K.Mohana vs State Rep. By
2022 Latest Caselaw 10379 Mad

                                                                          CRL.O.P.No.13525 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 16.06.2022

                                                        CORAM:

                                   THE HON'BLE MR.JUSTICE N.SATHISH KUMAR

                                                Crl.O.P.No.13525 of 2022
                                               and Crl.M.P.No.7240 of 2022

                     K.Mohana                                                   ... Petitioner

                                                          Vs.

                     1.State rep. by
                     The Inspector of Police,
                     J-7, Velacherry Police Station,
                     Chennai – 42
                     (Crime No.1971/2018)

                     2.Venkatesan                                               ... Respondents


                     PRAYER: Criminal Original Petition filed under Section 482 of the Code
                     of Criminal Procedure, to call for the records in C.C.No.3775 of 2019 on
                     the file of XVIII Chief Metropolitan Magistrate, Saidapet, Chennai and
                     quash the same.


                                      For Petitioner    : Mr.C.R.Hari

                                      For R1            : Mr.Leonard Arul Joseph Selvam
                                                          Government Advocate (Crl. Side)

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                             CRL.O.P.No.13525 of 2022

                                                           ORDER

Lhe learned counsel for the petitioner seeks permission of this

Court to withdraw this petition and he has also made an endorsement to

that effect in the bundle. The learned counsel for the petitioner also

sought indulgence of this Court to dispense with the personal appearance

of the petitioner before the trial Court as the petitioner is a young lady.

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

petitioner, this Criminal Original Petition stands dismissed as withdrawn.

In the light of the fact that the petitioner is a young lady, the presence of

the petitioner before the Trial Court shall be dispensed with provided that

she shall be present for receiving the charge sheet, for answering the

charge, at the time of questioning under Section 313, Cr.P.C and at the

time of passing judgment. Consequently, the connected miscellaneous

petition is also dismissed.

                                                                                       16.06.2022

                     Index              : Yes/No
                     Internet           : Yes/No
                     kas

https://www.mhc.tn.gov.in/judis CRL.O.P.No.13525 of 2022

To.

The Inspector of Police, J-7, Velacherry Police Station, Chennai – 42 (Crime No.1971/2018)

2.The Public Prosecutor High Court of Madras, Chennai.

N.SATHISH KUMAR,J.

https://www.mhc.tn.gov.in/judis CRL.O.P.No.13525 of 2022

kas

Crl.O.P.No.13525 of 2022 and Crl.M.P.No.7240 of 2022

13.06.2022

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