D.GOPALA KRISHNAN Vs. MR.R.J.VEERARAGAVAN

JUDGEMENT

(1.) The prayer sought for in the present petitions is to set aside the orders dated 22.08.2017 passed in Crl.MP.Nos.4710 of 2017, 4709 of 2017 and 4708 of 2017 on the file of the Fast Track Court No.I, Metropolitan Magistrate, Egmore, Chennai and direct the learned Magistrate to dispose of the cases within 15 days on a day to day basis.

(2.) Heard Mr.M.Swaminathan, learned counsel apparing for the petitioner as well as Mr.P.Udayakumar, learned Counsel for the respondent.

(3.) The reason adduced by the learned counsel for the petitioner in challenging the order passed under Section 311 CrPC by the trial Court is that the petitioner, in the guise of recall and cross examination of the witness, is trying to protract the proceedings. In my view, if the petitioner is permitted to cross examine PW1 on one particular day and complete the same, the petitioner may not be aggrieved. The other reasons given by the learned counsel for the petitioner for challenging the said order, are not tenable. In my view, I do not find any infirmity in the order passed by the trial court in Crl.MP.No. 4710 of 2017.