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Madras High Court

Mr.S.Sugendran vs Unknown on 14 October, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                          Suo Motu TR.No.14454 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 14.10.2025

                                                             CORAM:

                   THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                        Suo Motu TR.No.14454 of 2025
                     (C.C.No.124 of 2018 of Additional Mahila Court, Egmore Taluk, Chennai)


                                   For Petitioner             : Mr.S.Sugendran
                                                                Additional Public Prosecutor


                                                         ORDER

This Suo Motu case is dealt with in an extraordinary manner by the Dedicated Bench, pursuant to Suo Motu W.P.(Crl.)No.618 of 2025.

2.This case is registered in Cr.No.18 of 2018 for the alleged offences under Section 354C of IPC and Section 4 of TN Prohibition of Harassment of Woman Act, 2002. The occurrence is said to have taken place on 21.01.2018.

It is reported that the defacto-complainant is not found in the respective address and remains untraceable. The matter has been pending since 2018.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2025 08:28:50 pm )  Suo Motu TR.No.14454 of 2025 D.BHARATHA CHAKRAVARTHY, J.

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3.Considering the factual matrix, context of the case, the reason for absence from his usual place, and the submission that, despite best efforts, warrant could not be executed, it is evident that even if the accused is brought to face trial, it would impinge upon his right to a speedy trial. Due to the passage of time, a meaningful trial is unlikely, and no useful purpose would be served.

4.Accordingly, the case in C.C.No.124 of 2018 of Additional Mahila Court, Egmore Taluk, Chennai, stands quashed. This Suo Motu Transfer Case is disposed of.

14.10.2025 sha Note to the Trial Court: This order is digitally signed and communicated electronically alone. The Trial Court shall take note of the order and accordingly classify the case pending before them as allowed / dismissed / disposed of, etc, and while doing so, consider any applications such as disposal of properties, etc., and pass appropriate orders, as may be necessary. Further, the Court below is directed to dispatch the copy of this order to all concerned.

14.10.2025 Page No.2 of 2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/11/2025 08:28:50 pm )