(1.) The Criminal Original Petition has been laid by the petitioner seeking for a direction to the Judicial Magistrate No.II, Coimbatore, to dispose of the Crl.M.P. No.5828/2019 preferred by him within a specific time frame.
(2.) The grievance of the petitioner is that he has preferred a private complaint against the respondents 1 and 2 complaining about the illegal activities perpetrated by the respondents 1 and 2 and though the same had been taken on file in Crl.M.P. No.5828/2019 on the file of the Judicial Magistrate No.II, Coimbatore, other than recording his sworn statement and the statement of the three witnesses, the abovesaid court had not disposed of the complaint and adjourning the matter for one reason or the other and hence according to the petitioner, he has been necessitated to lay the Criminal Original Petition for appropriate relief.
(3.) Considering the materials placed on record, it is noted that, based on the complaint preferred by the petitioner in Crl.M.P. No.5828/2019, the Judicial MagistrateNo.II, Coimbatore, has recorded the sworn statement of the petitioner/complainant and also recorded the statements of the witnesses produced by him and thereafter, had been adjourning the matter for enquiry and on 20.11.2019, it is noted that opining that a detailed investigation is required to determine the value of the damage done to the properties, appears to have forwarded the complaint to SHO, Ratnapuri police station (Crime Branch), for investigation under section 202 Cr.PC with a direction to file a detailed report on or before 29.01.2020. However, even thereafter, it is found that no report had been filed by the abovesaid SHO as directed by the Magistrate and consequently the complaint preferred by the petitioner had been adjourned now and then. In such view of the matter, it is the submission of the petitioner that the Magistrate should be directed to dispose of the complaint preferred by him as per law expeditiously.