Madras High Court
Syed Mujeeb Uddin vs State Of Tamil Nadu Rep By on 5 June, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.6390 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.06.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.6390 of 2024
and
Crl.M.P.No.4705 of 2024
Syed Mujeeb Uddin ... Petitioner
Vs.
1.State of Tamil Nadu rep by
The Inspector of Police,
E-2, Royapettah Police Station,
Chennai-600014.
2.Mathew Perlman ...
Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, pleased to call for the records in Crime No.484 of 2009
by the 1st respondent and quash the same.
For Petitioner : Mr.S.Sathish Kumar
For R1 : Mr.S.Udaya Kumar
Government Advocate (Crl.Side)
ORDER
This Criminal Original Petition is filed to quash the FIR in Crime No.484 of 2009, on the file of the The Inspector of Police, E-2, Royapettah Police Station, Chennai-600014. https://www.mhc.tn.gov.in/judis 1/2 Crl.O.P.No.6390 of 2024 Dr.G.JAYACHANDRAN,J.
rpl
2. However, pending application, it appears that the investigation been transferred from the 1st respondent to the Central Crime Branch-10, Chennai and after investigation, the matter has been compounded under Section 321 Cr.P.C. Thus, the complaint has come to an logical end by an order dated 09.09.2023 passed by the Metropolitan Magistrate for Exclusive Trial of CCB Case, Chennai and the same has been withdrawn.
3. In the light of the above facts, this Criminal Original Petition is disposed as infructuous. Consequently, the connected Criminal Miscellaneous Petition is closed.
05.06.2024 Index : Yes/No Neutral Citation : Yes/No rpl To
1.The Metropolitan Magistrate for Exclusive Trial of CCB Case, Chennai
2.The Inspector of Police, E-2, Royapettah Police Station, Chennai
3.The Public Prosecutor, High Court of Madras, Chennai. Crl.O.P.No.6390 of 2024 https://www.mhc.tn.gov.in/judis 2/2