Madras High Court
N.Rajakumari vs __________ on 10 March, 2026
Author: M.Nirmal Kumar
Bench: M. Nirmal Kumar
CRL OP No. 5207 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-03-2026
CORAM
THE HON'BLE MR JUSTICE M. NIRMAL KUMAR
CRL OP No. 5207 of 2026
and Crl.M.P.No.3959 of 2026
1. N.Rajakumari
D/o.Nagalingam,
Residing at,
No.18/19, Kasipuram,
B-Block, 7th Street,
Royapuram, Chennai - 600 013.
2. N.Bhuvaneswari
W/o.Nagalingam,
Residing at,
No.18/19, Kasipuram,
B-Block, 7th Street,
Royapuram, Chennai - 600 013.
3. N.Hemalatha
D/o.Nagalingam,
Residing at,
No.18/19, Kasipuram,
B-Block, 7th Street,
Royapuram, Chennai - 600 013.
4. N.Srinivasan
S/o.Nagalingam,
All Residing at,
No.18/19, Kasipuram,
B-Block, 7th Street,
Royapuram, Chennai - 600 013.
5. J.Kalaivani
W/o.Juliet Raja,
No.13/9, YMCA Kuppam, 4th Street,
Tondiarpet,
Chennai - 600081.
..Petitioner(s)
Vs
__________
Page1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 04:24:25 pm )
CRL OP No. 5207 of 2026
1. The State rep. by its
Inspector of Police,
N2 Kasimedu Police Station,
Washermenpet District,
Chennai.
Crime No.300 of 2025
2. K.Suganthi
W/o.Kesavan,
D.No.2, New Kamarajar Nagar, 3rd Street,
Kasimedu,
Chennai - 600 001.
..Respondent(s)
PRAYER – This Criminal Original Petition is filed under Section 528 of BNSS
Act, 2023, calling all the records in connection with the First Information
Report in Crime No.300 of 2025 pending on the file of 1 st respondent and quash
the same as illegal.
For Petitioner(s): Mr.MA.GOUTHAMAN
For Respondent(s): Mr.Leonard Arul Joseph Selvam,
Additional Public Prosecutor (For R1)
ORDER
This Criminal Original Petition has been filed seeking a direction to the respondent Police to call all the records in connection with the First Information Report in Crime No.300 of 2025 pending on the file of 1 st respondent and quash the same as illegal.
2.When the matter was taken up for hearing today, the learned Additional Public Prosecutor appearing for the 1st respondent Police submitted that the investigation in this case has been completed and the final report has also been __________ Page2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 04:24:25 pm ) CRL OP No. 5207 of 2026 filed through e-filing in LTN20220001479 C-20200010, before the XVI Metropolitan Magistrate, GT Court, on 28.02.2026.
3.Recording the submission made by the learned Additional Public Prosecutor, this Criminal Original Petition stands closed. Consequently, the connected Miscellaneous Petition is also closed. However, the petitioner is at liberty to challenge the final report in accordance with law, if so advised.
10-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No GSA To
1. The State rep. by its Inspector of Police, N2 Kasimedu Police Station, Washermenpet District, Chennai.
2. The XVI Judge, Metropolitan Magistrate, GT Court.
3. The Public Prosecutor, High Court of Madras.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 04:24:25 pm ) CRL OP No. 5207 of 2026 M.NIRMAL KUMAR, J.
GSA CRL OP No. 5207 of 2026 and Crl.M.P.No.3959 of 2026 10-03-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/03/2026 04:24:25 pm )