Chandran vs The State Represented By on 26 September, 2023

[Cites 2, Cited by 0]

Madras High Court

Chandran vs The State Represented By on 26 September, 2023

Bench: D.Nagarjun

                                                                            Crl.O.P.(MD) No.17175 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 26.09.2023

                                                       CORAM:

                                  THE HONOURABLE DR.JUSTICE D.NAGARJUN

                                            Crl.O.P.(MD) No.17175 of 2023

                 Chandran                                                         : Petitioner
                                                        Vs.

                 The State represented by,
                 The Inspector of Police,
                 Vellisanthai Police Station,
                 Kanniyakumari District.                                         : Respondent


                 PRAYER: Criminal Original Petition is filed under Section 482 of Cr.P.C, to

                 direct the learned Judicial Magistrate, Eraniel to expedite the proceedings in

                 Crl.M.P.(MD)No.4561 of 2023 filed under Section 156(3) of Cr.P.C. pending on

                 the file of the learned Judicial Magistrate, Eraniel.

                                  For Petitioner : Mr.T.Balakrishnan
                                  For Respondent : Mr.SS.Madhavan
                                                   Government Advocate (Crl. Side)

                                                      ORDER

This petition is filed seeking for a direction to the learned Judicial Magistrate, Eraniel, to expedite the proceedings in Crl.M.P.No. 4561 of 2023, filed by the petitioner under Section 156(3) of Cr.P.C.

https://www.mhc.tn.gov.in/judis 1/4 Crl.O.P.(MD) No.17175 of 2023

2.It is submitted by the learned Counsel for the petitioner that on 04.07.2022, the petitioner has preferred a complaint before the learned Judicial Magistrate, Eraniel, under Section 156(3) of Cr.P.C., and the same is pending without any progress.

3.Considering the submissions made by the learned Counsel for the petitioner and on perusal of the records, the Criminal Original Petition is disposed of, directing the learned Magistrate to dispose of Crl.M.P. No.4561 of 2023, as expeditiously as possible.





                                                                                 26.09.2023
                 Speaking              : Yes / No
                 NCC                   : Yes / No
                 Internet              : Yes / No
                 Index                 : Yes / No
                 MR

https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.(MD) No.17175 of 2023 To

1.The learned Judicial Magistrate, Eraniel.

2.The Inspector of Police, Vellisanthai Police Station, Kanniyakumari District.

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

https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.(MD) No.17175 of 2023 DR.D.NAGARJUN. J.

MR Crl.O.P.(MD) No.17175 of 2023 26.09.2023 https://www.mhc.tn.gov.in/judis 4/4

Unlock Advanced Research with PRISMAI

Madras High Court