Ravishankar vs The State Rep. By
2021 Latest Caselaw 6060 Mad

                                                                                 Crl. OP No.4232 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 08.03.2021

                                                           CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl. OP No.4232 of 2021
                                             and Crl. MP No.2688 of 2021

                     Ravishankar                                    ... Petitioners/Sole Accused

                                                            vs.
                     1. The State Rep. By
                        The Sub-Inspector of Police
                        Ranipet Police Station,
                        Ranitpet, Ranipet District.
                        (Crime No.167 of 2019)                      ... 1st Respondent/complainant

                     2. Selvi.Nanthini                      ... 2nd Respondent/ Defacto Complainant


                     PRAYER: Criminal Original Petition filed under Section 482 of the Code of

                     Criminal Procedure, to call for the records relating to the case in C.C.No.76

                     of 2019 on the file of learned District Munsif-Cum-Judicial Magistrate,

                     Ranipet, Ranipet District and quash all further proceedings.

                                          For Petitioner     : Mr. C.Saravanan
                                          For Respondents : Mr.C.Raghavan
                                                            Government Advocate (Crl side)
                                                            for R1

                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                Crl. OP No.4232 of 2021




                                                         ORDER

This petition has been filed seeking to quash the proceedings in

C.C.No.76 of 2019 pending on the file of the learned District Munsif-Cum-

Judicial Magistrate, Ranipet, Ranipet District.

2. The grounds that have been raised by the learned counsel for the

petitioner is purely factual in nature and this Court cannot go into the same

in exercise of its jurisdiction under Section 482 of Cr.P.C. It is left open to

the petitioner to raise these grounds before the Court below and the Court

below shall consider the same on its own merits and in accordance with law.

3. This Criminal Original Petition is disposed of with a direction to

the Court below to complete the proceedings, within a period of three

months from the date of receipt of a copy of this order. The trial shall be

conducted on a day to day basis in accordance with the guidelines given by

Hon'ble Supreme Court reported in Vinod Kumar Vs State of Punjab [2015

(1) MLJ (Crl) 288 SC]. If the petitioner adopts any dilatory tactics, it is

open to the trial Court to insist upon the presence of the petitioner and

https://www.mhc.tn.gov.in/judis/ Crl. OP No.4232 of 2021

remand them to custody as per the judgment of the Hon'ble Supreme Court

in STATE OF UTTAR PRADESH VS. SHAMBHU NATH SINGH (JT

2001 (4) SC 3191). Consequently, the connected miscellaneous petition is

closed.

                                                                                   08.03.2021
                     Index      : Yes/No
                     Internet   : Yes/No

Speaking Order/Non-Speaking Order jv

To

1. The District Munsif-Cum-Judicial Magistrate, Ranipet, Ranipet District

2. The Sub-Inspector of Police Ranipet Police Station, Ranitpet, Ranipet District.

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

https://www.mhc.tn.gov.in/judis/ Crl. OP No.4232 of 2021

N. ANAND VENKATESH, J.

jv

Crl. OP No.4232 of 2021 and Crl. MP No.2688 of 2021

08.03.2021

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