspector of Police
                Neyveli Police Station
                Virudachalam                                                 ... Respondent


                PRAYER: Criminal Revision Case filed under Section 397 read with 401 of

                Criminal Procedure Code, to set aside the order dated 26.11.2022 made in

                M.P.No.118/2022 on the file of the Executive Magistrate cum Sub-Collector,

                Virudhachalam to allow the Criminal Revision Case.

                                   For Petitioner       : Mr.G.Gayathri

                                   For Respondents      : Mr.E.Raj Thilak
                                                          Additional Public Prosecutor

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https://www.mhc.tn.gov.in/judis
                Page 1 of 3
                                                     ORDER

                          This Criminal Revision Case has been filed to set aside the order

                dated 26.11.2022 made in M.P.No.118/2022 on the file of the Executive

                Magistrate cum Sub-Collector, Virudhachalam to allow the Criminal

                Revision Case.



                          2. As rightly pointed by the learned counsel for the petitioner, the

                impugned order passed under Section 122(1)(b) Cr.P.C by the first

                respondent cannot be sustained in view of the judgment passed by the

                Division Bench of this Court vide Order dated 13.03.2023 passed in

                Cr.R.C.Nos.137/2018 etc. Thus, the impugned order is liable to be set aside.



                          3. Accordingly, this Criminal Revision Case stands allowed. No costs.

                Consequently, connected miscellaneous petition stands closed.



                                                                                    11.05.2023
                dhk

                Note: Issue Order Copy on 12.05.2023.




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https://www.mhc.tn.gov.in/judis
                Page 2 of 3
                                                                 SUNDER MOHAN, J.

dhk

To

1. The Superintendent of Central Prison Cuddalore

2.The Inspector of Police Neyveli Police Station Virudachalam

3. The Public Prosecutor, High Court of Madras.

Crl.RC.No.880 of 2023 and Crl.M.P.No. 7054 of 20223

11.05.2023 (2/2)

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