R.Rajkumar vs A.Sivakumar
2021 Latest Caselaw 19569 Mad

                                                                         Crl.O.P.No.5058 of 2018

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 23.09.2021

                                                     CORAM

                                THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                           Crl.O.P.No.5058 of 2018
                                                     And
                                           Crl.M.P.No.2520 of 2018


                      R.Rajkumar                                     ... Petitioner

                                                        Vs.

                      A.Sivakumar                                    ... Respondent


                      Prayer:
                            Petition filed under Section 482 of Cr.P.C., seeking to call for

                      the records relating to S.T.C.No.561 of 2017 on the file of Judicial

                      Magistrate Fast Track Court No.1, Erode and quash the same.


                                 For Petitioner     : Mr.C.S.Saravanan


                                                    ORDER

This petition has been filed seeking to call for the records

relating to S.T.C.No.561 of 2017 on the file of the Judicial Magistrate

Fast Track Court No.1, Erode and to quash the same.

http://www.judis.nic.in Crl.O.P.No.5058 of 2018

2.The learned counsel appearing for the petitioner would submit

that though several grounds have been raised in this petition, without

going into the merits of the case, it would suffice, if this Court issues

direction to the Trial Court to expedite the trial 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 and would further submit that the petitioner is ready to appear

as and when necessary arise.

3.In view of the above, this Court directs the learned Judicial

Magistrate Fast Track Court No.1, Erode, to expedite the trial in

S.T.C.No.561 of 2017 and complete the same, as expeditiously as

possible. The appearance of the petitioner before the Trial Court is

dispensed with. However, this order will not stand on the way of the

Trial Court to insist for the appearance of the petitioner for receiving

copies under Section 207 of Cr.P.C., framing of charges, questioning

under Section 313 of Cr.P.C. and judgment and as and when the Trial

Court feels it necessary.

http://www.judis.nic.in Crl.O.P.No.5058 of 2018

4.With the above directions, this criminal original petition is

disposed of. Consequently, the connected miscellaneous petition is

closed.

23.09.2021 pri

Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No

To

1.The Judicial Magistrate Fast Track Court No.1, Erode.

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

http://www.judis.nic.in Crl.O.P.No.5058 of 2018

M.DHANDAPANI,J.

pri

Crl.O.P.No.5058 of 2018 And Crl.M.P.No.2520 of 2018

23.09.2021

http://www.judis.nic.in