S.M.Settu vs The Commissioner Of Police on 31 October, 2018

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Madras High Court

S.M.Settu vs The Commissioner Of Police on 31 October, 2018

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                        1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 31.10.2018


                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          Crl.OP[MD]No.23517 of 2015
                                                      and
                                              M.P.(MD)No.1 of 2015

                      1.S.M.Settu
                      2.S.M.Saravanan                               ... Petitioners

                                                       Vs.

                      1.The Commissioner of Police,
                        Subramaniapuram,
                        Trichy.

                      2.The Deputy Commissioner of Police (L&O)
                        and Executive Magistrate,
                        Trichy City.

                      3.Gnanavel
                      4.Arumugam
                      5.Karthick
                      6.Ramesh @ Samsha Ramesh
                      7.Balu @ Doori Balu
                      8.Annadurai
                      9.Ragu                                      ... Respondents
                      PRAYER: Petition is filed under Section 482 of Cr.P.C, to quash the
                      proceedings where it is pending before the second respondent under
                      Na.Ka.No.943/NI.SE. NA KA.THU. AA/THi.MA/2015, dated 24.09.2015,
                      which is filed by the third respondent in Cr.No.270 of 2015 under
                      Section 107 Cr.P.C, dated 27.04.2015 as against the petitioners, who
                      have been impleaded as “A” parties 1 & 2.



http://www.judis.nic.in
                                                            2

                                  For Petitioners           : Mr.N.R.Murugesan

                                  For R1 & R2               : Mr.A.P.G.Ohm Chairma Prabhu
                                                              Government Advocate (Crl.side)


                                                        ORDER

This petition is filed to quash the proceedings where it is pending before the second respondent under Na.Ka.No.943/NI.SE. NA KA.THU.

AA/THi.MA/2015, dated 24.09.2015, which is filed by the third respondent in Cr.No.270 of 2015 under Section 107 Cr.P.C, dated 27.04.2015.

2.The learned Government Advocate (Crl.side) would submit that the proceedings under Section 107 Cr.P.C. has already been closed against the petitioners.

3.Recording the said submission made by the learned Government Advocate (Crl.side), this petition is closed.

Consequently, connected miscellaneous petition is also closed.




                                                                                   31.10.2018
                      Index       : Yes/No
                      Internet    : Yes/No
                      rmi

http://www.judis.nic.in 3 To

1.The Commissioner of Police, Subramaniapuram, Trichy.

2.The Deputy Commissioner of Police (L&O) and Executive Magistrate, Trichy City.

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

http://www.judis.nic.in 4 G.K.ILANTHIRAIYAN, J.

rmi Crl.OP[MD]No.23517 of 2015 and M.P.(MD)No.1 of 2015 31.10.2018 http://www.judis.nic.in

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