K.Karthik vs The Inspector Of Police
2023 Latest Caselaw 12117 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 08.09.2023

                                                          CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               Crl.O.P.No.20613 of 2023


                    K.Karthik                                                            ... Petitioner
                                                           Vs.

                    The Inspector of Police,
                    Modakurichi Police Station
                    Erode District.                                                     ...Respondent

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

Criminal Procedure, to direct to complete the trial in CC.No.177/2015 on the

file of the Judicial Magistrate Court No.III, Erode & District.

                                         For Petitioner     : M/S.J.Titus Enock

                                         For Respondent     :    Mr.A.Damodaran
                                                                 Additional Public Prosecutor

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

This petition has been filed for a direction to the court below to

complete the proceedings in C.C.No.177 of 2015 within the time frame fixed

by this court.

2.The learned Additional Public Prosecutor on instructions submitted

that the investigation was conducted on a case and counter and final report

was filed in the both cases. C.C.No.177 of 2015 is pending before the learned

Judicial Magistrate-III, Erode and C.C.No.39 of 2015 is pending before the

learned Judicial Magistrate-II, Erode. It was brought to the notice of this

Court that the trial has not commenced in both the cases.

3.In the light of the above submission, the case in C.C.No.39 of 2015

pending on the file of the learned Judicial Magistrate-II, Erode is withdrawn

and is transferred to the file of the learned Judicial Magistrate-III, Erode to be

tried along with CC.No.177 of 2015 in line with the judgment of the Apex

Court in Nathi Lal and others vs. State of Uttarpradesh and another

https://www.mhc.tn.gov.in/judis reported in 1990 (Supp) SCC 145. The Trial Court shall complete the

proceedings, within a period of six months from the date of receipt of copy of

this order.

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

08.09.2023 Index : Yes/No Internet : Yes/No Speaking/Non-Speaking Order Neutral Citation : Yes/No ssr

To

1.The Judicial Magistrate Court No.III, Erode.

2.The Inspector of Police, Modakurichi Police Station Erode District..

3.The Public Prosecutor, High Court, Madras.

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

ssr

Crl.O.P.No.20613 of 2023

08.09.2023

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