Jeevanantham vs The State Rep. By
2021 Latest Caselaw 15145 Mad

                                                                                    CRL. O.P. NO. 9851/2018

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATE : 28.07.2021

                                                           CORAM

                                      THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                                 CRL. O.P. NO.9851 OF 2018
                                             Crl.M.P.Nos.5069 and 5070 of 2018
                      Jeevanantham                                                 .. Petitioner

                                                             - Vs -

                      1.The State rep. by
                        The Inspector of Police,
                        All Women Police Station,
                        Thudiyalur
                        Coimbatore District.

                      2.B.Meenalochini                                             .. Respondents

                             Criminal Original Petition filed u/s 482 of the Code of Criminal Procedure,

                      to call for the entire records in C.C. No.295/2016 on the file of the Judicial

                      Magistrate Mettupalayam, Coimbatore District and quash the same as against the

                      petitioner.

                                    For Petitioner       : Mr.R.Anand

                                    For Respondent-1     : Mr. A.Gopinath
                                                         Government Advocate (Crl.side)




                      1/4


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                                                                                      CRL. O.P. NO. 9851/2018



                                                            ORDER

The present Criminal Original Petition has been filed to call for the records

in C.C. No.295/2016 on the file of the learned Judicial Magistrate, Mettupalayam,

and quash the same.

2. When the matter is taken up for hearing, learned counsel appearing for

the petitioner prays to issue a direction to the petitioner to raise all the issues

before the trial Court and to dispose of the case pending on its file within a

reasonable time.

3. Learned Government Advocate (Crl. side), appearing for the respondent

police, has no objection to this Court acceding to the said request and submits

that such a direction may be issued to the trial court.

4. In such view of the matter, this Court is of the considered opinion that

without going into the merits of the case, it would be suffice to issue a direction

to the trial court to complete the trial in C.C. No.295/2016 as expeditiously as

possible, more particularly, within a period of six months from the date of receipt

of a copy of this order. Further, taking into consideration the request as made by

the learned counsel for the petitioner, his appearance before the trial court is

http://www.judis.nic.in CRL. O.P. NO. 9851/2018

dispensed with except for his appearance for the purpose of receiving the copy of

the proceedings u/s 207 Cr.P.C., framing of charges, questioning under Section

313 Cr.P.C. and on the day on which judgment is to be pronounced. However, if

for any particular reason, the presence of the petitioner is necessary, the trial

court, at its wisdom, shall direct their appearance on those days.

5. Accordingly, this petition is disposed of. Consequently connected

Miscellaneous Petitions are closed.

                                                                                     28.07.2021
                      Index    : Yes / No
                      Internet : Yes / No
                      RR


                      To
                      1. The Judicial Magistrate
                         Mettupalayam,
                         Coimbatore District.

                      2.The Inspector of Police,
                        All Women Police Station,
                        Thudiyalur
                        Coimbatore District.

                      3.The Public Prosecutor
                        High Court, Madras.




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                                          CRL. O.P. NO. 9851/2018

                                        M.DHANDAPANI, J.


                                                        RR




                            CRL. O.P. NO. 9851 OF 2018




                                   28.07.2021





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