Chenthil @ Siva Chenthil Rajan vs State Represented By on 30 November, 2017

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Madras High Court

Chenthil @ Siva Chenthil Rajan vs State Represented By on 30 November, 2017

Bench: S.S.Sundar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 30.11.2017  

CORAM   

THE HON'BLE MR.JUSTICE S.S.SUNDAR        
                                                                        
Crl.O.P.(MD) No.16008 of 2017 


Chenthil @ Siva Chenthil Rajan                            ... Petitioner

-Vs-


State Represented by 
The Inspector of Police,
Eraniel Police Station,
Kanyakumari District.
(Crime No.579 of 2005)                                    ...  Respondent


Criminal Original petition filed under Section 482 of Code of Criminal
Procedure, to direct the Learned Judicial Magistrate, Eraniel to expedite the
trial in C.C.No.10 of 2006 within a stipulated time that may be fixed by this
Court.

For Petitioner                  : Mr.B.Brijesh Kishore
For Respondent           : Mr.K.S.Durai Pandian
                                                     Additional Public
Prosecutor 


:ORDER

This Criminal Original Petition is filed for issuance of a direction to the Learned Judicial Magistrate, Eraniel, to expedite the trial in C.C.No.10 of 2006 within a stipulated time that may be fixed by this Court.

2.The learned counsel for the petitioner states that the complaint lodged by the de-facto complainant one Lenin son of Thangappan was registered in Crime No.579 of 2005 for the alleged offences punishable under Sections 147, 148, 294(b), 323, 324, 325 & 506(ii) of IPC r/w. 149 of IPC.

3.It is stated that the case was registered in 2005 and the charge sheet was laid in 2006, however, there is no further progress and that the same is pending for long time before the Judicial Magistrate, Eraniel. It is further submitted that direction to the trial Court for early disposal of the criminal case would be in the interest of justice.

4.Considering the fact that the proceedings before the lower Court is pending for more than 10 years and that it is being consistently adjourned without much progress, this Court is inclined to issue the following direction:

?The learned judicial Magistrate, Eraniel, is directed to expedite the trial and dispose of the case in C.C.No.10 of 2006 within a period of four months from the date of receipt of a copy of this order.?

5.With the above direction, this Criminal Original Petition is disposed of.

To:

1.The Judicial Magistrate, Eraniel, Kanyakumari District.

2.The Inspector of Police, Eraniel Police Station, Kanyakumari District.

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

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