Nagathiyagarajan vs The Union Territory Of Puducherry
2023 Latest Caselaw 12525 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 Prosecuor




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.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 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