K. RAVI Vs. STATE

JUDGEMENT

(1.) As the factual matrix is intermixed in both the petitions, they were mixed together, heard together and are being disposed of together today.

(2.) In Crl.O.P. No. 6494 of 2016, the de facto complainant in Crime No. 2074 of 2009 registered by Dharmapuri Town Police, seeks direction to the learned Principal Sessions Judge, Dharmapuri, to expeditiously conduct the trial of the Sessions Case in S.C. No. 90 of 2015.

(3.) In Crl.R.C. No. 132 of 2016, A-18 in the said case canvasses the correctness of the dismissal of his discharge petition in Crl.M.P. No. 2405 of 2015 by the said Court.