MALLIGA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner is the mother of the third accused in S.C.No.15 of 2020 on the file of the Mahila Court, Pudukkottai. The trial is yet to commence in the case. According to the petitioner, her son had met with a major accident and he is presently on unsound mind. She therefore wants this Court to direct the trial Court to defer the trial.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.

(3.) The petitioner's counsel draws my attention to the decision reported in (2020) 4 MLJ (Crl) 78 (Kaliyappan Vs. State Re. Inspector of Police). In more or less similar circumstances, a learned Judge of this Court issued the following directions:-