Madras High Court
V.Nagarajan vs The State on 30 October, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.10.2018
CORAM:
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
CRL.O.P.No.475 of 2016
and
CRL.M.P.No.202 of 2016
1.V.Nagarajan
2.K.Velayutham
3.V.Geetha
4.S.Uma Sundaram ... Petitioners
Vs.
1.The State, Rep. by
The Inspector of Police,
All Women Police Station,
Ambattur, Chennai – 600 053.
2.B.P.Thangaveni ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 of
Cr.P.C., praying to call for the records relating to the FIR in Crime
No.7 of 2015 pending investigation on the file of the First Respondent
and quash the same and allow the above Criminal Original Petition.
For Petitioners : Mr.P.K.Sabapathi
For Respondents : Mr.T.Shanmugarajeswaran,
Government Advocate (Crl. Side) for R1
No Appearance for R2
ORDER
This petition has been filed by the accused Nos.1 to 4 to quash the F.I.R. in Crime No.7 of 2015 on the file of the first http://www.judis.nic.in respondent.
2
2.The learned Government Advocate (Crl. Side) who is appearing for the first respondent has submitted that during the pendency of this petition, investigation has been completed and charge sheet has been filed on 19.11.2015 and based on the same the case was taken on file in C.C.No.25 of 2016 on the file of the Judicial Magistrate, Ambattur and hence this petition has become infructuous.
3.Recording the aforesaid submissions, this petition is dismissed as infructuous. Consequently, the connected miscellaneous petition is closed.
30.10.2018 vv /gsi Index:yes/No Speaking order/Non-speaking order To
1. The Judicial Magistrate, Ambattur
2. The Inspector of Police, All Women Police Station, Ambattur, Chennai – 600 053.
3. The Public Prosecutor, Madras High Court, Chennai.
http://www.judis.nic.in 3 P.RAJAMANICKAM., J.
vv/gsi CRL.O.P.No.475 of 2016 and CRL.M.P.No.202 of 2016 30.10.2018 http://www.judis.nic.in