Madras High Court
Manivel vs State Represented By on 26 October, 2017
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 26.10.2017 CORAM THE HONOURABLE MR. JUSTICE M.S.RAMESH Crl.O.P.No.12570 of 2017 and M.P.Nos.8229 and 8230 of 2017 Manivel ... Petitioner Vs State represented by The Deputy Superintendent of Police Civil Supplies CID, Coimbatore Division Chennai Sub Division, Chennai i/c (Crime No.198/2013 CSCID Vellore) ... Respondent Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to call for the records in C.C.No.149 of 2017 on the file of the Court of Judicial Magistrate No.IV, Vellore and quash the same concerning the petitioner/accused No.4. For Petitioner : Mr.N.S.Sivakumar For Respondent : Mr.P.Govindarajan, APP O R D E R
This Criminal Original Petitions has been filed to call for the records in C.C.No.149 of 2017 on the file of the Court of Judicial Magistrate No.IV, Vellore and quash the same concerning the petitioner/accused No.4.
2. Initially the case was registered for an offence under Sections 2(e) (iv) (v) (vi) of Motor Spirit and High Speed Diesel (Prevention of Supply, M.S.RAMESH, J dpq Distribution and Prevention of Mal-practices) Order 1998 r/w 7 (1) (a) (ii) of the Essential Commodities Act, 1955 and Section 407 of IPC it has been subsequently altered to offences under Section 2(f) (iv) (v) (vi) of Motor Spirit and High Speed Diesel (Prevention of Supply, Distribution and Prevention of Mal Practices) Order 2005 r/w. 7(1) (a) (ii) of the Essential Commodities Act, 1955 and Section 407 of IPC. Though the petitioner has raised many grounds touching upon the facts of the case, I am not inclined to accept the same, since I am of the view that all these points can be agitated and established during the course of trial. In view of the same, I do not find any merits in the criminal original petition. Accordingly this criminal original petition stands dismissed. Consequently connected miscellaneous petitions are also closed.
26.10.2017
Index :Yes/No.
Internet:Yes/No.
dpq
To
1. The Judicial Magistrate No.IV, Vellore
2. The Deputy Superintendent of Police
Civil Supplies CID, Coimbatore Division
Chennai Sub Division, Chennai i/c
3.The Public Prosecutor,
High Court, Madras.
Crl.O.P.No.12570 of 2017