Madras High Court
R.Kannusamy vs State Rep. By Sub Inspector Of Police on 8 July, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.28623 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.07.2020
CORAM:
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No. 28623 of 2019
1.R.Kannusamy
S/o.Ramaiya Gounder
No.2/214, Pattakaranpalayam,
Perundurai Taluk,
Erode District.
2.P.Mohanasundaram
S/o.Periyasamy Gounder,
No.2/215, Pattakaranpalayam,
Perundurai Taluk,
Erode District. ... Petitioners
Vs.
State rep. by Sub Inspector of Police,
Inspector of Police,
Economic Offence Wing,
Perundurai.
(Crime No.1005/2012)
Erode District. ... Respondent
Prayer: Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, to set aside the conditional order dated 11.10.2019
made in C.M.P.No.2050 of 2019 in C.C.No.7 of 2014 on the file of the
Special Judge, Special Court under TNPID Act, Coimbatore.
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Crl.O.P.No.28623 of 2019
For Petitioners : Mr.M.Guruprasad
For Respondent : Mr.S.Karthikeyan
Additional Public Prosecutor
******
ORDER
This Criminal Original Petition has been filed to set aside the conditional order dated 11.10.2019, passed by the learned Special Judge, Special Court under TNPID Act Cases, Coimbatore in C.M.P.No.2050 of 2019 in C.C.No.7 of 2014 thereby dismissed the petition filed by the petitioner under Section 311 of Cr.P.C. to recall P.W.14 to P.W.24 and P.W.38 to P.W.110 for the purpose of cross examination.
2. The learned counsel for the petitioners submitted that the petition filed under Section 311 Cr.P.C., to recall 84 witnesses was allowed by the trial Court. However, while allowing the petition the trial Court imposed onerous condition of depositing 1/4th of the default amount, which ought not to have been ordered by the trial Court. Hence, he has filed this petition.
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3. The learned Additional Public Prosecutor would submit that after hearing both sides only, the Court below has passed the detailed order dismissing the petition filed by the petitioners. Hence, he prayed for dismissal of this petition.
4. Heard Mr.M.Guruprasad, the learned counsel for the petitioner and Mr.S.Karthikeyan, learned Additional Public Prosecutor for the respondent.
5. It is seen that the petition filed under Section 311 of Cr.P.C., to recall 84 witnesses examined from 16.07.2015 to 04.05.2018 has been allowed by the trial Court, on condition that the petitioners / accused shall deposit 1/4th of default amount, stating the reason that no specific reason has been assigned for not cross-examining those 84 witnesses and also considered that the default amount to be paid by the accused to the investors is Rs.2,40,06,300/- and till date no one is settled. Therefore, the trial Court has rightly imposed the depositing condition while allowing the petition filed under Section 311 Cr.P.C. as such this Court finds no http://www.judis.nic.in 3/5 Crl.O.P.No.28623 of 2019 infirmity or illegality in the order passed by the Court below.
6. Accordingly, this Criminal Original Petition is dismissed.
08.07.2020
Internet : Yes / No
Index : Yes / No
Speaking / Non Speaking order
bri
To
1.The Sub Inspector of Police,
Inspector of Police
Economic Offence Wing,
Perundurai,
Erode District.
2. The Public Prosecutor,
High Court, Madras.
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Crl.O.P.No.28623 of 2019
G.K.ILANTHIRAIYAN, J.
bri
Crl.O.P.No.28623 of 2019
08.07.2020
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