E.Anbujothy vs P.Thangam
2021 Latest Caselaw 17448 Mad

                                                                                  Crl.R.C.No.595 of 2016
                                                                     and Crl.M.P.Nos.4130 & 4132 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 25.08.2021

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.R.C.No.595 of 2016
                                           and Crl.M.P.Nos.4130 & 4132 of 2016

                      E.Anbujothy                                  ... Petitioner/Accused
                                                           Vs.
                      P.Thangam                            ... Respondent/Complainant
                      PRAYER: This Criminal Revision Case has been filed under Section
                      397(3) and 401 of Cr.P.C., to set aside the judgment dated 14.07.2014
                      made in C.C.No.181 of 2013, on the file of the learned Judicial
                      Magistrate (Fast Track Court), Vellore, as confirmed in C.A.No.62 of
                      2014, dated 01.02.2016, on the file of the learned Principal District and
                      Sessions Judge, Vellore.
                                 For Petitioners        : Mr.P.Chandrasekar
                                 For Respondent         : No appearance

                                                       ORDER

On 18.08.2021, the learned counsel for the revision petitioner

submitted that he has no instructions from his client and hence, the

Registry was directed to print the name of the revision petitioner in the

cause list and the Registry has printed the name of the revision petitioner

in the cause list.

http://www.judis.nic.in

Crl.R.C.No.595 of 2016 and Crl.M.P.Nos.4130 & 4132 of 2016

RMT.TEEKAA RAMAN, J.

dua

2.Today (25.08.2021), when the matter is called, there is no

representation for the revision petitioner. Hence, this Criminal Revision

Case stands dismissed for default. Consequently, connected

miscellaneous petitions stand closed.

25.08.2021 Index : Yes/No Internet : Yes/No dua

To

1.The Judicial Magistrate (Fast Track Court), Vellore.

2.The Principal District and Sessions Judge, Vellore.

Crl.R.C.No.595 of 2016 and Crl.M.P.Nos.4130 & 4132 of 2016

http://www.judis.nic.in