Madras High Court
L.Ramarajan vs The State Rep. By on 3 April, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.04.2019
CORAM:
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.3819 of 2016
and Crl.M.P.No.1950 of 2016
L.Ramarajan ... Petitioner
Vs.
1.The State rep. By
The Sub Inspector of Police,
Ammapettai Police Station,
Salem District.
Crime No.1323 of 2011.
2.K.Malliga ... Respondents
Prayer: Criminal Original Petition filed under section 482 of Criminal
Procedure Code, to call for the records relating to FIR No.1323 of
2011, dated 16.12.2011 on the file of the 1st respondent police and
quash the same.
For Petitioner : Mr.D.Balachandran
For Respondents
For R1 : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
For R2 : No Appearance
ORDER
This petition has been filed to quash the F.I.R in Crime No.1323 of 2011 on the file of the first respondent police, for offences under Section 366(A) of IPC as against the petitioner. http://www.judis.nic.in 2 G.K.ILANTHIRAIYAN,J.
rna
2.The learned Additional Public Prosecutor would submit that the first respondent police has completed the investigation in Crime No.1323 of 2011 and also filed a charge sheet in R.C.S.No.15 of 2016 on 11.11.2016 on the file of the learned Judicial Magistrate No.V, Salem.
3.Considering the submission made by the learned Additional Public Prosecutor, the prayer sought for in this petition has become infructuous. Accordingly, this Criminal Original Petition is dismissed as infructuous. Consequently, the connected Criminal Miscellaneous Petition is closed.
03.04.2019
Internet : Yes / No
Index : Yes / No
Speaking / Non Speaking order rna To
1.The Sub Inspector of Police, Ammapettai Police Station, Salem District.
2. The Public Prosecutor, High Court, Madras.
Crl.O.P.No.3819 of 2016 and Crl.M.P.No.1950 of 2016http://www.judis.nic.in