P.Karnan vs C.Kulasekaran
2022 Latest Caselaw 8306 Mad

                                                                                     Crl.RC.No.699 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 20.04.2022

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                              Crl.RC.No.699 of 2019 and
                                               Crl.MP.No.9775 of 2019

                     P.Karnan                                              ... Petitioner
                                                          Vs.
                     C.Kulasekaran                                                ...Respondent

                     PRAYER: Criminal Revision Case filed under Section 397 r/w 401 of
                     Cr.P.C. to set aside the judgment passed by the learned Principal
                     Sessions Judge, City Civil Court, Chennai in Crl.A.No.257 of 2017 dated
                     22.02.2019 confirming the judgment passed by the learned Metropolitan
                     Magistrate(FTC-II), Egmore, Chennai in CC.No.2055 of 2015 dated
                     22.03.2017 and allow this criminal revision petition.


                                     For Petitioner    : No appearance

                                     For Respondent    : No appearance

                                                       ORDER

The present criminal revision has been filed praying to set

aside the judgment passed by the learned Principal Sessions Judge, City

Civil Court, Chennai in Crl.A.No.257 of 2017 dated 22.02.2019

confirming the judgment passed by the learned Metropolitan

https://www.mhc.tn.gov.in/judis Crl.RC.No.699 of 2019

Magistrate(FTC-II), Egmore, Chennai in CC.No.2055 of 2015 dated

22.03.2017.

2. Today when the criminal revision petition is came up for

hearing, there was no representation from either side.

3. Now on going through the order sheet maintained in this

criminal revision, despite of repeated adjournments, either the petitioner

nor his counsel is not appeared before this Court. Therefore, this Court

directed the Registry to post this matter today i.e.20.04.2022 under the

caption 'for dismissal'. Even after listing this matter under the caption 'for

dismissal', no one has appeared on behalf of the revision petitioner.

Hence, this criminal revision petition is dismissed 'for non prosecution'.

Consequently, connected miscellaneous petition is closed.

20.04.2022

Speaking/Non-speaking order Index: Yes / No Internet: Yes lok

https://www.mhc.tn.gov.in/judis Crl.RC.No.699 of 2019

To

1.The learned Principal Sessions Judge, City Civil Court, Chennai

2.The learned Metropolitan Magistrate(FTC-II), Egmore, Chennai

https://www.mhc.tn.gov.in/judis Crl.RC.No.699 of 2019

R.PONGIAPPAN, J.

lok

Crl.RC.No.699 of 2019

20.04.2022

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