Madras High Court
Lakshmanan vs The Inspector Of Police on 3 July, 2023
Author: D.Nagarjun
Bench: D.Nagarjun
Crl.O.P(MD) No.11964 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 03.07.2023
CORAM:
The Hon`ble Dr.Justice D.NAGARJUN
Crl.O.P.(MD)No.11964 of 2023
Lakshmanan ... Petitioner
Vs
The Inspector of police,
Melavalavu Police Station,
Madurai.
(Crime No.39 of 2020). ... Respondent
Prayer: Petition filed under Section 482 of Cr.P.C., to direct the learned
III Additional District Judge, PCR Court, Madurai, to dispose the case in
the Spl.S.C.No.25/2021 pending on the file of the learned IIIrd
Additional District Judge, PCR Court, Madurai, within time frame that
may be fixed by this Court under the circumstances of the case.
For Petitioner : Mr.M.Alaudheen
For Respondents : Mr.S.S.Madhavan
Government Advocate (Crl.side)
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https://www.mhc.tn.gov.in/judis
Crl.O.P(MD) No.11964 of 2023
ORDER
This Criminal Original Petition is filed seeking for a direction to the learned III Additional Sessions Court, PCR Court, Madurai, to dispose of Spl.S.C.No.25 of 2021 pending on its file, within the time frame fixed by the Court.
2. The petitioner is the defacto complainant and L.W.1 in Spl.S.C.No.25 of 2021 registered against the accused for the offences under Sections 147, 148, 447, 341, 294(b), 323, 324, 307, 379 of IPC and Section 3(2)(va) of the Schedule Caste and the Schedule Tribes (Prevention of Atrocities) Amendment Act, 2015.
3. It is submitted by the learned Government Advocate (Crl.side) that all the accused are still in jail and having past criminal records.
4. It is submitted by the learned counsel for the petitioner that L.W.2 / one of the eye witness in this case, was allegedly killed by accused Nos.1,2,4 and 10 and a case Crime No.202 of 2022, has been registered on the file of Melavalavu police station, Madurai. It is 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P(MD) No.11964 of 2023 reported that the case is posted for serving copies of charge sheet to the accused.
5. Considering the submissions, made by the learned counsel for the petitioner and taking into consideration that one of the prime witness in this case was already killed by the other accused persons, it is a fit case where appropriate directions to be given by the learned III Additional Sessions Court, PCR Court, Madurai, to dispose of the case.
6. In the result, the learned III Additional Sessions Court, PCR Court, Madurai, is directed to fix the date for serving copies of charge sheet and thereafter post this matter for framing of charges and fix the schedule to complete the trial as expeditious as possible not later than four months, from the date of receipt of these order.
7. This Criminal Original Petition is disposed of.
03.07.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No pnn 3/4 https://www.mhc.tn.gov.in/judis Crl.O.P(MD) No.11964 of 2023 DR. D.NAGARJUN, J.
pnn To
1.The III Additional District Judge, PCR Court, Madurai.
2.The Inspector of police, Melavalavu Police Station, Madurai. (Crime No.39 of 2020).
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
ORDER IN Crl.O.P.(MD)No.11964 of 2023 Date: 03.07.2023 4/4 https://www.mhc.tn.gov.in/judis