Madras High Court
Senthil Kumar vs The State Rep. By on 6 July, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
CRL.O.P.No.4801 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.07.2020
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
CRL.O.P.No. 4801 of 2020
and
Crl.M.P.No. 2752 of 2020
Senthil Kumar ... Petitioner
Vs.
1. The State Rep. By
The Inspector of Police,
Shoolagiri Police Station,
Krishnagiri District.
2. Tahsildar,
Shoolagiri Taluk Office,
Shoolagiri Taluk,
Krishnagiri District. ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C.
praying to call for the records pending on the file of the respondent police
namely Inspector of Police, Shoolagiri Police Station, Krishnagiri District in
Crime No.642 of 2019 and to quash the Criminal Proceeding as against the
petitioner concerned.
For Petitioner : Mr.E.Kannadasan
For Respondents
For R1 & R2 : Mr.S.Karthikeyan
Additional Public Prosecutor
http://www.judis.nic.in
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CRL.O.P.No.4801 of 2020
ORDER
This petition has been filed to quash the F.I.R. in Crime No.642 of 2019 registered by the first respondent police for offence under Section 379 of IPC, as against the petitioner.
2. The learned Additional Public Prosecutor would submit that after completing the investigation, there is referred as mistake of fact and also filed referred charge sheet and further the vehicle which was seized from the petitioner was also handed over to the petitioner.
3. Therefore, the prayer sought for in this petition has become infructuous. Hence, this Criminal Original Petition is dismissed as infructuous. Consequently, connected miscellaneous petition is closed.
06.07.2020 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order arb http://www.judis.nic.in 2/4 CRL.O.P.No.4801 of 2020 To
1. The Inspector of Police, Shoolagiri Police Station, Krishnagiri District.
2. Tahsildar, Shoolagiri Taluk Office, Shoolagiri Taluk, Krishnagiri District.
3. The Public Prosecutor, High Court, Madras.
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