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S.Thilagamani vs M/S.Icici Bank Limited
2022 Latest Caselaw 8291 Mad

Citation : 2022 Latest Caselaw 8291 Mad
Judgement Date : 20 April, 2022

Madras High Court
S.Thilagamani vs M/S.Icici Bank Limited on 20 April, 2022
                                                                       Crl.O.P.No.2585 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 20.04.2022
                                                     CORAM:
                      THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP


                                             Crl.O.P.No.2585 of 2019
                                                      and
                                             Crl.M.P.No.1667 of 2019

                     S.Thilagamani, Co-Applicant                              ... Petitioner

                                                        Vs.


                     1.M/s.ICICI Bank Limited
                       ICICI Bank Towers
                       Regional Office at No.24
                       South Phase, Ambattur Industrial Estate
                       Ambattur, Chennai 600 058.

                     2.M/s.King Travels
                       Rep.by its Prop,
                       Mr.P.Ragunathan
                       No.14, Omni Bus Stand
                       Sathya Road, Opp Gp Theater Gandhipuram
                       Coimbatore.

                     3.P.Ragunathan
                       Prop of M/s.King Travels
                       No.14, Omni Bus Stand
                       Sathya Road, Opp Gp Theater Gandhipuram
                       Coimbatore.                                         ... Respondents



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             Crl.O.P.No.2585 of 2019

                       (Respondents 2 and 3 are not necessary parties
                        in this Petition. Hence, their names shall be deleted)

                        (As per order in Crl.O.P.No.2585 of 2019 and
                        Crl.MP.No.1667 of 2019 dated 31.01.2019)


                     PRAYER: Criminal Original Petition had been filed under Section 482 of
                     Cr.P.C, praying to call for the records related to the case in C.C.No.791 of
                     2018, on the file of the learned Fast Track Magistrate Level Court,
                     Ambattur and quash the same, as against the Petitioner/third Accused.




                                         For Petitioner      : No Appearance

                                         For Respondents : Mr.M.Raj Kumar

                                                          ORDER

This petition had been filed to call for the records related to the

case in C.C.No.791 of 2018, on the file of the learned Fast Track Magistrate

Level Court, Ambattur and quash the same, as against the Petitioner/third

Accused.

2. When the case came up for previous hearing, there was no

representation for the Petitioner though the case was listed under the caption

https://www.mhc.tn.gov.in/judis Crl.O.P.No.2585 of 2019

“for dismissal.” The case was finally taken up for hearing on 06.04.2022. At

that time also, there was no representation for the Petitioner. Therefore, the

case was passed over to 3.30 P.M. When the case was again taken at 3.30

P.M., there was no representation for the Petitioner. Therefore, interim stay

was not extended.

3. In view of the above, this petition is dismissed with the

direction to the learned Judicial Magistrate to proceed with the trial and

dispose of the same within a period of three months. If the Accused is

absconding and warrant is pending before the learned Judicial Magistrate,

he shall execute the warrant. If the Accused is produced on warrant, he shall

be detained in Prison to proceed with the trial upto the stage of

pronouncement of judgment. Till such time the accused if had been

absconding and produced on warrant shall be detained in prison.

Consequently, connected Miscellaneous Petition is closed.

20.04.2022

Index : Yes / No Internet : Yes / No dna

https://www.mhc.tn.gov.in/judis Crl.O.P.No.2585 of 2019

SATHI KUMAR SUKUMARA KURUP., J.

dna

To The Fast Track Magistrate Level Court, Ambattur.

Crl.O.P.No.2585 of 2019 and Crl.M.P.No.1667 of 2019

20.04.2022

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

 
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