S. ANAND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant seeks to assail the common order dtd. 11/8/2022 passed by the High Court of Judicature at Madras(Hereinafter referred to as 'High Court') whereby, Crl.OP (MD) No. 10902 of 2019, preferred by the appellant under Sec. 482 of Code of Criminal Procedure, 1973(For short, "CrPC".), came to be dismissed. By way of the said petition, the appellant had sought to call for the records of Criminal Case No.419 of 2018 pending on the file of the Judicial Magistrate No.II, Karur, and to quash the proceedings thereof.