Madras High Court
Thiruchendur Nattar Maruthuvar vs The Revisional Divisional Officer on 3 March, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.4594 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.03.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.4594 of 2023
and
W.M.P.(MD)No.4298 of 2023
Thiruchendur Nattar Maruthuvar
Madathinar Sangam,
(Regd No.6/1975),
Rep. by its President / Adhthar,
V.Periasamy. ... Petitioner
Vs.
1.The Revisional Divisional Officer,
Office of the Revisional Divisional Officer,
Tiruchendur, Thoothukudi District.
2.The Inspector of Police,
Temple Police Station,
Thiruchendur,
Thoothukudi District.
3.C.Arumugam
4.A.Selvan @ Selvan Michael
5.A.Kesavan
6.A.Bhagavath Singh ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the 1st respondent to
expedite the enquiry of proceeding in Ku.Va.No.A3/4613/2022 dated
https://www.mhc.tn.gov.in/judis
1/4
W.P(MD)No.4594 of 2023
29.07.2022 and conclude the same and pass appropriate order within a time
stipulated by this Court.
For Petitioner : Mr.M.Karuppasamy
For Respondents : Mr.G.Suriyananth,
Addl. Government Pleader for R1.
Mr.B.Thanga Aravindh,
Govt. Advocate (Crl. Side) for R2.
Mr.M.Maran for R3 to R6.
ORDER
Heard the learned counsel for the writ petitioner, the learned Additional Government Pleader for the first respondent, the learned Government Advocate (Crl. Side) for the second respondent and the learned counsel for the private respondents.
2.The only relief is made for expediting the proceeding initiated under Section 145 of Cr.P.C. by the first respondent. The first respondent is directed to conclude the proceedings initiated under Section 145 of Cr.P.C. as expeditiously as possible. It is well settled that the proceedings under Section 145 of Cr.P.C. are meant to be wrapped up expeditiously because they are initiated to cater to an emergent situation. There is no point in keeping such proceedings pending for more than eight months. https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.4594 of 2023
3.The writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition is closed.
03.03.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
To:
1.The Revisional Divisional Officer, Office of the Revisional Divisional Officer, Tiruchendur, Thoothukudi District.
2.The Inspector of Police, Temple Police Station, Thiruchendur, Thoothukudi District.
https://www.mhc.tn.gov.in/judis 3/4 W.P(MD)No.4594 of 2023 G.R.SWAMINATHAN, J.
ias W.P(MD)No.4594 of 2023 03.03.2023 https://www.mhc.tn.gov.in/judis 4/4