Jebastin @ Jebasti Anand vs The Sub Divisional Magistrate Cum on 10 April, 2019

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Madras High Court

Jebastin @ Jebasti Anand vs The Sub Divisional Magistrate Cum on 10 April, 2019

Bench: M.Dhandapani

                                                        1


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 10.04.2019

                                                     CORAM

                              THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                       CRL.O.P.(MD)No.4846 of 2019
                                                   and
                                   CRL.M.P.(MD)Nos.3014 and 3015 of 2019
                 1.Jebastin @ Jebasti Anand
                 2.Joseph @ Joseph Belci
                 3.Beski @ Charles Beski                     ... Petitioners / Accused Nos.1 to 3
                                                       Vs.
                 1.The Sub Divisional Magistrate Cum
                          Sub Collector,
                    Cheranmahadevi,
                    Tirunelveli District.
                 2.The Inspector of Police,
                    Valliyoor Police Station,
                    Tirunelveli District.             ... Respondents 1 and 2 / Complainants
                 3.Edison
                 4.Arivalagan
                 5.Anbalagan                          ... Respondents 3 to 5 / “B” Party
                 PRAYER: Criminal Original Petition is filed under Section 482 of the Code
                 of Criminal Procedure, to call for the records of the M.C./166/(107
                 Cr.P.C.,)/2019 dated 19.03.2019 on the file of the first respondent and quash
                 the same.




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


                                    For Petitioners   : Mr.M.Karunanithi
                                    For R1 and R2     : Mr.A.P.G.Ohm Chairma Prabhu,
                                                       Government Advocate (Crl.Side).


                                                      ORDER

This petition has been filed to quash the proceedings in M.C./166/ (107 Cr.P.C.,)/2019, dated 19.03.2019 on the file of the first respondent.

2.Today, when the matter is taken up for hearing, the learned Government Advocate (Crl.Side) appearing for the respondents 1 and 2 would submit that the first respondent, by its order dated 28.03.2019, dismissed the proceedings under Section 107 Cr.P.C.

3.In view of the above, nothing survives for further adjudication in this petition. Accordingly, this criminal original petition is dismissed as infructuous. Consequently, connected miscellaneous petitions are closed.

10.04.2019 Index : Yes / No Internet : Yes / No Myr http://www.judis.nic.in 3 To

1.The Sub Divisional Magistrate Cum Sub Collector, Cheranmahadevi, Tirunelveli District.

2.The Inspector of Police, Valliyoor Police Station, Tirunelveli District.

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

http://www.judis.nic.in 4 M.DHANDAPANI, J.

Myr CRL.O.P.(MD)No.4846 of 2019 10.04.2019 http://www.judis.nic.in

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