Madras High Court
Sagadevan vs State Rep. By on 26 July, 2019
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.07.2019
CORAM
THE HONOURABLE Mr.JUSTICE N. ANAND VENKATESH
Crl.O.P.No.8401 of 2017
and
Crl.M.P.No.6018 of 2017
1.Sagadevan
2.Vadamalai
3.Sudha
4.Gowri
5.Munuswamy
6.Amsa
7.Lokesh
8.Rajendiran
9.Poongavanam
10.Kokila ... Petitioners
Vs.
1.State Rep. by,
The Inspector of Police,
Valathi Police Station,
Villupuram District.
Crime No.321/2016.
2.Meenakshi ... Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, to call for the records in Cr.No.321/2016 on the file of 1st
Respondent Police and to Quash the same.
For Petitioners : Mr.S.L.Venkatesan
For Respondents : Mr.M.Mohamed Riyaz,(for R1)
Additional Public Prosecutor
http://www.judis.nic.in
2
N. ANAND VENKATESH,J
jas/vs
ORDER
This Criminal Original Petition has been filed to call for the records in Cr.No.321/2016 on the file of 1st respondent police and to quash the same.
2.The learned Additional Public Prosecutor on instructions submitted that the investigation has been completed and a closure report was filed before the Judicial Magistrate Court, Gingee in R.C.S.No.20 of 2016.
3.Recording the same, this Criminal Original Petition is closed. Consequently, connected Miscellaneous Petition is closed.
26.07.2019 Index :Yes/No Internet:Yes/No jas/vs To
1.The Inspector of Police, Valathi Police Station, Villupuram District.
2.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.8401 of 2017 and Crl.M.P.No.6018 of 2017 http://www.judis.nic.in