Madras High Court
C.Latha vs Senior Branch Manager on 10 November, 2021
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
Crl.O.P.No.19340 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.11.2021
CORAM:
THE HON'BLE MR.JUSTICE N. SATHISH KUMAR
Crl.O.P.No.19340 of 2017
and
Crl.M.P.No. 11709 of 2017
1.C.Latha
W/o.Pon.Sivasamy
2.U.Sumathi
W/o.K.Uthayakumar
3.K.Chinnasamy
S/o.Karupana Gounder ... Petitioners
Versus
Senior Branch Manager
Bank of Baroda
Nambiyur ... Respondent
PRAYER : Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure, to call for the records in C.C.No.86 of 2012
on the file of Judicial Magistrate-I, Gobi and quash the proceedings
herein.
Page No.1 of 3
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.19340 of 2017
For Petitioners : Mr.V.V.Sairam
For Respondent : Mr.S.Pandurangan
ORDER
(This case has been heard through video conference) The learned counsel appearing for the petitioner submitted that the relief sought for in this Criminal Original Petition has become infructuous and hence this petition may be dismissed as infructuous .
2. Recording the submission made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as infructuous. Consequently, the connected miscellaneous petition is closed.
10.11.2021 Index: Yes/No Internet: Yes/No rpp To
1. The Judicial Magistrate-I, Gobi.
2. Senior Branch Manager Bank of Baroda, Nambiyur Page No.2 of 3 https://www.mhc.tn.gov.in/judis Crl.O.P.No.19340 of 2017 N. SATHISH KUMAR, J.
rpp Crl.O.P.No.19340 of 2017 10.11.2021 Page No.3 of 3 https://www.mhc.tn.gov.in/judis