Venkatesh vs The State Represented By
2024 Latest Caselaw 4858 Mad

Madras High Court

Venkatesh vs The State Represented By on 1 March, 2024

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                     Criminal Original Petition No.5007 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.03.2024

                                                          CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                         Criminal Original Petition No.5007 of 2024
                     Venkatesh
                     S/o.Kanagaraj                                              ...      Petitioner
                                                               vs.
                     The State represented by
                     The Inspector of Police,
                     Mecheri Police Station,
                     Salem District.
                     Crime No.339 of 2017                                       ...      Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure praying to set aside the order passed in
                     Crl.M.P.No.399 of 2022 in Spl.S.C.No.206 of 2019 dated 04.12.2023
                     passed by learned Special Judge Exclusive Trial of Cases under POCSO
                     Act, Chennai and recall PW-1 to PW-9 and PW-11 for cross-examination.
                                              For Petitioner  : Mr.P.Paramasivadoss
                                              For Respondent  : Mr.A.Gopinath
                                                                Government Advocate [Crl.side]
                                                          *****
                                                         ORDER

This writ petition has been filed challenging the order passed in

Crl.M.P.No.399 of 2022 in Spl.S.C.No.206 of 2019 dated 04.12.2023

https://www.mhc.tn.gov.in/judis Criminal Original Petition No.5007 of 2024

passed by learned Special Judge Exclusive Trial of Cases under POCSO

Act, Chennai and to recall PW-1 to PW-9 and PW-11 for cross-

examination.

2. When the matter was taken up for hearing, learned Government

Advocate [Crl.side] submitted that the main case itself ended in acquittal

by judgment dated 28.02.2024. The daily order status was also produced

in this regard.

3. In view of the above development, nothing survives in the

present petition.

Accordingly, this Criminal Original Petition is closed.

                                                                                                01.03.2024


                     Index        : Yes/No
                     Neutral Citation : Yes/No

Speaking Order/Non-Speaking Order gm

https://www.mhc.tn.gov.in/judis Criminal Original Petition No.5007 of 2024

To

1.The Special Judge Exclusive Trial of Cases under POCSO Act, Chennai.

2.The Inspector of Police, Mecheri Police Station, Salem District.

3.The Public Prosecutor, High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis Criminal Original Petition No.5007 of 2024

N. ANAND VENKATESH, J

gm

Criminal Original Petition No.5007 of 2024

01.03.2024

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