Madras High Court
G.Murugendran vs State Represented By Its on 6 October, 2017
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.10.2017
CORAM
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
CRL.O.P.(MD)No.13474 of 2017
and
CRL.M.P.(MD).Nos.9070 and 9071 of 2017
G.Murugendran ... Petitioner/Accused A1
-Vs-
State represented by its,
The Inspector of Police,
Uchippuli Police Station,
Ramanathapuram District. ... Respondent/Complainant
PRAYER: Criminal Original petition filed under Section 482 of Criminal
Procedure Code, to call for the records in S.T.C.No.259 of 2011 on the file
of the Judicial Magistrate Court No.II, Ramanathapuram.
For Petitioner : Mr.M.Ramesh
For Respondent : Mr.K.S.Durai Pandian
Additional Public Prosecutor
:ORDER
This Criminal Original petition is filed to call for the records in S.T.C.No.259 of 2011 on the file of the Judicial Magistrate Court No.II, Ramanathapuram.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
3. The learned Additional Public Prosecutor submitted that the the proceedings in S.T.C.No.259 of 2011 is closed as per the award of the Lok Adalat held on 06.11.2014.
4. Hence, it is not necessary to entertain this petition. Therefore, the Criminal Original petition is closed. Consequently, the connected Miscellaneous Petitions are closed.
To
1.The Judicial Magistrate Court No.II, Ramanathapuram.
2.The Inspector of Police, Uchippuli Police Station, Ramanathapuram District.
3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. .