Madras High Court
R.Vijayakumar vs The Inspector Of Police on 9 September, 2021
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.R.C.No.469 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.09.2021
CORAM:
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
Criminal Revision Case No.469 of 2021
R.Vijayakumar ... Petitioner
..vs..
The Inspector of Police,
CCB-Team-12,
Office of Chennai Commissioner of Police,
Vepery, Chennai,
Crime No.09 of 2020. ... Respondent
Criminal Revision Case filed under Section 397 read with 401
Cr.P.C, to call for the records in Crl.M.P.No.14925 of 2020 in Crime
No.9 of 2020 on the file of the Court of the CCB and CBCID Cases of
Metropolitan Magistrate, Egmore and set aside the same and
consequently to direct the respondent to hand over the vacant possession
of the property after removing all their case materials as stated by the
respondent police in Crime No.9 of 2020.
Page No.1/4
https://www.mhc.tn.gov.in/judis/
Crl.R.C.No.469 of 2021
For Petitioner : Mr.S.Raveekumar
For Respondent : Mr.S.Sugendran
Government Advocate (Crl.Side)
ORDER
Today, when the matter is taken up for hearing the learned counsel on either side submitted that the tenant has already handed over the keys to the landlord/petitioner herein.
2.The learned counsel for the petitioner produced a copy of the undertaking letter dated 06.09.2021 given by the petitioner to that effect and hence, nothing survives for adjudication in this Criminal Revision Case.
3.Accordingly, this Criminal Revision Case is dismissed as infructuous.
09.09.2021 Index: Yes/No Internet: Yes/No ms Page No.2/4 https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.469 of 2021 To
1.The Metropolitan Magistrate, Court of CCB and CBCID Cases, Egmore, Chennai.
2.The Inspector of Police, CCB-Team-12, Office of Chennai Commissioner of Police, Vepery, Chennai.
3.The Public Prosecutor, High Court, Madras.
Page No.3/4https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.469 of 2021 P.VELMURUGAN, J.
ms Crl.R.C.No.469 of 2021 09.09.2021 Page No.4/4 https://www.mhc.tn.gov.in/judis/