S.Goodwin Solomen Raj vs The State Of Tamilnadu on 28 August, 2025

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Madras High Court

S.Goodwin Solomen Raj vs The State Of Tamilnadu on 28 August, 2025

Bench: B.Pugalendhi

                                                                                        Crl.O.P.(MD)No.22139 of 2024


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 28.08.2025

                                                           CORAM :

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                         Crl.O.P.(MD)No.22139 of 2024 and
                                           Crl.MP(MD) No.13728 of 2024

                    S.Goodwin Solomen Raj                                               ... Petitioner

                                                                 Vs
                    1.The State of Tamilnadu,
                      Rep by the Inspector of Police,
                      Vilakkuthoon Police Station,
                      Madurai District.
                      Crime No.361 of 2024.

                    2.Rajaselvam                                                        ...Respondents
                    Prayer : Criminal Original Petition filed under Section 482 of the Code
                    of Criminal Procedure, to call for the records pertaining to the FIR in
                    Crime no.361 of 2024 on the file of the 1st Respondent Police and Quash
                    the same.
                                   For Petitioner                  : Ms.H.Jasima Yasmin
                                   For R1                          : Mr.P.Kottaichamy
                                                                    Government Advocate (Crl.side)
                                   For R2                          : Mr.J.Anandha Kumar

                                                          ORDER

The petitioner/accused in Crime No. 361 of 2024 , on the file 1/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 07:54:39 pm ) Crl.O.P.(MD)No.22139 of 2024 of the first respondent police has moved this petition to quash the above proceedings pending as against him.

2.Mr.P.Kottaichamy, learned Government Advocate (Crl.side), who takes notice for the first respondent submits that the investigation in Crime No. 361 of 2024 has already been completed, final report has also been filed and the same was taken on file by the learned Judge, Additional Mahila Court, Madurai in CC No.666 of 2025 and the case is posted to 29.08.2025.

3.Recording the aforesaid submission made by the learned Government Advocate (Crl.side) that the final report has been filed and the same was also taken on file, this Criminal Original Petition is closed, with liberty to the petitioner to challenge the final report in the manner known to law. Consequently, connected Miscellaneous Petition is closed.

28.08.2025 NCC : Yes/No Index : Yes/No vrn 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 07:54:39 pm ) Crl.O.P.(MD)No.22139 of 2024 To The Inspector of Police, Vilakkuthoon Police Station, Madurai District.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 07:54:39 pm ) Crl.O.P.(MD)No.22139 of 2024 B.PUGALENDHI,J vrn Order made in Crl.O.P.(MD)No.22139 of 2024 and Crl.MP(MD) No.13728 of 2024 28.08.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/09/2025 07:54:39 pm )

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