Raja Ravi Sekhar vs The State Of Tamil Nadu on 6 January, 2022

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Madras High Court

Raja Ravi Sekhar vs The State Of Tamil Nadu on 6 January, 2022

Bench: M.Nirmal Kumar

                                                                            CRL.O.P.No.24003 of 2021




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 06.01.2022

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                               CRL.O.P.No.24003 of 2021

                     Raja Ravi Sekhar                        ...               Petitioner
                                                       Versus
                     1.The State of Tamil Nadu,
                       Rep. by The Inspector of Police,
                       Central Crime Branch,
                       EDF – II, Team 4,
                       Vepery, Chennai – 600 007.

                     2.N.Krishnappa                          ...         Respondents

                     PRAYER: Criminal Original Petition has been filed under Section 482 of
                     the Code of Criminal Procedure, to direct the 1 st Respondent to forthwith
                     execute the Non Bailable Warrant dated 16.04.2021 in C.C.No.3129 of
                     2020, (On the File of the Special Metropolitan Magistrate, CCB &
                     CBCID Cases, Egmore, Chennai – 600 008) against the 2nd Respondent.


                                      For Petitioner   :     Mr.R.Ragoth

                                      For Respondent   :     Mr.E.Raj Thilak,
                                      No.1                   Additional Public Prosecutor
                                                             For R1.



                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   CRL.O.P.No.24003 of 2021


                                                            ORDER

This petition has been filed seeking execution of Non – Bailable Warrant issued against the 2nd respondent dated 16.04.2021 in C.C.No.3129 of 2020.

2.The learned Additional Public Prosecutor submits that on 21.12.2021 the accused Krishappa was arrested and Non Bailable Warrant was executed. Thereafter, he was remanded to judicial custody.

The 2nd respondent filed a bail application before the trial Court and the trial Court dismissed the same. Now, the bail application is pending before the Sessions Court.

3.In view of the same, this court directs the trial Court to complete the trial expeditiously. In the event of the accused adopting any dilapidated tactics, the trial Court is free to initiate coercive action including canceling the Bail.

Page No.2 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.No.24003 of 2021

4. With the above directions, this Criminal Original Petition is disposed of.

06.01.2022 Index: Yes/No Internet: Yes/No sms/mpl To

1.The Inspector of Police, Central Crime Branch, EDF – II, Team 4, Vepery, Chennai – 600 007.

2. The Public Prosecutor, High Court, Madras.

Page No.3 of 4

https://www.mhc.tn.gov.in/judis CRL.O.P.No.24003 of 2021 M.NIRMAL KUMAR, J.

mpl/sms CRL.O.P.No.24003 of 2021 06.01.2022 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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