Vinoth vs The Inspector Of Police
2023 Latest Caselaw 7367 Mad

                                                                              Crl.O.P.(MD) No.9307 of 2023


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 30.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                           Crl.O.P.(MD) No.9307 of 2023
                                         and Crl.M.P(MD)No.7608 of 2023

                1. Vinoth

                2. Irudhayam
                                                                                     ... Petitioners

                                                          Vs

                1. The Inspector of Police,
                   Mallanginar Police Station,
                   Virudhunagar District.
                  Crime No.100 of 2022.

                2. Sahayameri
                                                                                   ... Respondents
                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying
                this Court to call for the records in C.C.No.697 of 2022, on the file of the
                learned Judicial Magistrate,Virudhunagar No.1,Virudhunagar District and
                quash the charge sheet as against the petitioners herein.
                                        For Petitioners   : M/s. Suresh Kannan.C

                                        For R1            : Mr.S.Manikandan,
                                                            Government Advocate (Crl.Side)

                                        For R2            : No Appearance

                1/4

https://www.mhc.tn.gov.in/judis
                                                                                 Crl.O.P.(MD) No.9307 of 2023


                                                       ORDER

This Criminal Original Petition has been filed to quash the

records in C.C.No.697 of 2022, on the file of the learned Judicial

Magistrate,Virudhunagar No.1, Virudhunagar District.

2.Today, when the matter was taken up for hearing, after hearing

the arguments, on considering the nature of offence this Court is not inclined

to allow the quash petition. At that time, the learned counsel for the

petitioners prays to grant the relief of dispense with the personal appearance

of the petitioners, since the first petitioner is working in CRPF at Surat and

the second petitioner is aged about 60 years.

3.Considering the age of the petitioners, the personal appearance

of the petitioners is dispensed with and they shall be represented by a counsel

after filing appropriate application. However, the petitioners shall be present

before the Court at the time of furnishing of copies, framing charges,

questioning under Section 313 Cr.P.C. and at the time of passing Judgment.

The trial Court is directed to dispose of the trial within a period of five

months, from the date of receipt of a copy of this order.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.9307 of 2023

4.With the above directions, this Criminal Original Petition

stands disposed of. Consequently, connected miscellaneous petition is closed.

30.06.2023

NCS:Yes/No Internet:Yes/No Index:Yes/No

PNM

To

1.The Judicial Magistrate, Virudhunagar No.1, Virudhunagar District.

2. The Inspector of Police, Mallanginar Police Station, Virudhunagar District.

Crime No.100 of 2022.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.9307 of 2023

G.ILANGOVAN, J.

PNM

ORDER IN Crl.O.P.(MD) No.9307 of 2023 and Crl.M.P(MD)No.7608 of 2023

30.06.2023

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