Umasankari vs Saravanan
2025 Latest Caselaw 8398 Mad

Madras High Court

Umasankari vs Saravanan on 5 November, 2025

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                                                Crl.O.P.No.30143 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 05.11.2025

                                                               CORAM:

                    THE HONOURABLE MR JUSTICE A.D.JAGADISH CHANDIRA

                                               Crl.O.P.No.30143 of 2025
                                                         and
                                          Crl.M.P.Nos.20578 and 20579 of 2025

                 Umasankari                                                               ... Petitioner

                                                                    Vs.

                 Saravanan                                                                ... Respondent

                 PRAYER: Criminal Original Petition filed under Section 528 of B.N.S.S. to
                 call for the records pertaining to the complaint pending in S.T.C. No.3014 of
                 2025, on the file of the learned Metropolitan Magistrate, Fast Track Court
                 No.V, Saidapet, Chennai, and quash the same.


                                    For Petitioner        : Mr.D.Selvam



                                                              ORDER

This Criminal Original Petition has been filed to quash the complaint

pending in S.T.C. No.3014 of 2025, on the file of the learned Metropolitan

Magistrate, Fast Track Court No.V, Saidapet, Chennai.

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2. Mr.D.Selvam, learned counsel appearing for the petitioner would

submit that absolutely there is no liability on the part of the petitioner. The

cheque, which was given for opening of an account, has been misused by the

respondent/complainant and a reply has also been given to that effect.

3. The ground raised by the petitioner that there is no liability on the

part of the petitioner, is a matter of evidence, which can be raised before the

appropriate forum at the appropriate stage. This Court finds no merits in this

petition.

4. At this juncture, the learned counsel for the petitioner would submit

that the petitioner is a lady and her presence before the trial Court may be

dispensed with.

5. Considering the submissions of the learned counsel for the

petitioner, the personal appearance of the petitioner before the trial Court is

dispensed with except for receipt of copies, answering the charges,

questioning under section 313 Cr.P.C./Section 351 of BNSS, on the date of

pronouncing judgment and also on any other dates as may be required by the

trial Court. It is made clear that the petitioner shall be duly represented by

her counsel on all hearing dates. Accordingly, the Miscellaneous Petition in

Crl.M.P.No.20579 of 2025 is ordered.

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6. With the above observations and directions, this Criminal Original

Petition is dismissed. Consequently, the connected Miscellaneous Petition in

Crl.M.P.No.20578 of 2025 is closed.

05.11.2025 ksa-2 Index:Yes/No Speaking/Non-speaking order Neutral Citation:Yes/No

To

The Metropolitan Magistrate, Fast Track Court No.V, Saidapet, Chennai

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A.D.JAGADISH CHANDIRA J.

ksa-2

05.11.2025

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