Madras High Court
Ajith Abraham George vs The State Of Tamil Nadu on 30 January, 2025
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.O.P.No.12346 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.01.2025
CORAM
THE HON'BLE MR. JUSTICE P.VELMURUGAN
Crl.O.P.No.12346 of 2023
and
Crl.M.P.No.7595 of 2023
Ajith Abraham George ... Petitioner
Vs.
1. The State of Tamil Nadu,
Represented by the Inspector of Police,
Podhanur Police Station,
Coimbatore.
2. Guruprasath ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of
Criminal Procedure Code, to call for the records and quash the F.I.R
registered in Crime No.47 of 2023 dated 24.01.2023 as against the
petitioner, pending investigation on the file of the first respondent-Police.
For Petitioner : M/s.Subhang P.Nair
For R1 : Mr.S.Sugendran
Additional Public Prosecutor
For R2 : No appearance
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Crl.O.P.No.12346 of 2023
ORDER
This Criminal Original Petition has been filed to call for the records and quash the F.I.R registered in Crime No.47 of 2023 dated 24.01.2023 as against the petitioner, pending investigation on the file of the first respondent-Police.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the first respondent-
Police and perused the materials available on record.
3. Based on the complaint given by the second respondent herein, the first respondent-Police registered a case in Crime No.47 of 2023 dated 24.01.2023 against the petitioner herein and other accused. The petitioner herein had already filed a criminal original petition in Crl.O.P.No.8832 of 2024 to call for the records of S.T.C.No.70 of 2024 pending on the file of the learned District Munsif cum Judicial Magistrate, Madukkarai and to quash the same as against the petitioner herein who is the first accused. This Court had quashed the second Page 2 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.12346 of 2023 respondent's complaint vide order dated 04.06.2024 in Crl.O.P.No.8832 of 2024. Hence, nothing survives for further adjudication in this Criminal Original Petition.
4. In view of the same, this Criminal Original Petition is dismissed. Consequently, connected miscellaneous petition is closed.
30.01.2025 mfa Index:Yes/No Speaking Order: Yes/No Neutral Citation: Yes/No To
1. The Inspector of Police, Podhanur Police Station, Coimbatore.
2. The Public Prosecutor, High Court, Chennai.
Page 3 of 4https://www.mhc.tn.gov.in/judis Crl.O.P.No.12346 of 2023 P.VELMURUGAN, J.
mfa Crl.O.P.No.12346 of 2023 and Crl.M.P.No.7595 of 2023 30.01.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis