Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CRL.) NO(S.) 8149 OF 2021
R. ABIRAMI ….PETITIONER(S)
VERSUS
D. SANTHANAM & OTHERS ….RESPONDENT(S)
O R D E R
The present petition has been filed at the instance of the
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complainant-victim assailing the order dated 20 September, 2021
passed by the High Court of Judicature at Madras quashing the FIR
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in Crime No. 07 of 2021 dated 6 May, 2021 and the criminal
proceedings in exercise of its power under Section 482 of the Code of
Criminal Procedure, 1973.
We have heard the petitioner-in-person and learned counsel for
the respondents for quite some time.
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2022.09.06
18:39:28 IST
Reason:
After taking into consideration the submissions made by the
parties as well as the written submissions furnished by the
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petitioner-in-person at the time of arguments and on perusal of
record, we find no reason to interfere.
Consequently, the special leave petition is dismissed. No costs.
Pending application(s), if any, shall stand disposed of.
..………………………J.
(AJAY RASTOGI)
...………………………J.
(B.V. NAGARATHNA)
NEW DELHI;
SEPTEMBER 06, 2022.
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