Muthulakshmi vs The Superintendent Of Police on 11 March, 2020

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Madras High Court

Muthulakshmi vs The Superintendent Of Police on 11 March, 2020

Bench: G.R.Swaminathan

                                                      1          CRL.O.P.(MD)NO. 4100 OF 2020

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 11.03.2020

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        Crl.O.P.(MD)No.4100 of 2020

                      Muthulakshmi                              ... Petitioner/Victim
                                                          Vs.
                      1. The Superintendent of Police,
                         Ramanathapuram District,
                         Ramanathapuram.

                      2. The Inspector of Police,
                         Town police station,
                         Paramakudi,
                         Ramanathapuram District.
                         (Crime No.481 of 2012)                 ... Respondents

                                Prayer: Criminal Original petition is filed under
                      Section    482   of   Cr.P.C,   to    direct   the   learned   Judicial
                      Magistrate, Paramakudi, to commit P.R.C.No.62 of 2019
                      pending on the file to the trial Court and consequently, direct
                      the trial Court to which the case will be committed to speedup
                      the trial and complete the same within a time frame that may
                      be stipulated by this Court.


                                For Petitioner    : Mr.V.Angusamy
                                For Respondents : Mr.A.Robinson,
                                                 Government Advocate(Crl. Side).

                                                      ***


http://www.judis.nic.in
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                                                        2          CRL.O.P.(MD)NO. 4100 OF 2020

                                                   ORDER

The petitioner is a victim of Acid attack. Crime No. 481 of 2012 registered on the file of the second respondent culminated in final report and is pending at the committal stage for several months.

2. The occurrence had taken place way back in the year 2012. Delay in such cases cannot be lightly viewed.

3. Therefore, the learned Judicial Magistrate, Paramakudi, is directed to conclude the committal proceedings without any delay and commit the case to the Sessions Court. The learned Sessions Judge will ensure that the trial in this case will be concluded within a period of three months, thereafter. The compliance report to be submitted to the Registry.

4. With these directions, the criminal original petition stands allowed.


                                                                              11.03.2020

                      Index    : Yes / No
                      Internet : Yes/ No
                      pmu

http://www.judis.nic.in 2/3 3 CRL.O.P.(MD)NO. 4100 OF 2020 G.R.SWAMINATHAN,J.

pmu To:

1. The Judicial Magistrate, Paramakudi

2. The Superintendent of Police, Ramanathapuram District, Ramanathapuram.

3. The Inspector of Police, Town police station, Paramakudi, Ramanathapuram District.

4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

Crl.O.P.(MD)No4100 of 2020 11.03.2020 http://www.judis.nic.in 3/3

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