LAWS(MAD)-1988-6-9

SURESF Vs. STATE H 4 POLICE STATION

Decided On June 17, 1988
SURESF Appellant
V/S
STATE H 4 POLICE STATION Respondents

JUDGEMENT

(1.) THIS is a petition to quash the proceed ings in C. C. No. 9554 of 1983 on the file of the XV Metropolitan Magistrate, Madras. The accused is the petitioner.

(2.) THE facts are this: THE respondent/state of Tamil Nadu has filed a charge sheet against the petitioner before the XV Metropolitan magistrate under S. 379, l. P. C. read with S. 39 of the Indian Electricity Act on 25th March, 1983. On the basis of the char-ge sheet the learned Metropolitan magistrate framed charges against the petitioner under S. 379, I. P. C. read with s. 39 of the Indian Electricity Act and the petitioner pleaded not guilty and the case has been pending for two years. Subsequently on 16th April, 1985, when the prosecution case has been pending without any progress, a fresh charge sheet has been filed b