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Madras High Court

Kalailingam vs The Inspector Of Police on 16 November, 2022

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                         Crl.O.P.(MD) No.16625of 2022


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:16.11.2022

                                                      CORAM

                         THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                          CRL.O.P (MD) No.16625 of 2022
                                                      and
                                          Crl.M.P(MD) No.11089 of 2022

                     1. Kalailingam
                     2. Pitchaimuthu
                     3. Chandran
                     4. Pappa @ Chellappa
                     5. Govindhan @ Gopinath
                     6. Naveen @ Naveenkumar                                    ...Petitioners

                                                     vs

                     1. The Inspector of Police
                        Elayangudi Police Station
                        Sivagangai District

                     2. Malaisamy                                                ...Respondents

                     PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
                     praying to call for the relating to the First Information Report in Crime No.
                     30 of 2022 on the file of the first Respondent police and quash the same.


                                         For Petitioner       : Mr.S.Vikram
                                         For R-1               : Mr.R.Suresh Kumar
                                                                 Government Advocate(Crl.Side)


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                            Crl.O.P.(MD) No.16625of 2022




                                                          ORDER

This Criminal Original Petition has been filed to quash the First Information Report in Crime No.30 of 2022 on the file of the first Respondent police.

2. When the matter is taken up for hearing, the learned Government Advocate(Crl.Side) would submit that investigation has been completed and final report has been filed before the Court concerned and the same is yet to be taken cognizance.

3. Recording the submission made by the learned Government Advocate(Crl.Side), the Criminal Original Petition is dismissed. The Petitioner is at liberty to move appropriate petition at later stage.

Consequently connected miscellaneous petition is closed.

16.11.2022 Internet:Yes./No Index:Yes/no aav 2/4 https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD) No.16625of 2022 To

1. The Inspector of Police Elayangudi Police Station Sivagangai District

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD) No.16625of 2022 SATHI KUMAR SUKUMARA KURUP, J.

aav CRL.O.P (MD) No.16625 of 2022 16.11.2022 4/4 https://www.mhc.tn.gov.in/judis