A.Jesu Prasanth vs State Rep.By on 3 October, 2023

[Cites 3, Cited by 0]

Madras High Court

A.Jesu Prasanth vs State Rep.By on 3 October, 2023

Bench: G.Ilangovan

                                                                              Crl.O.P.(MD) No.17576 of 2023

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 03.10.2023

                                                       CORAM:

                                  THE HONOURABLE DR.JUSTICE G.ILANGOVAN

                                             Crl.O.P.(MD)No.17576 of 2023
                                           and Crl.M.P.(MD).No.13937 of 2023

                 A.Jesu Prasanth                              ... Petitioner / Accused -1
                                                        Vs.
                 1.State Rep.by.
                   The Inspector of Police,
                   Uvari P.S, Tirunelveli,
                   (Crime No.161/2021)                        ...Respondent / Complainant

                 2.S.Suyambu Lingam                           ...Respondent / Defacto Complainant

                 PRAYER : Criminal Original Petition is filed under Section 482 of Cr.P.C, to Stay

                 all further proceedings in connection with the case in Cr.No.161/2021 dated on

                 17/12/2021 on the file of the Respondent Police herein and pending disposal of

                 the above case in Crl.O.P No.17576 of 2023.

                                  For Petitioner   :Mr.W.Cleetus (No Appearance)

                                  For Respondent   :Mr.Sakthi Kumar
                                                   Government Advocate (crl.side)




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.(MD) No.17576 of 2023

                                                          ORDER

This criminal original petition has been filed seeking direction to the Respondent Police to file a final report in Crime No.161/2021 dated 17.12.2021 on the file of the Respondent Police, within stipulated time frame may be fixed by this Court.

2.The petitioner who is the accused facing charges in Crime No.161 of 2021 for the offences under Sections 395 and 511 of IPC. The grievance of the petitioner is that though the case is of the year 2021, so far no final report has been filed. However, today there is no representation for the petitioner.

3.The learned Government Advocate (Crl. Side) would submit that investigation in this case have been completed and final report was filed before the learned Judicial Magistrate, Radhapuram.

4.Since the final report has been field before the concerned Court, there is nothing survives for further consideration in this Case.

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.17576 of 2023

5.Accordingly, this criminal original petition stands dismissed as infructuous. Consequently, connected miscellaneous petition is closed.

                 Speaking            : Yes / No                                03.10.2023
                 NCC                 : Yes / No
                 Internet            : Yes / No
                 Index               : Yes / No

                 TM

                 To

                 1.The Inspector of Police,
                   Uvari P.S, Tirunelveli.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.17576 of 2023 G.ILANGOVAN. J.

TM Crl.O.P.(MD)No.17576 of 2023 03.10.2023 4/4 https://www.mhc.tn.gov.in/judis

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