M/S.Simaks Cars vs Rajalakhsmi
2023 Latest Caselaw 13620 Mad

                                                                                  Crl.O.P..No.22655 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED : 06.10.2023

                                                               CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                    Crl.O.P.No.22655 of 2023

                     M/s.Simaks Cars,
                     Rep.by its Manager cum Power of Attorney,
                     Mr.S.Ramamchandran                                                   ... Petitioner

                                                                 Vs.
                     Rajalakhsmi                                                        ... Respondent

                     Prayer: Criminal Original Petition is filed under Section 482 of Criminal
                     Procedure Code, pleased to direct the learned Principal Sessions Judge,
                     Chengalpattu to dispose of the Crl.A.No.42 of 2022 pending on the file of
                     the learned Principal Sessions Judge of Kancheepuram District at
                     Chengalpattu within a time frame.


                                         For Petitioner       : Mr.I.Syed Sibghatulla

                                                              ORDER

This Criminal Original Petition is filed for speedy disposal of the

Crl.A.No.42 of 2022 pending on the file of the 5th Sessions Judge,

Kancheepuram District at Chengalpattu.

2. The learned counsel appearing for the petitioner states that the

https://www.mhc.tn.gov.in/judis Crl.O.P..No.22655 of 2023

appeal is adjourned from time to time for want of records in the trial Court.

The trial Court in C.C.No.132 of 2020 ended in conviction vide judgment

dated 03.08.2022.

3. Being aggrieved, the accused has preferred Crl.A.No.42 of 2022

and same is pending. The petitioner herein, who is the complainant,

succeeded in the trial Court and due to pendency of the Criminal Appeal, he

could not breath the benefit of the trial Court judgment.

4. It is unfortunate that the trial Court even after one year has not

forwarded the records to the appellate Court, which is the cause for the

delay. Therefore, it is necessary to direct the Principal District Judge to call

for the records from Judicial Magistrate, Alandur in C.C.No.132 of 2020 and

take up the appeal as per seniority and dispose it.

5. With the above direction, this Criminal Original Petition is disposed

of.

06.10.2023

Index : Yes/No Neutral Citation : Yes/No

rpl

To

https://www.mhc.tn.gov.in/judis Crl.O.P..No.22655 of 2023

1.The Principal Sessions Judge, Chengalpattu

2.The Inspector of Police, City Crime Branch Team 32, Vepery, Chennai-7.

3.The Public Prosecutor, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis Crl.O.P..No.22655 of 2023

Dr.G.JAYACHANDRAN,J.

rpl

Crl.O.P.No.22655 of 2023

06.10.2023

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