Madras High Court
Mohamed Tajudeen vs The Inspector Of Police on 10 March, 2015
Author: C.T.Selvam
Bench: C.T.Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.03.2015
CORAM
THE HON'BLE MR.JUSTICE C.T.SELVAM
CRL.O.P.(MD)No.19263 of 2013
1.Mohamed Tajudeen
2.Asif
3.Seeni Mohaideen
4.Riyaz Ahmed
5.Ahmed Ali
6.Mohammed Ribayeen
7.Badhusha .. Petitioners
(Name of the 1st petitioner amended
as per order of this Hon'ble Court
dated 10.03.2015 made in M.P.(MD)
No.1 of 2015)
.. Vs ..
1.The Inspector of Police,
Kenikarai Police Station,
Ramanathapuram,
Ramanathapuram District.
2.S.Muthuramalingam .. Respondents
Criminal Original Petition filed under section 482 of the Code of
Criminal Procedure, praying to quash the F.I.R. pending against the
petitioners in Crime No.33/2013 on the file of the first respondent police.
!For Petitioners : Mr.M.Seenisulthan
For 1st Respondent : Mr.K.Anbarasan
Government Advocate (Crl. Side)
- - - - -
:O R D E R
This petition has been filed under Section 482 of Cr.P.C, seeking to quash the F.I.R. pending against the C.T.SELVAM, J.
sj petitioners in Crime No.33/2013 on the file of the first respondent police.
2.Heard learned counsel for petitioners and learned Government Advocate (Crl. Side) for first respondent.
3.A perusal of the copy of the complaint in Crime No.33 of 2013 discloses commission of cognizable offences. The case has been registered for offences under Sections 147, 148, 341, 353, 436 I.P.C. and Section 3 of PPDL Act. What are the offences, if any, made out and whom are to be arrayed as accused are matters for investigation.
4.This Criminal Original Petition stands dismissed.
10.03.2015 Index: Yes/No Internet: Yes/No sj To
1.The Inspector of Police, Kenikarai Police Station, Ramanathapuram, Ramanathapuram District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
CRL.O.P.(MD)No.19263 of 2013