Atul Pai Kane vs The Inspector Of Police
2022 Latest Caselaw 1842 Mad

                                                                                  Crl.O.P.No.29825 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated: 04.02.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                             Crl. O.P. No.29825 of 2017
                                        and Crl.M.P.Nos.16723 &16724 of 2017


                     Atul Pai Kane
                     Managing Director of
                     M/s. Power Engineering(India) Private Limited
                     And Authorised Signatory of
                     Man Rollo Power Generation India Private Limited
                     Office at 503-504, Cosmos Centre,
                     Behind Municipal Market,
                     Mapusa-403507, Goa.                                            ...Petitioner

                                                           Versus
                     1.The Inspector of Police
                     CB CID, Metro Wing,
                     Egmore, Chennai-600 008

                     2.Mr.V.Anbalagan                                               ...Respondents


                     PRAYER : Criminal Original Petition filed under Section 482 of Criminal
                     Procedure Code, praying to call for the records pertaining to the proceedings in
                     C.C.No.126 of 2015 on the file of the Judicial Magistrate No.1 at Chengalpattu
                     and quash the same.




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                                                                                          Crl.O.P.No.29825 of 2017



                                               For Petitioner       : Mr.N.Manokaran
                                                                      for Mr.T.R.Sundaram

                                               For Respondents     : Mr.R.Kishore Kumar for R1
                                                                     Government advocate(Crl.side)

                                                                     R2- Mr.B.Kumar for R2
                                                                     Senior Counsel
                                                                     for Mr.V.P.Sengottuvel


                                                                ORDER

Today, when the matter is taken up for hearing, learned Counsel

appearing for the petitioner seeks permission of this Court to withdraw this

Criminal Original Petition.

2. In view of the submission made by the learned counsel for the

petitioner, this Criminal Original Petition is dismissed as withdrawn.

Consequently, connected miscellaneous petitions are closed.

3. At this juncture, the learned counsel appearing for the petitioner seeks

indulgence of this Court to grant an order dispensing with the personal

appearance of the petitioner. Accordingly, the personal appearance of the

petitioner before the trial Court is dispensed with, except for receipt of copies,

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answering the charges, questioning under Section 313 Cr.P.C., passing of

judgment, or on any other date as may be required by the trial Court. The trial

Court is directed to dispose of the main case as expeditiously as possible.

04.02.2022 (2/3)

Index : Yes / No Internet: Yes Speaking/non speaking order

nr/msv

To

1. The Judicial Magistrate No.1 at Chengalpattu

2.The Inspector of Police CB CID, Metro Wing, Egmore, Chennai-600 008.

N. SATHISH KUMAR, J

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nr/msv

Crl. O.P. No.29825 of 2017 and Crl.M.P.Nos.16723 &16724 of 2017

04.02.2022

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