R.Palani vs S.Boopathi
2024 Latest Caselaw 21054 Mad

Madras High Court

R.Palani vs S.Boopathi on 5 November, 2024

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                   Crl.O.P.No.32672 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 05.11.2024

                                                             CORAM :

                      THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                Crl.O.P.No.32672 of 2022
                                                           and
                                           Crl.M.P.Nos.20166 and 20167 of 2022

                R.Palani                                                               ... Petitioner

                                                               Vs.

                S.Boopathi                                                            ... Respondent


                PRAYER : The Criminal Original Petition is filed under Section 482 of

                Criminal Procedure Code, to call for the entire records in S.T.C.No.781 of 2019

                pending on the file of Judicial Magistrate, Fast Track Court (Magistrate Level)

                at Poonamallee and quash the same.

                                            For Petitioner       : No appearance

                                            For Respondent       : Mr.Amar Dineshbhai Pandiya
                                                             *******


                                                             ORDER

No representation for the petitioner.

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

A.D.JAGADISH CHANDIRA,J.

nvi

2. The learned counsel for the petitioner would submit that the

petition has been filed seeking to quash the proceedings in STC No.781 of 2019

on the file of the Judicial Magistrat, Fast Track Court (Magistrate Level),

Poonamallee for the offence under Section 138 of the Negotiable Instruments

Act. He would submit that there was no stay and the trial in S.T.C.No.781 of

2019 has been completed and the petitioner/accused has been found guilty by

judgment of the trial Court dated 17.11.2023.

3. In view of the above, this Criminal Original Petition stands

dismissed having become as infructuous. Consequently, connected Crl.M.Ps are

closed.

05.11.2024

nvi

Index :Yes/No Internet:Yes/No

Crl.O.P.No.32672 of 2022 and https://www.mhc.tn.gov.in/judis

Crl.M.P.Nos.20166 and 20167 of 2022

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