Madras High Court
Karthik @ Karthikeyan vs State Rep. By: The Inspector Of Police on 6 March, 2024
Author: N.Anand Venkatesh
Bench: N. Anand Venkatesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.03.2024
CORAM
THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH
Crl.O.P.Nos.3668 & 4730 of 2024
and Crl.M.P.No.2699 of 2024
Crl.O.P.No.3668 of 2024
1.Karthik @ Karthikeyan
2.Thenmozhi ... Petitioners
Vs.
1.State Rep. by: The Inspector of Police,
Thirupalaivanam Police Station,
Thiruvallur District.
2.Kannan ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure, to call for the records made in Crime No.545 of 2023
pending before the 1st respondent police and quash the same.
For Petitioner : Mr.M.Rajkumar Franklin
For Respondent : Mr.A.Damodaran
Additional Public Prosecutor for R1
Mr.K.Mahendran for R2
https://www.mhc.tn.gov.in/judis
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Crl.O.P.No.4730 of 2024
1.N.Kannan
2.U.Ravi ... Petitioners
Vs.
1.The State: The Deputy Superintendent of Police
Ponneri,
Thiruvallur District.
2.The Inspector of Police,
Thirupalaivanam Police Station,
Thiruvallur District.
(Crime No.542 of 2023) ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure, to call for the records in Crime No.542 of 2023 pending
before the the Inspector of Police, Thirupalaivanam Police Station, Thiruvallur
District and quash the same.
For Petitioner : Mr.K.Mahendran
For Respondent : Mr.A.Damodaran
Additional Public Prosecutor
ORDER
This petition has been filed to call for the records of the proceedings in Crime Nos.542 & 545 of 2023 on the file of the the Inspector of Police, Thirupalaivanam Police Station, Thiruvallur District and quash the same. https://www.mhc.tn.gov.in/judis 2/4
2.Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent police.
3.The learned Additional Public Prosecutor submitted that that there is a case and counter in Crime No.542 of 2023 and Crime No.545 of 2023.
4.The contentions put forward by the learned counsel appearing on behalf of the petitioner are purely factual in nature and this Court cannot venture into conducting a mini investigation into the matter and it therefore does not fall within the ambit of its jurisdiction under Section 482 of Cr.P.C. Any finding on facts will also have a bearing on the investigation conducted by the respondent Police.
5. In the facts and circumstances of the case, this Court is not inclined to interfere with the investigation conducted by the respondent Police at this stage.
6. In the result, this Criminal Original Petition is dismissed and the respondent Police is directed to proceed further with the investigation in https://www.mhc.tn.gov.in/judis 3/4 N.ANAND VENKATESH,J.
ssr accordance with law in Crime No.542 of 2023 and the counter case in Crime No.545 of 2023 and complete the investigation and file a final report or a closure report, as the case may be, within a period of three months from the date of receipt of a copy of this order. Consequently, connected miscellaneous petition is closed.
06.03.2024 Index: Yes/No Internet: Yes/No ssr To
1.The Deputy Superintendent of Police Ponneri, Thiruvallur District.
2.The Inspector of Police, Thirupalaivanam Police Station, Thiruvallur District.
3.The Public Prosecutor, High Court of Madras, Chennai.
Crl.O.P.Nos.3668 & 4730 of 2024 and Crl.M.P.No.2699 of 2024 https://www.mhc.tn.gov.in/judis 4/4