Bikirai Saikia vs The Inspector Of Police
2023 Latest Caselaw 12357 Mad

                                                                                     Crl.O.P.No.20815 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 12.9.2023

                                                                CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                          Criminal Original Petition No.20815 of 2023


                     Bikirai Saikia                                                  ...Petitioner
                                                                 Vs
                     The Inspector of Police,
                     W-8 AWPS Thirumangalam
                     Police Station, Chennai District.                               ...Respondent

                                  Criminal Original Petition under Section 482 of the Code of Criminal
                     Procedure, 1973, praying to direct the learned Sessions Judge, Mahalir
                     Neethimandram, Chennai at Allikulam to dispose of the case in Spl.S.C.No.
                     20 of 2023 within a time frame fixed by this Court.


                                        For Petitioner      :     Mr.P.Muthamizhselvakumar
                                        For Respondent      :     Mr.A.Damodaran, APP


                                                          ORDER

This Criminal Original Petition has been filed seeking to direct the

learned Sessions Judge, Mahalir Neethimandram, Chennai at Allikulam to

dispose of Spl.S.C.No.20 of 2023 within a time frame fixed by this Court.

2. Heard the learned counsel for the petitioner.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20815 of 2023

3. Taking into consideration the facts and circumstances of the case,

there shall be a direction to the Sessions Judge, Mahalir Neethimandram,

Chennai at Allikulam to expedite the hearing in Spl.S.C.No.20 of 2023 and

complete the same within a period of three (3) months from the date of

receipt of a copy of this order.

4. The trial shall be conducted on a day to day basis in accordance

with the guidelines given by the Hon'ble Supreme Court in the case of

Vinod Kumar Vs State of Punjab [reported in 2015 (1) MLJ (Crl) 288 SC].

If the petitioner adopts any dilatory tactics, it is open to the Trial Court to

insist upon the presence of the petitioner and remand him to custody as

per the judgment of the Hon'ble Supreme Court in the case of State of Uttar

Pradesh v. Shambhu Nath Singh [reported in JT 2001 (4) SC 3191].

This Criminal Original Petition is disposed of with the above

directions.

12.9.2023

N.ANAND VENKATESH,J

https://www.mhc.tn.gov.in/judis Crl.O.P.No.20815 of 2023

gm

Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No

To

1.The Sessions Judge, Mahalir Neethimandram, Chennai at Allikulam.

2.The Inspector of Police, W-8 AWPS Thirumangalam Police Station, Chennai District.

3. The Public Prosecutor, High Court, Madras.

Cr.O.P.No.20815 of 2023

12.9.2023

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