J.Sampath vs State By The Inspector Of Police
2023 Latest Caselaw 12714 Mad

                                                                                   Crl.O.P.No.21405 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 19.09.2023

                                                        CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                Crl.O.P.No.21405 of 2023
                                              and Crl.M.P.No.14744 of 2023

                    1. J.Sampath
                    2. E.Ulaganathan
                    3. A.Ramu
                    4. M.Vellaisamy
                    5. K.Sugumaran
                    6. R.Subramani
                    7. P.Sivanandham
                    8. P.Krishnamoorthy
                    9. V.Subramaniyan
                    10. M.Marimuthu                               .. Petitioners

                                                         Versus

                    State by the Inspector of Police,
                    Palavanthangal Police Station,
                    Palavanthangal, Chennai - 600 114.                     .. Respondent

                    Prayer : Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, to call for the records and quash the proceedings as
                    against the petitioners in Crime No.271 of 2017 pending on the file of the
                    respondent Police.
                                     For Petitioners    : Mr.A.Murugavel
                                                   for Mr.T.R.Ravi


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

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                                                                             Crl.O.P.No.21405 of 2023


                                  For Respondent : Mr.A.Damodaran,
                                              Additional Public Prosecutor




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

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                                                                                 Crl.O.P.No.21405 of 2023


                                                        ORDER

This petition has been filed seeking to quash the F.I.R in Crime

No.271 of 2017 on the file of the respondent Police.

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

F.I.R in Crime No.271 of 2017, is hereby quashed and the Criminal Original

Petition is allowed. Consequently, connected Miscellaneous Petition is

closed.

                                                                                          19.09.2023
                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Inspector of Police, Palavanthangal Police Station, Palavanthangal, Chennai - 600 114.

2. The Public Prosecutor, https://www.mhc.tn.gov.in/judis

Crl.O.P.No.21405 of 2023

High Court of Madras.

N.ANAND VENKATESH, J.

grs

Crl.O.P.No.21405 of 2023 and Crl.M.P.No.14744 of 2023

19.09.2023

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