Tmt.Nagarathinam vs State By The Inspector Of Police on 18 August, 2020

[Cites 1, Cited by 1]

Madras High Court

Tmt.Nagarathinam vs State By The Inspector Of Police on 18 August, 2020

Bench: M.Nirmal Kumar

                                                                               Crl.O.P.No.15506 of 2015


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 18.08.2020

                                                         CORAM

                                THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                               Crl.O.P.No.15506 of 2015 and
                                                Crl.M.P.Nos.1 & 2 of 2015

                      Tmt.Nagarathinam                                          ... Petitioner
                                                            Vs.
                      1.State by the Inspector of Police,
                        D2, Chengalpattu Taluk Police Station,
                        Chengalpattu, Kanchipuram.
                        (Crime No.583 of 2013).

                      2.Kannan                                                  ... Respondents

                      PRAYER: Criminal Original Petition is filed under Section 482 of the
                      Code of Criminal Procedure, to call for the records pending on the file of
                      the learned Judicial Magistrate No.II in P.R.C.No.4 of 2014 and quash
                      the same.

                                       For Petitioner   :     Mr.V.Paarthiban
                                       For R1           :     Mr.C.Iyyappa Raj,
                                                              Additional Public Prosecutor

                                                          *****
                                                         ORDER

This Criminal Original Petition has been filed to quash the proceedings in P.R.C.No.4 of 2014 on the file of the Judicial Magistrate Court No.II, Chengalpet.

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http://www.judis.nic.in Crl.O.P.No.15506 of 2015

2.The learned counsel for the petitioner seeks permission of this Court to withdraw the petition and seeks liberty to raise the points during trial.

3.The learned Additional Public Prosecutor appearing for the 1st respondent submitted that in P.R.C.No.4 of 2015, there are totally 12 accused and the case is pending for the past 6 years without any progress due to the pendency of the above petition and as well as the accused are absconding themselves.

4.In view of the submission made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn.

The learned Judicial Magistrate No.II, Chengalpet is directed to secure the absconding accused and complete the committal proceedings within a period of one month, from the date of lifting of lock down and normal functioning of Court below. Consequently, the connected miscellaneous petitions are closed.

18.08.2020 vv2 Page 2 of 4 http://www.judis.nic.in Crl.O.P.No.15506 of 2015 Index: Yes/No Internet: Yes/No To

1.The Judicial Magistrate No.II, Chengalpet.

2.The Inspector of Police, D2, Chengalpattu Taluk Police Station, Chengalpattu, Kanchipuram.

3.The Public Prosecutor, High Court, Madras.

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http://www.judis.nic.in Crl.O.P.No.15506 of 2015 M.NIRMAL KUMAR, J.

vv2 Crl.O.P.No.15506 of 2015 18.08.2020 Page 4 of 4 http://www.judis.nic.in

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