Jose Jeronimo Domingos Fernandes vs The Inspector Of Police
2022 Latest Caselaw 1843 Mad

                                                                                   Crl.O.P.No.6975 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated: 04.02.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                              Crl. O.P. No.6975 of 2018
                                         and Crl.M.P.Nos.3602 &3603 of 2018

                     Jose Jeronimo Domingos Fernandes
                     Director of M/s.Power Engineering (India) Private Limited
                     Office at No.58/A, Tuem Industrial Estate,
                     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.
                                        For Petitioner      : Mr.T.R. Sundaram
                                        For Respondents     : Mr.R.Kishore Kumar for R1
                                                              Government advocate(Crl.side)
                                                              Mr.B.Kumar for R2
                                                              Senior Counsel
                                                              for Mr.V.P.Sengottuvel




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                                                                                          Crl.O.P.No.6975 of 2018

                                                        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,

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 (3/3) Index : Yes / No Internet: Yes Speaking/non speaking order nr/msv

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https://www.mhc.tn.gov.in/judis Crl.O.P.No.6975 of 2018

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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https://www.mhc.tn.gov.in/judis Crl.O.P.No.6975 of 2018

nr/msv

Crl. O.P. No.6975 of 2018 and Crl.M.P.Nos.3602 &3603 of 2018

04.02.2022

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