Ramarajan vs The State Rep By on 26 February, 2019

[Cites 5, Cited by 0]

Madras High Court

Ramarajan vs The State Rep By on 26 February, 2019

Bench: G.K.Ilanthiraiyan

                                                             1

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 26.02.2019

                                                          CORAM:

                                     THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                 Crl.O.P.No.22796 of 2017
                                               and Crl.M.P.No.13299 of 2017

                      1. Ramarajan
                      2. Dhayalan                                           ... Petitioners

                                                            Vs.
                      1. The State rep by
                         The Inspector of Police,
                         Mailam Police Station,
                         Vikravandi Taluk,
                         Villupuram District.

                      2. Kavitha
                        (R2 is impleaded as per the order
                         of this Court dated 07.02.2018
                         made in Crl.M.P.No.711 of 2018
                         in Cr.O.P.No.22796 of 2017)                        ... Respondents

                      Prayer:    Criminal Original Petition filed under section 482 of Criminal
                      Procedure Code, to call for the entire records pertains to Crime No.387 of
                      2017, pending on the file of the respondent police and to quash the same as
                      illegal.
                                 For Petitioners       : Mr.A.Gowthaman

                                 For Respondents
                                           For R1      : Mr.M.Mohamed Riyaz
                                                         Additional Public Prosecutor

                                            For R2     : Mr.S.Selvathirumurugan




http://www.judis.nic.in
                                                             2

                                                                          G.K.ILANTHIRAIYAN, J.
                                                                                            rts
                                                        ORDER

This petition has been filed to quash the FIR in Crime No.387 of 2017, on the file of the first respondent registered for offences under Sections 417, 420 of IPC r/w Section 4 of Dowry Prohibition Act and Section 511 of IPC r/w Section 4 of Women Harassment Act, as against the petitioners.

2. The learned Additional Public Prosecutor submitted that the first respondent police has completed the investigation in Crime No.387 of 2017 and also filed a charge sheet in C.C.No.11 of 2018 before the learned Judicial Magistrate, Dindivanam and the trial is going on.

3. Considering the submission made by the learned Additional Public Prosecutor, the prayer sought for in this petition has become infructuous. Accordingly, this Criminal Original Petition is dismissed as infructuous. Consequently, connected miscellaneous petition is closed.

26.02.2019 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order rts To

1. The Inspector of Police, Mailam Police Station, Vikravandi Taluk, Villupuram District.

2. The Public Prosecutor, High Court, Madras.

Crl.O.P.No.22796 of 2017

and Crl.M.P.No.13299 of 2017 http://www.judis.nic.in

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