Ramesh @ Shanmugam vs State
2021 Latest Caselaw 14783 Mad

                                                            1

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 23.07.2021

                                                         CORAM :

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             Crl.RC(MD)No. 729 of 2016

                  Ramesh @ Shanmugam                 ... Petitioner/Appellant/Sole Accused

                                                           Vs.

                  State, Rep. by the Inspector of Police,
                  Somanathapuram Police Station,
                  Sivagangai District.
                  (Crime No. 214 of 2010)          ... Respondent/Respondent/Complainant

                  PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
                  Criminal Procedure Code, to call for the records of the learned Fast Track
                  Mahila Court, Sivagangai in Crl.A. No.65 of 2014 by Judgment dated
                  14.10.2016, confirming the conviction and sentence of imprisonment
                  imposed by the learned Principal District Munsif Cum Judicial Magistrate,
                  Karaikudi in C.C. No.446 of 2010 dated 29.10.2014 set aside the Judgments
                  of the Courts below.
                                        For Petitioner    : No appearance
                                        For Respondent : Mr.R.M.S.Sethuraman
                                                         Government Advocate (crl. side)

                                                          *****
                                                         ORDER

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

representation on behalf of the petitioner. In the earlier three occasions also https://www.mhc.tn.gov.in/judis/

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

Criminal Revision case was directed to be posted today, i.e., on 23.07.2021,

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.

                  Index :Yes/No                                                         23.07.2021
                  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 Fast Track Mahila Court, Sivagangai.

2. The Principal District Munsif Cum Judicial Magistrate, Karaikudi.

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.729 of 2016

23.07.2021

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