Madras High Court
C.Anantha Raj vs The State Of Tamil Nadu Rep. By on 25 November, 2025
Crl.O.P.(MD)No.20909 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.11.2025
CORAM
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
Crl.O.P.(MD).No.20909 of 2025
and
Crl.M.P.(MD).Nos.17772 and 17773 of 2025
1.C.Anantha Raj
2.Velladurai @ Duraiappa
3.Antony Rani
4.S.Ramasubbu @ Jothi
5.K.Ramalakshmi ... Petitioners/Accused No.1 to 5
Vs.
1.The State of Tamil Nadu Rep. by,
The Inspector of Police,
Mukkudal Police Station,
Tirunelveli District,
(Crime No.112/2022) ... 1st Respondent/Complainant
2.Mani alias Kattamani ... 2nd Respondent/ Defacto Complainant
Prayer: Criminal Original Petition filed under Section 528 of BNSS, 2023, to
call for the records pertaining to the final report S.C.No.430 of 2025 dated
02.11.2023 on the file of the Principal District Court, Tirunelveli in Crime
No.112 of 2022 dated 09.10.2022 on the file of the respondent No.1 and quash
the same as illegal.
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Crl.O.P.(MD)No.20909 of 2025
For Petitioners : Mr.S.Premkumar
For R-1 : Mr.R.Meenakshi Sundaram
Additional Public Prosecutor
ORDER
This Criminal Original Petition is filed to quash the impugned final report in S.C.No.430 of 2025 dated 02.11.2023 on the file of the Principal District Court, Tirunelveli, which was filed for the offences under Section 147, 341, 342, 294(b), 323, 324, 355, 427, 307 and 506(2) of IPC.
2. During the course of arguments, when this Court expressed that the points raised by the learned counsel for the petitioners are factual in nature, the learned counsel for the petitioners sought permission to withdraw this petition.
However, the learned counsel would submit that the petitioners 3 to 5 are ladies; and that their appearance before the Trial Court may be dispensed with.
3. In view of the above submission, this Criminal Original Petition is dismissed as withdrawn. The personal appearance of the petitioners 3 to 5 before the Trial Court is dispensed with on all hearing dates (provided they are 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 10:49:31 am ) Crl.O.P.(MD)No.20909 of 2025 represented by a lawyer) unless their appearance is required by the learned Judge for the progress of the trial. Consequently, connected Crl.M.P.(MD).
No.17772 of 2025 is closed.
25.11.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Lm
To
1.The Principal District Court,
Tirunelveli.
2.The Inspector of Police,
Mukkudal Police Station,
Tirunelveli District,
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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