Madras High Court
M.Pattu @ Pattu Selvam vs State Represented By on 18 November, 2025
Author: S.Srimathy
Bench: S.Srimathy
Crl.O.P.(MD)No.9681 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.11.2025
CORAM:
THE HONOURABLE MRS JUSTICE S.SRIMATHY
Crl.O.P.(MD) No.9681 of 2023
1.M.Pattu @ Pattu Selvam
2.MArumugam @ Mahesh Arumugam ... petitioners
Vs.
1.State represented by
the Inspector of Police,
Pathamadai Police Station,
Tirunelveli District.
(Crime No.59 of 2023 under Sections 147, 148, 294(b), 324, 506(2), 341,
427 IPC and Section 4 of Tamil Nadu Prohibition of Harassment of
Women Act, 2002)
2.R.Venkatachalam ...Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C, to call for the records in Crime No.59 of 2023 on the file of the
Pathamadai Police Station, Tirunelveli District and quash the same.
For petitioners : Mr.J.Gunaseelan Muthiah
For R-1 : Mr.A.S.Abul Kalaam Azad,
Government Advocate
(Criminal Side)
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 03:27:30 pm )
Crl.O.P.(MD)No.9681 of 2023
ORDER
Today, when the matter was taken up for hearing, the learned counsel appearing for the petitioners would submit that the matter has now become infructuous.
2. In view of the above, this Criminal Original Petition stands dismissed as infructuous.
18.11.2025 Index : Yes/No Internet : Yes/No KSA To
1.The Inspector of Police, Pathamadai Police Station, Tirunelveli District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
2/3https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 03:27:30 pm ) Crl.O.P.(MD)No.9681 of 2023 S.SRIMATHY. J.
KSA Crl.O.P.(MD)No.9681 of 2023 18.11.2025 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 03:27:30 pm )