Madras High Court
Sathyanarayan Reddy vs State Represented By on 8 February, 2021
Author: R. Hemalatha
Bench: R. Hemalatha
Crl.O.P.(MD)No.1749 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.02.2021
CORAM :
THE HONOURABLE Mrs. JUSTICE R. HEMALATHA
Crl.O.P.(MD)No.1749 of 2021
Sathyanarayan Reddy ... Petitioner
Vs.
State Represented by
The Inspector of Police,
NIB CID, Trichy.
In Crime No.59 of 2018 ... Respondent
Prayer : Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to direct the Additional District Judge for Essential
Commodities and Narcotic Drugs and Psychotropic Substances Act,
Pudukkottai to expedite the trial in C.C.No.56 of 2019 within a time
stipulated by this Court.
For Petitioner : Mr.R.Ponkarthikeyan
For Respondent : Mr.S.Chandrasekar
Additional Public Prosecutor
ORDER
The present petition is filed seeking for a direction to the Additional District Judge for exclusive trial of cases under Essential Commodities Act, http://www.judis.nic.in 1/4 Crl.O.P.(MD)No.1749 of 2021 1955 and Narcotic Drugs and Psychotroptic Substances Act, 1985 at Pudukkottai, to expedite the trial in C.C.No.56 of 2019.
2.Mr.S.Chandrasekar, learned Additional Public Prosecutor, who accepts notice on behalf of the respondent, on instructions, would contend that there are three accused in C.C.No.56 of 2019 and that Non-Bailable Warrant is pending against the first accused (A1).
3.Recording the said submission made by the learned Additional Public Proseuctor, the Criminal Original Petition is disposed of with a direction to the petitioner to approach the Additional District Judge for exclusive trial of cases under Essential Commodities Act, 1955 and Narcotic Drugs and Psychotroptic Substances Act, 1985 at Pudukkottai, for splitting up the case as against him, if so advised.
08.02.2021 Index : Yes/No Internet:Yes/No sji http://www.judis.nic.in 2/4 Crl.O.P.(MD)No.1749 of 2021 Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Additional District Judge for EC and NDPS Act Cases, Pudukkottai.
2.The Inspector of Police, NIB CID, Trichy.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
http://www.judis.nic.in 3/4 Crl.O.P.(MD)No.1749 of 2021 R. HEMALATHA, J., sji Crl.O.P.(MD)No.1749 of 2021 08.02.2021 http://www.judis.nic.in 4/4