M.Rasool vs Syed Khader
2021 Latest Caselaw 9840 Mad

                                                                                 Crl.O.P.No.1822 of 2018

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 17.04.2021

                                                             CORAM

                                      THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                   Crl.O.P.No.1822 of 2018
                                                             And
                                              Crl.M.P.Nos.702 and 703 of 2018

                     M.Rasool                                                 ... Petitioner

                                                                Vs.

                     Syed Khader                                              ... Respondent


                     Prayer:
                                   Petition filed under Section 482 of Cr.P.C., seeking to call for the
                     records pertaining to calender case in C.C.No.9032 of 2017 on the file
                     of the XIX Metropolitan Magistrate Court, Rippon Buildings, Chennai –
                     600 003 and quash the same.

                                        For Petitioner     : Mr.T.Sundaravadanam


                                                            ORDER

This petition has been filed seeking to call for the records

relating to the proceedings in C.C.No.9032 of 2017 pending on the file

of the learned XIX Metropolitan Magistrate Court, Rippon Buildings,

Chennai – 600 003 and to quash the same.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1822 of 2018

2.The learned counsel appearing for the petitioner would submit

that without going into the merits of the case, it would suffice, if this

Court permits the petitioner to raise all the grounds before the Trial

Court and issues direction to the Trial Court to expedite the trial and

complete the same as early as possible. He would further submit that

the appearance of the petitioner before the Trial Court may be

dispensed with and would further submit that the petitioner is ready to

appear as and when necessary arise.

3.In view of the above, this Court directs the learned XIX

Metropolitan Magistrate Court, Rippon Buildings, Chennai – 600 003,

to expedite the trial in C.C.No.9032 of 2017 and complete the same,

within a period of six months from the date of receipt of a copy of this

order. This Court permits the petitioner to raise all the grounds before

the Trial Court. The appearance of the petitioner before the Trial Court

is dispensed with. However, this order will not stand on the way of the

Trial Court to insist for the appearance of the petitioner for receiving

copies under Section 207 of Cr.P.C., framing of charges, questioning

under Section 313 of Cr.P.C. and judgment and as and when the Trial

Court feels it necessary.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1822 of 2018

4.With the above directions, this criminal original petition is

disposed of. Consequently, the connected miscellaneous petitions are

closed.

17.04.2021 pri

Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No

To

1.The XIX Metropolitan Magistrate Court, Rippon Buildings, Chennai – 600 003.

2.The Public Prosecutor, High Court of Madras, Chennai 600 104.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1822 of 2018

M.DHANDAPANI,J.

pri

Crl.O.P.No.1822 of 2018 And Crl.M.P.Nos.702 and 703 of 2018

17.04.2021

https://www.mhc.tn.gov.in/judis/