Madras High Court
Abubakker Siddiq vs The Deputy Superintendent Of ... on 20 December, 2021
Crl.O.P.(MD)No.20315 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.12.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P(MD)No.20315 of 2021
and
Crl.M.P.(MD)No.11531 of 2021
Abubakker Siddiq ... Petitioner
Vs
1.The Deputy Superintendent of Police,
Kottaipattinam Sub Division,
Pudukkottai District.
2.The Inspector of Police,
Manmelkudi Police Station,
Pudukottai District.
(Crime No.7 of 2013) ... Respondents 1 & 2 / Complainants
3.Muthu ... 3rd Respondent / Defacto complainant
PRAYER: Petition filed under Section 482 Code of Criminal
Procedure, to direct the Special Court for the exclusive trial of SC
and ST (POA) Act cases, Pudukottai to expedite the trial in
Spl.S.C.No.10 of 2019 within the time limit fixed by this Court.
1/4
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.20315 of 2021
For Petitioner : Mr.K.K.Samy
For R1 & R2 : Mr.Sakthi Kumar
Government Advocate (Crl.side)
ORDER
Heard the learned counsel for the petitioner and the
learned Government Advocate for the respondents 1 & 2.
Considering the nature of relief to be granted, notice to the third
respondent is dispensed with.
2. The case against the petitioner was registered way back
in the year 2013. It was taken on file in the year 2019. The
petitioner's name did not figure in the FIR originally. The petitioner
is figuring as A2. Even an accused is entitled to speedy trial.
3. Therefore, the trial Judge is directed to dispose of the
petition mentioned case as early as possible. I am informed that at
present, the office of the presiding Judge is vacant. Therefore,
taking note of all these aspects, the appearance of the petitioner
before the court below is dispensed with. The petitioner will of-
course have to appear as and when it is insisted upon by the
presiding Judge. The petitioner shall be called upon to appear in
person before the trial Court at the time of answering the charges
and at the time of examination under Section 313 of Cr.P.C., and at
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.20315 of 2021
the time of pronouncement of Judgment. On all other occasions, the
petitioner can be represented through his counsel. This Criminal
Original Petition is disposed of. Consequently, connected
miscellaneous petitions are closed.
20.12.2021
Index:Yes/No
Internet:Yes/No
rmi
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.
To
1.The Special Court for the exclusive trial of SC and ST (POA) Act
cases, Pudukottai.
2.The Deputy Superintendent of Police,
Kottaipattinam Sub Division,
Pudukkottai District.
3.The Inspector of Police,
Manmelkudi Police Station,
Pudukottai District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD)No.20315 of 2021
G.R.SWAMINATHAN, J.
rmi
Crl.O.P(MD)No.20315 of 2021
20.12.2021
https://www.mhc.tn.gov.in/judis
