Madras High Court
T.R.Baalu vs The State Represented By on 18 July, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.OP.Nos7842 and 7843 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.07.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.OP.Nos.7842 and 7843 of 2020
and
Crl.MP.Nos.3998, 3999, 4063 and 4122 of 2020
Crl.OP.No.7842 of 2020
T.R.Baalu ... Petitioner
Vs.
1. The State Represented by
by the Inspector of Police,
Coimbatore Thudiyalur Police Station,
Coimbatore-641 034.
2. Anandhakumar
Sub Inspector of Police,
Thudialur Police Station,
Coimbatore-641 034.
3. K.Sekar ... Respondents
Crl.OP.No.7843 of 2020
T.R.Baalu ... Petitioner
Vs.
1. The State Represented by
by the Inspector of Police,
Coimbatore Thudiyalur Police Station,
Coimbatore-641 034.
https://www.mhc.tn.gov.in/judis
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Crl.OP.Nos7842 and 7843 of 2020
2. Anandhakumar
Sub Inspector of Police,
Thudialur Police Station,
Coimbatore-641 034.
3. K.Sekar ... Respondents
Prayer in Crl.OP.No.7842 of 2020: Criminal Original Petition is filed
under Section 482 of Cr.P.C., to call for the records relating to the
FIR.No.1415 of 2020 dated 19.05.2020 on the file of the Inspector of
Police, Coimbatore Thudiyalur Police Station, Coimbatore-641 034 and
quash the same.
Prayer in Crl.OP.No.7843 of 2020: Criminal Original Petition is filed
under Section 438 of Cr.P.C, to enlarge the petitioner on bail in the event
of the petitioner being arrested by the 1st respondent in connection to FIR
No.1415 of 2020 on the file of the 1 st respondent on such amount and on
such terms and conditions as may be fixed by this Hon'ble Court.
Crl.OP.Nos.7842 and 7843 of 2020
For Petitioner : Mr.P.Wilson,
Senior Counsel
for P.Wilson Associates
For Respondents : Mr. K.M.D.Muhilan
Government Advocate (Crl.Side)
https://www.mhc.tn.gov.in/judis
2/5
Crl.OP.Nos7842 and 7843 of 2020
COMMON O R D E R
Crl.OP.No.7842 of 2020 is filed to quash the FIR in Cr.No.1415 of 2020 and Crl.OP.No.7843 of 2020 is filed seeking anticipatory bail in connection with Cr.No.1415 of 2020 respectively.
2. The petitioner T.R.Baalu, being aggrieved by the registration of complaint by Thudialur Police, Coimbatore is before this Court stating that the entire reading of the complaint clearly show that he has not uttered any word to insult any member of Scheduled Caste and Scheduled Tribe and overt act only against Dayanidhi Maran who has met the Press and made certain statements. For mere presence along with Dayanidhi Maran, he has been arrayed as one of the accused.
3. The learned Government Advocate (Crl.Side) submits that investigation in Cr.No.1415 of 2020 had already been completed and closed. Referred charge sheet dated 04.06.2022 filed before the Principal Sessions Court, Coimbatore on 14.06.2022. Copy of same served to the defacto complainant on 09.06.2022. https://www.mhc.tn.gov.in/judis 3/5 Crl.OP.Nos7842 and 7843 of 2020
4. In the light of the above fact, both the criminal original petitions are disposed of with liberty to the defacto complainant to take redressal in the manner known to law challenging the RCS notice, if he so advised. Consequently, the connected miscellaneous petitions are closed.
18.07.2024 Vv To
1. The Inspector of Police, Coimbatore Thudiyalur Police Station, Coimbatore-641 034.
2. The Public Prosecutor, High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis 4/5 Crl.OP.Nos7842 and 7843 of 2020 Dr.G.JAYACHANDRAN,J.
Vv Crl.OP.Nos.7842 and 7843 of 2020 and Crl.MP.Nos.3998, 3999, 4063 and 4122 of 2020 18.07.2024 https://www.mhc.tn.gov.in/judis 5/5