E BASKARAN Vs. STATE

JUDGEMENT

(1.) THE petitioners herein are the accused in C.C.No.3225 of 2001, on the file of the II Metropolitan Magistrate, Egmore, Chennai, and the final report has been filed against the petitioners for the offences under Sections 341, 352, 294(b), 323 and 506(ii) IPC.

(2.) THE learned counsel for the petitioners submits that the alleged date of occurrence is 23.01.2001 and the complaint was registered on 10.02.2001 and final report was filed on 23.04.2001. Thereafter, there was no progress in the trial. The petitioner had been attending the court for the past 10 years. Even a single witness was not examined by the prosecution and the case was adjourned periodically. In the said circumstance, the petitioner seeks to quash the proceedings.

(3.) THE learned Government Advocate (Criminal side) submits that the second accused in this case did not appear before the trial Court from 01.10.2007 to 31.01.2009 and non bailable warrant was pending.