M.GOPALAKRISHNAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The present petition has been filed seeking to issue a direction to the trial Court in Spl.S.C.No.25 of 2021 on the file of the III Additional District Judge (PCR Act) Cases, Madurai to keep the trial in abeyance until the third respondent files F.I.R and charge sheet as per order of this Court in Crl.OP(MD).Nos.10189, 10201, 10249, 10882 and 11577 of 2025 dtd. 28/11/2025.

(2.) A criminal case was registered as against the petitioner in Crime No. 39 of 2020 on the file of the Melavalavu Police Station, Madurai District on 24/2/2020 wherein the petitioner was arrayed as accused No.1 along with four other named accused persons. The said F.I.R was registered on the complaint given by the third respondent namely Lakshmanan. The said F.I.R was registered for the offences under Sec. 147, 148, 447, 341, 294(b), 323, 324, 307 and 379 of I.P.C read with Sec. 3(2)(VA) of SC/ST (POA) Act, 2015.

(3.) A perusal of the above said F.I.R reveals that the petitioner and others are said to have attacked the defacto complainant at about 17.30 hours on 24/2/2020 with regard to a land dispute. One Suresh had sustained serious injuries in the said alleged incident. The F.I.R was registered at about 21.15 hours by recording the statement of the third respondent herein in the hospital. The said F.I.R after investigation has culminated in filing of the charge sheet in Spl.S.C.No.25 of 2021 and pending trial on the file of the III Additional District Court (PCR Act) cases, madurai.