High CourtsSingle Bench(2026) 09 MAD CK 3242

M.Akila vs State Represented By Its Inspector Of Police

Madras High Court · Decided on 21 September 2026

HON’BLE JUDGES
G.K. Ilanthiraiyan, J
CASE NUMBER
CRL OP No. 26963 of 2026

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 145 words

ORDER

This Criminal Original Petition has been filed seeking permission to advance final arguments through her counsel in C.C No. 5705 of 2023 on the file of the learned II Metropolitan Magistrate, Egmore, Chennai.

2.

Heard the learned counsel appearing on either side and perused the materials available on record.

3.

It is seen that the petitioner has already permitted to assist the prosecution in C.C.No.5705 of 2023 on the file of the learned II Metropolitan Magistrate, Egmore, Chennai. Now, the petitioner seeks permission to make oral submissions.

4.

On instructions, the learned Additional Public Prosecutor appearing for the respondent submitted that the petitioner has assisted the prosecution and has also filed written submissions.

5.

In view of the above, the petitioner is permitted to make oral submissions, if any through her counsel.

6.

With the above direction, this Criminal Original Petition stands disposed of.