Madras High Court
R.Eswar vs State Rep.By Inspector Of Police on 18 May, 2022
Crl.O.P.No.9578 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.5.2022
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CRL.O.P No.9578 of 2022
and
Crl.M.P Nos.5615 & 5616 of 2022
R.Eswar ... Petitioner
Vs.
1.State Rep.by Inspector of Police
Central Crime Branch, EDF-1,
Aani-1, Vepery, Chennai-600 007. .. 1st respondent/
Complainant
2.Putta Suru Babu .. 2nd respondent /
Defacto Complainant
PRAYER : Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, praying to call for the records and quash the impunged
proceedings in C.C.No.349 of 2022 on the file of the Court of CCB and
CBCID Cases, Chennai at Egmore and quash the same with respect to the
petitioner.
For Petitioner : Mr.J.Hariharan
For Respondent-1 : Mr.E.Raj Thilak
Additional Public Prosecutor
1/4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.9578 of 2022
ORDER
This petition has been filed challenging the proceedings initiated by
the first respondent against the petitioner under Sections 406, 420 read
with 34 of the Indian Penal Code.
2. The grounds raised by the counsel for the petitioner are all factual
in nature and they require appreciation of evidence and this Court cannot
decide the same in exercise of its jurisdiction under Section 482 of Criminal
Procedure Code. It is left open to the petitioner to raise all the grounds
before the Court below and the same shall be considered on its own merits
and in accordance with law. This Court is not inclined to interfere with the
proceedings pending before the Court below.
3. The learned counsel for the petitioner requested this Court to
dispense with the personal appearance of the petitioner.
4. Taking into consideration the facts and circumstances of the case,
the personal appearance of the petitioner is dispensed with in connection
with C.C.No.349 of 2022 on the file of the Court of CCB and CBCID Cases,
Chennai at Egmore and he shall be represented by a counsel, who shall
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.9578 of 2022
cross examine the witnesses on the same day when they are examined in
chief. The petitioner shall be present before the Court below at the time of
questioning under Section 313 Criminal Procedure Code and at the time of
passing of the final judgment.
5. Accordingly, this Criminal Original Petition is disposed of with a
direction to the Court below to complete the proceedings in CC.No.349 of
2022 as expeditiously as possible and it shall not be later than four months
from the date of receipt of a copy of this order. The trial shall be conducted
on a day-to-day basis in accordance with the guidelines given by Hon'ble
Supreme Court reported in Vinod Kumar Vs State of Punjab [2015 (1)
MLJ (Crl) 288 SC]. If the petitioner adopts any dilatory tactics, it is open
to the Trial Court to insist upon the presence of the petitioner and
remand him to custody as per the judgment of the Hon'ble Supreme Court
in State of Uttar Pradesh Vs. Shambhu Nath Singh [JT 2001 (4) SC
3191]. Consequently, connected miscellaneous petitions are closed.
18.5.2022
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.9578 of 2022
N.ANAND VENKATESH,J
RS
To
1.The Court of CCB and CBCID Cases,
Chennai at Egmore
2. The Public Prosecutor,
High Court, Madras
3. The Inspector of Police
Central Crime Branch, EDF-1,
Aani-1, Vepery, Chennai-600 007
CRL.O.P.No.9578 of 2022
18.5.2022
https://www.mhc.tn.gov.in/judis
