Madras High Court
M.Soundaram vs Manickam on 6 September, 2021
1 S.A.NO.1869 OF 2002
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.09.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
S.A.No.1869 of 2002
1. M.Soundaram
2. Muthaiah ... Appellants/Respondents/
Plaintiffs
Vs.
1. Manickam
2. Vellaikannu
3. Arumugam
4. Muthu Konar
5. Annamalai ... Respondents /Appellants/
Defendants 1,2,5 & 6
Prayer: Second appeal filed under Section 100 of
C.P.C., against the judgment and decree made in A.S.No.94 of
1999 on the file of the Sub Court, Sivagangai, dated
08.07.2002 against the judgment and decree of the Principal
District Munsif Court, Sivagangai, in O.S.No.306 of 1997
dated 14.12.1998.
For Appellants : Mr.B.Ponnupandi,
for Ms.V.J.Latha.
For R-1 to R-3 : Mr.N.Maninarayanan
***
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1/3
2 S.A.NO.1869 OF 2002
JUDGMENT
The learned counsel appearing for the appellants
informs the Court that the letter sent to the parties has been
returned with an endorsement “died” and the steps have not
been taken to bring the legal heirs on record. The learned
counsel reports no instructions.
2. This second appeal is dismissed for
non-prosecution. No costs.
06.09.2021
Index : Yes / No
Internet : Yes/ No
PMU
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.
2. Web copy of this order shall be
uploaded on 07.09.2021.
https://www.mhc.tn.gov.in/judis/
3 S.A.NO.1869 OF 2002
Note : Web copy of this order
shall be uploaded on 07.09.2021
G.R.SWAMINATHAN,J.
PMU
To:
1. The Sub Judge,
Sivagangai.
2. The Principal District Munsif,
Sivagangai.
3. The Record Keeper, V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
S.A.No.1869 of 2002
06.09.2021
https://www.mhc.tn.gov.in/judis/
4 S.A.NO.1869 OF 2002
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
( Criminal Jurisdiction )
Date : 06/09/2021
PRESENT
The Hon`ble Mr.Justice G.R.SWAMINATHAN
CRL OP(MD). No.9585 of 2021
S.P.Subramanian,
S/o.Paramasivam, Door No.W2/5f,
Samikulam, Chinnamanur, Uthamapalayam,
https://www.mhc.tn.gov.in/judis/
5 S.A.NO.1869 OF 2002
Theni District..
... Petitioner/Accused
Vs
The Inspector of Police,
All Women Police Station, Theni, Theni
District. (Crime No.9/2021).
... Respondent/Complainant
For Petitioner : M/s.Jeyakumaran.J,
Advocate.
For Respondent : Mr.Muthumanickam,
Government Advocate (Crl.Side)
PETITION FOR ANTICIPATORY BAIL Under Sec.438 of Cr.P.C
PRAYER :-
C-58AB. For Anticipatory Bail in Crime No.9 of 2021 on the file
of the Respondent Police.
ORDER : The Court made the following order :-
Heard the learned counsel appearing for the petitioner and the
learned Government Advocate(Crl. Side) appearing for the respondent.
2. The petitioner apprehending arrest at the hands of the
respondent police for the offences punishable under sections ___ of
I.P.C., in Crime No. ___ of 20__ on the file of the respondent
police, seek/s anticipatory bail.
4. In the view of the above, I am inclined to grant anticipatory
bail to the petitioner with certain conditions. Accordingly,
petitioner is ordered to be released on bail in the event of arrest
or on his/her/their appearance before the learned , and on
his/her/their executing a bond for a sum of Rs.10,000/- (Rupees Ten
thousand only) with two sureties each for a like sum to the
satisfaction of the learned Magistrate concerned and on further
condition that the petitioner shall appear before the respondent
police as and when required for interrogation. The petitioner shall
comply with the conditions stipulated under Section 438 Cr.P.C
scrupulously.
5. The petitioner shall appear before the concerned Magistrate
within a period of 15 days from the date on which the order copy made
ready, failing which, the petition for anticipatory bail shall stand
dismissed.
(G R S J)
06.09.2021
PMU
https://www.mhc.tn.gov.in/judis/
6 S.A.NO.1869 OF 2002
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.
TO
1. The Inspector of Police,
All Women Police Station, Theni, Theni
District. (Crime No.9/2021).
2. The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis/
7 S.A.NO.1869 OF 2002
G.R.SWAMINATHAN,J
PMU
ORDER
IN
CRL OP(MD) No.9585 of 2021
Date : 06/09/2021
https://www.mhc.tn.gov.in/judis/
