Ravi @ Jeyachandran vs The State Of Tamil Nadu
2021 Latest Caselaw 12921 Mad

                                                                                   Crl.O.P.No.4050 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 01.07.2021

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                 Crl.O.P.No.4050 of 2018
                                               and Crl.M.P.No.1868 of 2018

                     Ravi @ Jeyachandran                                         ... Petitioner
                                                             Vs.
                     The State of Tamil Nadu
                     rep.by the Sub Inspector of Police,
                     G-7, Chetput Police Station,
                     Chennai 31.                                                   ... Respondent

                     Prayer:Petition filed under Section 482 of Cr.P.C., to call for the records
                     and to quash all further proceedings in C.C.No.1648/2016, on the file of
                     XIV Metropolitan Magistrate, Egmore, Chennai 8.

                                      For Petitioner     : Mr.R.Vijayaraghaven
                                      For Respondent     : Mr.A.Gopinath, Government Advocate
                                                           (Crl.Side)

                                                         ORDER

The petitioner has filed this petition seeking to call for the records

and to quash the proceedings in C.C.No.1648/2016, on the file of XIV

Metropolitan Magistrate, Egmore, Chennai 8.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.4050 of 2018

2. The grounds raised by the counsel for the petitioner are all factual

in nature and it requires appreciation of evidence and this Court cannot

decide the same in exercise of its jurisdiction under Section 482 of Criminal

Procedure Code. It is left open to the petitioner to raise all the grounds

before the Court and the same shall be considered on its own merits and in

accordance with law. This Court is not inclined to interfere with the

proceedings pending before the Court below.

3.It is now represented by the learned counsel appearing for the

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

this Court 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.

4.In view of the above, this Court directs the learned XIV

Metropolitan Magistrate, Egmore, Chennai-8, to expedite the trial in

C.C.No.1648 of 2016 and complete the same, within a period of six months

from the date of receipt of a copy of this order. The appearance of the

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.4050 of 2018

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.

5.With the above directions, these criminal original petitions are

disposed of. Consequently, connected miscellaneous petitions, if any, are

closed.

01.07.2021 sk

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

To

1.The Sub Inspector of Police, G-7, Chetput Police Station, Chennai 31.

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.4050 of 2018

M.DHANDAPANI,J.

sk

Crl.O.P.No.4050 of 2018

01.07.2021

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