S.Sagaya Arockiyaraj vs The Inspector Of Police
2023 Latest Caselaw 13897 Mad

                                                                              Crl.O.P.(MD)No.15060 of 2023



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 13.10.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                           Crl.O.P.(MD)No.15060 of 2023
                                                       and
                                           Crl.M.P.(MD)No.11930 of 2023


                     S.Sagaya Arockiyaraj                                          ... Petitioner

                                                       Vs.

                     1.The Inspector of Police,
                       AWPS Police Station,
                       Dindigul.

                     2.S.Mariya Rashya
                                                                              ... Respondents


                     PRAYER : Criminal Original Petition is filed under Section 482 of

                     Cr.P.C, to call for the records pertaining to the Special S.C.No.172 of

                     2023 on the file of the learned Fast Track Mahila Court, Dindigul and

                     quash the same.

                                    For petitioner        : Mr.S.R.Suresh Kumar

                                    For 1stRespondent        : Mr.M.Vaikkam Karunanithi

                                                             Government Advocate (Crl. Side)

                                    For 2ndRespondent : Mr.A.Mohan
https://www.mhc.tn.gov.in/judis
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                                                                             Crl.O.P.(MD)No.15060 of 2023



                                                         ORDER

When the matter is taken up for hearing today, the learned

Government Advocate (Crl. Side) submitted that trial is completed and

the case is posted for judgment. At this stage, this petition came to be

filed. The second respondent is present before this Court stating that the

matter has been compromised between the parties. If it is so they ought

to have appeared before the concerned Court only and not this Court

seeking quashment.

2.In view of the above, this Criminal Original Petition stands

dismissed. Consequently, the connected criminal miscellaneous petition

is closed.

13.10.2023 NCC : Yes / No Index : Yes/No Internet : Yes/No

vsg

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

Crl.O.P.(MD)No.15060 of 2023

To

1.The Fast Track Mahila Court, Dindigul.

2.The Inspector of Police, AWPS Police Station, Dindigul.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.O.P.(MD)No.15060 of 2023

G.ILANGOVAN. J.

vsg

Crl.O.P.(MD)No.15060 of 2023

13.10.2023

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