Madras High Court
S.Ramasubbu vs The State Represented By on 13 February, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.02.2018
CORAM
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
CRL.O.P.(MD)No.4132 of 2014
and
M.P(MD)Nos.1 & 2 of 2014
1.S.Ramasubbu
2.S.Murugathai
3.Veera Kumar
4.P.Savithiri ... Petitioners/Accused No.1 to 4
-vs-
1.The State represented by
The Inspector of Police,
Vembakottai Police Station,
Virudhunagar District. ...Respondent/Complainant
2.N.Rajan ...Respondent/Defacto
Complainant
Prayer: Criminal Original petition is filed under Section 482 of Criminal
Procedure Code, to call for the entire records in Crime No.08 of 2014, on the
file of the Inspector of Police, Vembakottai Police Station, Virudhunagar
District and quash the same.
!For Petitioners : Mr.S.N.Mohideen Basha
^For R1 : Mr.A.P.G.Ohm Chairma Prabhu
Government Advocate (Crl.Side)
For R2 :Mr.N.Dilip Kumar
:ORDER
This Criminal Original Petition has been filed by the accused No.1 to 4, to quash the F.I.R. in Crime No.08 of 2014, pending on the file of the first respondent.
2.The learned Government Advocate (Crl.Side) has submitted that after investigation, the case has been referred as 'Mistake of Fact'.
3.Recording the aforesaid submissions, this Criminal Original Petition is dismissed as infructuous. Consequently, connected Miscellaneous Petitions are also closed.
To The Inspector of Police, Vembakottai Police Station, Virudhunagar District.
.