Petitioner vs State Represented By on 18 November, 2022

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Madras High Court

Petitioner vs State Represented By on 18 November, 2022

Bench: G.Ilangovan

                                                                          Crl.O.P.(MD) No.20408 of 2022


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 18.11.2022

                                                   CORAM:

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                          Crl.O.P.(MD) No.20408 of 2022
                                                       and
                                          Crl.M.P.(MD) No.14137 of 2022


                K.Sekar,
                                                                                     : Petitioner

                                                       Vs

                1. State represented by
                The Inspector of Police,
                All Women Police Station-Kumbakonam,
                Thanjavur District.
                Crime No.18 of 2021

                2. Velappan P RP,
                Secretary to Town Higher Secondary School,
                Kumbakonam, Thanjavur District
                                                                                 : Respondents


                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying

                this Court to call for the records from the first Respondent Police in Crime

                No.18 of 2021 dated 16.09.2021 and quash the same as devoid of merits

                against the Petitioner.


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https://www.mhc.tn.gov.in/judis
                                                                              Crl.O.P.(MD) No.20408 of 2022


                                       For Petitioner    : Mr.A.Haja Mohideen

                                       For R1            : Mr.B.Nambiselvan
                                                          Additional Public Prosecutor


                                                        ORDER

This petition has been filed to quash the FIR in Crime No. 18/2021, on the file of first respondent police.

2.When the matter was taken up for hearing, the learned Additional Public Prosecutor would submit that the first respondent police completed the investigation and also filed a final report before the Additional Mahila Court, Madurai on 25.10.2022, but not yet taken on file.

3.In view of the above, this Criminal Original Petition is dismissed as infructuous. However, the trial Court is directed to process the final report, as per rules and also the petitioner is at liberty to challenge the final report, if he aggrieved over the same. Consequently, connected miscellaneous petition is closed.

18.11.2022 Internet:Yes Index:Yes/No PNM 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.20408 of 2022 To

1.The Judicial Magistrate, Additional Mahila Court, Madurai

2. The Inspector of Police, All Women Police Station-Kumbakonam, Thanjavur District.

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

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.20408 of 2022 G.ILANGOVAN, J.

PNM ORDER IN Crl.O.P.(MD) No.20408 of 2022 and Crl.M.P.(MD) No.14137 of 2022 18.11.2022 4/4 https://www.mhc.tn.gov.in/judis

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