K PREMKUMAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) K. Premkumar, the petitioner is the first accused in S.C.No. 169 of 1983 on the file of the III Additional Assistant Sessions Judge, Madurai, taken on file for the offences under Sections 392, 323, 325, 367, 355, 320 and 307, IPC on the complaint filed by the Revenue Divisional Officer, Usilampatti.

(2.) Contending that there is a long delay in the disposal of the above case, the petitioner has filed "this petition under Section 482 Cr.P.C. to quash the said proceedings.

(3.) The contention of the petitioner is as follows: