S.Prasanna Venkatesh vs The State Represented By
2021 Latest Caselaw 24719 Mad

                                                                                Crl. O.P. No.8788 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated 15.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                          Crl. O.P. No.8788 of 2017 and
                                       Crl.M.P.Nos.6289 and 6290 of 2017

                 S.Prasanna Venkatesh                                        . . . Petitioner

                                                           Versus

                 1.The State represented by
                   The Deputy Superintendent of Police
                   Erode Town Sub-Division
                   Erode

                 2.The Inspector of Police
                   Erode North Town Police Station
                   Erode (Cr. No.951/2015)

                 3.G.Navaneethakrishnan                                      . . . Respondents



                 PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C., to
                 call for the records and quash the charge sheet made in P.R.C.
                 No.95/2016 on the file           of Chief Judicial     Magistrate, Erode (Cr.
                 No.951/2015, Erode North Town Police Station).


                                        For Petitioner     :   Mr.J.Suresh

                                        For Respondents :      Mr.S.Vinoth Kumar
                                                               Govt. Advocate (Crl. Side)
                                                               for R1 & R2

                                                               No Appearance for R3



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                                                                               Crl. O.P. No.8788 of 2017




                                                      ORDER

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

records and quash the charge sheet made in P.R.C. No.95/2016 on the

file of Chief Judicial Magistrate, Erode (Cr. No.951/2015, Erode North

Town Police Station).

2. After hearing the learned counsel appearing for the petitioner

for sometime and when this court is about to dismiss the petition, 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. The personal appearance of the petitioner/Accused before

the trial Court is dispensed with, as indicated above. Consequently, the

connected criminal miscellaneous petitions are closed.

15.12.2021

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

To

1.The Chief Judicial Magistrate, Erode

2.The Deputy Superintendent of Police Erode Town Sub-Division Erode

3.The Inspector of Police Erode North Town Police Station Erode (Cr. No.951/2015)

4.The Public Prosecutor, High Court, Madras.

N. SATHISH KUMAR, J.

https://www.mhc.tn.gov.in/judis Page No:3/4 Crl. O.P. No.8788 of 2017

psa/asr

Crl. O.P. No.8788 of 2017

15.12.2021

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