Madras High Court
S.Ramasubbu vs The Inspector Of Police on 25 January, 2018
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 25.01.2018 CORAM THE HONOURABLE MR. JUSTICE M.S.RAMESH Crl.O.P.No.25597 of 2017 S.Ramasubbu ... Petitioner Vs The Inspector of Police, Economic Offence Wing, Coimbatore ... Respondent Prayer:Criminal Original Petition filed under Section 482 Cr.P.C. to direct the learned Special Judge for TNPID Court, Coimbatore to dispose of case as early and also to fix a time frame in C.C.No.4 of 2017. For Petitioner : M/s.I.Abrar Md Abdullah For Respondent : Mrs.P.Kritika Kamal, Government Advocate (Crl. side) ORDER
This Criminal Original Petition has been filed to direct the learned Special Judge for TNPID Court, Coimbatore to dispose of calender case in C.C.No.4 of 2017, pending on his file.
M.S.RAMESH.J, nl
2.The learned Government Advocate (Crl.side) submits that the trial has already been commenced.
3.In view of the limited prayer sought for, there shall be a direction to the learned Special Judge for TNPID Court, Coimbatore to expedite the proceedings in C.C.No.1 of 2017 on the file of learned Special Judge for TNPID Court, Coimbatore and to complete the same, within a period of six months from the date of receipt of a copy of this Order.
4.With the above observation, the Criminal Original Petition stands allowed.
25.01.2018 Index:Yes/No Internet : Yes/No nl To
1.The Special Judge for TNPID Court, Coimbatore
2.Inspector of Police, Kunnam Police Station, Perambalur District.
3.The Public Prosecutor, High Court, Madras.
Crl.O.P.No.25597 of 2017