A. ANBARASU Vs. STATE

JUDGEMENT

(1.) This petition has been filed for a direction to the Court below to conduct proper trial in CC No.187 of 2022 and to proceed further in accordance with law by affording opportunity to the petitioner to defend himself effectively in the pending criminal proceedings.

(2.) The respondent police registered an FIR in Crime No.91 of 2009 for an offence under Sec. 420 of IPC, based on the complaint given by one Anbuselvan. The investigation was completed and final report was filed before the learned Judicial Magistrate No.I, Poonamallee and the same was taken on file in CC No.187 of 2022. The Court below took cognizance for offence under Sec. 420 of IPC.

(3.) The summon was issued to the petitioner and since the petitioner failed to appear before the Court, non-bailable warrant was issued on 3/11/2023. The petitioner was secured and he was produced before the Court. Since the Court was not convinced with the reasons assigned by the petitioner for his non-appearance, the Court below remanded the petitioner. The copies were furnished to the petitioner under Sec. 207 of Cr.PC and the case was posted for questioning on 18/1/2024.