R.Kannan vs K.Venkatasubramaniyan
2021 Latest Caselaw 14775 Mad

                                                                                    Crl.R.C.No.282 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED : 23.07.2021

                                                            CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                      Crl.R.C.No.282 of 2015

                     R.Kannan                                           ... Petitioner/Accused

                                                               Vs.
                     K.Venkatasubramaniyan                              ... Respondent/Complainant


                     PRAYER: This Criminal Revision Case has been filed under Sections
                     397 and 401 of Cr.P.C against the dismissal order passed in C.A.No.145
                     of 2012 by the learned XVII Additional Sessions Judge at Chennai, dated
                     28.01.2015 as against the conviction passed in C.C.No.13479 of 2005 by
                     the Metropolitan Magistrate, Fast Track Court – II, Egmore, Chennai,
                     dated 28.06.2012, under Section Section 138 of the Negotiable
                     Instruments Act, 1881, by its conviction under Section 255(2) of Cr.P.C
                     and sentence to pay a compensation of twice the cheque amount to the
                     complainant within one month from the date of passing of the judgment
                     in default to undergo simple imprisonment for a period of one month.


                                     For Petitioner          : No appearance
                                     For Respondent          : Mr.R.Bharathi




https://www.mhc.tn.gov.in/judis/
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                                                                              Crl.R.C.No.282 of 2015

                                                                 RMT.TEEKAA RAMAN, J.

                                                                                               dua
                                                      ORDER

For the past three months there was no representation for the

revision petitioner and hence on 05.07.2021, the matter was posted under

the caption “for dismissal”. Even today, there is no representation for the

revision petitioner. Accordingly, this Criminal Revision Case stands

dismissed for default.

23.07.2021 Index : Yes/No Internet : Yes/No dua

To

1.The XVII Additional Sessions Judge at Chennai.

2.The Metropolitan Magistrate, Fast Track Court – II, Egmore, Chennai.

Crl.R.C.No.282 of 2015

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