Kalarani vs State Represented By
2021 Latest Caselaw 14241 Mad

                                                                                 Crl.O.P.No.8779 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.8779 of 2018

                     Kalarani                                                 ... Petitioner

                                                                Vs.

                     1.State represented by
                       The Inspector of Police,
                       District Crime Branch,
                       Cuddalore,
                       Cuddalore District.
                       (Cr.No.19 of 2005)

                     2.Kannadasan                                             ... Respondents


                     Prayer:
                                   Petition filed under Section 482 of Cr.P.C., seeking to call for the
                     records and quash the proceedings in so far the petitioner is concerned
                     in C.C.No.37 of 2017 on the file of the learned Judicial Magistrate,
                     Kattumannarkoil, Cuddalore District.


                                        For Petitioner  : Mr.C.R.Malarvannan
                                        For Respondents : Mr.C.E.Pratap
                                                          for P.P.


                                                            ORDER

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

quash the proceedings in so far as the petitioner is concerned in

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.8779 of 2018

C.C.No.37 of 2017 on the file of the learned Judicial Magistrate,

Kattumannarkoil, Cuddalore District.

2.The learned counsel appearing for the petitioner would submit

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 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, Kattumannarkoil, Cuddalore District, to expedite the trial in

C.C.No.37 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.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.8779 of 2018

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

disposed of. Consequently, connected miscellaneous petitions are

closed.

15.07.2021 pri

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

To

1.The Judicial Magistrate, Kattumannarkoil, Cuddalore District.

2.The Inspector of Police, District Crime Branch, Cuddalore, Cuddalore District.

(Cr.No.19 of 2005)

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

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.8779 of 2018

M.DHANDAPANI,J.

pri

Crl.O.P.No.8779 of 2018

15.07.2021

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