K.R.RAVISELVAN Vs. STATE

JUDGEMENT

(1.) The minimum facts that are required for deciding these petitions are as follows:

(2.) On the complaint alleged by one Raviselvan, Thennilai Police registered a case in Crime.No.129 of 2012 on 26.09.2012 for the offences under Sections 147, 148, 447, 294(b), 324, 307, 506(ii) and 379 IPC and Section 3 of the TNPPDL Act against one Bhuvaneswaran and others. On the complaint given by the said Bhuvaneswaran, the Inspector of Police, Thennilai Police Station registered a case in Crime No.130 of 2012 on 27.09.2012 for the offences under Sections 147, 148, 341, 323, 324, 307, 379 IPC and Section 3 of TNPPDL Act against the said Raviselvan and others. After the registration of FIR, the said Raviselvan, the accused in Crime No.130 of 2012 filed Crl.O.P.(MD).No.14976 of 2012 for Anticipatory Bail. This Court while granting Anticipatory Bail to Raviselvan on 11.01.2013, transferred the cases in Crime Nos.129 and 130 of 2012, from the file of the Tennilai Police Station to the file of the District Crime Branch, Karur. The Inspector of Police, District Crime Branch, Karur conducted investigation in Crime No.129 of 2012 and Crime No.130 of 2012 and closed the case in Crime No.129 of 2012 as 'mistake of fact' on 28.01.2014 and filed the closure report, before the learned Judicial Magistrate No.II, Karur. The respondent police filed the final report in Crime No.130 of 2012 against the said Raviselvan before the same learned Judicial Magistrate No.II, Karur and the case was committed to the Court of Sessions and made over to the Additional Sessions Judge, Karur in S.C.No.93 of 2015 and trial is pending. While so, Bhuvaneswaran, a political activist, had sought a ticket for contesting in the ensuing Tamilnadu Assembly Elections and it appears that he was given ticket on 04.04.2016 by the AIADMK party to contest from Srivaikundam Assembly Constituency.

(3.) On 11.04.2016, a petition under Section 482 Cr.P.C. has been filed, on behalf of Raviselvan by Mr.Deenadhayalan, Advocate, for a direction to the Inspector of Police, Tennilai Police Station, Karur District to expedite the investigation in Crime No.129 of 2012 and file a final report within a stipulated time. This petition was numbered as Crl.O.P.(MD).No.6319 of 2016. Even before this petition could be listed for hearing before the Court, Mr.Deenadhayalan, Advocate gave a letter to the Registry on 18.04.2016 to list Crl.O.P.(MD) No.6319 of 2016 under the caption for withdrawal before the Court. Based on the letter, the matter was posted under the caption for withdrawal on 20.04.2016.