Ranjith vs State: Represented By on 27 January, 2021

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Madras High Court

Ranjith vs State: Represented By on 27 January, 2021

Bench: N.Anand Venkatesh

                                                                             Crl.O.P.No.19684 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27.01.2021

                                                      CORAM

                                   THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                             Crl.O.P.No.19684 of 2020


                     Ranjith                                                         .. Petitioner

                                                        Vs

                     State: Represented by
                     The Inspector of Police,
                     Perambur Police Station,
                     Nagapattinam District.
                     (Crime No.18 of 2014)                                        .. Respondent

                     Prayer: Criminal Original petition filed under Section 482 of Code of

                     Criminal Procedure, to direct the respondent police to file the split

                     up charge sheet before the Juvinile Justice Board, Nagapattinam in

                     Crime No.18 of 2014 on the file of respondent based on the order

                     passed in CMP No.10 of 2020 in SC No.125 of 2015 on the file of

                     Assistant Session Judge, Mayiladuthurai dated 28.07.2020 and pass

                     any or other such orders that this Court may deem fit and proper

                     under the facts and circumstances of the case.



                                     For Petitioner           :Mr.C.Prabakaran

                                     For Respondent           :Mr.Mohammed Riyaz
                                                               Additional Public Prosecutor


https://www.mhc.tn.gov.in/judis/
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                                                                             Crl.O.P.No.19684 of 2020




                                                       ORDER

This petition has been filed for a direction to the respondent police to file a separate charge sheet before the Juvenile Justice Board, Nagapattinam, pursuant to the directions issued by the Assistant Sessions Judge, Mayiladuthurai by an order dated 28.07.2020.

2.The learned Additional Public Prosecutor on instructions submitted that the split up charge sheet was filed before the Juvenile Justice Board, Nagapattinam on 02.09.2020 and it has been taken on file. Mr.Ramachandran, Sub Inspector of Police was also present at the time of hearing through video conferencing,

3.Recording the submission made by the learned Additional Public Prosecutor, this criminal original petition is closed.




                                                                                   27.01.2021

                     Index    : Yes/No
                     Internet: Yes/No

Speaking Order/Non Speaking Order ssr To https://www.mhc.tn.gov.in/judis/ 2/4 Crl.O.P.No.19684 of 2020

1. The Assistant Session Judge, Mayiladuthurai.

2. The Juvinile Justice Board, Nagapattinam.

3. The Inspector of Police, Perambur Police Station, Nagapattinam District.

4.The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis/ 3/4 Crl.O.P.No.19684 of 2020 N. ANAND VENKATESH.J ssr Crl.O.P.No.19684 of 2020 27.01.2021 https://www.mhc.tn.gov.in/judis/ 4/4

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