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Judgment
C.S. Karnan, J.—The petitioner has filed the above Criminal Original Petition to set aside the order dated 15.03.2007 passed in Criminal
Revision Petition No. 12 of 2006 on the file of the Principal Sessions Judge, Puducherry, confirming the order in S.T.R. No. 6363 of 2004 dated
22.05.2006 on the file of Judicial Magistrate II, Puducherry and allow the Criminal Original Petition.
The Prosecution case is that the petitioner/Defacto complainant lodged a criminal case with the Respondent Police against the 1st and 2nd
respondents herein who are the son and daughter-in-law of the defacto complainant. The said case was registered for an alleged offence u/s 427
and 506(ii) of Indian Penal Code. The case came up for hearing on 22.05.2006 before the learned Magistrate, when the accused A1 and A2 were
present. The prosecution failed to produce eyewitnesses before the Court to examine, inspite of sufficient opportunities being given. Originally the
case was registered on 29.08.2004. For about 2 years the prosecution case was pending. So the learned Magistrate could not find any progress in
the case and stopped the proceeding u/s 258 of Criminal Procedure Code. The Defacto complainant/petitioner had filed Criminal Revision Petition
No. 12 of 2006 to set aside the order of the learned Magistrate. The learned Sessions Judge discussed details about the nature of the offence and
learned Sessions Judge passed order on merits and confirmed the order of the Learned Magistrate, who passed the order u/s 258 Criminal
Procedure Code.
Challenging this order, the petitioner has filed the above Criminal Original Petition to set aside the order of the Learned Subordinate Court
Judicial Officers.
After hearing the learned Counsel for the petitioner and perusal of the citation furnished by him in Abdul Rehman Antulay Vs. R.S. Nayak and
another etc. etc.,
and the learned Counsels for the respondents 1 and 2 and learned Counsel for the State and perusal of the orders of the above mentioned Courts,
this Court is of the view that the Learned Magistrate dismissed the case on 22.5.2006, but the case was registered in the year 2004. About 2
years have lapsed in this case, without any further progress. Hence the learned Magistrate invoked Section 258 of Criminal Procedure Code,
which duly permits him to stop the case proceedings. And therefore the Magistrate had passed an order u/s 258 of Criminal Procedure Code,
which is perfectly correct. Further no irregularities in the said orders of the Courts can be found. Under the circumstances, this Court dismisses the
Criminal Original Petition No. 16950 of 2007.