Madras High Court
C.Boopalan vs G.Ramesh on 29 July, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.11257 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.07.2020
CORAM:
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.11257 of 2020
C.Boopalan ... Petitioner
Vs.
1.G.Ramesh
2.Kanagaraj
3.Saravanan ... Respondents
PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C., to
direct the learned Special Court for trial of offences under TNPID Act,
Coimbatore to dispose of the petition in CMP.No.482 of 2020 within a
time frame as stipulated by this Court.
For Petitioner : Mr.R.Jayaprakash
For Respondents : Mr.S.Karthikeyan
Additional Public Prosecutor
ORDER
This Criminal Original Petition has been filed to direct the learned Special Court for trial of offences under TNPID Act, Coimbatore to dispose of the petition in CMP.No.482 of 2020 within the time frame as stipulated by this Court as expeditiously as possible. 1/2 http://www.judis.nic.in Crl.O.P.No.11257 of 2020 G.K.ILANTHIRAIYAN, J.
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2. Heard the learned Counsel appearing for the petitioner as well as the learned Counsel appearing for the respondents.
3. Considering the limited request made by the petitioner, learned Special Court for trial of offences under TNPID Act, Coimbatore is directed to dispose of the petition in CMP.No.482 of 2020 within a period of six months from the date of receipt of copy of this order.
4. With the above direction, this criminal original petition is disposed of.
29.07.2020
Index : Yes / No
Internet : Yes / No
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To
The Special Court for trial of offences under TNPID Act, Coimbatore.
Crl.O.P.No.11257 of 2020 2/2 http://www.judis.nic.in