Madras High Court
I.Periyasamy vs State Rep. By on 31 October, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 31.10.2018
CORAM:
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
Crl.O.P.[MD]Nos.19660 and 19661 of 2018
and
Crl.M.P(MD).Nos.8984, 8985, 8982 and 8983 of 2018
Crl.O.P.[MD]No.19660 of 2018
1.I.Periyasamy
2.I.P.Senthilkumar
3.R.Sakkarapani
4.M.A.Andi Ambalam : Petitioners/Accused Nos.1 to 4
Vs.
1.State Rep. by
The Inspector of Police,
Town North Police Station,
Dindigul, Dindigul District.
(Crime No.42 of 2017)
2.Mariappan : Respondent/Complainant
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.,
praying to call for the records relating to the case in C.C.No.596 of
2017 on the file of the learned Judicial Magistrate No.II, Dindigul
and quash the same as against this petitioner.
For Petitionera : Mr.P.Mahendran
For R-1 : Mr.K.Suyamulinga Bharathi
http://www.judis.nic.in Government Advocate (Crl. Side)
2
Crl.O.P.[MD]No.19661 of 2018
1.I.Periyasamy
2.I.P.Senthilkumar
3.R.Sakkarapani : Petitioners/Accused Nos.2 to 4
Vs.
State Rep. by
The Inspector of Police,
Town North Police Station,
Dindigul, Dindigul District.
(Crime No.557 of 2017) :Respondent/Complainant
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C.,
praying to call for the records relating to the case in C.C.No.604 of
2017 on the file of the learned Judicial Magistrate No.II, Dindigul
and quash the same as against this petitioner.
For Petitioner : Mr.P.Mahendran
For Respondent : Mr.K.Suyamulinga Bharathi
Government Advocate (Crl. Side)
COMMON ORDER
******************* These petitions are filed to quash the proceedings in C.C.No.596 of 2017 and C.C.No.604 of 2017 respectively on the file of the learned Judicial Magistrate No.II, Dindigul.
2.The facts of these cases are covered by the Judgment of this Court made in Crl.O.P.(MD)No.1356 of 2018 batch, dated http://www.judis.nic.in20.09.2018. Accordingly, the proceedings in C.C.No.596 of 2017 3 and C.C.No.604 of 2017 respectively on the file of the learned Judicial Magistrate No.II, Dindigul, are hereby quashed and these Criminal Original Petitions are allowed. Consequently, connected Miscellaneous Petitions are closed.
31.10.2018 Index:Yes/No Internet: Yes/No cp To
1.The Judicial Magistrate No.II, Dindigul.
2. The Inspector of Police, Town North Police Station, Dindigul, Dindigul District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in 4 N.ANAND VENKATESH,J.
cp Crl.O.P.[MD]Nos.19660 and 19661 of 2018 and Crl.M.P(MD).Nos.8984, 8985, 8982 and 8983 of 2018 31.10.2018 http://www.judis.nic.in