Madras High Court
C.Vijayavani vs The State Represented By on 23 July, 2015
Author: M.M.Sundresh
Bench: M.M.Sundresh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.07.2015
CORAM
THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
Crl.O.P.(MD)NO.13232 of 2015 & M.P(MD)No.1 of 2015
1.C.Vijayavani
2.C.Parvathi ammal
3.A.Nambi Ammal ... Petitioners/Accused Nos 1 to 3
Vs.
1.The State represented by
The Inspector of Police,
Pathamadai Police Station,
Tirunelveli District ... Respondent/Complainant
2.Indiradevi ... Respondent/
De-facto complainant
PRAYER
Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure, to call for the records pertaining to the First
Information Report in Crime No.49 of 2015 dated 25.05.2015 on the file of the
first respondent police station for the offences under Sections 294(b), 309,
353, 323 and 307 IPC and quash the same as illegal.
!For Petitioner :Mr.T.Lajapathi Roy
For Respondents :Mr.S.Prabha
Govt. Advocate (Crl. Side) for R1
:ORDER
This petition is filed praying to call for the records pertaining to the First Information Report in Crime No.49 of 2015 dated 25.05.2015 on the file of the first respondent police station for the offences under Sections 294(b), 309, 353, 323 and 307 IPC and quash the same as illegal.
2.The learned Government Advocate (Crl.Side) submits that charge-sheet has been filed in this case before the concerned Magistrate.
3.Recording the above statement of the learned Government Advocate (Crl.Side), this Criminal Original Petition is closed. Consequently, the connected Miscellaneous petition is also closed.
To
1.The Inspector of Police, Pathamadai Police Station, Tirunelveli District
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.