Kaliyaperumal vs The Inspector Of Police
2022 Latest Caselaw 6986 Mad

                                                                            Crl.R.C.(MD) No.638 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 04.04.2022

                                                          CORAM:


                                  THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                 Crl.R.C.(MD)No.638 of 2021

                 Kaliyaperumal                                                ... Petitioner/
                                                                                  Appellant/
                                                                                  Accused No.3
                                                             Vs.

                 The Inspector of Police,
                 District Crime Branch,
                 Thanjavur.
                 (Crime No.13 of 2000)                                        ... Respondent/
                                                                                  Complainant/
                                                                                  Complainant

                 Prayer : This Criminal Revision has been filed under Section 397 r/w 401 of
                 Criminal Procedure Code, to call for the records pertaining to the C.A.No.126 of
                 2018 on the file of the learned II Additional District and Sessions Judge,
                 Thanjavur, order dated 30.04.2021 in C.C.No.135 of 2002 on the file of the
                 learned Judicial Magistrate No.I, Thanjavur and set aside the judgment, dated
                 24.09.2018.
                                    For Petitioner    : No Appearance
                                    For Respondent    : Mr.M.Aasha
                                                        Government Advocate (Criminal Side)

                 1/3

https://www.mhc.tn.gov.in/judis
                                                                            Crl.R.C.(MD) No.638 of 2021


                                                       ORDER

Already the learned counsel who appears on behalf of the petitioner has

returned the entire bundle to the petitioner and also withdrawn his appearance.

Therefore, this Court is directed to print the name of the petitioner in the cause

list. Even then, no one appeared on behalf of the petitioner through any Pleader

or by person.

2. Therefore, this Criminal Revision Case is dismissed for non-prosecution.

                                                                                04.04.2022
                 Index            : Yes/No
                 Internet         : Yes/No
                 mga

                 To:-

1.II Additional District and Sessions Judge, Thanjavur.

2. The Judicial Magistrate No.I, Thanjavur.

3. The Inspector of Police, District Crime Branch, Thanjavur.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.638 of 2021

G.K.ILANTHIRAIYAN.J

mga

Crl.R.C.(MD)No.638 of 2021

04.04.2022

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