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Judgment
8 paragraphs · 162 wordsThis Criminal Original Petition has been filed to quash C.C.No.39 of 2013, pending on the file of the Judicial Magistrate, Devakottai.
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, Devakottai, to complete the trial in C.C.No.39 of 2013, within a period of three months from the date of receipt of a
copy of this order.
With the above direction, this Criminal Original Petition is disposed of. Consequently, connected miscellaneous petitions are closed.