Madras High Court
Kaja Mohideen vs The Inspector Of Police on 31 July, 2015
Author: M.M.Sundresh
Bench: M.M.Sundresh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 31.07.2015
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
Crl.O.P.(MD)No.14896 of 2015
and
M.P(MD)No.1 of 2015
1.Kaja Mohideen ..Petitioners/Accused
Vs.
1.The Inspector of Police,
Pathamadai Police Station,
In Crime No.8o of 2012
Tirunelveli District.. ... Ist Respondent/Respondent
2.Sobhanajoy ..2nd Respondent/Defacto
complainant
PRAYER
Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure praying this Court to call for the records relating to
the FIR in Crime No.80 of 2012 on the file of the first respondent and to
quash the same insofar as the Petitioner is concerned.
!For Petitioner : M/s.M.Subash Babu
For Respondent-1 : Mrs.S.Prabha
Govt. Advocate (Crl.side)
:O R D E R
This Criminal Original Petition is filed for a direction to call for the records relating to the FIR in Crime No.80 of 2012 on the file of the first respondent and to quash the same insofar as the Petitioner is concerned.
2.The learned Government Advocate (Crl.side) on instruction submitted that based on the enquiry, charge sheet has already been filed and the same is yet to be taken on file.
3.In view of the said submission, the Criminal Original Petition is dismissed. However, it is open to the Petitioner to work out his remedy, if any, in accordance with law. Consequently, connected Miscellaneous Petition is dismissed.
To
1.The Inspector of Police, Pathamadai Police Station, Tirunelveli District..
2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..