Summary of Opinion: Crl.O.P.No.9047 of 2022

Factual and Procedural Background

The petitioner, Murali Krishna Chakrala, filed Criminal Original Petition No. 9047 of 2022 under Section 482 Cr.P.C. seeking to call for the records relating to the complaint in Special C.C. No. 07/2021 on the file of the XII Additional Court for CBI Cases, Chennai (documents in the petition were dated nil.09.2021 and nil.03.2022), and to quash that complaint insofar as it related to the petitioner.

At the hearing before the Division Bench (P.N. Prakash, J. and A.A. Nakkiran, J.) on 21 April 2022, the learned counsel for the petitioner sought permission to withdraw the criminal original petition and made an endorsement to that effect. Following that submission and endorsement, the Court dismissed the petition as withdrawn and closed the connected Criminal Miscellaneous Petition.

Legal Issues Presented

1. Whether the complaint in Special C.C. No.07/2021 on the file of the XII Additional Court for CBI Cases, Chennai, should be quashed insofar as it relates to the petitioner (as raised by the petition under Section 482 Cr.P.C.).

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The opinion contains a succinct procedural disposition rather than an extended legal analysis. The Court recorded that on the date of hearing the learned counsel for the petitioner sought permission to withdraw the petition and made an endorsement to that effect. On the basis of that submission and the endorsement made by the petitioner's counsel, the Court accepted the withdrawal request.

No further reasoning, discussion of legal principles, or consideration of the merits of the petition is contained in the provided text. The decision therefore rests on the procedural act of withdrawal by the petitioner's counsel as recorded in Court.

Holding and Implications

Holding: The criminal original petition (Crl.O.P.No.9047 of 2022) is dismissed as withdrawn.

Implications:

• The immediate, direct consequence is that the petition seeking to quash the complaint in Special C.C. No.07/2021 insofar as it relates to the petitioner has been dismissed without a ruling on the merits.
• The Court granted liberty to the petitioner to raise all points before the trial court, meaning the petitioner may pursue objections and defenses in the trial forum rather than by way of this writ petition under Section 482 Cr.P.C.
• The connected Criminal Miscellaneous Petition (Crl.M.P.No.5261 of 2022) was closed.
• The provided opinion does not purport to lay down any new precedent or to analyze substantive legal issues — it is a procedural disposition based on withdrawal.

Additional Procedural and Registry Notes (from the opinion)

Advocates recorded in the file: For petitioner — Mr. Nithyesh Natraj for Mr. S. Ravi; For respondent — Mr. N. Ramesh, Special Public Prosecutor (ED), High Court, Madras.