N.Lavanya vs M/S.Lavik Food Works Llp
2021 Latest Caselaw 14240 Mad

                                                                                 Crl.O.P.No.9942 of 2018

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 15.07.2021

                                                             CORAM

                                      THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                   Crl.O.P.No.9942 of 2018

                     N.Lavanya                                                ... Petitioner

                                                                Vs.

                     M/s.Lavik Food Works LLP,
                     Rep. by its Authorized Representative
                     Mahesh Babu                                              ... Respondent

                     Prayer:
                                   Petition filed under Section 482 of Cr.P.C., seeking to call for the
                     records and quash the complaint in C.C.No.454 of 2017 on the file of
                     learned Judicial Magistrate No.I, Coimbatore and quash the same.


                                        For Petitioner     : Mr.C.D.Johnson


                                                            ORDER

This petition has been filed seeking to call for the records and to

quash the complaint in C.C.No.454 of 2017 on the file of the learned

Judicial Magistrate No.I, Coimbatore.

2.The learned counsel appearing for the petitioner would submit

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.9942 of 2018

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.In view of the above, this Court directs the learned Judicial

Magistrate No.I, Coimbatore, to expedite the trial in C.C.No.454 of

2017 and complete the same as early as possible. The appearance of

the 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.

4.With the above directions, this criminal original petition is

disposed of. Consequently, connected miscellaneous petition is closed.

15.07.2021 pri

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.9942 of 2018

To

1.The Judicial Magistrate No.I, Coimbatore.

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.9942 of 2018

M.DHANDAPANI,J.

pri

Crl.O.P.No.9942 of 2018

15.07.2021

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