H.Sathak Ahmed Shaw vs State Of Tamil Nadu Rep.By Its
2021 Latest Caselaw 21886 Mad

                                                                                  Crl.O.P.No.17945 of 2021
                                                                               and Crl.M.P.No.9875 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.11.2021

                                                        CORAM:

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                       Criminal Original Petition No.17945 of 2021
                                                           and
                                                Crl.M.P.No.9875 of 2021

                     H.Sathak Ahmed Shaw                                        ... Petitioner
                                                         Versus

                     1.State of Tamil Nadu rep.by its
                       Principal Secretary to Government,
                       Home Department,
                       Secretariat,
                       Chennai 600 009.

                     2.The Inspector of Police,
                       CCB, Chennai,
                       Crime No.815 of 2006.

                     3.N.Dhanraj Kochar
                     4.Inderchand D.Kochar
                     5.D.Suresh Kumar Kochar
                     6.Ramesh Kumar Kochar
                     7.Jitesh Kumar
                     8.Rajkumari
                     9.Anitha
                     10.Sarala                                                 ... Respondents




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                       Crl.O.P.No.17945 of 2021
                                                                                    and Crl.M.P.No.9875 of 2021


                                  Criminal Original Petition filed under Section 482 of Criminal
                     Procedure Code, to direct the first respondent to appoint the Special Public
                     Prosecutor to represent the case of the prosecution in effective manner in the
                     case of the criminal appeal filed by the respondents 3 to 10 in Crl.A.No.82
                     of 2017 on the file of the Principal District and Sessions Court,
                     Chengalpattu, and direct the respondent 3 to 10 to furnish all the copies
                     filed by them before the Court of Sessions to the petitioner herein and till
                     the appointment of Public Prosecutor defer the proceedings of the Criminal
                     appeal in Crl.A.No.82 of 2017 on the file of the Principal District and
                     Sessions Court, Chengalpattu.


                                        For Petitioner     :     Mr.V.Elangovan
                                                                 for Mr.S.Doraiswamy
                                        For Respondents :        Mr.S.Sugendran
                                                                 Government Advocate (Crl.Side)
                                                                 for R1 & R2
                                                                 Mr.G.Prabhakar
                                                                 for R3 to R10

                                                           ORDER

The learned counsel appearing for the petitioner submitted that since

trial completed in Crl.Appeal.No.82 of 2017 and the same was posted for

judgment by the learned Principal District and Sessions Judge,

Chengalpattu, nothing survives for adjudication in this Criminal Original

Petition.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17945 of 2021 and Crl.M.P.No.9875 of 2021

2.In the light of the above submission made by the learned counsel

for the petitioner, this Criminal Original Petition is dismissed as having

become infructuous. Consequently, connected miscellaneous petition is

closed.

01.11.2021 Index : Yes/No Speaking Order/Non Speaking Order ms/pbl

To

1.The Principal District and Sessions Judge, Chengalpattu,

2.The Principal Secretary to Government, Home Department, Secretariat, Chennai 600 009.

3.The Inspector of Police, City Crime Branch, Chennai.

4.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.17945 of 2021 and Crl.M.P.No.9875 of 2021

P.VELMURUGAN, J.

ms/pbl

Crl.O.P.No.17945 of 2021 and Crl.M.P.No.9875 of 2021

01.11.2021

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