C. Devi ... Revision vs G. Elangovan
2021 Latest Caselaw 16195 Mad

                                                            1

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 09.08.2021

                                                         CORAM :

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            Crl.RC(MD)No. 388 of 2016

                  C. Devi                                ... Revision Petitioner/Appellant/Accused

                                                           Vs.

                  G. Elangovan                            ... Respondent/Respondent/Complainant

                  PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
                  Criminal Procedure Code, to allow the revision and set aside the conviction
                  and sentence dated 19.08.2015, made in C.C. No.564 of 2014 on the file of
                  the learned Judicial Magistrate, Fast Track Court, Karur, as modified by the
                  Judgment, dated 23.03.2016, made in C.A. No. 8 of 2016, on the file of the
                  Sessions Court and Fast Track Mahila Court, Karur.


                                        For Petitioner   : No appearance
                                        For Respondent : Mr.Gokul Raj

                                                          *****

                                                         ORDER

When the Criminal revision case was taken up for hearing there was no

representation on behalf of the petitioner. In the earlier occasion on

03.08.2021 there was no representation on behalf of the petitioner. Therefore,

https://www.mhc.tn.gov.in/judis/

the Criminal Revision case was directed to be posted today, i.e., on

09.08.2021, under the caption 'for dismissal'.

2. Even today, neither the petitioner nor his counsel is present in this

Court to prosecute the case.

3. Therefore, this Criminal Revision Case stands dismissed for non

prosecution. The trial Court is directed to secure the petitioner, who was

sentenced for imprisonment and confine him to prison so as to undergo the

remaining period of imprisonment, if any. Bail bonds, if any executed, shall

stand terminated.

                  Index :Yes/No                                                         09.08.2021
                  Internet    :Yes/No
                  ksa

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/

To

1. The Sessions Court and Fast Track Mahila Court, Karur.

2. The Judicial Magistrate, Fast Track Court, Karur.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4. The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/

S.ANANTHI, J.

ksa

Order made in Crl.RC(MD)No.388 of 2016

09.08.2021

https://www.mhc.tn.gov.in/judis/