Immanuel vs The Inspector Of Police
2022 Latest Caselaw 10590 Mad

                                                                                Crl.O.P.No.13985 of 2022
                                                                             and Crl.M.P.No.7605 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.13985 of 2022
                                            and Crl.M.P.No.7605 of 2022

                Immanuel                                            ... Petitioner/Accused-1
                                                        Vs.
                1.The Inspector of Police
                  S-10, Pallikaranai Police Station,
                  Chennai – 600 100.                                ... 1st Respondent/
                                                                             Complainant

                2.P.Sendilmurugan                                   ... 2nd Respondent/
                                                                            Defacto Complainant



                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C. to call
                for the entire records pertaining to proceedings of the S.C.No.189 of 2012
                pending on the file of the Sub-Court, Alandur and to quash the same in so far as
                the petitioner is concerned.


                                      For Petitioner    : Mr.G.V.Sridharan
                                      For R1            : Mr.A.Gokulakrishnan
                                                          Government Advocate (Crl.side)




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.No.13985 of 2022
                                                                              and Crl.M.P.No.7605 of 2022



                                                       ORDER

This Criminal Original Petition has been filed seeking quash the

proceedings against the petitioner in S.C.No.189 of 2012 pending on the file of

the Sub-Court, Alandur.

2. The only ground taken by the petitioner is that, from the year 2012

onwards, there is no progress in the Sessions Case despite the appearance of the

petitioner.

3. The learned Additional Public Prosecutor appearing for the respondent

police submitted that recently the case has been transferred to Sub Court,

Alandur.

4. In such view of the matter, the learned Magistrate, Sub Court, Alandur

is directed to expedite the trial and dispose of the matter without any further

delay.

5. Considering the fact that the petitioner has been regularly appearing

before the trial Court, 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.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.13985 of 2022 and Crl.M.P.No.7605 of 2022

6. 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

To

1. The Sub Court, Alandur

2.The Inspector of Police S-10, Pallikaranai Police Station, Chennai – 600 100.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.13985 of 2022 and Crl.M.P.No.7605 of 2022

N. SATHISH KUMAR,J.

Ksa-2

Crl.O.P.No.13985 of 2022 and Crl.M.P.No.7605 of 2022

20.06.2022

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