Pradheep Kumar And Others vs State Of Tamil Nadu And Others

P.Dhanabal, J

These Criminal Original Petitions coming on for orders on this day under the caption “For extension of time” and upon perusing the earlier orders of this Court dated 01/11/2022 and requisition letter submitted by the Judicial Magistrate, Valliyoor vide letter D.No.1817/2023, dated 16/06/2023, this Court made the following order The learned Judicial Magistrate, Valliyoor by his letter dated 16.06.2023 has sought three months time to dispose of the cases in C.C. Nos.2 and 3 of 2023 and DVC No.35 of 2022.

Already this Court had directed the learned Judicial Magistrate, Valliyoor to dispose of the cases in C.C. Nos.2 and 3 of 2023 and DVC No.35 of 2022 within a period of six months from the date of receipt of a copy of the order, but the learned Magistrate has sought time alleging that as against A1, Non Bailable Warrant is pending and the some of the accused refused to receive summons and summons were sent to some of the accused through Superintendent of Police, Kanniyakumari District for execution of warrant. Thereafter NBW as against A1 and A2 was recalled. In the meantime the time granted by this Court is going to be expired and the case is pending for disposal of Crl.M.P.No.2843 of 2023 and complainant side evidence. The C.C. No.3 of 2023 is pending for service of witness summons and posted for P.W.1 chief continuation, hence he is unable to dispose the case within the time stipulated by this Court. Further the delay occurred due to the non- service of summons to A1, A3 to A5 and execution of warrant against A1 and A2.

Considering the request made by the learned Judicial Magistrate, Valliyoor and also considering the facts and circumstances of the case, time already granted by this Court to dispose the cases in C.C. Nos.2 and 3 of 2023 and DVC No.35 of 2022 is extended by another three months from the date of receipt of a copy of this order.