Pandi vs K.Surilirajan
2023 Latest Caselaw 5800 Mad

                                                                          Crl.O.P(MD).No.2732 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 08.06.2023

                                                          CORAM:

                                   THE HONOURABLE MRS. JUSTICE R.THARANI
                                               Crl.O.P(MD).No.2732 of 2021
                                                           and
                                          Crl.M.P.(MD)Nos.1450 and 1451 of 2021


                 Pandi                                                          ...Petitioner

                                                     Vs

                 K.Surilirajan                                                  ...Respondent

                 PRAYER: Criminal Original Petition filed under Section 482 of the Code of
                 Criminal Procedure, praying this Court to call for the records in the case in
                 C.C.No.167 of 2019 on the file of the Judicial Magistrate Court No.II,
                 Sivakasi and quash the same as against the petitioner/accused no.3 as illegal.
                                  For Petitioner            : Mr.M.Jothi Basu


                                                          ORDER

This petition is filed to quash the charge sheet in C.C.No.167 of 2019 on

the file of the learned Judicial Magistrate No.II, Sivakasi.

2.On the side of the petitioner, it is stated that the petitioner is a

Village Administrative Officer and prayed his personal appearance to be

dispensed with. He further stated that the trial is going on and he shall not https://www.mhc.tn.gov.in/judis

Crl.O.P(MD).No.2732 of 2021

insist upon the prayer sought for in the main petition.

3.In view of aforesaid submission, the presence of the petitioner

before the trial Court is dispensed with and the petitioner shall appear before

the Trial Court for collecting the final report and other papers under Section

207 Cr.P.C., for framing the charges, for questioning under Section 313

Cr.P.C. and on the day of judgment. The petitioner should be represented by

the counsel.

4.This Criminal Original Petition is disposed of with a direction to

the learned Judicial Magistrate No.II, Sivakasi to dispose of the case within a

period of six months from the date of receipt of copy of this order.

Consequently, connected miscellaneous petitions are closed.

08.06.2023

NCC : Yes/No Internet : Yes/No Index : Yes/No Mrn

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

Crl.O.P(MD).No.2732 of 2021

R. THARANI,J.

Mrn

Crl.O.P(MD).No.2732 of 2021

08.06.2023

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