Madras High Court
K.Mareeswaran vs The Inspector Of Police on 6 January, 2017
Author: G.Chockalingam
Bench: G.Chockalingam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.01.2017
CORAM
THE HON'BLE MR.JUSTICE G.CHOCKALINGAM
Crl.O.P.(MD) No.23921 of 2016
and
Crl.M.P.(MD)No.12660 of 2016
K.Mareeswaran .. Petitioner/A1
-Vs-
1. The Inspector of Police,
Kalligudi Police Station,
Virudhunagar District.
In Cr.No.144/2014. .. 1st Respondent/complainant
2. Krithika ..2nd Respondent/defacto
Complainant
Prayer : Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure, to call for the records in Cr.No.144 of 2014, dated
17.08.2014, on the file of the respondent and quash the same with respect to
the petitioner/accused No.1, by name K.Mareeswaran.
!For Petitioner : Mr.M.Gururaj
^For R-1 : Mr.K.V.Rajarajan
Government Advocate
(Crl. side)
:ORDER
This petition has been filed to quash the FIR in Crime No.144 of 2014, dated 17.08.2014, on the file of the respondent with respect to the petitioner/accused No.1, by name K.Mareeswaran.
2.Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the first respondent and perused the materials available on record.
3.The learned Government Advocate (Crl. Side) on instructions, would submit that after investigation, final report has been filed before the learned Judicial Magistrate, Tirumangalam and the same has been taken on file as C.C.No.17 of 2017. He produced a xerox copy of the final report before this Court.
4. In view of the submission made by the learned Government Advocate (Crl. Side), the prayer sought for in this petition has become infructuous. Hence, this Criminal Original Petition is disposed of. Consequently, connected miscellaneous petition is closed.
To
1.The Inspector of Police, Kalligudi Police Station, Virudhunagar District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. .