Ganesan @ Katta Ganesh vs The State Rep. By
2024 Latest Caselaw 21641 Mad

Madras High Court

Ganesan @ Katta Ganesh vs The State Rep. By on 14 November, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                         Crl.O.P.(MD)No.1642 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 14.11.2024

                                                         CORAM

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                             Crl.O.P.(MD) No.1642 of 2023
                                           and Crl.M.P.(MD) No.1465 of 2023

                     Ganesan @ Katta Ganesh                                    ... Petitioner/
                                                                                        Accused

                                                          Vs.
                     1. The State rep. by
                        The Inspector of Police,
                        Valliyoor Police Station,
                        Tirunelveli District.                    ... Respondent/Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 of
                     Criminal Procedure Code, to set aside the order passed by the learned
                     Judicial Magistrate, Valliyoor, Tirunelveli District in Crl.M.P.No.5808
                     of 2022 dated 22.11.2022 in connection with the case in Crime No.206
                     of 2022 pending on the file of the respondent police.


                                       For Petitioner     : Mr.R.Anand


                                       For Respondents    : Mr.B.Thanga Aravindh
                                                            Government Advocate (Crl.Side)




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                       Crl.O.P.(MD)No.1642 of 2023




                                                   ORDER

This petition has been filed challenging the order passed by

the learned Judicial Magistrate, Valliyoor, Tirunelveli District in

Crl.M.P.No.5808 of 2022 dated 22.11.2022 in connection with the case

in Crime No.206 of 2022, pending on the file of the respondent police.

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

Government Advocate, on instructions, submitted that the main case

itself ended in acquittal in C.C.No.653 of 2022 by judgment dated

01.03.2023. The copy of the judgment was also placed before this Court.

3.Recording the above submission, this Criminal Original

Petition is closed. Consequently, connected miscellaneous petition is

closed.

                                                                               14.11.2024

                     NCC          :     Yes / No
                     Index        :     Yes / No
                     Internet     :     Yes / No
                     PKN

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

To

1. The Inspector of Police, Valliyoor Police Station, Tirunelveli District.

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

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

N.ANAND VENKATESH,J.

PKN

Dated: 14.11.2024

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