Mohan vs State Rep. By
2022 Latest Caselaw 10588 Mad

                                                                              Crl.O.P.No.13844 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.06.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             Crl.O.P.No.13844 of 2022
                                                       and
                                         Crl.M.P.Nos.7506 and 7507 of 2022


                Mohan                                                                    ... Petitioner
                                                         Vs.
                1. State Rep. by
                   Inspector of Police
                   W-1, All Women Police Station
                   Thousand Light
                   Chennai – 600 006

                2. Anupama Sinha
                                                                                   ... Respondents

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C. to call
                for the records and quash the proceedings in C.C.No.45 of 2021 filed by the
                Inspector of Police, All Women Police Station, Thousand Light, Chennai-600
                006, the first respondent herein, pending on the file of Metropolitan Magistrate
                Additional Mahila Court, Egmore, Chennai – 600 008.


                                       For Petitioner    : Mr.A.Balasingh Ramanujam
                                       For Respondent-1 : Mr.A.Gokulakrishnan
                                                          Additional Public Prosecutor


               1/4
https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.No.13844 of 2022



                                                        ORDER

This Criminal Original Petition has been filed seeking to quash the final

report in C.C.No.45 of 2021 pending on the file of the learned Metropolitan

Magistrate, Additional Mahila Court, Egmore, Chennai.

2. Heard the learned counsel for the petitioner and the learned Additional

Public Prosecutor appearing for the respondent police and perused the final

report and other materials collected by the prosecution.

3. A perusal of the final report shows that the petitioner under the pretext

of seeking some help, called the defacto complainant and her friend to his house

wherein, he was watching some porn videos enabling others to view the same

and thereby, the petitioner has been slapped with the above charges.

4. In view of the nature of allegation, this Court is not inclined to quash

the final report.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.13844 of 2022

5. At this juncture, the learned counsel for the petitioner seeks indulgence

of this Court to dispense with the personal appearance of the petitioner by

considering his age.

6. Accordingly, the presence of the petitioner shall be dispensed with

before the trial Court except for receiving the copies, initial questioning,

questioning under Section 313 of Cr.P.C and any other date fixed by the trial

Court and at the time of passing judgment.

7. With the above directions, this Criminal Original Petition is dismissed.

Consequently, connected Miscellaneous Petition is closed.

20.06.2022

Speaking Order/Non-speaking Order Index :Yes/No Internet:Yes/No ksa-2/nr

https://www.mhc.tn.gov.in/judis Crl.O.P.No.13844 of 2022

N. SATHISH KUMAR,J.

Ksa-2/Nr

To

1. The Metropolitan Magistrate, Additional Mahila Court, Egmore, Chennai – 600 008

2.The Inspector of Police W-1, All Women Police Station Thousand Light Chennai – 600 006

3.The Public Prosecutor, High Court, Madras.

Crl.O.P.No.13844 of 2022 and Crl.M.P.Nos.7506 and 7507 of 2022

20.06.2022

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