Madras High Court
M.Sivasubramanian vs State Represented By Inspector Of ... on 30 October, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.10.2018
CORAM:
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
CRL.O.P.(MD)No.19293 of 2018
and
CRL.M.P.(MD)No.8683 of 2018
1.M.Sivasubramanian
2.P.Saravanan
3.R.Jothi Lingam
4.R.Ganesh
5.V.Ramakrishnan .. Petitioners/Accused Nos.1 to 5
-Vs-
1.State Represented by Inspector of Police
Koodakovil Police Station,
Madurai District.
In Crime No.04 of 2017 .. 1st Respondent/Complainant
2.Thirupathi .. 2nd Respondent/Defacto Complainant
Prayer: Criminal Original petition is filed under Section 482 of
Criminal Procedure Code, to call for the records pertaining to the
First Information Report in Crime No.04 of 2017 dated 04/01/2017
for offences under sections 147, 341, 323, 294(b) and 506(ii) of IPC
and Quash the same as illegal.
For Petitioner : Mr.T.Lajapathi Roy
For Respondents : Mr.K.Suyambulinga Bharathi for R1
Government Advocate (Crl. Side)
ORDER
This Criminal original Petition has been filed seeking to quash the proceedings in connection with Crime No.4 of 2017 on the file of the 1st Respondent police station. http://www.judis.nic.in 2 N.ANAND VENKATESH,J.
TM
2.The learned Government Advocate (Crl. Side) would submit that the respondent police have completed the investigation and have filed the final report before the Judicial Magistrate, Thirumangalam on 26.09.2018.
3.In view of the above no further orders need to be passed by this Court. Accordingly, this Criminal Original Petition is closed. Consequently, connected miscellaneous petition is also closed.
30.10.2018
Index :Yes/No
Internet : Yes/No
TM
To
1.The Inspector of Police,
Koodakovil Police Station,
Madurai District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
CRL.O.P.(MD)No.19293 of 2018 http://www.judis.nic.in