Madras High Court
Manjunath vs Rep. By Authorised Manager Power ... on 2 September, 2021
Crl.O.P.No.2122 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.09.2021
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
Crl.O.P.No.2122 of 2018
and
Crl.M.P.Nos.798 & 799 of 2018
Manjunath .. Petitioner
Vs.
Satyanarayan Agarwal
Managing Partner,
United Steel Corporation,
No.60, Mugappair Road,
Padi, Chennai-50.
Rep. by Authorised Manager Power Attorney,
Sanjay Modi,
Manager,
Nited Steel Corporation,
No.60, Mugappair Road,
Padi, Chennai-50. .. Respondents
Prayer: Petition filed under Section 482 of Cr.P.C., to call for the recrds and
quash the proceedings here in STC. No.154 of 2016 pending on the file of the
learned Judicial Magistrate (Fast Track Court) Ambattur till the disposal of
the above Crl.OP.
1/6
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.2122 of 2018
For Petitioner : Mr.S.Ravichandran
For Respondent : Mr.R.Muthukumar
ORDER
The petitioner has filed this petition seeking to call for the entire
records in STC. No.154 of 2016, on the file of the learned Judicial Magistrate
(Fast Track Court) Ambattur and quash the same.
2. Though several grounds have been raised by the learned counsel for
the petitioner, however, this Court is of the opinion the issue is a triable issue
and the grounds raised by the counsel for the petitioner are all factual in
nature and it requires appreciation of evidence and this Court cannot decide
the same in exercise of its jurisdiction under Section 482 of Criminal
Procedure Code. It is left open to the petitioner to raise all the grounds
before the Court and the same shall be considered on its own merits and in
accordance with law. This Court is not inclined to interfere with the
proceedings pending before the Court below.
3.It is represented by the learned counsel appearing for the petitioner
that this Court may issue a direction to the Trial Court to expedite the trial
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.2122 of 2018
and complete the same as early as possible. He would further submit that the
appearance of the petitioner before the Trial Court may be dispensed with.
4. The learned counsel for the petitioner submitted that the trial Court
has completed the trial and posted the matter for passing judgment.
5. Accordingly, this petition is disposed of directing the trial court
to dispose of STC. No.154 of 2016 as expeditiously as possible as per
seniority of the case. The petitioner and respondent are directed to co-
operate with the trial court for the early completion of trial. 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 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. Consequently, connected miscellaneous
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.2122 of 2018
petitions, if any, are closed.
02.09.2021
rli
Speaking Order/ Non Speaking Order
Index: Yes/ No
Internet: Yes/ No
To
1. The Judicial Magistrate (Fast Track Court) Ambattur,
3.The Public Prosecutor,
High Court of Madras, Chennai 600 104.
https://www.mhc.tn.gov.in/judis/
Crl.O.P.No.2122 of 2018
M.DHANDAPANI,J.
rli
Crl.O.P.No.2122 of 2018
and
Crl.M.P.Nos.798 & 799 of 2018
02.09.2021
https://www.mhc.tn.gov.in/judis/
