SUNDARRAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the case in S.T.C. No.587/2017 on the file of the Judicial Magistrate Court No.II, Virudhunagar.

(2.) The case has been registered in the year 2017 for the offence punishable under Sec. 171-E, 171-F & 188 of I.P.C. & 123(1)(A)(b) of Representation of People Act, 1950. The Final Report has been filed and the same was taken Cognizance on 26/4/2017.

(3.) Now the grievance of the Petitioner is even after lapse of 6 years, there is no progress in the Trial process. Therefore, a Report has been called for from the Trial Court. Report was submitted from the Trial Court stating that the Trial Court could not complete the same because of the huge pendency in the above said Court.