Madras High Court
Praveen vs State Rep By on 11 November, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.11.2025
CORAM
THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI
Crl.R.C.No.2332 of 2025 and Crl.M.P.No. 21070 of 2025
Praveen ... Petitioner
Vs.
State rep by
The Inspector of Police,
Keelapalur Police Station,
Ariyalur District.
( Cr.No.300 of 2023 ... Respondent
PRAYER : This petition is filed under Section 397(1) r/w 401 of Cr.P.c ( 438 r/w
442 of BNSS) to call for the records in Crl.M.P.No.,6241 of 2024 in C.C.No.207
of 2025 dated 09.05.2025 passed by the Additional Mahila Court, Ariyalur and set
aside the same.
For Petitioner : Mr. K. Gandhi Kumar
ORDER
This Criminal Revision Case has been filed to call for the records in Crl.M.P.No.,6241 of 2024 in C.C.No.207 of 2025 dated 09.05.2025 passed by the Additional Mahila Court, Ariyalur and set aside the same.
2.The facts of the case is that the defacto complainant are neighbours and 1/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm ) there was land dispute between them which escalated into violence and assault.
Due to which the defacto complainant has given a complaint against the petitioner’s family and the petitioner was also implicated in this case. After investigation the respondent police filed a deletion report on 25.11.2023, wherein it was clearly stated that the petitioner was not in the scene of occurrence and he was discharged from this case. Inspite of the same the learned Judge has passed an order, wherein it was stated that the case will be proceeded against all the accused which includes the petitioner. Hence, the present Criminal Revision case came to be filed.
3. The learned counsel for the petitioner submitted that inspite of the deletion report filed the respondent police the same was not taken note by the learned Judge and has erroneously included the petitioner in the case. Hence, prays to allow this petition.
4. The learned Government Advocate appearing for the respondent submitted that based on the complaint given by the defacto complainant, they have registered a case and filed the deletion report before the Court for perusal of the learned Judge.
2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm )
5. Heard both sides and perused the materials available on record.
6. On a perusal of the records, it is seen that the petitioner was a student in Winner Training Cenre, Ariyalur and the attendance register reveals that at the time of occurrence, the petitioner was in the training centre and the same was also acknowledged by the authorised person of the said training centre. Further more in the deletion report also it was stated that the petitioner was not in the scene of occurrence. When this being the case the petitioner has been implicated in the case.
7. In view of the above facts, this Criminal Revision Case is allowed and the order passed on 09.05.2025 by the Additional Mahila Court, Ariyalur in Crl.M.P.No.,6241 of 2024 in C.C.No.207 of 2025 is set aside. Consequently the connected miscellaneous petition is closed. Considering the nature of order passed by the Trial Judge, this Court directs The Director, Tamil Nadu state Judicial Academy, Chennai to impart training to the learned Judge, Additional Mahila Court, Ariyalur.
11.11.2025 smn 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm ) Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.The Additional Mahila Court, Ariyalur a
2. The Director, Tamil Nadu State Judicial Academy, aja Annamalai puram Chennai 4/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm ) T.V.THAMILSELVI, J.
smn Crl.R.C.No.2332 of 2025 and Crl.M.P.No. 21070 of 2025 11.11.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm )