S. NAGARAJAN Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE appellant / writ petitioner has preferred the present writ appeals as against the common order dated 10.01.2013 in WP.SR.Nos.134562 and 134559 of 2012.

(2.) THE Learned Single Judge while passing the order in WP.SR.Nos.134562 and 134559 of 2012, dated 10.1.2013, has inter alia observed that "the objection raised by the Registry is sustainable as the petitioner's prayer to quash the orders dated 19.03.2012 were already challenged by the petitioner by filing Crl.R.C.No.369 of 2012 before this Court and this Court by order dated 09.10.2012 dismissed Crl.R.C. by stating several reasons." and resultantly dismissed the writ petitions by sustaining the objections raised by the Registry and also finding that the writ petitions filed by the Appellant / Petitioner are not maintainable.

(3.) ADDED further, the Learned Counsel for the Appellant/Petitioner urged before this Court that the Revision Petitions filed earlier have been dismissed on the ground of maintainability and, if the Revisions are not maintainable under Section 397(2) of the Criminal Procedure Code (in short "Cr.P.C."), then the petitions are maintainable under Article 226 of the Constitution of India and, therefore, prayed for allowing the writ appeals.