P MURUGESAN Vs. STATE

JUDGEMENT

(1.) AS the petitioner/accused is common in all these petitions and the same question is raised for consideration therein, they can be disposed of by a common order.

(2.) THE petitioner in the Criminal Original Petitions has sought transfer of the cases pending against him in different Courts to the Court of learned Judicial Magistrate, Rasipuram.

(3.) THE learned counsel for the petitioner submits that Section 483 empowers this Court to exercise powers of superintendence over proceedings of lower Courts and when in the circumstances put forth, an apparent abuse of process could be found, this Court would exercise powers thereunder towards arriving at justice.