Sankaran vs The State Through
2024 Latest Caselaw 7828 Mad

Madras High Court

Sankaran vs The State Through on 22 April, 2024

                                                                         Crl.O.P.(MD)No.16728 of 2022



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 22.04.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                           Crl.O.P.(MD) No.16728 of 2022
                                                       and
                                      Crl.M.P.(MD).Nos.11186 & 11188 of 2022

                     Sankaran                             ... Petitioner / Accused No.4
                                                            Vs.
                     1.The State through,
                       The Inspector of Police,
                       All Women Police Station,
                       Bodinayakkanur,
                       Theni District.                    ... 1st Respondent/De-jure Complainant

                     2.R.Priyanka                         ... 2nd Respondent/De-facto Complainant

                     PRAYER: Criminal Original Petition is filed under Section 482 of
                     Cr.P.C, to call for the entire records connected with the case in C.C.No.32
                     of 2022 pending on the file of the Judicial Magistrate Court,
                     Bodinayanakur, Theni District and quash the same as illegal insofar as
                     the petitioner is concerned.


                                    For petitioner                : Mr.S.Malaikani

                                    For R1                     : Mr.R.M.Anbunithi,
                                                                 Additional Public Prosecutor



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                         Crl.O.P.(MD)No.16728 of 2022


                                                           ORDER

This petition has been filed by the petitioner to quash the

proceedings in C.C.No.32 of 2022 pending on the file of the Judicial

Magistrate Court, Bodinayanakur, Theni District.

2.When the matter is taken up for hearing, the learned Additional

Public Prosecutor on instructions, submitted that C.C.No.32 of 2022, was

ended in acquittal on 02.03.2023 and he has also produced a copy of the

judgment passed by the learned Judicial Magistrate, in C.C.No.32 of

2022, dated 02.03.2023.

3.Recording the same, this Criminal Original Petition is closed, as

nothing survives for further adjudication. Consequently, connected

miscellaneous petitions are closed.

                                                                                    22.04.2024
                     NCC       : Yes/No
                     Index : Yes/No
                     Internet : Yes/No

                     dss

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

Crl.O.P.(MD)No.16728 of 2022

To

1.The Judicial Magistrate Court, Bodinayanakur, Theni District.

2. The Inspector of Police, All Women Police Station, Bodinayakkanur, Theni District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.O.P.(MD)No.16728 of 2022

A.A.NAKKIRAN, J.

dss

Crl.O.P.(MD) No.16728 of 2022 and Crl.M.P.(MD).Nos.11186 & 11188 of 2022

22.04.2024

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