Madras High Court
A.Viswanathan vs The State Of Tamilnadu on 9 August, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.No.21639 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.08.2019
CORAM
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.21639 of 2019
A.Viswanathan ...Petitioner
-Vs-
The State of Tamilnadu
rep by the Inspector of Police,
T-14 Mangadu Police Station,
Mangadu, Chennai-600 122. ... Respondent
(Crime No.63/2012)
Prayer: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to direct the Sessions Judge, Mahila Court,
Chengalpattu to accept the surrender of the Petitioner and consider his
Petition for recall of NBW issued in S.C.No.46 of 2014.
For Petitioner : Mr.J.Selvarajan
For Respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to direct the Sessions Judge, Mahila Court, Chengalpattu to accept the surrender of the Petitioner and consider his Petition for recall of NBW issued in S.C.No.46 of 2014. http://www.judis.nic.in 1/4 Crl.O.P.No.21639 of 2019
2. The petitioner is arrayed as accused in S.C.No.46 of 2014, on the file of the Sessions Judge, Mahila Court, Chengalpattu for the offences punishable under Sections 366(A), 342, 376 and 506(ii) of IPC.
3. The petitioner was absent during the trial in S.C.No.46 of 2014 on the file of the learned Sessions Judge, Mahila Court, Chengalpattu. Therefore, non bailable warrant came to be issued on 27.05.2015.
4. The learned counsel appearing for the petitioner undertakes that the petitioner shall appear before the Court below regularly on all future hearing dates without fail.
5. Considering the undertaking given by the petitioner, the petitioner is directed to appear before the learned Sessions Judge, Mahila Court, Chengalpattu, within a period of two weeks from today and to file a petition to recall the NBW issued against him. The learned Sessions Judge, Mahila Court, Chengalpattu is directed to consider the same on merits and pass orders on the same day. The Court below is directed to complete the proceedings in S.C.No.46 of 2014 within a period of three months from the date of receipt of a copy of this order.
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6. Accordingly, the Criminal Original Petition stands disposed of.
09.08.2019
vs/jas
Index : Yes/No
Internet : Yes/No
To
1.The Sessions Judge,
Mahila Court, Chengalpattu.
2.The Inspector of Police,
T-14 Mangadu Police Station,
Mangadu, Chennai-600 122.
3.The Public Prosecutor,
High Court, Madras.
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Crl.O.P.No.21639 of 2019
N.ANAND VENKATESH, J.
vs/jas
Crl.O.P.No.21639 of 2019
09.08.2019
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