JOHN BRITTO Vs. SUPERINTENDENT OF POLICE, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) Crl.O.P.(Md) No.8706 of 2016 has been filed by one V.K.Amalraj who has appeared as party-in-person to direct the Judicial Magistrate No.II, Sivagangai, to take up the case in C.C.No.49 of 2012 and dispose of the case within a period of three months and to direct the police to coordinate and extend every assistance required for speedy completion of the trial of C.C.No.49 of 2012.

(2.) All the four accused in C.C.No.49 of 2012 as petitioners have filed Crl.R.C.(MD) Nos.250, 260, 261 and 294 of 2016 to set aside the order passed by the learned Judicial Magistrate No.II, Sivagangai, dated 15.03.2016 dismissing the individual petitions filed by the four accused in C.C.No.49 of 2012 to discharge them from the criminal case.

(3.) The petitioner in Crl.O.P.(MD)No.8706 of 2016 has lodged a complaint against his brothers and sisters, who are accused No.1 to 4 and also the petitioners in Crl.R.C.(MD)Nos.259, 260, 261 and 294 of 2016. The case was registered in Crime No.3 of 2006. After filing charge sheet, the case was taken on file in C.C.No.49 of 2012 for offences punishable under Section 406, 419, 420, 120(B) r/w Section 34 I.P.C.