CRL RC(MD). No.196 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATE : 22.09.2022
PRESENT
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
CRL RC(MD) No.196 of 2022
D.Ramamoorthy ... Revision Petitioner/complainant
Vs
R.Murugesan ...Respondent/Accused
PRAYER: Criminal Revision Case is filed under Section 397 r/w 401 of
the Criminal Procedure Code, to set aside the orders passed in C.C.No.29
of 2007 dated 04.12.2018 on the file of the Judicial Magistrate No.1,
Virudhunagar and allow the above Criminal Revision Petition and
remitted the case in C.C.No.29 of 2007 on the file of the Judicial
Magistrate No.1, Virudhunagar in a speedy manner within a time frame
as fixed by this Court.
For Petitioner : Mr.G.Mariappan
For Respondent : No appearance
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https://www.mhc.tn.gov.in/judis
CRL RC(MD). No.196 of 2022
ORDER
This Revision is filed against the order of dismissal acquitting the accused in C.C.No.29 of 2007 dated 04.12.2018 by the learned Judicial Magistrate No.1, Virudhunagar.
2.Against the order of dismissal only appeal will lie. This revision has been filed by misconception after the dismissal of the complaint.
3.In view of the above, this Criminal Revision Case is disposed of.
The petitioner is at liberty to workout his remedy before the appropriate forum. The Registry is directed to return the judgment to the revision petitioner to process further.
(G I J) 22.09.2022 ta 2/4 https://www.mhc.tn.gov.in/judis CRL RC(MD). No.196 of 2022 To
1.The Judicial Magistrate No.1, Virudhunagar
2.The Judicial Magistrate No.1, Virudhunagar
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis CRL RC(MD). No.196 of 2022 G.ILANGOVAN,J ta CRL RC(MD) No.196 of 2022 22.09.2022 4/4 https://www.mhc.tn.gov.in/judis