Madras High Court
R.Radha @ Radha Ramalingam vs Madhan Raj on 6 July, 2022
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
Crl.O.P.Nos.6748, 6750, 6751 and 6752 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.07.2022
CORAM:
THE HON'BLE MR.JUSTICE N.SATHISH KUMAR
CRL.O.P.Nos.6748, 6750, 6751 and 6752 of 2022
and Crl.M.P.Nos.3826 to 3832 and 3835 of 2022
R.Radha @ Radha Ramalingam ... Petitioner in Crl.OP.6748/2022
1.R.Radha @ Radha Ramalingam
2.Savithri ... Petitioners in Other Crl.O.Ps.
Vs.
Madhan Raj ... Respondent in all
Crl.O.Ps
COMMON PRAYER: Criminal Original Petition filed under Section
482 of Cr.P.C., to dispense with the personal appearance of the petitioners
/ Accused in S.T.C.Nos.8157, 8158, 8159 and 8160 of 2021 on the file of
the Judicial Magistrate No.5, Salem by permitting them to appear through
their counsel in terms of Section 205 of the Code of Criminal Procedure.
For Petitioner : Mr.S.Vinod in All Crl.OPs
For Respondent : Mr.A.Saravanan in All Crl.OPs
Page No.1 of 4
https://www.mhc.tn.gov.in/judis
Crl.O.P.Nos.6748, 6750, 6751 and 6752 of 2022
COMMON ORDER
This Criminal Original Petition is filed under Section 482 of Cr.P.C., to dispense with the personal appearance of the petitioners / Accused in S.T.C.Nos.8157, 8158, 8159 and 8160 of 2021 on the file of the Judicial Magistrate No.5, Salem by permitting the petitioners to appear through their counsel in terms of Section 205 of the Code of Criminal Procedure.
2.Learned counsel for the respondent would submit that in similar cases, the Lower Court has already granted such a relief in respect of the petitioners. Accordingly, the personal appearance of the petitioners before the trial Court may be dispensed with. The learned counsel for the respondent also produced a copy of the order of the Trial Court.
3.On a perusal of the trial Court order, it is seen that the trial Court has allowed the petitions filed u/s.205 Cr.P.C.
4.In such view of the matter, the personal appearance of the Page No.2 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.6748, 6750, 6751 and 6752 of 2022 petitioners before the trial Court is hereby dispensed with provided that they shall be present before the trial Court as and when required and also at the time of questioning under Section 313, Cr.P.C and at the time of passing judgment.
5.These Criminal Original Petitions are ordered accordingly.
Consequently, the connected miscellaneous petitions are closed.
06.07.2022 kas Index: Yes / No Internet : Yes / No Speaking / Non Speaking order Page No.3 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos.6748, 6750, 6751 and 6752 of 2022 N.SATHISH KUMAR, J.
kas CRL.O.P.Nos.6748, 6750, 6751 and 6752 of 2022 and Crl.M.P.Nos.3826 to 3832 and 3835 of 2022 06.07.2022 Page No.4 of 4 https://www.mhc.tn.gov.in/judis