Madras High Court
Vasantha vs The State on 13 February, 2017
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 13.02.2017 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN Crl.O.P.No.2900 of 2017 Vasantha ... Petitioner Vs The State, rep by The Inspector of Police, Kariya Pattinam Police Station, Nagappattinam. ... Respondent Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned trial Court to conduct trial as expeditiously as possible, on a day to day basis and complete trial within a stipulated time frame in S.C.No.55 of 2015. For Petitioner : Mr.J.Jawahar For respondent : Mr.C.Emalias, Addl. Public Prosecutor ORDER
The present criminal original petition has been filed seeking a direction to the learned District and Sessions, Nagappattinam, to conduct trial in S.C.No.55 of 2015 as expeditiously as possible on a day to day basis and complete the same within a stipulated time frame.
2. It is the case of the petitioner that on 14.8.2003, her husband was murdered and on his death, a case was registered in Crime No.181 of 2003 and after investigation, charge sheet was filed before the learned Judicial Magistrate at Vedaranyam and the same was taken on file as P.R.C.No.16 of 2008. After committal, now, the case is pending before the learned District and Sessions Judge, Nagappattinam, in S.C.No.55 of 2015. Though the occurrence had taken place in the year 2003, till date, the trial has not commnced. Hence, seeking early disposal of the said case, the petitioner has come up with the present petition.
3. Today, when the matter was taken up for consideration, on instructions, learned Additional Public Prosecutor submitted that the 8th accused in this case is absconding and hence, the trial has not yet commenced.
4. Considering the facts and circumstances of the case, this Court directs the respondent police to secure the 8th accused in S.C.No.55 of 2015 forthwith and produce him before the learned District and Sessions Judge, Nagappattinam, and the learned District and Sessions Judge, Nagappattinam is directed to dispose of S.C.No.55 of 2015, as expeditiously as possible, preferably, within a period of three months thereafter. The criminal original petition is disposed of accordingly.
13.02.2017 Index:Yes/No sbi To
1.The District and Sessions Judge, Nagappattinam.
2.The Inspector of Police, Kariya Pattinam Police Station,
3.The Public Prosecutor, High Court, Madras.
R.MAHADEVAN, J sbi Crl.O.P.No.2900 of 2017 DATED: 13.2.2017 http://www.judis.nic.in