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Madras High Court

Paul Raj vs The Inspector Of Police on 13 October, 2023

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                              Crl.O.P.(MD) No.18398 of 2023


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 13.10.2023

                                                        CORAM:

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                          Crl.O.P.(MD) No.18398 of 2023
                                        and Crl.M.P(MD)No.14521 of 2023

                1. Paul Raj

                2. Raja Kumar
                                                                                      ... Petitioners

                                                          Vs

                1. The Inspector of Police,
                District Crime Branch,
                Kanyakumari
                Crime No.22/2023.

                2. Rajayan
                                                                                   ... Respondents

                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
                this Court to call for the records pertaining to the Crime No.22/2023, on the
                file of the 1st respondent and quash the same regard to the petitioner.
                                       For Petitioner     : Mr.Ayyanar Prem Kumar.S

                                       For Respondent     : Mr.M.Sakthi Kumar,
                                                            Government Advocate (Crl.Side)




                1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.(MD) No.18398 of 2023


                                                       ORDER

This Criminal Original Petition had been filed seeking to quash the FIR in Crime No.22/2023, on the file of the 1st respondent in respect of the petitioner.

2.When the matter was taken up for hearing, the learned Government Advocate (Crl.Side) would submit that in this case final report has been filed by the first respondent before the learned Judicial Magistrate No.I, Nagercoil and the same was not taken cognizance.

3.In view of the above, the matter has become infructuous.

Accordingly, this Criminal Original Petition stands dismissed as infructuous.

The learned Judicial Magistrate No.I, Nagercoil is directed to number the final report as per rules. Liberty is granted to challenge the final report if it is aggrieved. Consequently, connected miscellaneous petition is closed.

13.10.2023 NCC:Yes/No Internet:Yes/No Index:Yes/No PNM 2/4 https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD) No.18398 of 2023 To

1. The Judicial Magistrate No.I, Nagercoil

2. The Inspector of Police, District Crime Branch, Kanyakumari Crime No.22/2023.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis  Crl.O.P.(MD) No.18398 of 2023 G.ILANGOVAN, J.

PNM ORDER IN Crl.O.P.(MD) No.18398 of 2023 and Crl.M.P(MD)No.14521 of 2023 13.10.2023 4/4 https://www.mhc.tn.gov.in/judis