Madras High Court
The Sub Inspector Of Police vs Perarivalan on 15 September, 2025
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
Suo Motu TR.No.3992 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.09.2025
CORAM:
THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
Suo Motu TR.No.3992 of 2025
(C.C.No.198 of 2019 of Judicial Magistrate Court, Dharapuram, Dharapuram
Taluk, Tiruppur)
The Sub Inspector of Police,
Dharapuram Police Station. ...Petitioner
Vs.
Perarivalan .... Respondent
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.The case, Cr.No.542 of 2016 was registered for the alleged offence under Section 153 A and 505 (1) (b) I.P.C. The occurrence is of the year 2016.
The allegation in this case is that while speaking in a public meeting the accused said to have spoken certain words against the then Chief Minister.
The matter has been pending since 2016.
Page No.1 of 3https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:43:43 pm ) Suo Motu TR.No.3992 of 2025
3.Considering the factual matrix, context of the case, the reason for absence from his usual place, and the submission that, despite best efforts, the 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.198 of 2019 of Judicial Magistrate Court, Dharapuram, Dharapuram Taluk, Tiruppur, stands quashed. This Suo Motu Transfer Case is disposed of.
15.09.2025 ep 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.
Page No.2 of 3https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:43:43 pm ) Suo Motu TR.No.3992 of 2025 D.BHARATHA CHAKRAVARTHY, J.
ep Suo Motu TR.No.3992 of 2025 15.09.2025 Page No.3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:43:43 pm )