Madras High Court
Santhosh Sidha vs / on 10 July, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.3512 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.07.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.3512 of 2024
& Crl.M.P.No.2599 of 2024
Santhosh Sidha. ... Petitioner/Accused
/versus/
1. The State Rep. by,
The Inspector of Police,
CCB Avadi Police Station,
Chennai.
(Crime No.23 of 2023). ... Respondent/Prosecuting complainant
2. Yovan. ... Respondents/Defacto complainant
Prayer: Criminal Original Petition has been filed under Section 482 of Cr.P.C.,
to call for the records in Crime No.23 of 2023 pending investigation on the file
of the 1st respondent police and to quash the same.
For Petitioner : Mr.R.Thirumoorthy
For R1 : Mr.S.Udaya Kumar.
Government Advocate (Crl.Side)
For R2 : Mr.B.Gopalakrishnan
Dr.G.JAYACHANDRAN, J.
https://www.mhc.tn.gov.in/judis
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Crl.O.P.No.3512 of 2024
ORDER
This petition is filed to quash the F.I.R in Crime No.23 of 2023 on the file of the 1st respondent police/CCB, Avadi Police Station.
2. The Learned Government Advocate (Crl.Side) appearing for the 1st respondent states that on completion of investigation final report is filed before the Judicial Magistrate-I, Poonamallee in LTN 20230002184C202400029CC since there is material available to try the accused for cognizable offence.
3. In the light of the above fact, this Criminal Original Petition is dismissed. If the petitioner is aggrieved by the material placed along with the final report, shall work out his remedy in the manner known to law. Consequently, connected M.P is closed.
10.07.2024
Index : Yes/No.
bsm
to:-
1. The Inspector of Police, CCB Avadi Police Station, Chennai.
2. The Public Prosecutor, High Court, Madras.
Crl.O.P.No.3512 of 2024https://www.mhc.tn.gov.in/judis 2/2