Valathi @ Anjalai vs The State on 1 March, 2023

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Madras High Court

Valathi @ Anjalai vs The State on 1 March, 2023

Bench: G.Ilangovan

                                                                 Crl.R.C.(MD)Nos.156 and 101 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 01.03.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                      Crl.R.C.(MD)Nos.156 and 101 of 2023

                     Crl.R.C.(MD)No.156 of 2023

                     Valathi @ Anjalai                           ...Petitioner/Petitioner /
                                                                 Appellant/Accused No.2

                                                          Vs.

                     The State, represented by
                     The Inspector of Police,
                     Thalaiyuthu Police Station,
                     Tirunelveli District.                      ...Respondent/Respondent/
                                                                                Complainant


                     PRAYER :        Criminal Original Petition filed under Section 482 of

                     Criminal Procedure Code, to call for the records of the learned

                     Additional Sessions Court-IV Tirunelveli, in Cr.MP.No.13226 of 2022 in

                     CA.No.91 of 2022 and set aside the order dated 21.12.2022.


                                    For Petitioner     : Mr.V.M.N.Jegadeesa Pandian

                                    For Respondent     : Mr.M.Sakthi Kumar
                                                         Government Advocate (Crl. Side)


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                       Crl.R.C.(MD)Nos.156 and 101 of 2023

                     Crl.R.C.(MD)No.101 of 2023

                     1. Manikandan @ Mani

                     2. Muthuselvam                                    ...Petitioners/Petitioners
                                                                Vs.
                     The State, represented by
                     The Inspector of Police,
                     Thalaiyuthu Police Station,
                     Tirunelveli District.
                     (Crime No.111 of 2022)                           ...Respondent/Respondent


                     PRAYER : Criminal Revision Case is filed under Section 397 r/w. 401

                     of Criminal Procedure Code, to call for the records and set aside the

                     order dated 19.12.2022 passed in Cr.MP.No.13118 of 2022 in CA.No.93

                     of 2022 on the file of the Principal Sessions Judge, Tirunelveli, and

                     suspend the sentence imposed by the learned Judicial Magistrate No.III,

                     Tirunelveli, in C.C.No.887 of 2022 dated 22.11.2022.


                                         For Petitioner      : Mr.T.Lenin Kumar

                                         For Respondent      : Mr.M.Sakthi Kumar
                                                               Government Advocate (Crl. Side)

                                                          COMMON ORDER

This Criminal Revision Case has been filed, invoking Section 397 r/w. 401 of Criminal Procedure Code to call for the records of the learned Additional Sessions Court-IV Tirunelveli in Cr.MP.No.13226 of 2022 in 2/4 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)Nos.156 and 101 of 2023 CA.No.91 of 2022 and set aside the order dated 21.12.2022.

2. This Criminal Original Petition has been filed, invoking Section 482 Cr.P.C., seeking direction to call for the records and set aside the order dated 19.12.2022 passed in Cr.MP.No.13118 of 2022 in CA.No.93 of 2022 on the file of the Principal Sessions Judge, Tirunelveli, and suspend the sentence imposed by the learned Judicial Magistrate No.III, Tirunelveli, in C.C.No.887 of 2022 dated 22.11.2022.

3. The learned Government Advocate (Crl. Side) would submit that the main Criminal Appeals are disposed of by the order dated 23.02.2023.

4. In view of the submission made by the learned Government Advocate (Crl. Side), these Criminal Revision Cases are dismissed as infructuous.


                                                                                      01.03.2023

                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     Indu

                     3/4

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)Nos.156 and 101 of 2023 G.ILANGOVAN,J.

Indu To

1.The Inspector of Police, Thalaiyuthu Police Station, Tirunelveli District.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

Order made in Crl.R.C.(MD)Nos.156 and 101 of 2023 Dated: 01.03.2023 4/4 https://www.mhc.tn.gov.in/judis

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