K.Nataraj vs State Represented By on 20 November, 2019

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Madras High Court

K.Nataraj vs State Represented By on 20 November, 2019

Bench: G.K.Ilanthiraiyan

                                                                       Crl.O.P.(MD)No.22438 of 201


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 20.11.2019

                                                   CORAM :

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                         Crl.O.P.(MD)No.22438 of 2018
                                                      and
                                         Crl.MP.(MD)No.10518 of 2018

                      1.K.Nataraj

                      2.K.Thangavel

                      3.V.Muthuvel

                      4.K.Kuppusamy

                      5.C.Chellamuthu

                      6.T.Jeyaprakash

                      7.K.Saravana Bhagavan

                      8.R.Sivasamy

                      9.C.Kumaresan

                      10.C.Vellaichamy                  ... Petitioners/Accused Nos.1 to 10
                                                  Vs.
                      1.State Represented by
                        The Sub-Inspector of Police,
                        Ambalikai Police Station,
                        Dindigul District.
                        Crime No.230 of 2018            ... Respondents/Complainants

                      2.Jeyaram                         ... Respondent/Defacto
                                                              Complainant
                      Prayer: Criminal Original Petition filed under section 482 of
                      Criminal Procedure Code, to call for the records relating to the
                      proceedings in Crime No.230 of 2018 on the file of the Sub-
http://www.judis.nic.in
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                                                                        Crl.O.P.(MD)No.22438 of 201


                      Inspector of Police, Ambilikkai Police Station, Dindigul District and
                      quash the same.
                                For Petitioners      : Mr.R.Senthilkumar
                                For R1               : Mr.K.Suyambulinga Bharathi
                                                       Government Advocate (Crl.Side)
                                For R2               : Mr.S.Karthik

                                                     ORDER

This petition has been filed to quash the FIR in Crime No. 230 of 2018 on the file of the Sub-Inspector of Police, Ambilikkai Police Station, Dindigul District.

2. Today when the matter is taken up for hearing the learned Government Advocate (Crl.Side) would submit that based on the complaint given by the defacto complainant, a case has been registered in Crime No. 230 of 2018. Thereafter, the first respondent conducted enquiry and closed the same.

3. At this juncture, the prayer sought for the by the petitioner cannot be granted. Hence this Criminal Original Petition is closed. Consequently, connected miscellaneous petition is closed.

20.11.2019 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order dss http://www.judis.nic.in 2/4 Crl.O.P.(MD)No.22438 of 201 To

1.The Sub-Inspector of Police, Ambalikai Police Station, Dindigul District.

Crime No.230 of 2018

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

http://www.judis.nic.in 3/4 Crl.O.P.(MD)No.22438 of 201 G.K.ILANTHIRAIYAN, J.

dss Crl.O.P.(MD)No.22438 of 2018 and Crl.MP.(MD)No.10518 of 2018 20.11.2019 http://www.judis.nic.in 4/4

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