Madras High Court
O.Panchanathan vs State Represented By Inspector Of ... on 29 October, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.10.2018
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.[MD].No.19198 of 2018
and
Crl.M.P.(MD)No.8635 of 2018
1.O.Panchanathan
2.O.Yasothan : Petitioners
Vs.
1.State represented by Inspector of Police,
District Crime Branch,
Tiruchirapalli,
(Crime No: 4 of 2011)
2.R.Karthikeyan, : Respondents
PRAYER:Criminal Original Petition is filed under Section 482 of
Cr.P.C., to call for the records and quash the case in Crime No.4 of
2011 on the file of the Inspector of District Crime Branch,
Tiruchirapalli as far as the petitioners are concerned.
For Petitioners : Mr.S.K.Mani
For R1 : Ms.S.Bharathi
Government Advocate
For R2 : Mr.C.Ajay Kose
ORDER
This petition has been filed to quash the proceedings in Crime No.4 of 2011 on the file of the 1st respondent police. http://www.judis.nic.in 2 N.ANAND VENKATESH, J., ta
2.The learned Government Advocate on instructions would submit that the respondent police have completed the investigation and they are in the process of filing final report before the learned Judicial Magistrate V, Tiruchirapalli. At this stage, this Court does not want to interfere with the pending FIR.
3.In view of the above, nothing survives for further adjudication in this criminal original petition and the same is dismissed. It is left open to the petitioners to challenge the final report, if so advised. Consequently, connected miscellaneous petition is also closed.
29.10.2018
Index : Yes/No
Internet : Yes/No
ta
To
1.The Inspector of Police,
District Crime Branch,
Tiruchirapalli,
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.[MD].No.19198 of 2018 http://www.judis.nic.in