K.Arumugam vs The State Rep. By
2021 Latest Caselaw 17344 Mad

                                                                              Crl.R.C(MD)No.139 of 2017


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED :24.08.2021

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                          Crl.R.C(MD)No.139 of 2017

                  K.Arumugam                                          ... Petitioner


                                                     Vs.

                  1.The State rep. by
                    The Inspector of Police,
                    Karur Town Police Station,
                    Karur.
                    Cr.No.1139 of 2005.                    ...1st Respondent/1st Respondent/
                                                                       Complainant
                  2.K.Venkatesan                           ... 2nd Respondent/2nd Respondent/
                                                                       Accused


                  Prayer: Criminal Revision Case filed under Section 397 r/w 401 of the
                  Criminal Procedure Code, to set aside the judgment made in C.A.No.81
                  of 2016 passed by the Fast Track Mahila Court, Karur, dated 19.12.2016
                  confirming the judgment made in C.C.No.777 of 2009 passed by the
                  Judicial Magistrate No.I, Karur, dated 07.10.2016.


                                        For Petitioner      : No appearance
                                        For R1              : Mr.E.Antony Sahaya Prabakar
                                                              Government Advocate (Crl.side)

                                        For R2              : Mr.T.Antony Arul Raj




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                                                                           Crl.R.C(MD)No.139 of 2017



                                                     JUDGMENT

Previously, when the matter was taken up for hearing on

12.08.2021, the learned counsel appearing for the revision petitioner

appeared before this Court and filed a memo for withdrawing his

appearance. After recording the memo filed by the learned counsel

appearing for the revision, this Court directed the Registry to print the

name of the petitioner in the cause list and list the matter on 24.08.2021

under the caption 'For Dismissal'.

2. Today, when the matter is came up for hearing under the

caption for dismissal, there is no representation on behalf of the revision

petitioner. Hence, the Criminal Revision Case is dismissed for default.

                                                                          24.08.2021

                  Index            : Yes/No
                  Internet : Yes/No
                  am

                  To

1.The Fast Track Mahila Court, Karur.

2.The Judicial Magistrate No.I, Karur.

3.The Inspector of Police, Karur Town Police Station, Karur.

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

Crl.R.C(MD)No.139 of 2017

R.PONGIAPPAN, J.

am

Crl.R.C(MD) No.139 of 2017

24.08.2021

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