Thangam (Mathalai Muthu) vs The Executive First Class Magistrate ... on 21 December, 2018

[Cites 1, Cited by 19]

Madras High Court

Thangam (Mathalai Muthu) vs The Executive First Class Magistrate ... on 21 December, 2018

Bench: P.Velmurugan

                                                     1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 21.12.2018

                                                 CORAM

                           THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                      Crl.R.C.[MD]No. 542 of 2018


                     Thangam (Mathalai Muthu)             :              Petitioner
                                                    Vs.

                     1. The Executive First Class Magistrate cum
                           Revenue Divisional Officer,
                        Dindigul.

                     2. The State Rep. by its
                        The Inspector of Police,
                        Dindigul Town (South) Police Station,
                        Dindigul, Dindigul District.   :                Respondents


                     PRAYER: Criminal Revision Case is filed under Section 397 r/w
                     401 of Criminal Procedure Code, to call for the entire records
                     pertaining to the impugned detention order passed in M.C. No.
                     137/2017/1A by the first respondent Executive First Class
                     Magistrate cum Revenue Divisonal Officer, Dindigul dated
                     17.07.2018 and set aside the sentence along with detention
                     order.


                               For Petitioner   : Mr.PR. Boomee Rajan
                               For Respondents: Mr. APG. Ohm Chairma Prabhu
                                                Government Advocate


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



                                               ORDER

This Criminal Revision Case has been filed to call for the entire records pertaining to the impugned detention order passed in M.C. No.137/2017/1A by the first respondent Executive First Class Magistrate cum Revenue Divisonal Officer, Dindigul dated 17.07.2018 and set aside the sentence along with detention order.

2. When the matter is taken up, the learned counsel for the petitioner has filed a memo stating that the petitioner's custody period is completed and the revision case may be closed. The memo is recorded.

3. A perusal of the Order dated 17.07.2018 the period of custody was completed on 20.12.2018 itself.

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

4. Recording the same, the Criminal Revision Case is dismissed as infructuous.


                                                                     21.12.2018


                     Index    : Yes/No
                     Internet : Yes/No
                     ksa



                     To

1. The Executive First Class Magistrate cum Revenue Divisional Officer, Dindigul.

2. The Inspector of Police, Dindigul Town (South) Police Station, Dindigul, Dindigul District.

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

http://www.judis.nic.in 4 P.VELMURUGAN, J.

ksa Crl.R.C.[MD]No. 542 of 2018 21.12.2018 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court