P.Gopinath vs State Rep.By on 1 December, 2021

[Cites 5, Cited by 0]

Madras High Court

P.Gopinath vs State Rep.By on 1 December, 2021

Bench: M.Nirmal Kumar

                                                                         CRL.O.P.Nos.20790 & 20793 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 01.12.2021

                                                          CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                          CRL.O.P.Nos.20790 & 20793 of 2021

                     P.Gopinath                                ...         Petitioner in both
                                                                           Crl.O.Ps.
                                                          Versus
                     State rep.by
                     The Inspector of Police,
                     Tindivanam Police Station.                ...         Respondents in both
                                                                           Crl.O.Ps.

                     PRAYER: Criminal Original Petition has been filed under Section 482 of
                     the Code of Criminal Procedure to direct the respondent to register the
                     case on the complaint given by the petitioner dated 05.11.2019 &
                     15.08.2019 in the light of the order passed by the learned Judicial
                     Magistrate Court I, Tindivanam (FAC) in Crl.M.P.Nos.2969 & 2968 of
                     2019 dated 13.01.2020 and proceed with the investigation.

                                      For Petitioner in   :    Mr.V.Elangovan
                                      both Crl.OPs.            for Mr.E.Duraivaiyapuri

                                      For Respondent in :      Mr.E.Raj Thilak
                                      both Crl.OPs.            Additional Public Prosecutor




                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                            CRL.O.P.Nos.20790 & 20793 of 2021




                                                   COMMON ORDER

The Criminal Original Petitions have been filed to direct the respondent to register the case on the complaint given by the petitioner dated 05.11.2019 & 15.08.2019 in the light of the order passed by the learned Judicial Magistrate Court I, Tindivanam (FAC) in Crl.M.P.Nos.2969 & 2968 of 2019 dated 13.01.2020 and proceed with the investigation.

2.Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

3.The learned Additional Public Prosecutor, on instructions, submitted that on the complaints given by the petitioner, a case in Crime Nos.1089 & 1090 of 2021 have been registered on 29.11.2021 for the offences under Sections 147, 294(b), 447 & 506(ii) of IPC and the same is under investigation.

Page No.2 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.Nos.20790 & 20793 of 2021

4.Recording the submission of the learned Additional Public Prosecutor, these Criminal Original Petitions are closed.

                     Index: Yes/No                                                01.12.2021
                     Internet: Yes/No
                     sms
                     To

1.The learned Judicial Magistrate Court I, Tindivanam (FAC).

2.State rep.by The Inspector of Police, Tindivanam Police Station.

3.The Public Prosecutor, High Court, Madras.

Page No.3 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.Nos.20790 & 20793 of 2021 M.NIRMAL KUMAR, J.

sms CRL.O.P.Nos.20790 & 20793 of 2021 01.12.2021 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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