Thangaiyan vs The Inspector Of Police on 19 July, 2018

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Madras High Court

Thangaiyan vs The Inspector Of Police on 19 July, 2018

Bench: D.Krishnakumar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 19.07.2018  

CORAM   

THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR             

CRL.OP.(MD)No.12153 of 2018   
and 
CRL.MP.(MD)Nos.5514 & 5515 of 2018    

1.Thangaiyan 
2.Kamalam                                                               ... Petitioners

Vs.

1.The Inspector of Police,
   Karungal Police Station,
   Kanyakumari District.
   (Cr.No.163 of 2017)

2.Thangaraj                                                             ... Respondents
                                                
PRAYER: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to call for the records in P.R.C.No.13 of 2018, on the
file of District Munsif cum Judicial Magistrate Court, Eraniel and to quash
the same as against the petitioners.

For Petitioners         : Mr.S.C.Herold Singh

^For R.1                        : Mr.Prabu Ramachandran  
                                             Government Advocate (Crl. Side)


:ORDER

This criminal original petition has been filed to call for the records in P.R.C.No.13 of 2018, on the file of the learned District Munsif cum Judicial Magistrate, Eraniel and quash the same, insofar as the petitioners are concerned.

2. After elaborately hearing the learned Counsel on either side, this Court is about to dismiss this criminal original petition on merits. At this juncture, the learned Counsel for the petitioners submitted that it would suffice if a direction is issued to the learned District Munsif cum Judicial Magistrate, Eraniel for early disposal of the proceedings in P.R.C.No.13 of 2018.

3. The learned Government Advocate (Crl. Side) would submit that the first respondent will also co-operate for the trial.

4. In view of the submission made by the learned Counsel on either side, this Court, without expressing any opinion on the merits of the matter, directs the learned District Munsif cum Judicial Magistrate, Eraniel, to dispose of P.R.C.No.13 of 2018, as expeditiously as possible, preferably within a period of eight months from the date of receipt of a copy of this order.

5. At this juncture, the learned Counsel for the petitioners would submit that the petitioners are the parents of the accused, who have been falsely implicated in this case and therefore, he prays for dispensing with their personal appearance before the Court below.

6. Taking into consideration the above fact and also in the light of the decision of the Hon'ble Supreme Court in Rajeshsarma & others v. State of U.P., and others, reported in 2017 AIR (Criminal) 796, the personal appearance of the petitioners before the District Munsif cum Judicial Magistrate Court, Eraniel, in P.R.C.No.13 of 2018, is dispensed with. However, the petitioners shall appear before the Court below, as and when, the Court insist upon their appearance.

7. With the above directions, this criminal original petition is dispensed with. Consequently, connected miscellaneous petitions are closed.

1.The District Munsif cum Judicial Magistrate, Eraniel.

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

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