Dr.C.R.Devender vs Mr.Govini Balasubramani
2021 Latest Caselaw 20342 Mad

                                                                         Crl.OP.Nos.2949 & 2987/2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 04.10.2021

                                                          CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                            Crl.OP.Nos.2949 & 2987/2017 & MP.Nos.2115, 2141 & 2142/2017

                                                    [Video Conferencing]

                     Dr.C.R.Devender                                             ...          Petitioner
                                                                                       in both petitions

                                                           Versus

                     Mr.Govini Balasubramani                               ...          Respondent in

both petitions

Common Prayer : - Criminal Original Petitions filed under Section 482 of Cr.P.C., to call for the records in CC.Nos.252/2015 and 575/2016 now pending on the file of the learned Judicial Magistrate at Fast Track Court in Alandur, Chennai and quash the same.

For Petitioner in both petitions : Mr.Praveen Alexander

For Respondent in both Petitions : Mr.Ralph V.Manohar

https://www.mhc.tn.gov.in/judis/ Crl.OP.Nos.2949 & 2987/2017

COMMON ORDER

(1) Heard the learned counsel for the petitioner/accused and the learned

counsel for the respondent/defacto complainant.

(2) It appears that the trial has commenced in CC.Nos.252/2015 and

575/2016 in the Court of the Judicial Magistrate at Fast Track Court

in Alandur, Chennai and P.W.1 has grazed the witness box and cross-

examination of P.W.1 has also commenced and is underway.

(3) Since the learned counsel for the present petitioner has taken a

conscious decision to participate in the trial proceedings and the

petitioner herein has also given necessary instructions to that

particular counsel to conduct cross-examination, it would only be

appropriate, not only this Court, but also the learned counsel pays

respect to that particular counsel who is handling trial and permits the

counsel to proceed with conducting trial.

(4) Interference by this Court whatever may be the grounds, is not

warranted and is extremely inappropriate.

(5) In the result, both the Criminal Original Petitions stands dismissed.

https://www.mhc.tn.gov.in/judis/ Crl.OP.Nos.2949 & 2987/2017

Consequently, connected miscellaneous petitions are closed. Let the

learned Magistrate proceed with the trial in both the Calendar Cases

as stated in the Code of Criminal Procedure and give a judgment at

the earliest.

                                                                                        04.10.2021
                     AP
                     Internet         : Yes

                     To

                     1.The Judicial Magistrate
                       Fast Track Court, Alandur
                       Chennai.

                     2.The Public Prosecutor
                       High Court, Madras.




                                                                         C.V.KARTHIKEYAN, J.,

https://www.mhc.tn.gov.in/judis/ Crl.OP.Nos.2949 & 2987/2017

AP

Crl.OP.Nos.2949 & 2987/2017

04.10.2021

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