Madras High Court
R.Sathiyaraj vs S.Chinnaiyan on 30 June, 2017
Author: P.N.Prakash
Bench: P.N.Prakash
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 30.06.2017 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH CRL.O.P.(MD)SR.No.39447 of 2015 R.Sathiyaraj : Petitioner -Vs- 1.S.Chinnaiyan, aged 52/2012, S/o.Subbaiyan Chettiyar, Perumal Kovil Street, Pattukkottai/14.06.2012, C/o. The Inspector of Police, Pattukkottai Taluk Police Station, Thanjavur District. 2.G.Varatharaja Perumal, Sub-Inspector of Police, Pattukkottai Taluk Police Station/14.06.2012, C/o. The Superintendent of Police, District Police Office, Thanjavur, Thanjavur District-613 001. 3.Soundararajan, Inspector of Police, Pattukkottai Taluk P.S., I/c.14.06.2012, C/o. The Superintendent of Police, District Police Office, Thanjavur, Thanjavur District-613 001. 4.Ganesamurthy, Inspector of Police, Pattukkottai Taluk P.S/18.07.2012, C/o. The Superintendent of Police, District Police Office, Thanjavur, Thanjavur District-613 001. 5.Mohana, Judicial Magistrate, J.M. Court, Pattukkottai/18.07.2012 - 16.09.2015, C/o. The Chief Judicial Magistrate, Chief Judicial Magistrate Court, Thanjavur at Kumbakonam, Thanjavur District. : Respondents PRAYER: Petition is filed under Section 482 of the Criminal Procedure Code praying (i) To pass order quashing the entire ultravires Judicial proceedings of the incompetent Court of Judicial Magistrate, Pattukkottai in Thanjavur District in C.C.No.618 of 2012 from 15.06.2012 the date of receipt of the FIR in Crime No.132/2012 of Pattukkottai Taluk Police Station dated 14.06.2012 u/s.279 and 304-A of IPC, 1860; (2) To pass order punishing the 5th respondent herein for the committed offences U/Article 20(1) of the Constitution of India, 1950 r/w i) Sec.166 IPC for 1 year imprisonment and fine of Rs.1,00,000/- (One Lakh Rupees only) ii) Sec.166-A IPC for 2 years imprisonment and fine of Rs.2,00,000/- (Two Lakhs Rupees only) iii) Sec.219 IPC for 7 years imprisonment and fine of Rs.7,00,000/- (Seven Lakhs Rupees only) iv) Sec.220 IPC for 7 years imprisonment and fine of Rs.7,00,000/- (Seven Lakhs Rupees only) and award me the entire fine amount as compensation and (3) to pass any such further or other orders which may deem fit and proper under the provision of law u/s.482 of Cr.P.C., 1973 of India and in the interest of fair administration of law and justice, principles of natural justice and thus render justice. !For Petitioner : Mr.P.Balasubramaniyan ^For Respondent: :ORDER
The learned counsel for the petitioner sought permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn.
To The Judicial Magistrate, Pattukkottai, Thanjavur District..