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Madras High Court

Ms.G.V.Kasthuri vs Unknown on 23 October, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                          Suo Motu TR.No.20770 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 23.10.2025

                                                             CORAM:

                   THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                          Suo Motu TR.No.20770 of 2025
                       (S.T.C.No. 642 of 2020 of Judicial Magistrate Court, Udhagamandalam
                                                  Taluk, Nilgiris)


                                   For Petitioner             : Ms.G.V.Kasthuri
                                                                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. This case is registered for alleged offences under Section 506(1) and 504 of IPC, 1860. The allegation is that the accused had made facebook message against the District Collector with reference to E-pass Scheme implemented by the Collector. Upon reading the message, it is seen that it is a bonafide protest, however, in an inappropriate language. For the said allegation the case is pending from the year 2020 at summons stage.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/11/2025 07:03:45 pm )  Suo Motu TR.No.20770 of 2025 D.BHARATHA CHAKRAVARTHY, J.

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3. Considering the factual matrix, context of the case, the antecedents of the accused, the reason for absence from his usual place, and the submission that, despite best efforts, the summons could not be served, 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 S.T.C.No.642 of 2020 of Judicial Magistrate Court, Udhagamandalam Taluk, Nilgiris, stands quashed. This Suo Motu Transfer Case is disposed of.

23.10.2025 rap 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.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/11/2025 07:03:45 pm )