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Madras High Court

E.D.Charles vs State Rep. By The Inspector Of Police on 1 September, 2022

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                             Crl.O.P.No. 9721 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 01.09.2022

                                                          CORAM:

                                   THE HON'BLE Mr. JUSTICE N. SATHISH KUMAR

                                   Crl.O.P.No.9721 of 2022 & Crl.M.P.No.5715 of 2022

                     E.D.Charles                                                       ... Petitioner


                                                             Vs.

                     1. State Rep. by The Inspector of Police,
                        District Crime Branch, Villupuram.

                     2. Andrews Ruban S.R                                        ...    Respondents

                     Prayer: Criminal Original Petition filed under Section 482 of the Criminal
                     Procedure Code, to quash the F.I.R in Crime No.10 of 2021 for the offence
                     u/s 408, 420, 477A, 120B and 109 I.P.C, pending investigation before the 1 st
                     respondent police.

                                     For Petitioner      : Mr.G.Balaji Venkateswaran

                                     For Respondents : Mr.E.Raj Thilak
                                                       Additional Public Prosecutor – R1




                                                          ORDER

https://www.mhc.tn.gov.in/judis  Crl.O.P.No. 9721 of 2022 This Criminal Original Petition has been filed to quash the First Information Report registered in Crime No.10 of 2021 for the offence u/s 408, 420, 477A, 120B and 109 I.P.C pending investigation before the 1 st respondent.

2. When the matter is taken up today, the learned Additional Public Prosecutor appearing for the first respondent submitted that the charge is made ready and they will file the charge sheet before the concerned Magistrate within a period of one month.

3. Recording the submission of the learned Additional Public Prosecutor, this Criminal Original Petition is disposed of. The first respondent is directed to file the charge sheet before the concerned Magistrate within a period of one month. Consequently, connected miscellaneous petition is closed.

01.09.2022 vrc 2/4 https://www.mhc.tn.gov.in/judis  Crl.O.P.No. 9721 of 2022 Index:yes/No Internet:yes/No To

1. The Inspector of Police, District Crime Branch, Villupuram.

2.The Public Prosecutor, High Court, Chennai.

https://www.mhc.tn.gov.in/judis  Crl.O.P.No. 9721 of 2022 N. SATHISH KUMAR, J.

vrc Crl.O.P.No.9721 of 2022 and Crl.M.P.No.5715 of 2022 01.09.2022 4/4 https://www.mhc.tn.gov.in/judis