Rajkumar(Unsound Person) v. The Inspector of Police

The present petition is filed seeking to quash the First Information Report in Crime No.947 of 2013 on the file of the first respondent police. 2.Mr.S.Chandrasekar, learned Additional Public Prosecutor, who accepts notice on behalf of the first respondent, on instructions, would submit that since the petitioner is mentally challenged, all further proceedings were dropped by the Inspector of Police, K.Pudur Police Station. 3.Recording the submission, the Criminal Original Petition is dismissed. Consequently, connected Miscellaneous Petition is also dismissed. 05.03.2021 Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. http://www.judis.nic.in 1.The Inspector of Police, K.Pudur Police Station, Madurai District. 2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. http://www.judis.nic.in R.HEMALATHA,J. 05.03.2021 http://www.judis.nic.in