Madras High Court
State Represented By vs Chitravel on 8 October, 2025
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
Suo Motu TR.No.10552 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
Suo Motu TR.No.10552 of 2025
(C.C.No.106 of 2015 of District Munsif cum Judicial Magistrate Court,
Ranipet Taluk, Ranipet.)
State Represented by
The Inspector of Police,
Aralvoimozhi Police Station,
Kanyakumari District. ... Petitioner
-vs-
Chitravel ... Respondent
For Petitioner : Mr.S.Vinoth Kumar,
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. This Case in Crime No.136 of 2018 dated 15.05.2018 is registered for alleged offences under Sections 279 and 338 of Indian Penal Code. 1/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 04:46:40 pm ) Suo Motu TR.No.10552 of 2025 D.BHARATHA CHAKRAVARTHY, J.
rna The property was partially recovered and returned and the defacto complainant does not want to pursue the matter any further. 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 summons / warrant could not be served / 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.
3. Accordingly, the proceedings in C.C.No.106 of 2015 on the file of District Munsif cum Judicial Magistrate Court, Ranipet Taluk, Ranipet is quashed and this Suo Motu Transfer Case is disposed of.
08.10.2025 rna NOTE: 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. Suo Motu TR.No.10552 of 2025 2/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 04:46:40 pm )