Baiju vs The Inspector Of Police on 11 May, 2022

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Madras High Court

Baiju vs The Inspector Of Police on 11 May, 2022

Bench: M.Dhandapani

                                                                               Crl.O.P (MD) No.8952 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED :11.05.2022

                                                          CORAM

                                   THE HONOURABLE Mr.JUSTICE M.DHANDAPANI

                                               Crl.O.P (MD) No.8952 of 2022

                     Baiju                                                    .. Petitioner

                                                              Vs
                     The Inspector of Police,
                     Colachel Police Station,
                     Kanyakumari District.
                     (Crime No.195/2007)                                      ... Respondent
                     Prayer: Criminal Original Petition is filed under Section 482 of Criminal
                     Procedure Code, to dispose the C.C.No.200 of 2008 on the file of the
                     Judicial Magistrate, Eraniel within a stipulated period that may be fixed
                     by this Court.
                                             For Petitioner        : Mr.S.Sivakumar

                                             For Respondents :Mr.S.Ravi
                                                             Additional Public Prosecutor

                                                         ORDER

This criminal original petition has been filed to dispose the C.C.No.200 of 2008 on the file of the Judicial Magistrate, Eraniel.

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https://www.mhc.tn.gov.in/judis Crl.O.P (MD) No.8952 of 2022

2.The learned counsel appearing for the petitioner would submit that the C.C.No.200 of 2008 is pending on the file of the Judicial Magistrate, Eraniel for more than decade. Till date, the said C.C.No.200 of 2008 on the file of the Judicial Magistrate, Eraniel was not disposed.

The petitioner has filed the present petition with above said prayer. The learned counsel for the petitioner would further submit that this Court may issue direction to the learned Judicial Magistrate, Eraniel, to dispose the said C.C.No.200 of 2008 as expedious.

3.Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent Police.

4.Considering the facts and circumstances of the case, since the said C.C.No.200 of 2008 is pending from the year 2008 and genuine request made by the petitioner's counsel, this Court issue direction to the Judicial Magistrate, Eraniel, to dispose the C.C.No.200 of 2008 within a period of six months from the date of receipt of a copy of this order.

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5.Accordingly, this criminal original petition is disposed of.

11.05.2022 vsg/vsd Index: Yes/No Internet: Yes/No To

1.The learned Judicial Magistrate, Eraniel.

2.The Inspector of Police, Colachel Police Station, Kanyakumari District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis Crl.O.P (MD) No.8952 of 2022 M.DHANDAPANI. J., vsg/vsd Crl.O.P (MD) No.8952 of 2022 11.05.2022 4/4 https://www.mhc.tn.gov.in/judis

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