M.Krishnaveni vs M/S.Reliance Chits India (P) Ltd
2021 Latest Caselaw 9841 Mad

                                                                                 Crl.O.P.No.1471 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.1471 of 2018
                                                             And
                                              Crl.M.P.Nos.556 and 557 of 2018

                     M.Krishnaveni                                            ... Petitioner

                                                                Vs.

                     M/s.Reliance Chits India (P) Ltd.,
                     Rep. by its Power Agent,
                     Muthurajapandian                                         ... Respondent


                     Prayer:
                                   Petition filed under Section 482 of Cr.P.C., seeking to call for the
                     records and quash the proceedings as against the petitioner in
                     C.C.No.1815 of 2017 pending on the file of Fast Track Court – III,
                     Metropolitan Magistrate, Saidapet.

                                        For Petitioner     : Mr.S.Sairaman


                                                            ORDER

This petition has been filed seeking to call for the records

relating to the proceedings in C.C.No.1815 of 2017 pending on the file

of the learned Fast Track Court – III, Metropolitan Magistrate, Saidapet

and to quash the same.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1471 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 Fast Track

Court – III, Metropolitan Magistrate, Saidapet, to expedite the trial in

C.C.No.1815 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.1471 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 Fast Track Court – III, Metropolitan Magistrate, Saidapet.

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.1471 of 2018

M.DHANDAPANI,J.

pri

Crl.O.P.No.1471 of 2018 And Crl.M.P.Nos.556 and 557 of 2018

17.04.2021

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