Muthamil Selvan vs Sridhar
2024 Latest Caselaw 21647 Mad

Madras High Court

Muthamil Selvan vs Sridhar on 14 November, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                        Crl.O.P.(MD)No.12491 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.12491 of 2023
                                           and Crl.M.P.(MD) No.9792 of 2023

                     Muthamil Selvan                                         ... Petitioner/
                                                                            Accused



                                                          Vs.



                     Sridhar                                      ... Respondent/Complainant

                     PRAYER : Criminal Original Petition filed under Section 482 of
                     Criminal Procedure Code, to call for the records pertaining to the
                     impugned order dated 24.05.2023 made in Crl.M.P.No.822/2023 in STC
                     No.5/2013 on the file of the learned Judicial Magistrate Thuraiyur and
                     Set aside the same and allow the above criminal original petition.


                                       For Petitioner     : Mr.B.Jameel Arasu


                                       For Respondent     : No appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                      Crl.O.P.(MD)No.12491 of 2023



                                                   ORDER

This petition has been filed challenging the docket order

passed in Crl.M.P.No.822 of 2023 in STC No.5 of 2013 on the file of the

learned Judicial Magistrate, Thuraiyur.

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

counsel for the petitioner submitted that the main case itself ended in

acquittal in S.T.C.No.5 of 2017 by judgment dated 19.06.2024 on the file

of the Judicial Magistrate Court, Thuraiyur.

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 Crl.O.P.(MD)No.12491 of 2023

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.12491 of 2023

N.ANAND VENKATESH,J.

PKN

Crl.O.P.(MD)No.12491 of 2023

Dated: 14.11.2024

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