A.Sasikala vs The State By
2022 Latest Caselaw 261 Mad

                                                                           Crl.O.P.Nos.6515 and 8714 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated: 05.01.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                           Crl. O.P. Nos.6515 and 8714 of 2017
                                    and Crl.M.P.Nos.4778, 4779, 6212 and 6213 of 2017


                     1. A.Sasikala
                     2. C.Ashok Kumar                      ...Petitioners in Crl.O.P.No.6515 of 2017

                     1. Mrs.Vijayakumari
                     2. Mr.Prakashraj
                     3. Mrs.Gomathy                        ...Petitioners in Crl.O.P.No.8714 of 2017

                                                           Versus


                     1.The State by
                     Inspector of Police,
                     All Women Police Station,
                     Mamallapuram,
                     Kancheepuram District.

                     2. K.Sharmila                               ...Respondents in both Crl.OPs

COMMON PRAYER : Criminal Original Petition filed under Section 482 of Criminal Procedure Code, to call for the records in C.C.No.6 of 2017 on the file of Judicial Magistrate Additional Mahila Court at Chengalpattu and quash the same.

Page No:1/4

https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.6515 and 8714 of 2017

For Petitioners in both O.Ps : Mr.K.Sukumaran for Mr.S.Patrick

For Respondents in both O.Ps : Mr.S.Vinoth Kumar Government Advocate(Crl.side) for R1 Mrs.K.M.Nalinishree for R2

COMMON O R D E R

These Criminal Original Petitions have been filed to call for the records

in C.C.No.6 of 2017 on the file of Judicial Magistrate Additional Mahila Court

at Chengalpattu and quash the same.

2. Learned counsel for the petitioner submitted that this Court has orally

suggested the parties to settle the matter, but the same has not been fructified.

He further submitted that they are ready to face the trial before the Trial Court.

3. In view of the above, this Criminal Original Petition is closed with a

direction to the Trial Court to expedite the matter and dispose of the main case

within a period of six(6) months from the date of receipt of a copy of this order.

Page No:2/4

https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.6515 and 8714 of 2017

4. At this juncture, the learned counsel appearing for the petitioners seeks

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

appearance of the petitioners. Accordingly, the personal appearance of the

petitioners 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.

05.01.2022 Index : Yes / No Internet: Yes Speaking/non speaking order

msv/nr To

1.The Judicial Magistrate Additional Mahila Court, Chengalpattu

2. The Inspector of Police, All Women Police Station, Mamallapuram, Kancheepuram District.

3.The Public Prosecutor High Court, Madras.

N. SATHISH KUMAR, J

Page No:3/4

https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.6515 and 8714 of 2017

msv/nr

Crl. O.P. Nos.6515 and 8714 of 2017 and Crl.M.P.Nos.4778, 4779, 6212 and 6213 of 2017

05.01.2022

Page No:4/4

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