THANGASEKAR Vs. C. M. BALAGOPAL

JUDGEMENT

(1.) The petitioner / T.Thanga Sekar in Crl.O.P.Nos.28133, 27706, 28137, 28138 and 27704 of 2019 is the complainant in C.C.Nos.171 to 175 of 2016 respectively, pending on the file of the learned Judicial Magistrate No.I, Villupuram.

(2.) All the cases referred above are instituted against the respondent / C.M.Balagopal in the year 2016. Now, on considering the delay in disposal of the above referred cases, the petitioner is before this Court for the relief of direction, to direct the learned Judicial Magistrate No.I, Villupuram, to complete the trial in the above referred cases, within a time as stipulated by this Court.

(3.) On the other hand, the respondent / C.M.Balagopal has filed Crl.O.P.Nos.27309, 27035, 27304, 27308 and 26021 of 2019 praying to transfer the above referred cases from the file of the learned Judicial Magistrate No.I, Villupuram, to any one of the learned Metropolitan Magistrate.