Madras High Court
Viswapriya Financial Services vs State on 14 July, 2022
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
Crl. O.P. No.4885 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 14/7/2022
CORAM
THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR
Crl. O.P. No.4885 of 2022
and
Crl.M.P.No.2588 of 2022
Viswapriya Financial Services
and Securities Ltd
name changed to M/s. Viswapriya India Ltd
rep. By its Director
Mr.R.Subramanian
No.75 C, 2nd Main Road
Gandhi Nagar, Adyar
Chennai 600 020. ... Petitioner
Vs
State
rep. By The Deputy Superintendent of Police
Economic Offences Wing – II
Guindy
Chennai 600 032. ... Respondent
PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C. to
set aside the order dated 21/2/2002 in Crl.M.P.No.203 of 2022 in C.C.No.6 of
2020 on the file of the Special Court for TNPID Act offences, Chennai.
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Crl. O.P. No.4885 of 2022
For Petitioner ... Mr.R.Subramanian
for Ms.G.Rajathi
For respondent ... Mr.Leonard Arul Joseph Selvam
Government Advocate
(Criminal Side)
Mr.C.Arun Kumar
for Victim (Depositor)
-----
ORDER
This Criminal Original Petition has been filed to set aside the order, dated 21/2/2002, made in Crl.M.P.No.203 of 2022 in C.C.No.6 of 2020, on the file of the Special Court for TNPID Act Offences, Chennai.
2. Heard Mr.R.Subramanian, learned counsel for the petitioner, Mr.Leonard Arul Joseph Selvam, learned Government Advocate (Criminal Side) for the respondent and Mr.C.Arunkumar for victim/depositor.
3. The learned counsel appearing for the petitioner submitted that he needs clarification in paragraph 5 of the order dated 21/2/2022, made in Crl.M.P.No.202 of 2022 in C.C.No.6 of 2020.
4. A perusal of the materials would reveal that vide, order, dated 21/2/2022, in Crl.M.P.No.202 of 2022 in C.C.No.6 of 2020, the Court of Page No:2/4 https://www.mhc.tn.gov.in/judis Crl. O.P. No.4885 of 2022 Special Judge under the Tamil Nadu Protection of Interest of Depositors (in Financial Establishment) At, 1997, directed the petitioner herein/A.4 to engage only one counsel viz., M/s. M.K.Kanimozhi or Prakash Gokalaney or K.Panjalakshmi or to represent himself as a party in person and to represent himself (A.4) and to accused Companies A.1 to A.3, A.18 to A.31.
5. Considering the limited relief sought for by the petitioner, this Court is of the view that since the petitioner has been permitted to represent A.1 alone, the order passed by the trial Court directing him to represent himself to accused Companies may not be given effect to, since all other Companies are represented by their respective counsel.
6. In such a view of the matter, this Criminal Original Petition is disposed of. Consequently, connected criminal Miscellaneous Petition is closed.
14/7/2022 Index : Yes / No Internet: Yes Speaking/non speaking order mvs.
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To
1. The Special Court for TNPID Act offences, Chennai.
2. The Deputy Superintendent of Police Economic Offences Wing – II Guindy Chennai 600 032.
3. The Public Prosecutor Madras High Court.
Crl. O.P. No. 4885 of 2022
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