N.Selvaraj vs The State
2021 Latest Caselaw 17873 Mad

                                                                                 Crl.O.P.No.6092 of 2018

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.09.2021

                                                        CORAM

                              THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                                Crl.O.P.No.6092 of 2018


                      N.Selvaraj                                        ... Petitioner
                                                           Vs.

                      The State, Rep. by the Inspector of Police,
                      Dharapuram,
                      Tirupur District.
                      Crime No 806 of 2009
                                                                          ... Respondent

                      PRAYER: Criminal Original Petition filed under Section 482 of Code of
                      Criminal Procedure, to call for the records and quash the Chargesheet in CC
                      No.274 of 2013 pending on the file of the Judicial Magistrate Dharapuram.


                                For Petitioner : Mr.N. Stalin
                                   For respondent: Mr. C.E. Pratap, Government Advocate
                                                   (Criminal side)




                                                            1


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                                                                                     Crl.O.P.No.6092 of 2018

                                                        ORDER

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

records in C.C.No.274 of 2013, on the file of the learned Judicial Magistrate,

Dharapuram and quash the same.

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

the petitioner submitted that in the case pending before the Lower Court, a

trial has been commenced and is in progress and hence prays for appropriate

orders and dispensation of appearance of the petitioner before the Trial

Court.

3. In view of the aforesaid submission, nothing survives for

adjudication in the present petition. Accordingly, this petition is dismissed.

However, liberty is granted to the petitioner to raise all the grounds before

the Court below and the same shall be considered on its own merits and in

accordance with law. The Trial court shall dispose of C.C. No.274/2013 as

expeditiously as possible. Further, taking into consideration the request as

made by the learned counsel for the petitioner, his appearance before the

trial court is dispensed with except for their appearance for the purpose of

http://www.judis.nic.in Crl.O.P.No.6092 of 2018

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

petitioners is necessary, the trial court, at its wisdom, shall direct their

appearance on those days. Consequently connected miscellaneous petition is

closed.

01.09.2021

sk Speaking/Non Speaking order Index : Yes/No Internet: Yes/No

To

1.The Inspector of Police, Dharapuram, Tirupur District.

2.The Public Prosecutor, High Court, Madras.

M.DHANDAPANI,J.

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sk

Crl.O.P.No.6092 of 2018

01.09.2021

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