G.Venkatesan vs Food Safety Officer
2021 Latest Caselaw 24615 Mad

                                                                                 Crl. O.P. No.20239 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated 14.12.2021

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                           Crl. O.P. No.20239 of 2017 and
                                        Crl.M.P.No.12157 and 12158 of 2017

                 G.Venkatesan                                                  . . . Petitioner

                                                              Versus

                 1.Food Safety Officer
                   Code No.551
                   Tamil Nadu Food Safety and Drug
                   Administration Department
                   Chennai District.

                 2.Siva

                 3.Kamalakannan

                 4.The Designated Officer (Food Safety Wing)
                   42A, Railway Road
                   Arignar Anna Institute Campus
                   Near Government Hospital
                   Kancheepuram - 631 501                                      . . . Respondents



                 PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C., to
                 call for the records in C.C. No.132/2017 pending on the file of the XVIII
                 Metropolitan Magistrate, Saidapet, peruse the same and quash the
                 same.
                                    For Petitioner     :   Mr.N.Senthilkumar

                                    For Respondents :      Mr.R.Kishore Kumar
                                                           Govt. Advocate (Crl. Side) for R1 & R4

                                                           No Appearance for R2 and R3
https://www.mhc.tn.gov.in/judis
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                                                                              Crl. O.P. No.20239 of 2017




                                                      ORDER

This is an application filed under Section 482 Cr.P.C. to call for the

records in C.C. No.132/2017 pending on the file of the XVIII

Metropolitan Magistrate, Saidapet, peruse the same and quash the

same.

2. After hearing the learned counsel appearing for the petitioner

for sometime and when this court is about to dismiss the petition, based

on some materials to proceed against the petitioner, the learned

counsel for the petitioner seeks the indulgence of this Court to grant an

order dispensing with the personal appearance of the petitioner before

the trial court. He has also made an endorsement in the petition

withdrawing this petition.

3. Accordingly, while dismissing the criminal original petition as

withdrawn, the personal appearance of the petitioner/Accused before

the trial Court is dispensed with, except for receipt of copies, answering

the charges, questioning under Section 313 Cr.P.C., passing of

judgment, or on any other date as may be required by the trial Court.

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4. In the result, the criminal original petition is dismissed as

withdrawn. Consequently, the connected criminal miscellaneous

petitions are closed.

14.12.2021

Index : Yes / No Speaking/non speaking order psa/asr

To

1.The XVIII Metropolitan Magistrate, Saidapet.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Page No:3/4 Crl. O.P. No.20239 of 2017

N. SATHISH KUMAR, J.

psa/asr

Crl. O.P. No.20239 of 2017

14.12.2021

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