Madras High Court
State Rep. By The Sub Inspector Of Police vs Ramachandran on 3 November, 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATE : 03.11.2025 CORAM THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN Suo Motu Tr.(MD) No. 16992 of 2025 (S.T.C.No. 8946/2025 on the file of the Judicial Magistrate No.VI, Madurai) State Rep. by The Sub Inspector of Police, Prohibition Enforcement Wing, Madurai.
In Cr.No.704/2021 ... Petitioner
Vs.
Ramachandran ... Respondent
Upon perusing the documents and case records of the above S.T.C.No. 8946/2025 on the file of the Judicial Magistrate No.VI, Madurai on the file of the Judicial Magistrate No.VI, Madurai District transmitted to this Court and hearing the arguments of Mr.S.Ravi, learned Additional Public Prosecutor, on behalf of the State, this Court passes the following https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 05:25:12 pm ) ORDER Prelude:
“This dedicated bench is for implementing the pilot project to identify and dispose of criminal cases involving offences punishable with imprisonment up to 3 years pending at trial, appeal or revision stage for more than 3 years and also offences like Section 506(ii) of IPC and others , which may carry a punishment of more than 3 years in the State of Tamil Nadu with reference to the 14 Districts coming under the Madurai Bench of Madras High Court”.
2.This Dedicated Bench has taken the S.T.C.No. 8946/2025 on the file of the Judicial Magistrate No.VI, Madurai as Suo motu Special Tr.Case.(MD) No.16992 of 2025 in Suo Motu W.P.(Crl.).(MD).No.1014 of 2025, upon proper scrutinity and considering its suitability that it is a fit case warranting the exercise of power under 482 of Cr.P.C. to quash the said STC., which is pending for more than 4 years without any progress.
3.Brief facts of the prosecution case:
The allegation in this case is that, the accused was in possession of a number of liquor bottles without license and permission and hence a case was registered in Cr.No. 704/2021 for the offence under section 4(1)(a) of TNP Act and final report https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 05:25:12 pm ) was filed before the Judicial Magistrate No.VI, Madurai and the same was taken on file in S.T.C.No.8946/2025.
4. Discussion:
4.1. The seized quantity is within the permissible limit for personal consumption as described under the Tamilnadu Liquor (Possession for Personal Consumption) Rules 1996 and hence this court finds no incriminating circumstances to continue the trial against the accused. Therefore no offence has been made out under the above said penal provisions of the Tamilnadu Prohibition Act. Further this case also pending more than 4 years.
4.2. The prosecution, in the report annexed, has also stated that such types of minor cases have been pending for a long time, due to absconding accused, outdated addresses, relocation, deceased accused, and lack of updated information from complainants or witnesses. Therefore, they have requested that such types of cases may be disposed of as they now serve no useful purpose.a 4.3. Considering the factual and matrix and context, no useful purpose will be served by keeping the matter pending. Therefore this court is inclined to exercise the inherent power under section 482 of Cr.P.C. to quash the proceedings. https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 05:25:12 pm )
5. Precedent Value:
The observations, discussions and decision made in this particular case can not be quoted as precedent in the cases arising in future as the decision has been taken in this suomoto writ based on factual and legal basis of this particular case.
6. Conclusion:
6.1. The case in S.T.C.No. 8946/2025 on the file of the Judicial Magistrate No.VI, Madurai is quashed.
6.2. The liquor remanded in this case shall be destroyed by the Investigating Agency. The empty bottles and the seized amount, if any, shall stand confiscated to the State and a compliance report shall be filed before the Jurisdictional Magistrate forthwith thereafter.
6.3. Accordingly, this Suo Moto Transfer case is disposed of.
03.11.2025 sbn Note to the Trial Court: This order is digitally signed and communicated electronically alone. The Trial Court shall take note of the order and accordingly classify the case pending before them as allowed / dismissed / disposed of, etc, and while doing so, consider any applications such as disposal of properties, etc., and pass appropriate orders, as may be necessary. Further, the Court below is directed to dispatch the copy of this order to all concerned.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 05:25:12 pm ) https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 05:25:12 pm )