Svr.Manohar vs State Represented By
2024 Latest Caselaw 288 Mad

Citation : 2024 Latest Caselaw 288 Mad
Judgement Date : 4 January, 2024

Madras High Court

Svr.Manohar vs State Represented By on 4 January, 2024

Author: R.Hemalatha

Bench: R.Hemalatha

                                                                      Crl.O.P.(MD) No.12427 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 04.01.2024

                                                         CORAM

                                  THE HON'BLE MRS.JUSTICE R.HEMALATHA

                                          Crl.O.P.(MD) No.12427 of 2020
                                                      and
                                      Crl.M.P.(MD) Nos.5614 & 5615 of 2020

                    SVR.Manohar                                                 ... Petitioner

                                                           Vs.

                    1.State Represented by
                      The Sub-Inspector of Police,
                      Woraiyur Police Station,
                      Crime No.912 of 2016,
                      Trichirappalli District.

                    2.Dhayalan,
                      Sub Inspector of Police,
                      Woraiyur Police Station,
                      Tiruchirappalli District.                                 ... Respondents

                    Prayer: Criminal Original Petition filed under Section 482 of the Code of
                    Criminal Procedure, 1973, praying to call for the records in S.T.C.No.751
                    of 2018 on the file of the Judicial Magistrate No.IV, Tiruchirappalli,
                    Tiruchirappalli District and quash the same against this petitioner.

                                   For Petitioner       : Mr.V.Kathirveli, Senior Counsel
                                                          for Mr.K.Prabhu

                                   For R1               : Mr.S.Manikandan
                                                          Government Advocate (Crl. Side)

                    _____________
https://www.mhc.tn.gov.in/judis
                    Page No. 1 of 4
                                                                    Crl.O.P.(MD) No.12427 of 2020


                                   For R2            : No appearance


                                                      ORDER

When the case was taken up for hearing, the learned Government

Advocate (Crl. Side) appearing for the first respondent submitted that

S.T.C.No.751 of 2018, which is sought to be quashed in the present

Criminal Original Petition, ended in acquittal vide Judgment dated

28.11.2023 passed by the learned Judicial Magistrate, Tiruchirappalli and

also filed a copy of the said Judgment dated 28.11.2023 before this Court.

2. In view of the above, nothing survives for adjudication in the

present Criminal Original Petition. Hence, this Criminal Original Petition

is dismissed as having become infructuous. Consequently, connected

Miscellaneous Petitions are closed.

04.01.2024 (1/3) Index: Yes/ No Neutral Citation: Yes / No Speaking order / Non-Speaking order

JEN