M/S. SARATHAS Vs. SIVAPALANI

JUDGEMENT

(1.) Today, when the matter was called, there was no representation on both sides. In other words, there was no representation for the petitioners as well as the sole respondent.

(2.) It is seen from the records that the Criminal Original Petition being Crl.O.P.No.1640 of 2011 before me is of the year 2011 and the same has been filed on 20/1/2011 to be precise.

(3.) Most importantly, the criminal original petition has been filed with a prayer to quash a criminal case being C.C.No.101 of 2007 on the file of the Court of Judicial Magistrate-I, Puducherry. The criminal case in the trial court that is being sought to be quashed is of the year 2007 and therefore, more than a decade old. In my view, adjourning such matters (given the length of pendency and nature of the matter) owing to non appearance of counsel would only lead to avoidable pendency and avoidable addition to arrears.