Madras High Court
Tyab Haron vs M.S.Ramadoss on 2 August, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.14614 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
CRL.O.P.No.14614 of 2021
Tyab Haron ... Petitioner
Vs.
M.S.Ramadoss ... Respondent
PRAYER: Criminal Original petition is filed under Section 482 of Criminal
Procedure Code, to direct the learned Judicial Magistrate-II, Tambaram to
dispose of the CC.No.44 of 2008 pending on the file of the learned Judicial
Magistrate-II, Tambaram within the time frame as may be stipulated by this
Court.
For Petitioner : M/s.R.Nagarani
ORDER
The petition has been filed to direct the learned Judicial Magistrate-II, Tambaram to dispose of the CC.No.44 of 2008 pending on the file of the learned Judicial Magistrate-II, Tambaram within the time frame as may be stipulated by this Court.
https://www.mhc.tn.gov.in/judis Page 1 of 4 Crl.O.P.No.14614 of 2021
2. Considering the limited request made by the petitioner, learned Judicial Magistrate-II, Tambaram is directed to dispose of the case in CC.No.44 of 2008 within a period of three months from the date of receipt of copy of this order on condition that the petitioner shall appear before the trial court on all hearings without fail, if not already disposed of.
3. Accordingly, this criminal original petition is disposed of.
02.08.2022 Index :Yes/No Internet : Yes/No Speaking order/non-speaking order lok https://www.mhc.tn.gov.in/judis Page 2 of 4 Crl.O.P.No.14614 of 2021 G.K.ILANTHIRAIYAN, J.
https://www.mhc.tn.gov.in/judis Page 3 of 4 Crl.O.P.No.14614 of 2021 lok To The learned Judicial Magistrate-II, Tambaram CRL.O.P.No.14614 of 2021 02.08.2022 https://www.mhc.tn.gov.in/judis Page 4 of 4