Madras High Court
Pepsi Murali @ Balamurali vs The State Represented By on 2 June, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.28087 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.06.2020
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.28087 of 2017
Pepsi Murali @ Balamurali ... Petitioner
Vs.
The State represented by
The Inspector of Police,
Team - I, Central Crime Branch
Chennai. ... Respondent
PRAYER: Criminal Original Petition filed under Section 482 of
Cr.P.C., to direct the learned II Additional Sessions Judge, Chennai to
dispose of the case in S.C.No.193 of 2008 as expeditiously as possible.
For Petitioner : Mr.V.Krishnakumar
For Respondent : Mr.C.Raghavan
Government Advocate
ORDER
This Criminal Original Petition has been filedto direct the learned II Additional Sessions Judge, Chennai to dispose of the case in S.C.No.193 of 2008 as expeditiously as possible. http://www.judis.nic.in 1/3 Crl.O.P.No.28087 of 2017 G.K.ILANTHIRAIYAN, J.
Jer
2. It is seen that the petitioner has filed this petition for a direction directing the trial court to dispose of the trial in S.C.No.193 of 2008 as expeditiously as possible. Considering the limited prayer sought for by the petitioner, the learned II Additional Sessions Judge, Chennai, is directed to complete the trial in S.C.No.193 of 2008 and dispose of the same in accordance with law, within a period of six months from the date of receipt of a copy of this Order.
3. With the above direction, this Criminal Original Petition stands disposed of.
02.06.2020 Index: Yes/No Internet:Yes/No Speaking/Non-speaking Order Jer To
1.The II Additional Sessions Judge, Chennai.
2.The Inspector of Police,Team - I, Central Crime Branch,Chennai.
3.The Additional Public Prosecutor, Madras High Court. http://www.judis.nic.in 2/3 Crl.O.P.No.28087 of 2017 Crl.O.P.No.28087 of 2017 http://www.judis.nic.in 3/3