Madras High Court
K.Devi vs The Superintendent Of Police on 2 January, 2026
Crl.O.P.(MD)No.23864 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.01.2026
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
Crl.O.P.(MD)No.23864 of 2025
K.Devi ... Petitioner
Vs.
1.The Superintendent of Police,
Dindigul District,
Dindigul.
2.State rep by
The Inspector of Police,
Batlakundu Police Station,
Dindigul District.
3.Vijendiran ... Respondents
PRAYER : Petition filed under Section 528 of BNSS, 2023 to direct the
respondents 1 and 2 to execute the warrant against the third respondent issued
by the learned Additional District Judge/Presiding officer, Special Court under
Essential Commodities Act, Thanjavur, in Crl.A.No.9 of 2023 by order dated
28.08.2024.
For Petitioner : Mr.A.Arun Prasad
For R1 and R2 : Mr.B.Thanga Aravindh
Government Advocate(crl.side)
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Crl.O.P.(MD)No.23864 of 2025
ORDER
This criminal original petition has been filed seeking a direction to the respondents 1 and 2 to execute the warrant against the third respondent issued by the learned Additional District Judge/Presiding Officer, Special Court under Essential Commodities Act, Thanjavur, in Crl.A.No.9 of 2023 by order dated 28.08.2024.
2.The learned counsel for the petitioner submitted that the third respondent has already been convicted by the learned trial court in S.T.C.No. 120 of 2019 and the warrant was also issued on 28.08..2024. He would further submitted that even after a lapse of 1 ½ years, the non-bailable warrant has not been executed by the first respondent police and sought the indulgence of this Court in this regard.
3.Mr.B.Thanga Aravindh, learned Government Advocate(crl.side) appearing for the respondent police, on instructions, submitted that the respondent police has not received the non-bailable warrant sofar. He further submitted that, on receipt of the same, the respondent police will take steps to execute the same.
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4.Since the matter has been brought to the notice of the second respondent police by the filing of this criminal original petition, the second respondent is directed to execute the non-bailable warrant forthwith.
5. With the above direction, this Criminal Original Petition is allowed.
02.01.2026
NCC : Yes / No
Index : Yes / No
cp
TO:-
1.The Additional District Judge/Presiding officer, Special Court under Essential Commodities Act, Thanjavur.
2.The Superintendent of Police, Dindigul District, Dindigul.
3.The Inspector of Police, Batlakundu Police Station, Dindigul District.
4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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