Madras High Court
Syed Ali Fathima vs State Represented By on 26 February, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 26.02.2018 CORAM THE HON'BLE MR.JUSTICE P.RAJAMANICKAM CRL.O.P.(MD)No.2794 of 2018 and MP(MD)No.1274 of 2018 Syed Ali Fathima : Petitioner/Sole Accused
-Vs-
State represented by
1.The Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District. (Crime No.169 of 2017)
2.Aaminal Begam ...Respondents PRAYER: Petition is filed under Section 482 of the Criminal Procedure Code, to call for the First Information Report bearing Crime No.169 of 2017 on the file of the Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District and subsequently, quash the same as illegal.
For Petitioner : Mr.S.Palani Velayutham For 1st Respondent :Mr.Prabhu Ramachandran Government Advocate (Crl.side) :Order This Criminal Original Petition has been filed to call for the First Information Report in Crime No.169 of 2017 on the file of the Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District and consequently, quash the same.
2.The learned Government Advocate (Crl.side) has submitted that already charge sheet has been filed on 08.12.2017, before the learned Judicial Magistrate, Cheranmadevi, but sofar, the case was not taken on file.
3.Recording the aforesaid submissions, this Criminal Original Petition is dismissed as infructuous. The learned Judicial Magistrate, Cheranmadevi, is directed to verify, if already charge sheet has been filed, then he has to take the case on file without further delay. Consequently, connected MP(MD)No.1274 of 2018, is closed.
To
1.The Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.