Raja @ Andiyarpalayam Raja vs The State Rep By Its
2024 Latest Caselaw 4849 Mad

Madras High Court

Raja @ Andiyarpalayam Raja vs The State Rep By Its on 1 March, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                           1




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 01.03.2024

                                                         CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                              CRL.OP No. 26930 of 2022

                                         & Crl.MP. No. 16541 & 16542 of 2022

                     1     RAJA @ ANDIYARPALAYAM RAJA




                                                                                   ...petitioners
                                                           Vs.

                     1    THE STATE REP BY ITS
                          THE INSPECTOR OF POLICE PROHIBITION
                          ENFORCEMENT WING VILLUPURAM VILLUPURAM
                          DISTRICT CR.NO.919 OF 2018.



                                                                                 ...Respondent

                     PRAYER : This petition has been filed under Section 482 of Cr.P.C, to call

                     for the records in C.C.No.54 of 2022 on the file of the Learned Judicial

                     Magistrate NO.I        Villupuram     Villupuram District and quash the

                     proceedings pending as against him.


https://www.mhc.tn.gov.in/judis
                                                                2




                                                           ORDER

The petitioners herein filed this petition to call for the records in

C.C.No.54 of 2022 on the file of the Learned Judicial Magistrate NO.I

Villupuram Villupuram District and quash the proceedings pending as

against him.

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

Government Advocate (Crl. Side) submits that the petitioners were acquitted

from the case and also filed the Judgment of the Trial Court to that effect.

3. The Submission of the learned Government Advocate (Crl.

side) is recorded. Accordingly, this petition is dismissed as infractuous.

Consequentially, connected miscellaneous petitions is/are closed.

01.03.2024 pbl

To The Public Prosecutor, High Court, Madras.

T.V.THAMILSELVI, J.

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

pbl

& Crl.MP. No. 16541 & 16542 of

01.03.2024

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