K. KARUPAIAH Vs. M. NATARAJAN

JUDGEMENT

(1.) These Criminal Original Petitions have been filed, invoking Sec. 482 of the Code of Criminal Procedure, seeking orders to call for the records relating to the cases in C.C.No.570 of 2019 and C.C.No. 571 of 2019 respectively, on the file of Judicial Magistrate No.VI, Trichy and quash the same.

(2.) When the matters were taken up for hearing on 7/12/2021, considering the submission made by the learned counsel for the respondent that the petitioner by citing the pendency of the quash petitions, has been dragging on the matter before the trial Court and that the trial is not yet commenced, this Court has passed an order directing the trial Court to proceed with the matter, since this Court has not passed any order staying the trial of the above cases.

(3.) When the matter is taken up for hearing today (4/1/2022), the learned counsel for the respondent would submit that the trial is not yet commenced and that the trial Court may be directed to dispose of both the cases within a time frame fixed by this Court.