Constitutional Law Laboratory vs State Of Tamil Nadu
2021 Latest Caselaw 14304 Mad

                                                                           Crl.O.P.No.30310 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 16.07.2021

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                               Crl.O.P.No.30310 of 2018


                     Constitutional Law Laboratory,
                     through its Principal Consultant,
                     Shams Khwaja, Advocate
                     G-17, Fazal Enclave-I,
                     New Delhi – 110 025.                                     .. Petitioner

                                                          Vs.
                     State of Tamil Nadu
                     rep through its
                     learned Advocate General                                 .. Respondent

                     Prayer:Petition filed under Section 482 of Cr.P.C., to issue direction to the
                     District Courts in the State of Tamil Nadu to effect that the Judgment
                     directed to be circulated by the Hon'ble Supreme Court re: Priyanka
                     Srivastava & Anr. Versus State of U.P.2015 Cri.L.J.2396 is not applicable
                     in Criminal Complaint cases filed under section 200 Cr.P.C.


                                          For Petitioner : No appearance




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                Crl.O.P.No.30310 of 2018




                                                           ORDER

The petitioner has filed this petition, to issue direction to the

District Courts in the State of Tamil Nadu to effect that the Judgment

directed to be circulated by the Hon'ble Supreme Court re: Priyanka

Srivastava & Anr. Versus State of U.P.2015 Cri.L.J.2396 is not applicable

in Criminal Complaint cases filed under section 200 Cr.P.C.

2. When the Matter was listed for hearing on 09.07.2021, there was

no representation on behalf of the petitioner and hence the matter was

posted on 14.07.2021. When the matter was taken for hearing on

14.07.2021, once again there is no representation for the petitioner and in

order to give one more opportunity to the petitioner, the matter was again

directed to be listed on 16.07.2021 under the caption ''For Dismissal''.

Today, the case is listed for hearing under the caption “for dismissal” but

today also none represented on behalf of the petitioner.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.30310 of 2018

3. Accordingly, this Criminal Original Petition is dismissed for

non prosecution.

16.07.2021 sk

Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No

To

1. The Advocate General, State of Tamil Nadu, Office of the Advocate General, High Court, Chennai.

2.The Public Prosecutor, High Court of Madras, Chennai 600 104.

https://www.mhc.tn.gov.in/judis/ Crl.O.P.No.30310 of 2018

M.DHANDAPANI,J.

sk

Crl.O.P.No.30310 of 2018

16.07.2021

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