Vijayakumar vs The Inspector Of Police
2021 Latest Caselaw 19584 Mad

                                                               1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:23.09.2021

                                                          CORAM

                                    THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN

                                                Crl.O.P.No.27472 of 2016
                                        and Crl.M.P.Nos.13992 and 13993 of 2016


                     Vijayakumar                                               .. Petitioner/Accused
                                                          Vs

                     The Inspector of Police,
                     District Crime Branch,
                     Kancheepuram.
                     (Crime No.19/2006)                                  .. Respondent/Complainant


                     Prayer: Criminal Original Petition filed under Section 482 Cr.P.C., to call
                     for the records pertaining to C.C.No.159 of 2009 on the file of the District
                     Munsif-cum-Judicial Magistrate Court, Sriperumbudhur and quash the
                     same.


                                     For Petitioner       .. No Appearance

                                     For Respondent       .. Mr.E.Raj Thilak
                                                             Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis/
                                                             2

                                                          ORDER

There is no appearance on behalf of the petitioner. However,

Mr.E.Raj Thilak, learned Additional Public Prosecutor informed that

C.C.No.159 of 2009 had progressed considerably and is now posted on

30.09.2021 for examining the accused under Section 313 of Cr.P.C., and the

matter is now pending before the Judicial Magistrate No.I, Kancheepuram.

Let the learned Judicial Magistrate deliver judgment on the basis of

evidence already recorded and also on the basis of explanation to be given

by the accused, during the examination under Section 313 of Cr.P.C.

2. Since the accused has taken a conscious decision to participate in

the trial proceedings, keeping the present petition on file would only be a

futile exercise.

3. Therefore, nothing further survives and the present Criminal

Original Petition is dismissed. Consequently, the connected miscellaneous

petitions are closed.

23.09.2021

Index:Yes/No Internet:Yes/No grs/kbs

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

To

1.The Judicial Magistrate No.I, Kancheepuram.

2.The Inspector of Police, District Crime Branch, Kancheepuram.

(Crime No.19/2006)

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

C.V.KARTHIKEYAN,J

grs/kbs

Crl.O.P.No.27472 of 2016 and Crl.M.P.Nos.13992 and 13993 of 2016

23.09.2021

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