Madras High Court
Karti P.Chidambaram vs State Represented By on 11 March, 2022
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Crl.O.P(MD).No.19248 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.03.2022
CORAM :
THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA
Crl.O.P(MD).No.19248 of 2016
and
Crl.M.P(MD).No.9657 of 2016
Karti P.Chidambaram ... Petitioner
Vs.
1. State represented by,
The Sub-Inspector of Police,
Sivagangai Town Police Station,
Sivagangai.
2. The Special Thasildar,
National Highways and
Land Acquisition- Flying Squad Tahsildar,
Sivaganga District. ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 Cr.P.C.,
pleased to call for the records in S.T.C.No.5831 of 2014 on the file of the
Judicial Magistrate-I, Sivaganga and quash the same.
For Petitioner : Mr.G.Sarath Babu
for Mr.N.R.R.Arun Natarajan
For R1 : Mr.A.Gokulakrishnan
Additional Public Prosecutor
For R2 : Mr.Mohamed Shathik
Government Advocate
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Crl.O.P(MD).No.19248 of 2016
ORDER
This Criminal Original Petition has been filed to call for the records in S.T.C.No.5831 of 2014 on the file of the Judicial Magistrate-I, Sivaganga and quash the same.
2. The learned counsel appearing for the petitioner would submit that the facts of the case are similar to the case covered in the decision reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and in the case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019.
3. The learned Additional Public Prosecutor and Government Advocate appearing for the respondents would submit that the facts of the case are similar to the facts covered under the Judgment referred above.
4. Heard the learned counsel and perused the materials available on record.
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5. The facts of this case is similar to the facts covered by the Judgment of this Court reported in 2018 2 LW (Crl) 606 [Jeevanandham and others vs. The Inspector of Police Velayuthampalayam Police Station, Karur District] dated 20.09.2018 and in case of Sri Raja vs Inspector of Police, Sivakasi Town Police Station Virudhunagar District and other in batch of cases in Crl.O.P(MD) No.7922 of 2019 dated 30.08.2019.
6. In view of the above, this Court is of the opinion that no useful purpose will be served by keeping the proceedings pending in respect of all the other accused also.
7. Accordingly, the Criminal Original Petition stands allowed and the proceedings in S.T.C.No.5831 of 2014, on the file of the learned Judicial Magistrate-I, Sivaganga, is hereby quashed in respect of all the accused. Consequently, connected miscellaneous petition is also closed.
11.03.2022 rgi/ham Index :Yes/No Internet:Yes/No https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P(MD).No.19248 of 2016 A.D.JAGADISH CHANDIRA.,J rgi/ham To
1. The Sub-Inspector of Police, Sivagangai Town Police Station, Sivagangai.
2. The Special Thasildar, National Highways and Land Acquisition- Flying Squad Tahsildar, Sivaganga District.
3. The Public Prosecutor, High Court of Madras.
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