Lakshmanan & ors. vs State & anr.

This Criminal Original Petition has been filed to quash C.C.No.65 of 2013, pending on the file of the Judicial Magistrate No.II, Virudhnagar.

The petitioners herein are the accused Nos.2 to 4 respectively in the above said case.

Though the learned counsel for the petitioners raised several grounds for quashing the charge sheet, he submitted that it would suffice, if a

direction is issued to the trial Court to complete the trial within a time limit that may be stipulated by this Court and also to permit the petitioners to

raise all the grounds raised in this petition before the trial Court.

In the light of the above said submission of the learned counsel for the petitioners, without going into the merits of the case, this Court directs the

learned Judicial Magistrate No.II, Virudhunagar, to complete the trial in C.C.No.65 of 2013, within a period of six months from the date of receipt

of a copy of this order. Considering the fact that the first petitioner Lakshmanan, the second petitioner Sulotchana and the third petitioner

Rajalakshmi, being age old and female accused respectively, I am inclined to dispense with their personal appearance. Accordingly, the personal

appearance of the above accused is dispensed with unless the learned Judicial Magistrate feels that their presence is required for the disposal of the

case.

With the above direction, this Criminal Original Petition is disposed of. Consequently, connected miscellaneous petition is closed.