Amuthan vs The Inspector Of Police on 1 October, 2018

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Madras High Court

Amuthan vs The Inspector Of Police on 1 October, 2018

Bench: N.Anand Venkatesh

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 01.10.2018  

CORAM   

THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH              

Crl OP(MD)No.16830 of 2016  
and 
CrlMP(MD)No.15331 of 2016   

1.Amuthan  

2.Balachandran 

3.Kaliappan

4.Manavalan 

5.Gurusamy  

6.Premkumar  

7.Senthilkumar 

8.Muthukannan  

9.Vikraman                                                              ... Petitioners
Vs.
1.The Inspector of Police,
   Sivakasi Town Police Station,
   Virudhunagar District.                                       

2.Balasubramanian                                               ...Respondents 

PRAYER:- Petition filed under Section 482 of Criminal Procedure Code,
to call for the entire records pertaining to the Crime No.217 of 2016 dated
30.03.2016 on the file of the 1st respondent Police and quash the same as
illegal.

!For Petitioners                : Mr.J.Jeyakumaran 
For Respondent No.1     : Mrs.S.Bharathi,
                                                        Government Advocate (Crl Side) 
                        For Respondent No.2     : Mr.A.V.Arun
:ORDER

This petition has been filed seeking to quash the FIR in Crime No.217 of 2016.

2.In the facts and circumstances of the case, there shall be a direction to the respondent Police to complete the investigation and file a final report within a period of one month from the date of receipt of copy of this order.

3.This Criminal Original Petition stand is disposed of with the above direction. Consequently, CrlMP(MD)No.15331 of 2016 is closed.

1.The Inspector of Police, Sivakasi Town Police Station, Virudhunagar District.

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

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