Venkatachalapathi vs The Inspector Of Police
2021 Latest Caselaw 15284 Mad

                                                           1

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 29.07.2021

                                                         CORAM :

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             Crl.RC(MD)No. 623 of 2016
                  1. Venkatachalapathi
                  2. Shanmugasundaram               ...Petitioners/Appellants/A-1 & A-2
                                                           Vs.

                  The Inspector of Police,
                  Thirupuvanam Police Station,
                  Sivagangai District.
                  (Crime No.253 of 2007)       ...Respondent/Respondent/Complainant

                  PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
                  Criminal Procedure Code, to set aside the Judgment dated 21.03.2016 made
                  in Crl.A.No.7 of 2012 on the file of the Mahila Court, Sivagangai by
                  modifying the Judgment of the learned Assistant Sessions Judge, Sivagangai
                  in S.C. No.76 of 2008 dated 20.01.2012 by convicting the petitioners.


                                        For Petitioner   : No appearance
                                        For Respondent : Mr.RMS.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 two 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 29.07.2021,

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. The trial Court is directed to secure the Petitioners/A-1 & A-2,

who were sentenced for imprisonment and confine them to prison so as to

undergo the remaining period of imprisonment, if any. Bail bonds, if any

executed, shall stand terminated.

                  Index :Yes/No                                                         29.07.2021
                  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 Special Judge, Mahila Court, Sivagangai.

2. The Assistant Sessions Judge, Sivagangai.

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.623 of 2016

29.07.2021

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