Madras High Court
Ms.Sawan Dattagupta @ Swan Dattagupta @ ... vs The State Of Tamil Nadu on 7 July, 2023
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
1 of 4
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.07.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl.O.P Nos.15151 & 15161 of 2023
and Crl.M.P No.9460 & 9479 of 2023
Ms.Sawan Dattagupta @ Swan Dattagupta @ Arzoo Petitioner
in Crl.O.P.No.15151 of 2023
1.Birendra Kumar Mukherjee
2.Swastika Mukherjee Petitioners
in Crl.O.P.No.15161 of 2023
vs.
1.The State of Tamil Nadu
Rep. by the Inspector of Police,
Central Crime Branch, Tiruppur City.
2.M/s.Raksha Apparels and Exports
Rep. by Mr.Prabudaran KG
8/609, AVP Layout, Angeripalayam Road,
Tirupur – 641 603 Respondents
in Crl.O.P.No.15151 of 2023
The State rep. by
The Inspector of Police,
Central Crime Branch, Tiruppur City,
Tamil Nadu Police Department. Respondent
in Crl.O.P.No.15161 of 2023
COMMON PRAYER: Criminal Original Petition filed under Section 482 of
the Code of Criminal Procedure, to call for the records in Crime No.02 of 2022
on the file of Inspector of Police, Central Crime Branch, Tiruppur City, and
quash the same as against the petitioners
https://www.mhc.tn.gov.in/judis
2 of 4
For Petitioners : Mr.G.Arun
in Crl.O.P.No.15151 of 2023
Ms.A.Yamuna
in Crl.O.P.No.15161 of 2023
For Respondent : Mr.A.Damodaran
in both Crl.O.Ps Additional Public Prosecutor for R1
COMMON ORDER
These petitions have been filed to quash the FIR in Crime No.2 of 2022 pending investigation on the file of the 1st respondent.
2.Heard the learned counsel for the petitioner and the learned counsel appearing on behalf of the respondents.
3.The learned Additional Public Prosecutor on instructions submitted that the investigation has been completed and the final report is ready to be filed and it has now been sent for getting the opinion of the learned Public Prosecutor.
4.In the light of the above development, this Court is not inclined to interfere with the FIR at this stage. After the final report is filed and if the petitioners are also added as an accused in the final report and If they are https://www.mhc.tn.gov.in/judis 3 of 4 aggrieved, it is left open to the petitioners to workout their remedy in the manner known to law.
5.These criminal original petitions are disposed of in the above terms.
Consequently, connected miscellaneous petitions are closed.
07.07.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order ssr To
1.The Inspector of Police, Central Crime Branch, Tiruppur City, Tamil Nadu Police Department.
2.The Public Prosecutor, High Court of Madras, Madras.
https://www.mhc.tn.gov.in/judis 4 of 4 N. ANAND VENKATESH,. J.
ssr Crl.O.P Nos.15151 & 15161 of 2023 and Crl.M.P No.9460 & 9479 of 2023 07.07.2023 https://www.mhc.tn.gov.in/judis