K.Subramanian vs The State Rep. By Its on 3 June, 2020

[Cites 4, Cited by 0]

Madras High Court

K.Subramanian vs The State Rep. By Its on 3 June, 2020

Bench: G.Jayachandran

                                                                          Crl.O.P.(MD)No.16634 of 2016


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.06.2020

                                                   CORAM:

                            THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                        Crl.O.P.(MD)No.16634 of 2016
                                                    and
                                        Crl.M.P.(MD)No.8193 of 2016

                  K.Subramanian                                        ... Petitioner

                                                             vs.

                  1.The State Rep. by its
                    The Sub-Inspector of Police,
                    Nagamalai Police Station,
                    Madurai.

                  2.M.S.Sundaram                                       ... Respondents

                  PRAYER: Criminal Petition filed under Section 482 of Cr.P.C., to quash the
                  First Information Report in Crime No.123 of 2015, on the file of Nagamalai
                  Pudukottai Police Station, Madurai.


                              For Petitioner            : Mr.K.Muraleedharan

                              For R1                    : Mr.R.Anandharaj
                                                          Additional Public Prosecutor

                             For R2                     : No Appearance




http://www.judis.nic.in
                  1/4
                                                                           Crl.O.P.(MD)No.16634 of 2016


                                                     ORDER

This petition to quash the criminal complaint registered against this petitioner on 17.03.2015 in Crime No.123 of 2015, for the offences under Sections 468, 471 and 420 of IPC. The complaint has been given by one M.S.Sundaram, alleging falsification of documents, forgery and cheating alleged to have happened on 12.02.2007 and thereafter.

2.The learned Additional Public Prosecutor appearing for the State would submit that as per the instruction received from the first respondent police action against this petitioner was dropped and the same was also informed to the de-facto complainant.

3.Recording the same, this Criminal Original Petition is disposed of. Consequently, connected miscellaneous petition is closed.

03.06.2020 Index : Yes / No Internet : Yes / No sji http://www.judis.nic.in 2/4 Crl.O.P.(MD)No.16634 of 2016 Note:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1.The Sub-Inspector of Police, Nagamalai Police Station, Madurai.

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

http://www.judis.nic.in 3/4 Crl.O.P.(MD)No.16634 of 2016 DR.G.JAYACHANDRAN, J.

sji Crl.O.P.(MD)No.16634 of 2016 03.06.2020 http://www.judis.nic.in 4/4

Unlock Advanced Research with PRISMAI

Madras High Court