R.Siva vs State Rep By Its
2023 Latest Caselaw 12242 Mad

                                                      1                    Crl Op No.19955 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 11.09.2023
                                                       CORAM:
                         THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                                Crl.O.P.No.19955 of 2023
                                                          and
                                                Crl.M.P.No.13552 of 2023

                     R.Siva                                                     ...Petitioner
                                                          Vs.

                     1.State Rep by its
                     The Sub-Inspector of Police,
                     Paradarami Police Station,
                     Vellore District.
                     (Cr.No.127 of 2015)

                     2.Amuthavalli                                              ...Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to
                     call for the records pertaining to the Charge Sheet in S.T.C.No.1299 of
                     2022 pending on the file of the Judicial Magistrate Court Gudiyatham,
                     Vellore District and quash the same.

                                     For Petitioner          : Mr.A.Suresh Sakthi Murugan

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




https://www.mhc.tn.gov.in/judis
                                                          2                    Crl Op No.19955 of 2023

                                                           ORDER

This Criminal Original Petition has been filed seeking to quash the

proceedings in S.T.C.No.1299 of 2022 on the file of the Judicial

Magistrate Court Gudiyatham, Vellore District

2. The facts of this case is covered by the reported Judgments of

this Court in Jeevanandham and others Vs. State Rep. by Inspector of

Police and another reported in (2018) 2 LW Crl 606 and Sri Raja Vs.

State Rep. By Inspector of Police, Sivakasi Town Police Station,

Virudhunagar District, and another reported in (2019) 2 LW Crl 350.

Accordingly, the proceedings in S.T.C.No.1299 of 2022 on the file of the

Judicial Magistrate Court, Gudiyatham, Vellore District, is hereby

quashed and the Criminal Original Petition is allowed. Consequently,

connected Miscellaneous Petition is closed.

                                                                                      11.09.2023
                     nl

                     Index      : Yes / No

Speaking Order/Non speaking order

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

To

1.The Sub-Inspector of Police, Paradarami Police Station, Vellore District.

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

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

N.ANAND VENKATESH, J.

nl

Crl.O.P.No.19955 of 2023 and Crl.M.P.No.13552 of 2023

11.09.2023

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