Sumathi vs State Rep. By
2023 Latest Caselaw 11462 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 29.08.2023

                                                           CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                  Crl.O.P.No.19683 of 2023

                    1.Sumathi
                    2.Balan                                                                 ... Petitioners
                                                             Vs.
                    State Rep. by
                    Inspector of Police,
                    Vadavoor Police Station,
                    Thiruvarur District
                    Crime No. 81 of 2022                                                   ...Respondents

PRAYER : Criminal Original Petition filed under Section 482 of the Code of

Criminal Procedure, to direct the learned Judicial Magistrate No. I,

Mannargudi, Thiruvarur District to complete the trial in CC.No.376 of 2022

within a time as stipulated by this Court.

                                     For Petitioner                 : Mr.Swamisubramanian

                                     For Respondent                 :   Mr.A.Damodaran
                                                                        Additional Public Prosecutor

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

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

learned Judicial Magistrate-I, Mannargudi to complete the trial in C.C.No.376

of 2022.

2.The learned Additional Public Prosecutor on instructions submitted

that there is case and counter in Crime Nos.81 and 82 of 2022. Insofar as

Crime No.81 of 2022 is concerned, it resulted in a final report and it was

taken on file in C.C.No.376 of 2022. Insofar as the Crime No.82 of 2022 is

concerned, the same also resulted in a final report and it was taken on file in

C.C.No.211 of 2023. The learned Additional Public Prosecutor submitted that

even though both the cases are pending before the same Court, both has not

been clubbed till date.

3.In view of the above, there shall be a direction to the learned Judicial

Magistrate-I, Mannargudi to deal with both the cases in C.C.No.376 of 2022

and C.C.No.211 of 2023 in line with the judgment of the Apex Court in

https://www.mhc.tn.gov.in/judis Nathi Lal and others vs. State of Uttarpradesh and another reported in

1990 (Supp) SCC 145. The proceedings shall be completed by the Court

below, within a period of four months from the date of receipt of copy of this

order.

4.This criminal original petition is disposed of with the above direction.

29.08.2023 Index : Yes/No Internet : Yes/No Speaking/Non-Speaking Order ssr

To

1.The Judicial Magistrate No. I, Mannargudi, Thiruvarur District

2.The Inspector of Police, Vadavoor Police Station, Thiruvarur District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH, J

ssr

Crl.O.P.No.19683 of 2023

29.08.2023

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