R.Selvakumar vs The State Rep. By on 22 November, 2021

[Cites 1, Cited by 0]

Madras High Court

R.Selvakumar vs The State Rep. By on 22 November, 2021

Bench: N. Sathish Kumar

                                                                    CRL.O.P.No.18490 of 2017


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 22.11.2021

                                                    CORAM:

                              THE HON'BLE MR.JUSTICE N. SATHISH KUMAR

                                       CRL.O.P.No.18490 of 2017 and
                                      CRL.M.P.Nos.11258 & 11637 of 2017


                     1. R.Selvakumar
                     2. R.Samiyathal                                   ... Petitioners

                                                      Versus

                     1. The State rep. by
                        The Inspector of Police,
                        All Women Police Station,
                        Velur, Namakkal District.

                     2. G.Ananthi
                     (R2 is impleaded as per the order passed
                     by this Hon'ble Court dated 15.09.2017
                     made in CRL.M.P.No.11637 of 2017
                     in CRL.O.P.No.18490 of 2017).                    ... Respondents




                     PRAYER: Criminal Original Petition filed under Section 482 of


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                CRL.O.P.No.18490 of 2017


                     the Code of Criminal Procedure, to call for the records of
                     C.C.No.37 of 2017 on the file of the Judicial Magistrate,
                     Paramathi, Namakkal District and Quash the same.




                                        For Petitioners    :     Mr.R.Rajesh

                                        For Respondents :        Mr.S.Vinoth Kumar for R1
                                                                 Government Advocate(crl.side)
                                                                   No appearance for R2.


                                                          ORDER

This Criminal Original Petition has been filed to quash the proceeding laid down in C.C.No.37 of 2017, pending on the file of Judicial Magistrate, Paramathi, Namakkal District.

2. Heard the learned counsel appearing for the petitioners as well as Mr.S.Vinoth Kumar, learned Government Advocate (crl.side) appearing for the first respondent and perused the materials available on record.

Page No.2 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.No.18490 of 2017

3. Today when the matter is taken up for hearing, the learned Government Advocate (Crl.Side) submitted that the case is ended in aquittal on 06.03.2019 before the learned Judicial Magistrate Paramathi, Namakkal District, in C.C.No.37 of 2017.

4. In view of the submission made by the learned Government Advocate (Crl.side), this Criminal Original Petition is dismissed as infructuous. Consequently, connected Miscellaneous Petitions are closed.

22.11.2021 Index: Yes/No Internet: Yes/No shk/mvs Page No.3 of 4 https://www.mhc.tn.gov.in/judis CRL.O.P.No.18490 of 2017 N. SATHISH KUMAR, J.

shk/mvs To

1. The Judicial Magistrate, Paramathi, Namakkal District

2. The State rep. by The Inspector of Police, All Women Police Station, Velur, Namakkal District.

3.The Public Prosecutor, High Court, Madras.

CRL.O.P.No.18490 of 2017

22.11.2021 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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