P UDHAYA SURIYAN Vs. KUMAR @ HOME GUARD KUMAR

JUDGEMENT

(1.) Heard Mr.S.Thangaraj, learned counsel appearing for the petitioner, Mr.C.Ezhilarasu, for Mr.S.Pakalavan, learned counsel appearing for the first respondent and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the second respondent.

(2.) This petition has been filed to set aside the order passed in Crl.M.P.No.261 of 2018 in C.A.No.01 of 2018 in S.C.No.182 of 2016 in Crime No.1283 of 2011 dated 11.05.2018 on the file of the learned Vacation Sessions Court, Madurai

(3.) The case of the petitioner is that the petitioner herein has lodged a complaint against the first respondent for murdering his son due to some political motive and the case in Crime No.1283 of 2011 under Sections 341, 324, 307 and 506(ii) of Penal Code dated 17.11.2011. Six years after the occurrence, the first respondent has murdered the injured eye witness on 26.05.2017 and this murder case was pending before the learned I Additional District Judge, Madurai in S.C.No.373 of 2017.