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Unknown vs The Sub-Inspector Of Police
2023 Latest Caselaw 11923 Mad

Citation : 2023 Latest Caselaw 11923 Mad
Judgement Date : 5 September, 2023

Madras High Court
Unknown vs The Sub-Inspector Of Police on 5 September, 2023
                                                          1 of 6

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.09.2023

                                                         CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              Crl.O.P No.19717 of 2023
                                        and Crl.MP.Nos.13317 & 13318 of 2023

            1.Saravanan, M/25 Y            -A1

            2.Mohanraj, M/36 Y             -A2

            3.Dhanasekar, M/49             -A4

            4.Manikandan, M/33Y            -A5

            5.Senthamaraikannan, M/63 Y -A6

            6.Pargunan, M/62 Y             -A7

            7.Vinayagam, M/39 Y            -A8

            8.Venkatesan, M/51-Y           - A9

            9.Thirunavukarasu, M/44 Y             -A10

            10.Narayanan, M/68Y            -A11

            11.Logu @ Loganathan, M/52 Y -A12

            12.Pazhani, M/39 Y             -A13

            13.Selvakumar, M/35 Y -A14

            14.Santha, F/66Y               -A15

            15.Raman, M/82Y                -A16
https://www.mhc.tn.gov.in/judis

            16.Murugasamy, M/52 Y -A17
                                              2 of 6

            17.Rajendiran, M/37Y      -A18

            18.Gnanamurugan, M/48Y- A19

            19.Thiruvenkatam, M/68Y - A20

            20.Haridass, M/43Y        - A21

            21.Gnanam @ Gnanaprakasam, M/51Y – A22

            22.Elumalai, M/32 Y – A23

            23.Perumal, M/66 Y – A24

            24.Purushothaman, M/47 Y-A25

            25.Chithambaram, M/41Y – A26

            26.Mannu, M/63Y - A27

            27.Saroja, F/76 Y – A29

            28.Mallika, F/68Y-A30

            29.Shanthi, F/52Y-A31

            30.Chinnaponnu, F/61 Y-A32

            31.Rani,F/48Y-A33

            32.Lakshmi,F/57Y – A34

            33.Kamala,F/55 Y -A35

            34.Kamala, F/75 Y – A36

            35.Parvathi, F/40 Y – A38

            36.Kumari, F/53Y – A39

            37.Rani, F/60Y – A40
https://www.mhc.tn.gov.in/judis
                                                     3 of 6

            38.Vijaya, F/42Y – A41

            39.Manjula, F/63Y – A42

            40.Latha, F/47Y – A43

            41.Devaki, F/49Y-A44

            42.Chinnaponnu, F/71Y-A45

            43.Gomathi, F/35Y-A46

            44.Deivanai, F/45Y-A47

            45.Lakshmi, F/63Y-A48                                                      .. Petitioners
                                                              Accused 1,2,4 to 27, 29 to 36, 38 to 48

                                                    .Vs.

            The Sub-Inspector of Police
            Anakkavoor Police Station
            Anakkavoor, Tiruvannamalai District.                                       .. Respondent/
            (Crime No.2080 of 2020)                                                     Complainant



            PRAYER: Criminal Original Petition filed under Section 482 of the Code of
            Criminal Procedure, to call for the records in C.C.No.56 of 2020, pending on the
            file of the Judicial Magistrate at Cheyyar in Crime No.2080 of 2020, on the file of
            the respondent and quash the same.



                                  For Petitioners   : Mr.V.Tamizh Selvan


                                  For Respondent    : Mr.A.Gopinath
                                                      Government Advocate (Crl.side)


https://www.mhc.tn.gov.in/judis
                                                       4 of 6

                                                     ORDER

This Criminal Original Petition has been filed seeking to quash the

proceedings in C.C.No.56 of 2020, pending on the file of the Judicial Magistrate,

Cheyyar.

2.The facts of this case is covered by the reported Judgment of this Court in

2018 2 LW (Crl) 606 [Jeevanandham and others Vs. State Rep. by Inspector of

Police and another]. Accordingly, the C.C.No.56 of 2020, pending on the file of

the Judicial Magistrate, Cheyyar is hereby quashed and the Criminal Original

Petition is allowed. Consequently, connected miscellaneous petitions are closed.




                                                                                        05.09.2023

            Index      : Yes/No
            Internet   : Yes/No

Speaking Order/Non-Speaking Order KP

https://www.mhc.tn.gov.in/judis 5 of 6

To

1.The Sub-Inspector of Police Anakkavoor Police Station Anakkavoor, Tiruvannamalai District.

2.Judicial Magistrate, Cheyyar.

3.The Public Prosecutor, High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis 6 of 6

N. ANAND VENKATESH,. J.

KP

Crl.O.P No.19717 of 2023

05.09.2023

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

 
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