Madras High Court
Dhandapani vs The State Represented By on 17 February, 2020
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.02.2020
CORAM:
THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P.(MD).No.2579 of 2020
1.Dhandapani
2.Elango
3.Arumugam
4.Manivel
5.Elavarasan
6.Stalin
7.Subramani
8.Elangovan
9.Uthayanithi
10.Mani
11.Angayee
12.Rajamani
13.Sathiayavani
14.Gandhimathi
15.Thangamani
16.Selvarani
17.Mariyayee
18.Chitra
19.Dhanabakkiyam
20.Ramayee
21.Kunjammal
22.Nithiya
23.Savithri ..Petitioners
Vs.
The State represented by,
The Inspector of Police,
K.Paramathi Police Station,
Karur District.
(Crime No.331 of 2017) ..Respondent
PRAYER: This Criminal Original Petition has been filed under Section 482
http://www.judis.nic.in
of Criminal Procedure Code, to call for the records pertaining to the
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Charge Sheet in S.T.C.No.51 of 2019 on the file of the learned Judicial
Magistrate, Aravakurichi, Karur District and quash the same.
For Petitioners : Mr.M.Bindran
For Respondent : Mr.S.Chandrasekar
Additional Public Prosecutor
ORDER
This quash petition is filed to quash the criminal proceedings in S.T.C.No.51 of 2019 on the file of the learned Judicial Magistrate, Aravakurichi, Karur District, thereby having been taken cognizance for the offences under Sections 143 and 188 of I.P.C. as against the petitioners.
2.The learned counsel appearing for the petitioners would submit that the facts of the case are exactly similar to the case covered in the decision reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and in case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019
3. The learned Additional Public Prosecutor appearing for the first respondent police would submit that the facts of the case are similar to the facts covered under the Judgment referred above. http://www.judis.nic.in 3
4.Heard both sides and perused the materials on record.
5.The facts of this case is similar to the facts covered by the Judgment of this Court reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and in case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019. Considering the facts and submissions, the proceedings in S.T.C.No.51 of 2019 on the file of the learned Judicial Magistrate, Aravakurichi, Karur District, is hereby quashed insofar as the petitioners are concerned and the Criminal Original Petition is allowed.
17.02.2020
Index : Yes / No
Internet : Yes / No
vsg
To:
1.The Judicial Magistrate,
Aravakurichi, Karur District.
2.The Inspector of Police,
K.Paramathi Police Station,
Karur District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, http://www.judis.nic.in Madurai.
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A.D.JAGADISH CHANDIRA,J.
vsg Crl.O.P.(MD).No.2579 of 2020 17.02.2020 http://www.judis.nic.in