Sanmugam vs The Inspector Of Police
2022 Latest Caselaw 13568 Mad

                                                                           Crl.O.P.(MD) No.13710 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 29.07.2022

                                                    CORAM:

                                  THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                          Crl.O.P.(MD) No.13710 of 2022


                Sanmugam,
                                                                                      : Petitioner

                                                        Vs

                The Inspector of Police,
                Karamabakudi Police Station,
                Pudhukkottai District.
                                                                                   : Respondent


                PRAYER: Criminal Original Petition filed under Section 482 Cr.P.C. praying

                this Court to direct the Mahila Court, Pudukkottai to expeditiously complete

                the trail and pronounce judgment in S.C.No. 87 of 2019 pending before the

                Mahila Court, Pudhukkottai, in accordance with law, within the time

                stipulated by this Court.

                                       For Petitioner   : M/s. Alagumani.R,
                                       For Respondent   : Mr.R.Suresh Kumar,
                                                        Government Advocate (Crl.Side)




                1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.O.P.(MD) No.13710 of 2022


                                                      ORDER

This criminal original petition has been filed seeking a direction to the

Mahila Court, Pudukkottai to expeditiously complete the trail and pronounce

judgment in S.C.No. 87 of 2019 pending before the Mahila Court,

Pudhukkottai.

2.The learned Counsel appearing for the petitioner submitted that the

case has been registered in Crime No.26 of 2019, for the offence punishable

under Section 302 IPC, against the accused person for having murdered one

Mahalakshmi. After investigation, final report has been filed before the

Mahila Court, Pudhukkottai and the same was taken on file as S.C.No.

87/2019, which is still pending for more than two years without any progress.

Hence this petition has been filed.

3.The learned Government Advocate (Crl.Side) submitted that in this

case, so far two witnesses have been examined and the case is posted on

01.08.2022 for further examination of witnesses.

4.I have considered the submissions made by both the parties.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.13710 of 2022

5.On a perusal of records, it is seen that the case in S.C.No. 87 of 2019

pending before the Mahila Court, Pudhukkottai, was posted for trial on

01.02.2020. Subsequently, the case was posted for evidence, on 13.07.2020.

Thereafter, the case was periodically adjourned. Now, it is posted on

01.08.2022, for further examination of witnesses.

6.Considering the facts and circumstances of the case, the Mahila

Court, Pudhukkottai, is directed to complete the trial in S.C.No. 87 of 2019, in

accordance with law, within a period of two months, from the date of receipt

of a copy of this order.

7.With the above direction, this criminal original petition stands

disposed of.

29.07.2022

Internet:Yes Index:Yes/No Speaking/Non speaking order lr

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.13710 of 2022

V.SIVAGNANAM, J.

lr

To

1. The Mahila Court, Pudhukkottai.

2.The Inspector of Police, Karamabakudi Police Station, Pudhukkottai District.

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

Crl.O.P.(MD) No.13710 of 2022

29.07.2022

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