Madras High Court
Senthil vs State Rep. By on 5 July, 2021
Crl.O.P.No.3381 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.07.2021
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
Crl.O.P.No.3381 of 2018
And
Crl.M.P.Nos.1465 and 1466 of 2018
1.Senthil
2.Senthamizhan
3.Kalaivani ... Petitioners
Vs.
1.State Rep. by
Inspector of Police
V-3, J.J.Nagar Police Station,
Chennai.
2.Dhanalakshmi ... Respondents
Prayer:
Petition filed under Section 482 of Cr.P.C., seeking to call for the
records pertaining to C.C.No.310 of 2017, on the file of the Judicial
Magistrate, Ambattur and quash the same.
For Petitioners : Mr.Sivakumar
For Respondent : Mr.A.Gopinath for R1
Government Advocate (Crl.Side)
M/s.Bright Sun Law Associates for R2
1/4
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.3381 of 2018
ORDER
( This has has been heard through vide conference)
This petition has been filed seeking to call for the records
relating to the case in C.C.No.310 of 2017 on the file of the learned
Chief Judicial Magistrate, Ambattur and to quash the same.
2.The learned counsel appearing for the petitioner would submit
that though several grounds have been raised in this petition, 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 and would
further submit that the petitioner is ready to appear as and when
necessary arise.
3.The learned Government Advocate (Crl. Side) concede to the
request made by the learned counsel appearing for the petitioner.
4.In view of the above, this Court directs the learned Chief
Judicial Magistrate, Ambattur to expedite the trial in C.C.No.310 of
2017 and complete the same, as expeditiously as possible 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.3381 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, this criminal original petition is
disposed of. Consequently, the connected miscellaneous petitions are
closed.
05.07.2021
smn
Speaking Order/ Non Speaking Order
Index: Yes/ No
Internet: Yes/ No
To
1.The Judicial Magistrate, Ambattur.
2.The Inspector of Police
V-3 J.J.Nagar Police Station,
Chennai.
3.The Public Prosecutor,
High Court of Madras,
Chennai 600 104.
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.3381 of 2018
M.DHANDAPANI,J.
smn
Crl.O.P.No.3381 of 2018
and
Crl.M.P.Nos.1465 and 1466 of 2018
05.07.2021
https://www.mhc.tn.gov.in/judis/
