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Madras High Court

D.Poongavanam vs State By on 21 September, 2016

Author: P.N.Prakash

Bench: P.N.Prakash

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.09.2016
CORAM
THE HONOURABLE MR.JUSTICE P.N.PRAKASH
Crl.OP No.22774 of 2010
and
M.P.No.1 of 2010
D.Poongavanam			                     ..   Petitioner
    Vs
State by :
The Inspector of Police,
Gingee Police Station,
Gingee, Villupuram District.
(Cr.No.350 of 2010)			                     ..   Respondent

Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to call for the records relating to FIR.No.350 of 2010 on the file of the Inspector of Police, Gingee Police Station, Gingee, Villupuram District and quash the same.

		For Petitioner         :   M/s.C.Prakasam
		For Respondent      :   Mr.C.Emalias,
			                 Addl.Public Prosecutor 

   ORDER

This petition has been filed to call for the records relating to relating to FIR.No.350 of 2010 on the file of the Inspector of Police, Gingee Police Station, Gingee, Villupuram District and quash the same.

2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the State. P.N.PRAKASH,J kkd

3. When the matter is taken up for hearing, the learned Additional Public Prosecutor submitted that the investigation was completed and the final report has been filed in C.C.No.730 of 2010 before the Judicial Magistrate, Gingee and the accused were acquitted on 17.01.2014. Recording the same, this petition is dismissed. Consequently, connected Miscellaneous Petition is closed. 21.09.2016 kkd To

1.The Inspector of Police, Gingee Police Station, Gingee, Villupuram District.

2.The Judicial Magistrate, Gingee.

3.The Public Prosecutor High Court,Madras.

and M.P.No.1 of 2010