ORDER
This Suo Motu Case is dealt with in an extraordinary manner by the Dedicated Bench, pursuant to Suo Motu.W.P.(Crl.) No.618 of 2025.
2. This case is registered for alleged offences under Section 15(3) of Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 and Section
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51 and 63(a) of Copyright Act, 1957. The allegation in this case is that the accused was found to be in possession of pirated Cassettes of Tamil Movies. It is submitted that case has been pending from the year 2019 and the accused has been attending the Court regularly.
3. Considering the factual matrix, context of the case and the antecedents of the accused, any further continuance of trial would impinge upon the accused's right to a speedy trial. Due to the passage of time, a meaningful trial is unlikely, and no useful purpose would be served.
4. Accordingly, the case in STC.106 of 2019 on the file of Judicial Magistrate Court, Dharapuram, Dharapuram Taluk, Tiruppur shall stand quashed and this Suo Motu Transfer Case stand disposed of.
18.09.2025
nsl
Note to the Trial Court: This order is digitally signed and communicated electronically alone. The Trial Court shall take note of the order and accordingly classify the case pending before them as allowed / dismissed / disposed of, etc, and while doing so, consider any applications such as disposal of properties, etc., and pass appropriate orders, as may be necessary. Further, the Court below is directed to dispatch the copy of this order to all concerned.
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D.BHARATHA CHAKRAVARTHY, J.
nsl Suo Motu TR.No.4028 of 2025
18.09.2025
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