Madras High Court
Sanjeev Narula vs M/S.Vivid Creations on 4 August, 2025
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.O.P.No.21679 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.08.2025
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
Crl.O.P.No. 21679 of 2025
and
Crl.M.P.Nos.14830 and 14833 of 2025
Sanjeev Narula ... Petitioner
Vs.
M/s.Vivid Creations
A Partnership Firm
represented by Mr.K.Vasunathan
S.F.No.708/2, Thatchan Thottam,
Govt. Hospital Backside,
Dharapuram Road, Tiruppur – 641 608. ... Respondent
Prayer: Criminal Original Petition is filed under Section 528 BNSS,
2023, to call for the records in C.C.No.238 of 2013 pending in the Court
of Judicial Magistrate – II, Fast Track Court, Tiruppur and quash the
criminal proceedings pending on the file of the Judicial Magistrate No.II
(FTC) Tiruppur in C.C.No.238 of 2013.
For Petitioner : Mr.V.Paarthiban
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Crl.O.P.No.21679 of 2025
ORDER
The Criminal Original Petition has been filed to quash the proceedings in C.C.No.238 of 2013 pending on the file of the Judicial Magistrate – II, Fast Track Court, Tiruppur.
2. Heard the learned counsel for the petitioner and perused the materials available on record.
3. Since no adverse order is being passed as against respondent, notice to the respondent is hereby dispensed with.
4. It is seen that the grounds raised by the leaned counsel for the petitioner are all factual in nature and it requires appreciation of evidence and this Court cannot decide the same in exercise of its jurisdiction under Section 528 of the BNSS, 2023. The facts of this case and grounds raised in the quash petition do not fall within the parameters laid down by the Apex Court in State of Haryana and others Vs. Bhajanlal and others [(1992) Suppl (1) SCC 335]. It is left open to the petitioner to raise all the grounds before the Court below and the same shall be considered on its 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/08/2025 01:15:19 pm ) Crl.O.P.No.21679 of 2025 own merits and in accordance with law. Therefore, this Court is not inclined to interfere with the proceedings pending before the Court below.
5. Accordingly, the Criminal Original Petition is dismissed.
Consequently, connected miscellaneous petitions are closed.
04.08.2025 Index : Yes/No Neutral Citation Case : Yes/No Speaking Order : Yes/No ms To The Judicial Magistrate – II, Fast Track Court, Tiruppur.
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