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Madras High Court

Nallammal vs The Inspector Of Police on 4 July, 2023

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                         1 of 4

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 04.07.2023

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                Crl.O.P No.28208 of 2022

            Nallammal                                                                       Petitioner
                                                          vs.
            1.The Inspector of Police,
              Arumbavur Police Station,
              Peramballur District.

            2.The Sub-Inspector of Police,
              Arumbavur Police Station,
              Peramballur District.

            3.Para Duty Police Officer,
              Arumbavur Police Station,
              Peramballur District.                                                      Respondents

            PRAYER: Criminal Original Petition filed under Section 482 of the Code of
            Criminal Procedure, to direct the Judicial Magistrate, Veppanthattai to dispose the
            Crl.MP.No.485/2022 in a stipulated time framed by this Court.
                                      For Petitioner    : Mr.S.Krishnamoorthy

                                      For Respondents : Mr.A.Gopinath
                                                        Government Advocate (Crl. Side)

                                                        ORDER

This Criminal Original Petition has been filed to direct the Judicial Magistrate, Veppanthattai to dispose the Crl.MP.No.485/2022 in a stipulated time framed by this https://www.mhc.tn.gov.in/judis Court.

2 of 4

2.Heard the submissions of learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing on behalf of the respondents.

3.Taking into consideration the facts and circumstances of the case, there shall be a direction to the learned Judicial Magistrate, Veppanthattai, to expedite the proceedings in Crl.M.P.No.485 of 2022 and complete the same, within a period of four weeks from the date of receipt of a copy of this order and report before this Court after completion of the Trial.

4.This Criminal Original Petition is disposed of with the above direction.




                                                                                   04.07.2023

        Index      : Yes/No                                                           (2/2)
        Internet   : Yes/No

Speaking Order/Non-Speaking Order ssr To

1.The Judicial Magistrate, Veppanthattai.

2.The Inspector of Police, Arumbavur Police Station, Peramballur District.

https://www.mhc.tn.gov.in/judis 3 of 4

3.The Sub-Inspector of Police, Arumbavur Police Station, Peramballur District.

4.Para Duty Police Officer, Arumbavur Police Station, Peramballur District.

5. The Public Prosecutor, High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis 4 of 4 N. ANAND VENKATESH,. J.

ssr Crl.O.P No.28208 of 2022 04.07.2023 (2/2) https://www.mhc.tn.gov.in/judis