R. GEETHA Vs. S. PRAKASH

JUDGEMENT

(1.) This Criminal Original Petition has been filed to withdraw STC. No.238 of 2017, pending on the file of the Fast Track Court, Hosur and transfer the same to Fast Track Court, Sivakasi.

(2.) For the sake of convenience, the parties are referred to as the complainant and the accused. The complainant has initiated prosecution in STC. No.238 of 2017 and the same is pending on the file of the Judicial Magistrate, Fast Track Court, Hosur. While so, the accused has filed the present petition for transferring the case from Hosur to Sivakasi on the ground that the accused is physically indisposed.

(3.) Heard the learned counsel for the accused.