A.Krishnan vs The Inspector Of Police
2023 Latest Caselaw 12351 Mad

Citation : 2023 Latest Caselaw 12351 Mad
Judgement Date : 12 September, 2023

Madras High Court

A.Krishnan vs The Inspector Of Police on 12 September, 2023

                                                                         CRL.O.P.(MD)No.15922 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 12.09.2023

                                                         CORAM

                                  THE HONOURABLE DR.JUSTICE D.NAGARJUN

                                            CRL.O.P.(MD)No.15922 of 2023


               A.Krishnan                                                      ... Petitioner

                                                            Vs

               The Inspector of Police,
               District Crime Branch,
               Ramanathapuram,
               Ramanathapuram District.
               Crime No.13 of 2015                                             .. Respondent


               PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C,
               praying, to direct the learned Judicial Magistrate No.II, Ramanathapuram, to
               dispose C.C.No.53 of 2018 on the file of the learned Judicial Magistrate No.II,
               Ramanathapuram, within time stipulated by this Court.

                                        For Petitioner     : Mr.C.Jeganathan

                                        For Respondent     : Mr.B.Thanga Aravindh,
                                                           Government Advocate (Criminal Side)

                                                         ORDER

This Criminal Original Petition is filed under Section 482 of Cr.P.C

seeking for expeditious disposal of C.C.No.53 of 2018 pending on the file of the

learned Judicial Magistrate No.II, Ramanathapuram. https://www.mhc.tn.gov.in/judis

CRL.O.P.(MD)No.15922 of 2023

2. It is submitted by learned counsel for the petitioner that the

petitioner / Accused No.1 is a retired Government Employee and on account of

pendency of C.C.No.53 of 2018, his pensionary benefits have not been settled.

It is further submitted that the petitioner has earlier filed Crl.O.P.(DM).No.4703

of 2015 before this Court, which was disposed of on 22.03.2019, directing the

trial Court to complete the trial and dispose of the same within a period of six

months from the date of framing of charges. It is further submitted that, even as

on today, the case is still pending, thereby, lot of prejudice is caused.