Iigory Valan vs State Rep.By
2021 Latest Caselaw 24187 Mad

                                                                             CRL.O.P.(MD).No.11017 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 08.12.2021

                                                              CORAM

                                  THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                               CRL.O.P.(MD).No.11017 of 2019

                     Iigory Valan                                : Petitioner/Defacto Complainant
                                                        Vs.
                     State rep.by
                     The Inspector of Police,
                     District Crime Branch,
                     Kanyakumari.
                     (Crime No.56 of 2012)                       : Respondent/Complainant

                     PRAYER : Criminal Original Petition has been filed under Section 482 of
                     Cr.P.C, to direct the learned trial Judge to dispose the Calender Case in
                     C.C.No.54 of 2015 on the file of the learned Judicial Magistrate No.I,
                     Nagercoil within a time frame prescribed by this Court.


                             For Petitioner : Mr.S.M.A.Jinnah
                             For Respondent : Mr.R.Sivakumar,
                                              Government Advocate (Crl.Side)

                                                              ORDER

The petitioner, who is the de-facto complainant has filed the above

petition, seeking orders to direct the learned Judicial Magistrate No.I,

Nagercoil to dispose the case in C.C.No.54 of 2015 within a time to be fixed

by this Court.

https://www.mhc.tn.gov.in/judis

CRL.O.P.(MD).No.11017 of 2019

2.When the matter is taken up for hearing today (i.e.,08.12.2021), the

learned counsel for the petitioner would submit that the trial Court has

already completed the trial and judgment was pronounced on 11.03.2020.

3.The learned Government Advocate (Criminal Side) appearing for

the respondent has produced the copy of the judgment dated 11.03.2020 in

C.C.No.54 of 2015, wherein the learned Judicial Magistrate No.I, Nagercoil

has convicted the accused 1 and 2 for the offence under Sections 406 and

420 IPC and acquitted the 3rd accused under Section 248(2) Cr.P.C.

4.Since the trial Court has pronounced the judgment on 11.03.2020,

nothing survives for further adjudication in the present petition. Hence, the

Original Petition is dismissed as infructuous. Consequently, connected

Miscellaneous petition is closed.

08.12.2021

das Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis

CRL.O.P.(MD).No.11017 of 2019

K.MURALI SHANKAR, J.

das

To

1.The Inspector of Police, District Crime Branch, Kanyakumari.

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

CRL.O.P.(MD).No.11017 of 2019

08.12.2021

https://www.mhc.tn.gov.in/judis