Unknown vs The State Of Tamil Nadu
2025 Latest Caselaw 1807 Mad

Madras High Court

Unknown vs The State Of Tamil Nadu on 20 January, 2025

Author: M. Nirmal Kumar

Bench: M. Nirmal Kumar

                                                                    Crl.O.P(MD).No.360 of 2025

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 20.01.2025

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE M. NIRMAL KUMAR

                                            Crl.O.P(MD).No.360 of 2025
                                      and Crl.M.P(MD) Nos.226 and 227 of 2025

                     1. Ravi

                     2. Muthuramalingam

                     3. Ramalingam

                     4. Kadambasamy

                     5. Subramani

                     6. Jayaram @ Sekar

                     7. Ponraj

                     8. Nedumaran

                     9. Jinnah @ Mohammed Ali Jinnad

                     10. Vellai @ Mari

                     11. Annamalai

                     12. Pari

                     13. Vairavan

                     14. Arivukarasu

                     15. Mari @ Aanamandai Mari
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                                                            Crl.O.P(MD).No.360 of 2025


                     16. Pandiyan

                     17. Vanni

                     18. Murugan

                     19. Manikkam

                     20. Rajendran @ Alaguchellasamy

                     21. Arumugam

                     22. J.K.Alagendhiran

                     23. Raja

                     24. Illangovan

                     25. Balakrishnan

                     26. Ravi

                     27. Maarnadu
                                                                        ... Petitioners


                                                       Vs


                     The State of Tamil Nadu
                     Rep. by the Inspector of Police
                     Thirupuvanam Police Station
                     Thirupuvanam
                     Sivagangai District.
                     Crime No. 345/2011.
                                                                       ... Respondent




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                                                                        Crl.O.P(MD).No.360 of 2025

                     Prayer: Criminal Original Petition filed under section 528 of BNSS to
                     call for the records pertaining to S.T.C.No. 18/2019 on the file of District
                     Munsif cum Judicial Magistrate Thiruppuvanam and quash the same as
                     against these petitioners.


                                  For Petitioners     : Mr. J.Anandkumar
                                  For Respondent      :   Mr.A.Thiruvadi Kumar
                                                          Additional Public Prosecutor


                                                          ORDER

This Criminal Original Petition has been filed to quash the case

in S.T.C.No. 18 of 2019 on the file of District Munsif cum Judicial

Magistrate, Thiruppuvanam and quash the same as against these

petitioners.

2.Heard the learned counsel appearing for the petitioners and

the learned Additional Public Prosecutor appearing for the respondents

and perused the materials available on record.

3.The learned counsel appearing for the petitioners would

submit that the facts of the case are exactly similar to the case covered in

the decision reported in 2018 2 LW (Crl) 606 [Jeevanandham and

others vs. The Inspector of Police Velayuthampalayam Police Station, https://www.mhc.tn.gov.in/judis

Karur District] dated 20.09.2018 and in the case of Sri Raja vs

Inspector of Police, Sivakasi Town Police Station Virudhunagar

District and other in batch of cases in Crl.O.P(MD) No.7922 of 2019

dated 30.08.2019.

3. The learned Additional Public Prosecutor appearing for the

respondent police would submit that the facts of the case are similar to

the facts covered under the Judgment referred above.

4.The facts of this case is similar to the facts covered by the

Judgment of this Court reported in 2018 2 LW (Crl) 606

[Jeevanandham and others vs. The Inspector of Police

Velayuthampalayam Police Station, Karur District] dated 20.09.2018

and in case of Sri Raja vs Inspector of Police, Sivakasi Town Police

Station Virudhunagar District and other in batch of cases in

Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019.

5.Accordingly, the proceedings in S.T.C.No. 18/2019 on the

file of District Munsif cum Judicial Magistrate Thiruppuvanam is hereby

quashed insofar as the petitioners are concerned and the Criminal

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

Original Petition is allowed. Consequently, connected miscellaneous

petitions are closed.

                                                                                 20.01.2025
                     NCC      : Yes / No
                     Internet : Yes / No
                     Index    : Yes / No
                     Speaking / Non Speaking order
                     PNM

                     To

1.The District Munsif cum Judicial Magistrate Thiruppuvanam

2.The Inspector of Police Thirupuvanam Police Station Thirupuvanam Sivagangai District.

Crime No. 345/2011.

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

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

M. NIRMAL KUMAR, J.

PNM

ORDER IN

and Crl.M.P(MD) Nos.226 and 227 of 2025

20.01.2025

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