Muthuraj vs ) The State Rep By on 9 September, 2019

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Madras High Court

Muthuraj vs ) The State Rep By on 9 September, 2019

Bench: G.K.Ilanthiraiyan

                                                                     Crl.O.P (MD) No.1930 of 2018
                                                           1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 09.09.2019

                                                        CORAM

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                          Crl.O.P (MD) No.1930 of 2018
                                                       and
                                          Crl.M.P.(MD) No.828 of 2018

                      Muthuraj                                   ... Petitioner/ Sole Accused

                                                          Vs

                      1) The State rep by
                         The Inspector of Police,
                         Pathamadai Police Station,
                         Pathamadai,
                         Tirunelveli District.
                         (Crime No.81/2017)                      ... Respondent/
                                                                            Complainant

                      2) Dr.Selvakumar,
                         Senior Assistant Surgeon,
                         Government Hospital.
                         Pathamadai,
                         Tirunelveli District.                   ... Respondent/
                                                                        De facto complainant
                      PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. to
                      call for the First Information report dated 16.06.2017 in Crime No.81
                      of 2017 on the file of the Inspector of Police, Pathamadai Police
                      Station, Pathamadai, Tirunelveli District and quash the same as illegal
                      and devoid of merits forthwith.
                                 For Petitioner       : Mr.S.Palani Velayutham

                                 For R1               : Mr.K.Suyambulinga Bharathi,
                                                        Government Advocate (Crl. Side)


http://www.judis.nic.in
                                                                       Crl.O.P (MD) No.1930 of 2018
                                                           2



                                                      ORDER

This Criminal Original Petition has been filed to call for the First Information report dated 16.06.2017 in Crime No.81 of 2017 on the file of the Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District and quash the same as illegal and devoid of merits forthwith.

2. The learned Government Advocate (Criminal side) appearing for the first respondent submitted that the first respondent completed the investigation in Crime No.81 of 2017 and also filed a final report before the officers concerned. Therefore, he submitted that nothing survives for further adjudication in this Criminal Original Petition.

3. In view of the submission made by the learned Government Advocate (criminal side), this Criminal Original Petition is dismissed as infructuous. Consequently, connected Crl.M.P.(MD) No.828 of 2018 is closed.

09.09.2019 Internet :Yes /No Index :Yes/No http://www.judis.nic.in Crl.O.P (MD) No.1930 of 2018 3 To

1. The Inspector of Police, Pathamadai Police Station, Pathamadai, Tirunelveli District.

(Crime No.81/2017)

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court.

http://www.judis.nic.in Crl.O.P (MD) No.1930 of 2018 4 G.K.ILANTHIRAIYAN. J, sts Order made in Crl.O.P (MD) No.1930 of 2018 Dated:

09.09.2019 http://www.judis.nic.in

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