Madras High Court
Jebin T Jacob @ Jebin vs The Inspector Of Police on 25 November, 2022
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
Crl.O.P.(MD) No.20263 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.11.2022
CORAM
THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
Crl.O.P (MD) No.20263 of 2022
Jebin T Jacob @ Jebin ...Petitioner
vs
The Inspector of Police,
Eraniel Police Station,
Kanyakumari District.
In Crime No.181 of 2022 ...Respondent
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
praying to direct the learned Judicial Magistrate, Eraniel to expedite and
complete the trial in C.C.No.234 of 2022 pending on the file of the Learned
Judicial Magistrte, Eraniel, Kanyakumari District and dispose of the case
within a time frame that may be fixed by this Court.
For Petitioner : Mr.T.Wins
For Respondent : Mr.R.Sivakumar
Government Advocate (Crl.side)
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https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.20263 of 2022
ORDER
This Criminal Original Petition had been filed to direct the learned Judicial Magistrate, Eraniel to expedite and complete the trial in C.C.No. 234 of 2022 within a time frame that may be fixed by this Court.
2.It is the submission of the learned Counsel for the Petitioner that the Petitioner is the first accused.
2.The learned Government Advocate (Crl.side) for the Respondent would submit that there are two accused. The offences are under Sections 294(b), 323 and 506(i) IPC. The case in C.C.No.234 of 2022 is posted for trial on 19.01.2023.
3.The learned Judicial Magistrate, Eraniel is directed to proceed with the trial on day-to-day basis. He shall follow the guidelines issued in the reported ruling of the Hon'ble Supreme Court in the case of Vinod Kumar Vs. State of Punjab reported in CDJ 2015 SC 115 regarding cross- examination of the witnesses and regarding the conduct of the accused or 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.20263 of 2022 their Counsels in recalling the witnesses at their whims and fancies under Section 311 Cr.P.C. The Petitioner is directed to surrender before the learned Judicial Magistrate, Eraniel and co-operate with the pending trial. If the accused does not co-operate with the Trial Court, the learned Judicial Magistrate, Eraniel shall follow the guidelines issued in the reported ruling of the Hon’ble Supreme Court in the case of P.K.Shaji Vs. State of Kerala reported in (2005) AIR SCW 5560, thereby cancelling the bail already granted to the accused and detaining them in prison, till the case is disposed of.
4.With the above direction, this Criminal Original Petition is disposed of.
Internet:Yes/No 25.11.2022 Index:Yes/No mm To
1.The Inspector of Police, Eraniel Police Station, Kanyakumari District.
SATHI KUMAR SUKUMARA KURUP, J.
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2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P (MD) No.20263 of 2022
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