V A K ENGINEERING PVT LTD Vs. STATE

JUDGEMENT

(1.) THE petitioner, who is the defacto complainant in the case in C.C.No. 321 of 2002 on the file of the learned Judicial Magistrate, Alandur seeks a direction for early disposal of the case.

(2.) LEARNED counsel for the petitioner submits that a charge sheet has been filed in the case on 14.06.2002 for the offences under Sections 120(B), 465, 466, 467, 471, 420, 167 and 109 IPC. The first accused in the case initially moved a petition for quash at the stage of investigation in Crl.O.P. No. 4395 of 2000, which was dismissed on 09.03.2001. Subsequently, the first accused moved a petition in Crl.M.P. No. 6237 of 2005 before the lower Court seeking discharge, which was dismissed on 14.10.2005. A revision against such order was preferred before the learned District-cum-Sessions Judge, Chengalpet in R.P. No. 112 of 2005 also which was dismissed on 25.04.2006. One further quash petition was filed by the first accused in Crl.O.P. No. 12166 of 2006 before this Court and citing the pendency thereof, the proceedings were dragged on before the lower Court for more than three years. On a petition by this petitioner in Crl.O.P. No. 32450 of 2007 towards expedition of trial in the case, the Division Bench of this Court clubbed such petition and quash petition filed by the accused as also other related petitions and under orders dated 09.12.2009 dismissed the quash petition and directed the lower Court to complete the trial with the observation that "since the calendar case is of the year 2002, the trial court is required to give priority for its early disposal and as far as possible on day to day basis" informing that the accused in the case successfully dragged on the proceedings before the lower Court over several years. LEARNED counsel for the petitioner would press the prayer in the present petition.

(3.) IN the circumstances, this Court directs the learned Judicial Magistrate, Alandur to take up this particular case at an early date for conduct of the trial and dispose of the same within a period of six months from the date of receipt of copy of this order.