JITHU @ JITHENDRAN Vs. STATE OF TAMIL NADU REPRESENTED BY INSPECTOR OF POLICE, B1 TOWN CENTRAL POLICE STATION, UDHAGAMANDALAM, NILGIRIS DISTRICT

JUDGEMENT

(1.) This Criminal Original Petition has been filed to expunge the remarks made against the petitioners in the order dated 27.06.2007 passed by the learned Judicial Magistrate, Udhagamandalam in Crl.MP No.2785 of 2007 in CC No.285 of 2004 and direct the learned Judicial Magistrate, Udhagamandalam to dispose of the case in CC No.285 of 2004 pending on his file, within a time frame fixed by this Court.

(2.) The facts leading to filing of this petition are as follows:

(3.) Learned counsel for the petitioners submitted that the petitioners have admitted their guilt before the Lok Adalath only for the purpose of arriving at a settlement and not for any other reason. Learned counsel further submitted that as the second respondent is now disputing the settlement arrived at, the petitioners are ready to face the trial in CC No.285 of 2004. However, the observation made by the learned Judicial Magistrate, Udhagamandalam, in his order passed in the discharge petition filed by the petitioners, should not hamper them from getting a free and fair trial. Therefore, the present petition came to be filed to expunge the same.