Madras High Court
Taluk vs Premkumar on 24 September, 2025
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
Suo Motu TR.No.15429 of 2025
Suo Motu TR.No.15429 of 2025
D.BHARATHA CHAKRAVARTHY, J.
Already, this Court disposed of this Suo Motu Transfer Case on
24.09.2025. However, today, this matter is listed under the caption 'For being
mentioned'. The error mentioned is corrected and the following is the
corrected order:-
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.09.2025
CORAM:
THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
Suo Motu TR.No.15429 of 2025
(C.C.No. 2005 of 2011 of VIII Metropolitan Magistrate Court, George Town
Taluk, Chennai)
The State rep. by
The Inspector of Police,
C-2, Elephant Gate Police Station,
Crime Branch, Flower Bazaar. ... Petitioner
Vs.
1. Premkumar
2.Ramesh @ Pratap ... Respondents
For Petitioner : Mr.S.Sugendran
Additional Public Prosecutor
ORDER
This Suo Motu Case is dealt with in an extraordinary manner by the Dedicated Bench, pursuant to Suo Motu.W.P.(Crl.) No.618 of 2025.
2.The case was registered in Cr.No.652 of 2010 dated 18.11.2010 for the alleged offence under Section 457 and 380 of Indian Penal Code, 1860. It is reported that the stolen property has been partially recovered and is in the Page No.1 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/12/2025 04:37:31 pm ) Suo Motu TR.No.15429 of 2025 custody of the Court. There is no previous or subsequent case as against the accused. Further, it is submitted that the case is presently pending at the stage of warrant. Since defacto complainant has died, the family of the defacto complainant is present before the Court and has stated that they does not want to pursue the case any further.
3. Considering the factual matrix, context of the case, the antecedents of the accused, the reason for absence from his usual place, and the submission that, despite best efforts, the warrant could not be executed, it is evident that even if the accused is brought to face trial, it would impinge upon his right to a speedy trial. Due to the passage of time, a meaningful trial is unlikely, and no useful purpose would be served.
4. Accordingly, the case in C.C.No.2005 of 2011 on the file of VIII Metropolitan Magistrate Court, George Town Taluk, Chennai shall stand quashed and this Suo Motu Transfer Case stand disposed of.
24.09.2025 nsl 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.
17.11.2025 nsl Page No.2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/12/2025 04:37:31 pm ) Suo Motu TR.No.15429 of 2025 D.BHARATHA CHAKRAVARTHY, J.
nsl Suo Motu TR.No.15429 of 2025 17.11.2025 Page No.3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/12/2025 04:37:31 pm )