M. GOPALAKRISHNAN Vs. PASUMPON MUTHURAMALINGAM

JUDGEMENT

(1.) In the impugned order dtd. 20/4/2021 in Crl.O.P. (MD) No. 5650 of 2021, the Madurai Bench of High Court of Madras has issued directions that the Trial Court shall expedite the proceedings in S.C. No. 627 of 2017 and conclude the trial within six months.

(2.) Though the impugned order appears to be an innocuous one but, was passed at the instance of the complainant and without notice to the accused.

(3.) Now, the accused seeks to question the said order before us, inter alia, with the submissions that he was not made a party in the petition filed before the High Court by the complainant and was never heard by the High Court; and that various petitions filed against the order declining discharge, including Crl. R.C.(MD) No. 214 of 2021, are pending in the High Court.