Madras High Court
V.Aravind vs Johnson on 28 November, 2022
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.R.C.(MD).No.SR32954 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.11.2022
CORAM
THE HONOURABLE MR. JUSTICE G.ILANGOVAN
Crl.R.C.(MD).No.SR32954 of 2022
and Crl.M.P.(MD).No.SR32955 of 2022
V.Aravind ... Petitioner
Vs.
Johnson ... Respondent
PRAYER: This Civil Revision Case is filed under Sections 397 r/w 401 of
the Criminal Procedure Code, to call for the records and to set aside the
order passed by the learned Judicial Magistrate No.I, Nagercoil, dated
02.05.2022 in Cr.M.P.No.3553 of 2022.
For Petitioner : Mr.K.Sivabalan for Mr.R.Rajamohan
For Respondent : Mr.P.Thirumahilmaran
ORDER
On 17.11.2022, the counsel for the revision petitioner submitted that on the basis of the closure report that was submitted by the concerned Investigating Officer, protest petition was filed by the respondent and the same was posted before the concerned Court for consideration on 1/3 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.SR32954 of 2022 25.11.2022. Simultaneously two petitions cannot go. Since already closure report has been filed before the concerned Court, the matter has become infructuous. Today, the learned counsel for the petitioner submitted that now the respondent herein filed an objection petition before the concerned Court stating that the Inspector of Police has not complied the order that was passed by the trial Court is for the Inspector of Police to work out his defence before the concerned Court.
2.This criminal revision case is dismissed of as infructuous in the SR stage itself. Consequently connected unnumbered miscellaneous petition is also closed.
28.11.2022 Index : Yes / No Internet : Yes / No TM 2/3 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.SR32954 of 2022 G.ILANGOVAN,J.
TM Crl.R.C.(MD).No.SR32954 of 2022 28.11.2022 3/3 https://www.mhc.tn.gov.in/judis