Gilbert vs The State Of Tamil Nadu on 5 June, 2018

[Cites 6, Cited by 0]

Madras High Court

Gilbert vs The State Of Tamil Nadu on 5 June, 2018

Bench: D.Krishnakumar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               
DATED: 05.06.2018  
CORAM   
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR             

CRL.O.P.(MD)No.7505 of 2018   

1.Gilbert
2.Ugin Sajith                                                   .. Petitioners
Vs.

The State of Tamil Nadu,
Rep. by the Sub-Inspector of Police,
Vellichanthai Police Station,
Kanyakumari District.
(Crime No.202/2013)                                             .. Respondent 

          Petition is filed under Section 482 of the Criminal Procedure Code
seeking a direction to the learned Principal District Munsif-cum-Judicial
Magistrate at Eraniel, to dispose of C.C.No.76 of 2014.
For Petitioners  : Mr.J.John Jayakumar 

For Respondent          : Mr.Prabhu Ramachandran           
                          Government Advocate (Crl. side)
:ORDER

This Criminal Original Petition has been filed seeking a direction to the learned Principal District Munsif-cum-Judicial Magistrate at Eraniel, to dispose of C.C.No.76 of 2014.

2.According to the petitioners, a case in Crime No.202 of 2013 has been registered against the petitioners for the offences punishable under Sections 341, 294(b), 323, 342 and 506(ii) IPC. Subsequently, a charge sheet has been filed before the Principal District Munsif-cum-Judicial Magistrate Court, Eraniel and the same was taken on file in C.C.No.76 of 2014 on 16.04.2014. Thereafter, no witness has been examined on the side of the prosecution. Therefore, the petitioners have filed the present Criminal Original Petition for speedy disposal of the said case.

3.The learned Government Advocate (Criminal side) submitted that the criminal case is of the year 2013 and appropriate direction may by issued to the learned Principal District Munsif-cum-Judicial Magistrate, Eraniel, to dispose of C.C.No.76 of 2014.

4.Considering the fact that the case is of the year 2014, without going into the merits of the matter, this Court directs the learned Principal District Munsif-cum-Judicial Magistrate, Eraniel, to dispose of C.C.No.76 of 2014, in accordance with law, as expeditiously as possible.

1.The Principal District Munsif-cum-Judicial Magistrate, Eraniel.

2.The Sub-Inspector of Police, Vellichanthai Police Station, Kanyakumari District.

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

Unlock Advanced Research with PRISMAI

Madras High Court