Nagathiyagarajan vs The Union Territory Of Puducherry
2023 Latest Caselaw 12517 Mad

                                                         1                   Crl Op No.20584 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED : 14.09.2023
                                                          CORAM:
                         THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
                                                   Crl.O.P.No.20584 of 2023
                                                             and
                                              Crl.M.P.Nos.14032 & 14033 of 2023

                     Nagathiyagarajan                                ...Petitioner

                                                             Vs.


                     1.The Union Territory of Puducherry,
                     Represented by Sub-Inspector of Police,
                     T.R.Pattinam P.S. Limits,
                     Karaikal

                     2.T.Senthamaraikannan                     ...Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to
                     call for the records culminating in STC.No.749 of 2023 pending on the
                     file of the Judicial Magistrate – I, Karaikal and quash the same.

                                  For Petitioner         : Mr.S.Ganeshkumar

                                  For Respondent 1       : Mr.K.S.Mohan Doss
                                                           Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis
                                                          2                    Crl Op No.20584 of 2023


                                              ORDER

This Criminal Original Petition has been filed seeking to quash the

proceedings in STC.No.749 of 2023 on the file of the Judicial

Magistrate – I, Karaikal.

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.749 of 2023 on the file of the

Judicial Magistrate – I, Karaikal is hereby quashed and the Criminal

Original Petition is allowed. Consequently, connected Miscellaneous

Petitions are closed.

                                                                                     14.09.2023
                     nl

                     Index      : Yes / No

Speaking Order/Non speaking order

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

To

1.Sub-Inspector of Police, T.R.Pattinam P.S. Limits, Karaikal

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.20584 of 2023

14.09.2023

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