V.G. MAHALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) On the complaint lodged by the petitioner, the respondent Police registered a case in Crime No. 342 of 2013 under Section 4 of the Protection of Civil Rights Act, 1955 altered to 294[b], 504 and 506[i] IPC and after completing the investigation, filed a charge sheet in C.C.No.101 of 2014 before the Judicial Magistrate, Port Novo, Cuddalore against eight accused for the offences under Section 294[b], 504 and 506[i] IPC. On the appearance of the accused, they were furnished that the copies of the charge sheet under Section 207 Cr.P.C., 1973 Thereafter, charges were framed against the accused for the offences under Section 294[b], 504 and 506[i] IPC and the case was getting repeatedly adjourned for the examination of the petitioner herein as PW1. While so, the petitioner has filed the present petition with the above prayer.

(2.) Heard Mr. Senthil Kumar, learned counsel for the petitioner and the learned Government Advocate appearing for the respondent.

(3.) Today, Mr. N.Ravi, HC-339, Puduchathiram Police Station, Cuddalore is present before this Court. On instructions, learned Government Advocte submitted that the petitioner is deliberately not appearing before the trial Court, for giving evidence with the intention of keeping this prosecution alive indefinitely against the accused.