Jenisha Julie vs Anbu
2021 Latest Caselaw 24743 Mad

                                                                  Crl.O.P.(MD)No.19918 of 2021

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 15.12.2021

                                                        CORAM:

                         THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          Crl.O.P(MD)No.19918 of 2021
                                                      and
                                          Crl.M.P.(MD)No.11217 of 2021


                     Jenisha Julie                                          ... Petitioner



                                                         Vs

                     Anbu                                                 ... Respondent

                     PRAYER: Petition filed under Section 482 Code of Criminal
                     Procedure, to call for the records in S.T.C.No.111 of 2020 pending
                     before the learned Judicial Magistrate, Vallioor, Tirunelveli District
                     and quash the proceedings against the petitioner.


                                  For Petitioner       : Mr.L.George Paul Anto


                                                       ORDER

Heard the learned counsel for the petitioner.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.19918 of 2021

2. This Criminal Original Petition has been filed to quash

the proceedings in S.T.C.No.111 of 2020 on the file of the Judicial

Magistrate, Vallioor, Tirunelveli District. When the matter was

taken up for hearing, the learned counsel submitted that he would be

satisfied, if a direction for speedy disposal is issued.

3. Taking note of the said submission, the learned trial

Magistrate is directed to conclude the case on merits and in

accordance with law within a period of four months from the date of

receipt of a copy of this order. All the contentions and defences of

the petitioner are left open. This Criminal Original Petition is

disposed of.

4.However, taking note of the overall facts and

circumstances, the personal appearance of the petitioner before the

court below is dispensed with. The learned trial Magistrate shall

insist on the personal appearance of the petitioner only when it is

absolutely necessary and imperative. The petitioner shall be called

upon to appear in person before the trial Court at the time of

answering the charges and at the time of examination under Section

313 of Cr.P.C., and at the time of pronouncement of Judgment. On

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.19918 of 2021

all other occasions, the petitioner can be represented through his

counsel. Consequently, connected miscellaneous petition is closed.

15.12.2021

Index:Yes/No Internet:Yes/No rmi

Note:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

The Judicial Magistrate, Vallioor, Tirunelveli District.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.19918 of 2021

G.R.SWAMINATHAN, J.

rmi

Crl.O.P(MD)No.19918 of 2021

15.12.2021

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