Madras High Court
Chandra Babu vs The Inspector Of Police on 7 January, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.01.2016
CORAM
THE HONOURABLE MR. JUSTICE R.SUBBIAH
Crl.O.P.No.28962 of 2015
and
M.P.No.1 of 2015
Chandra Babu ... Petitioner
Vs
1. The Inspector of Police,
C-5, Vengal Police Station,
Thiruvallur District.
2. The Sub-Collector,
Thiruvallur District. ... Respondents
Criminal Original Petition filed under Section 482 Cr.P.C. to call for the records in respect of the impugned notice of the 2nd respondent dated 26.12.2014 in Na.Ka.No.3930/2014/A1 in pursuance of the F.I.R No.266 of 2014 dated 10.07.2014 on the file of the C-5, Vengal Police Station and quash the same.
For Petitioner : Mr.S.Thiruvengadam
For Respondents : Mr.C.Emalias
Additional Public Prosecutor
O R D E R
The present criminal original petition has been filed to call for the records in respect of the impugned notice of the 2nd respondent dated 26.12.2014 in Na.Ka.No.3930/2014/A1 in pursuance of the F.I.R No.266 of 2014 dated 10.07.2014 on the file of the C-5, Vengal Police Station and quash the same.
2. Today, when the matter was taken up for consideration, learned Additional Public Prosecutor submitted that the proceedings under Section 107 Cr.P.C was initiated against the petitioner and others. Now, the said proceeding was closed by an order of the second respondent dated 19.01.2015. He has also produced the copy of the said order.
4. Since already proceedings initiated against the petitioner was closed, now, nothing survives in the petition. Hence, based on the submission of the learned Additional Public Prosecutor, this present criminal original petition is closed. Consequently, connected miscellaneous petition is closed.
07.01.2016 mrp To
1. 1. The Inspector of Police, C-5, Vengal Police Station, Thiruvallur District.
2. The Sub-Collector, Thiruvallur District.
3. The Public Prosecutor, High Court, Madras.
R.SUBBIAH, J mrp Crl.O.P.No.28962 of 2015 DATED: 07.01.2016