Selvi A.Uma vs C.K.M.Tamilselvi
2021 Latest Caselaw 13475 Mad

                                                                                       Crl.O.P.No.5249 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED : 07.07.2021

                                                               CORAM

                                    THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                    Crl.O.P.No.5249 of 2018
                                               and Crl.M.P.Nos.2590 & 2591 of 2018

                     Selvi A.Uma                                                      ... Petitioner

                                                                 Vs.

                     C.K.M.Tamilselvi                                                  ... Respondent

                     Prayer:
                                   Petition filed under Section 482 of Cr.P.C., to call for the records in

                     C.C.No.548/2015 on the file of the learned Fast Track Court NO.I,

                     Coimbatore and quash the same in respect of the petitioner concerned.


                                         For Petitioner       : Mr.P.Kalimuthu


                                                         ORDER

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

and to quash the proceedings in C.C.No.548/2015 on the file of the learned

Fast Track Court NO.I, Coimbatore

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.5249 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 Fast Track Court

NO.I, Coimbatore , to expedite the trial in C.C.No.548/2015 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 petitioner before the Trial Court is

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.5249 of 2018

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, connected miscellaneous petitions, if any, are closed.

07.07.2021 sk

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.5249 of 2018

M.DHANDAPANI,J.

sk

Crl.O.P.No.5249 of 2018

07.07.2021

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