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Madras High Court

C.Rethinaswamy vs State Of Tamil Nadu on 13 June, 2018

Author: D.Krishnakumar

Bench: D.Krishnakumar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 13.06.2018  

CORAM   

THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR             

Crl.O.P.(MD) No.9537 of 2018 

C.Rethinaswamy                                                           ...  Petitioner     

vs.

State of Tamil Nadu
rep.by the Sub Inspector of Police
Eraniel Police Station
Crime No.39 of 2006                                                     ...  Respondent

PRAYER: Criminal original petition filed, under Section 482 Cr.P.C., to
direct the learned Principal District Munsiff-cum-Judicial Magistrate,
Eraniel, to dispose the case in S.T.C.No.1538 of 2006, expeditiously.

For Petitioner  :       Mr.J.Jhon Jayakumar  

For Respondent  :       Mr.K.K.Ramakrishnan          
                        Additional Public Prosecutor

:ORDER  

The petitioner has filed this criminal original petition, under Section 482 of the Code of Criminal Procedure, seeking for a direction to the learned Principal District Munsiff-cum-Judicial Magistrate, Eraniel, to dispose of the case in S.T.C.No.1538 of 2006, expeditiously.

2. The learned counsel for the petitioner submitted that the case in S.T.C.No.1538 of 2006, on the file of the learned Principal District Munsiff- cum-Judicial Magistrate, Eraniel, is pending disposal for more than twelve years.

3. Heard the learned Additional Public Prosecutor appearing for the respondent and perused the materials placed on record.

4. In view of the fact that the case in S.T.C.No.1538 of 2006 is pending disposal for the past twelve years and there is a categorical direction from the Honourable Supreme Court as well as this Court to dispose of the old cases expeditiously by giving preference, the learned Principal District Munsiff-cum-Judicial Magistrate, Eraniel, is directed to dispose of the case in S.T.C.No.1538 of 2006, as expeditiously as possible preferably within a period of four months from the date of receipt of a copy of this order.

5. The criminal original petition is disposed of with the above directions.

To:

1.The Principal District Munsiff
-cum-Judicial Magistrate, Eraniel.
2.The Sub Inspector of Police, Eraniel Police Station.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

.