Madras High Court
Sriraman vs State Rep.By on 30 August, 2022
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
Crl.O.P.No.20375 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :30.08.2022
CORAM:
THE HON'BLE MR.JUSTICE N.SATHISH KUMAR
CRL.O.P.No.20375 of 2022
1.Sriraman
2.Kasthuri
3.Narayanan ... Petitioners
Vs.
1.State Rep.by
The Sub-Inspector of Police,
Valathy Police Station,
Gingee Taluk, Villupuram District.
(Crime No.350/2017)
2.Krishnan ... Respondents
PRAYER : Criminal Original Petitions filed under Section 482 of
Cr.P.C., to call for the records relating to F.I.R., in Crime No.350 of 2017,
on the file of the 1st Respondent/Complainant and quash the same.
For Petitioners : Mr.R.Thanjan
For R1 : Mr.Leonard Arul Joseph Selvam
Government Advocate (Crl.Side)
Page No.1 of 4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.20375 of 2022
ORDER
The Criminal Original Petition is filed under Section 482 of Cr.P.C., to call for the records relating to F.I.R., in Crime No.350 of 2017, on the file of the 1st Respondent/Complainant and quash the same.
2.Learned Government Advocate (Crl. Side) would submit that charge sheet in this case has already been filed before the learned Judicial Magistrate, Gingee on 07.07.2018 and quashing of F.I.R. does not arise in this case.
3.Recording the said submissions of the learned Government Advocate, this Criminal Original Petition stands dismissed. The learned Judicial Magistrate, Gingee is hereby directed to take the final report on file.
30.08.2022 (1/2) kas Index : yes / no Internet : yes / no Speaking / Non speaking order Page No.2 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.20375 of 2022 To
1.The Sub-Inspector of Police, Valathy Police Station, Gingee Taluk, Villupuram District.
2.The Public Prosecutor, High Court of Madras, Chennai-104.
Page No.3 of 4https://www.mhc.tn.gov.in/judis Crl.O.P.No.20375 of 2022 N.SATHISH KUMAR, J.
kas CRL.O.P.No.20375 of 2022 30.08.2022 (1/2) Page No.4 of 4 https://www.mhc.tn.gov.in/judis