C.Murugasen vs The Inspector Of Police
2021 Latest Caselaw 14600 Mad

                                                                                Crl.O.P.No.3741 of 2018



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 20.07.2021

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                               Crl.O.P.No.3741 of 2018
                                                         and
                                           Crl.M.P.Nos.1688 & 1689 of 2018


                     C.Murugasen                                                      .. Petitioner

                                                            Vs.

                     1. The Inspector of Police,
                        Central Crime Branch,
                        Tiruppur,
                        Cr.No.17 of 2007

                     2. V.Natarajan                                               .. Respondents

                     Prayer: Petition filed under Section 482 of Cr.P.C., to call for the records
                     relating to C.C.No.647 of 2014 on the file of Judicial Magistrate No.3,
                     Tiruppur and quash the same.

                                          For Petitioner     : Mr.T.Muruganantham

                                          For Respondents : Mr.C.E.Pratap
                                                            Public Prosecutor




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                   Crl.O.P.No.3741 of 2018



                                                         ORDER

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

relating to C.C.No.647 of 2014, on the file of Judicial Magistrate No.3,

Tiruppur and quash the same.

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 Judicial

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.3741 of 2018

Magistrate No.3, Thiruppur, to expedite the trial in C.C.No.647 of 2014 and

complete the same as expeditiously 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.

5.With the above directions, these criminal original petition is

disposed of. Consequently, connected miscellaneous petitions are closed.

20.07.2021 sk

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

M.DHANDAPANI,J.

sk

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.3741 of 2018

To

1. The Inspector of Police, Central Crime Branch, Tiruppur,

2.The Judicial Magistrate No.3, Thiruppur.

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

Crl.O.P.No.3741 of 2018 and Crl.M.P.Nos.1688 & 1689 of 2018

20.07.2021

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