Madras High Court
A.Manoranjan vs The Inspector Of Police on 5 December, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.12.2018
CORAM:
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
CRL.O.P.No.15523 of 2015
and M.P.No.1 of 2015
1.A.Manoranjan,
2.P.Thangavel,
3.B.Sunil,
4.N.Jayapal,
5.G.Mohanasundaram,
6.K.Eswaramoorthy,
7.A.Palanisamy,
8.D.Ganesan,
9.R.Vadivel,
10.S.Illangovan,
11.A.Sanjeev Kumar,
12.P.Kuppathal,
13.K.Rajammal,
14.R.Sowmiyanarayanan. ... Petitioners
-vs-
The Inspector of Police,
B-6, Peelamedu Police Station,
Peelamedu,
Coimbatore,
Coimbatore District.
(Crime No.217 of 2015) ... Respondent
Prayer: Criminal Original petition filed under Section 482 of Criminal
Procedure Code, to call for the records relating to the Crime No.217 of 2015
pending before the Inspector of Police, B-6, Peelamedu Police Station,
Coimbatore, filed by the respondent and quash the same.
http://www.judis.nic.in
2
N.ANAND VENKATESH, J.,
rpl
For Petitioners : Mr.M.Easan
For Respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor.
******
ORDER
This Criminal Original Petition has been filed seeking to quash the F.I.R.
in Crime No.217 of 2015, pending on the file of the respondent Police.
2.The learned Additional Public Prosecutor on instructions would submit that the proceedings initiated under Section 107 Cr.P.C., came to an end on 10.09.2015 and therefore, nothing survives in this petition.
3.In view of the above, this criminal original petition is closed.
Consequently, connected miscellaneous petition is also closed.
05.12.2018 rpl To
1. The Inspector of Police, B-6, Peelamedu Police Station, Peelamedu, Coimbatore, Coimbatore District.
2.The Public Prosecutor, High Court, Madras.
http://www.judis.nic.in CRL.O.P.No.15523 of 2015