Rajamanickam vs Pandidurai
2021 Latest Caselaw 14898 Mad

                                                                             Crl.R.C.(MD) No.416 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 26.07.2021

                                                        CORAM :

                  THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                               Crl.R.C.(MD) No.416 of 2017

                Rajamanickam                                                      ... Petitioner
                                                           vs.

                Pandidurai                                                        ... Respondent

                Prayer:- This Criminal Revision Case filed under Section 397(1) r/w 401 of the
                Code of Criminal Procedure, to call for the records in C.A.No.42 of 2014 order
                dated 29.04.2017 on the file of the Fast Track cum Mahila Court, Sivagangai in
                confirming the judgment in S.T.C.No.75 of 2013 on the file of the Fast Track
                Court(Magistrate Level), Karaikudi order dated 30.07.2014 and set aside the
                same.


                                   For Petitioner    : No appearance

                                   For Respondent    : No appearance

                                                         ORDER

When the case came up for hearing on 27.04.2021, the learned counsel

for the petitioner sought time to advance the arguments after the summer

vacation. Therefore, the case was adjourned to 18.06.2021. On 18.06.2021,

when the case came up for hearing, a joint compromise memo was filed, but it

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Crl.R.C.(MD) No.416 of 2017

could not be recorded without verifying the complainant and the accused

personally as the case arose out of bouncing of the cheque. Therefore, the case

was adjourned to 09.07.2021 with a direction to both parties to appear before

the Registrar (Judicial) of this Court on 16.07.2021.

2.The Registrar (Judicial) of this Court had filed his report stating that

both parties had not appeared before him. It is seen that the parties are not

interested in settling the matter. Hence, this Criminal Revision Case is

dismissed for non prosecution.

3.The learned Judge, Fast Track Court Mahila Court, Karaikudi is

directed to issue warrant against the petitioner/accused. A copy of this order to

be sent to the learned Chief Judicial Magistrate, Sivagagai and the learned

Principal District Judge, Sivagangai and the Additional District Judge, Fast

Track Court, Mahila Court, Sivagangai for follow up.

                Index              : Yes / No                               26.07.2021
                Internet           : Yes / No
                mm

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Crl.R.C.(MD) No.416 of 2017

To

1.The Judge, Fast Track Court, Karaikudi.

2.The Chief Judicial Magistrate, Sivagagai.

3.The Principal District Judge, Sivagangai.

4.The Additional District Judge, Fast Track Court, Mahila Court, Sivagangai.

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Crl.R.C.(MD) No.416 of 2017

SATHI KUMAR SUKUMARA KURUP, J.

mm

Crl.R.C.(MD) No.416 of 2017

26.07.2021

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