Madras High Court
Juliet Rani vs The Inspector Of Police on 13 April, 2023
Crl.O.P(MD)No.10181 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.04.2023
CORAM:
THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN
Crl.O.P(MD)No.10181 of 2021
and
Crl.M.P(MD)No.5205 of 2021
1.Juliet Rani .. Petitioner/Accused No.5
2.Chinnapandi .. Petitioner/Accused No.6
Vs.
1.The Inspector of Police,
Karungal Police Station,
Kanyakumari.
(Crime.No.120/2021) .. Respondent/Complainant
2.Nevis Ammal .. Respondent/Defacto Complainant
PRAYER: Criminal Original Petition filed under Section 482 of the Code
of Criminal Procedure, to call for the entire records pertaining to the case
in Crime No.120 of 2021 pending of the file of the Inspector of Police,
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Crl.O.P(MD)No.10181 of 2021
Karungal Police Station, Kanyakumari District and quash the same.
For Petitioner : Mr.N.Balasubramanian
For R1 : Mr.M.Muthumanikkam
Government Advocate(Criminal side)
For R2 : Mr.S.Kameswaran
ORDER
The petitioners/A5 and A6 have filed this petition to quash the Crime No.120 of 2021, pending on the file of the first respondent police, wherein they are said to have committed the offence under Sections 147, 448, 427, 294 (b), 323, 379 and 506(i) IPC.
2. The case of the Prosecution is that the 2nd respondent herein has given a complaint alleging that on 31.03.2021, when she was at home, all the accused persons have come in a vehicle bearing Registration No.TN 69 BF 3279 and they have trespassed into her house and the first accused said to have slapped her due to which she fell down and the first accused have abused her in filthy language. It is further alleged that the first accused have taken away cash of Rs.48,000/- and 25 sovereigns of gold Page No.2/5 https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.10181 of 2021 and some documents. It is further alleged that all the accused have broken this CCTV camera installed in her house and also threatened her with dire consequences. Hence the complaint.
3. When the matter is taken up for hearing today, the learned Government Advocate (Criminal side) submitted that after completion of investigation, final report has been filed before the learned Judicial Magistrate, Eraniel, on 13.07.2020 and the same is yet to be taken on file.
4. Recording the submission made by the learned Government Advocate (Criminal side), this Criminal Original Petition stands closed with liberty to the petitioners to work out their remedy in the manner known to law. Consequently, connected miscellaneous petition is closed.
13.04.2023 NCC : Yes/No Internet: Yes/No Index : Yes/No PJL Page No.3/5 https://www.mhc.tn.gov.in/judis Crl.O.P(MD)No.10181 of 2021 To
1. The Inspector of Police, Karungal Police Station, Kanyakumari.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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PJL Crl.O.P(MD)No.10181 of 2021 13.04.2023 Page No.5/5 https://www.mhc.tn.gov.in/judis