Madras High Court
Selvi. J.Jayalalithaa vs V.Sabarisan on 14 March, 2017
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.03.2017 CORAM THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN Crl.O.P No.23228 of 2010 and M.P.No.1 of 2010 Selvi. J.Jayalalithaa, M.L.A., Leader of Opposition, Tamil Nadu Legislative Assembly, General Secretary of AIADMK, No.81, Poes Garden, Chennai 600 086. ... Petitioner vs. V.Sabarisan ... Respondent Prayer: Criminal Original Petition filed under Section 482 of Criminal Procedure Code, to call for the entire records in C.C.No.3815 of 2010, on the file of the Chief Metropolitan Magistrate, Egmore, Chennai and quash the order dated 07.09.2010 and complaint dated 07.09.2010 in C.C.No.3815 of 2010, on the file of the Chief Metropolitan Magistrate, Egmore, Chennai and consequent summons dated 08.09.2010 issued to the petitioner to appear on 15.10.2010. For Petitioner : Mr.L.P.Shanmugasundaram For Respondent : Mr.R.Vivekanandhan ORDER
This Criminal Original Petition has been filed by the petitioner for quashing the cognizance of the case, dated 07.09.2010 in C.C.No.3815 of 2010, on the file of the learned Chief Metropolitan Magistrate, Egmore, Chennai.
2.Initially this Court has admitted the case, notice was ordered to the respondent and the respondent also appeared through his Advocate.
3.When the matter has been taken up today (14.03.2017) for final disposal, the learned counsel Mr.L.P.Shanmugasundaram, appearing for the petitioner informed this Court that the petitioner was died and praying this Court to dismiss the petition as abated. Recording the said submission made by the learned counsel appearing for the petitioner, this Criminal Original Petition is dismissed as abated. Consequently, connected miscellaneous petition is closed.
15.03.2017 Index : Yes/No Internet : Yes/No vs To The Chief Metropolitan Magistrate, Egmore, Chennai. M.V.MURALIDARAN,J. vs Crl.O.P No.23228 of 2010 and M.P.No.1 of 2010 14.03.2017