Madras High Court
M.Vellaisamy vs State Rep. By Its on 13 July, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
Crl.O.P.No.1457 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2021
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
Crl.O.P.No.1457 of 2018
M.Vellaisamy .. Petitioner
Vs.
1. State Rep. by its
The Director General of Police,
Kamarajar Salai,
Chennai - 600 004.
2. The Inspector General of Police,
West Zone,
Race Course Road,
Coimbatore.
3. The Superintendent of Police,
Namakkal District,
Namakkal.
4. The Deputy Superintendent of Police,
Paramathy-Vellore,
Namakkal District,
Namakkal.
5. The Inspector of Police (Law and Order)
Paramathy-Vellore Police STation,
Paramathy-Vellore Taluk,
Namakkal District. .. Respondents
1
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.1457 of 2018
PRAYER: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to direct the respondents 1 to 4 granting sanction
U/s.197 of Cr.P.C against the fifth respondent vide Crl.M.P.S.R.No.1217 of
2017 on the file of learned Judicial Magistrate, Paramathy, Namakkal
District.
For Petitioner : No appearance
For Respondents : Mr.C.E.Pratap
Public Prosecutor
ORDER
The petitioner has filed this petition, to to direct the respondents 1 to 4 to grant sanction U/s.197 of Cr.P.C against the fifth respondent vide Crl.M.P.S.R.No.1217 of 2017 on the file of learned Judicial Magistrate, Paramathy, Namakkal District.
2. When the Matter was listed for hearing on 06.07.2021, there was no representation on behalf of the writ petitioner and hence the matter was posted on 08.07.2021. When the matter was taken for hearing on 08.07.2021, once again there was no representation for the petitioner. In order to give one more opportunity to the petitioner, the matter was again 2 https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1457 of 2018 directed to be listed on 13.07.2021 under the caption ''For Dismissal''.
Today, the case is listed for hearing under the caption “for dismissal” but so also none represented on behalf of the petitioner.
3. Accordingly, this Criminal Original Petition is dismissed for non prosecution.
13.07.2021 Index : Yes/No Internet: Yes/No sk To
1.The Director General of Police, Kamarajar Salai, Chennai - 600 004.
2. The Inspector General of Police, West Zone, Race Course Road, Coimbatore.
3. The Superintendent of Police, Namakkal District, Namakkal.
4. The Deputy Superintendent of Police, Paramathy-Vellore, Namakkal District, Namakkal.
3https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1457 of 2018 M.DHANDAPANI,J.
Sk
5. The Inspector of Police (Law and Order) Paramathy-Vellore Police STation, Paramathy-Vellore Taluk, Namakkal District.
6.The Public Prosecutor, Madras High Court.
Crl.O.P.No.1457 of 201813.07.2021 4 https://www.mhc.tn.gov.in/judis/