Pratheeba vs Maheskumar
2021 Latest Caselaw 20234 Mad

                                                                                Crl.A.No.60 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:01.10.2021

                                                      CORAM:

                                     THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                 Crl.A.No.60 of 2019

                     Pratheeba                                              ...Appellant
                                                         Vs

                     1.Maheskumar

                     2.State:
                       The Inspector of Police,
                       All Women Police Station
                       Tambaram                                        ..Respondents

                     Prayer: Criminal Appeal is filed under Section 372 of Code of Criminal
                     Procedure praying to set aside the Judgment dated 09.07.2018 and made in
                     S.C.No.84/2016 on the file of Sessions Judge, Mahila Court, Chengalpattu
                     and to convict the respondents/accused for the offences which has been
                     clearly proved beyond reasonable doubts under Section 376 and 417 of
                     IPC.

                                         For Appellant    : Mr.S.Balasubramanian (NA)
                                         For Respondent-1 : Notice Served on R1
                                         For Respondent-2 : Mr.S.Sugendran
                                                            Government Advocate (Crl. Side)




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https://www.mhc.tn.gov.in/judis/
                                                                                   Crl.A.No.60 of 2019

                                                                               P.VELMURUGAN
                                                                                         dsn

                                                   JUDGMENT

The Criminal appeal has been filed by the defacto complainant against the order of acquittal dated 09.07.2018 made in S.C.No.84 of 2016 passed by the learned Sessions Judge, Mahila Court, Chengalpattu.

2. The matter came up before this Court on several occasions and

despite several opportunities given, none appeared on behalf of the

appellant/defacto complainant and so far the appeal has not been admitted.

It is seen that the appellant is not interested to proceed with the case.

Therefore appeal is rejected at the admission stage itself.

01.10.2021

ksa-2/dsn

To

1. The Sessions Judge, Mahila Court, Chengalpattu

2.The Inspector of Police, All Women Police Station, Tambaram

3.The Public Prosecutor High Court, Madras

4.The Section Officer, Criminal Section, High Court, Madras.

Crl.A.No.60 of 2019

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