G.Senthil Kumar vs Pon.Manoharan
2024 Latest Caselaw 8462 Mad

Madras High Court

G.Senthil Kumar vs Pon.Manoharan on 4 June, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                           Crl.O.P.(MD)No.2651 of 2024


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 04.06.2024

                                                    CORAM :

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                           Crl.O.P.(MD)No.2651 of 2024

                    G.Senthil Kumar                                        ... Petitioner

                                                       Vs.

                    1.Pon.Manoharan

                    2.The Commissioner of Police,
                      Madurai City.

                    3.The Inspector of Police,
                      Anna Nagar Police Station,
                      Madurai City.                                        Respondents

                    Prayer : Criminal Original Petition filed under Section 482 of the Code
                    of Criminal Procedure, to direct the trial Court to accept the surrender of
                    the petitioner and to consider his petition filed under Section 70(2) of
                    Cr.P.C for recalling the NBW on the date of his surrender in STC No.
                    792/2022 on the file of the learned Fast Track Court No.II, (Magisterial
                    level), Madurai District.


                                   For Petitioner        : Mr.R.Anandharaj
                                   For R2 and R3         : Mr.P.Kottaichamy
                                                           Government Advocate (Crl.side)

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


                    1/4
                                                                     Crl.O.P.(MD)No.2651 of 2024


                                              ORDER

The petitioner has approached this Court seeking a direction

to the concerned Court to accept the surrender of this petitioner and to

recall the Non Bailable Warrant of arrest issued as against him in STC

No.792 of 2022 pending on the file of the Fast Track Court No.II,

(Magisterial level), Madurai District.

2.Today(04.06.2024), when this Criminal Original Petition is

taken up for consideration, Mr.P.Kottaichamy, learned Government

Advocate (Crl.side) has produced a copy of the Judgment passed in STC

No.792 of 2022 by the learned Magistrate, Fast Track Court No.II,

(Magisterial level), Madurai and states that the above has been ended in

acquittal.

3.Recording the aforesaid submission of the learned

Government Advocate (Crl.side), this Criminal Original Petition is

closed.

04.06.2024 NCC : Yes/No Index : Yes/No Internet:Yes vrn https://www.mhc.tn.gov.in/judis

To

1.The Commissioner of Police, Madurai City.

2.The Inspector of Police, Anna Nagar Police Station, Madurai City.

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

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

B.PUGALENDHI,J

vrn

Order made in

04.06.2024

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