Nishanth vs The Sub Inspector Of Police
2024 Latest Caselaw 2120 Mad

Madras High Court

Nishanth vs The Sub Inspector Of Police on 1 February, 2024

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                             Crl.O.P.(MD)No.11377 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.02.2024

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                          Crl.O.P.(MD)No.11377 of 2021 &
                                       Clr.M.P.(MD)Nos.5787 & 5789 of 2021

                     Nishanth                                          ... Petitioner
                                                        vs.

                     1.The Sub Inspector of Police,
                       Thoothukudi Central Police Station,
                       Thoothukudi District.
                       (Crime No.244 of 2019)

                     2.Francis                                          ... Respondents

                     Prayer: Criminal Original Petition filed under Section 482 of the Code of
                     Criminal Procedure to call for the records in C.C.No.537 of 2019 on the
                     file of the Judicial Magistrate No.II, Thoothukudi and quash the same.


                     For Petitioner               : Mrs.M.Benazir Begum
                     For R1                       : Mr.K.Sanjai Gandhi,
                                                    Government Advocate (Criminal Side)
                     For R2                       : Mr.A.Antony Xavier Raja




                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.(MD)No.11377 of 2021



                                                        ORDER

This Criminal Original Petition is filed by the petitioner to call

for the records in C.C.No.537 of 2019 on the file of the Judicial

Magistrate No.II, Thoothukudi and quash the same

2. Mr.K.Sanjay Gandhi, learned Government Advocate

(Criminal Side) appearing for the first respondent would contend that the

accused who is the petitioner herein was acquitted by the learned Judicial

Magistrate No.II, Thoothukudi vide judgment dated 03.07.2023 and

therefore, nothing survives for adjudication in this Criminal Original

Petition.

3. Recording the said submission, this Criminal Original

Petition is disposed of. Consequently, connected Miscellaneous Petitions

are closed.

01.02.2024 NCC: Yes/No Index : Yes/No Speaking/Non-Speaking order mbi

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.11377 of 2021

To

1.The Sub Inspector of Police, Thoothukudi Central Police Station, Thoothukudi District.

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

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.11377 of 2021

R.HEMALATHA, J.

mbi

Crl.O.P.(MD)No.11377 of 2021

01.02.2024

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