R.Subramanian vs Rangammal
2022 Latest Caselaw 8978 Mad

                                                                              Crl.R.C.(MD) No.111 of 2020

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        DATED : 27.04.2022

                                                             CORAM:


                                     THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                   Crl.R.C.(MD)No.111 of 2020
                                                               in
                                                   Crl.M.P(MD)No.997 of 2020

                     R.Subramanian                                                       ... Petitioner

                                                                Vs.

                     Rangammal                                                           ...Respondent


                     Prayer : This Criminal Revision has been filed under Section 397(1) r/w 401
                     of Criminal Procedure Code, to call for the entire records and set aside the
                     judgment passed by the III Additional District and Sessions Court, Thanjavur
                     at Pattukottai in Crl.ANo.67 of 2018 dated 22.03.2019, reversing the
                     judgement passed by the learned Judicial Magistrate, Fast Track Court,
                     Pattukottai in STC No.1 of 2014 dated 26.03.2015.


                                       For Petitioner       : No Appearance


                                       For Respondent       : Mr.J.Sulthan Basha
                                                              for M/s.Ajmal Associates




                     1/2
https://www.mhc.tn.gov.in/judis
                                                                             Crl.R.C.(MD) No.111 of 2020

                                                                              G.K.ILANTHIRAIYAN.J,

                                                                                                    aav

                                                            ORDER

When the matter is taken up for hearing on 25.04.2022, there was no

representation on behalf of the petitioner, thereby the matter was ordered to

be listed under the caption 'for dismissal' on 27.04.2022.

2. Even today (27.04.2022) when the matter is taken up for hearing for

hearing, there is no representation on behalf of the petitioner, hence the

petition stands dismissed for non prosecution. Consequently connected

miscellaneous petition is also closed.

                                                                                          27.04.2022
                     Index              : Yes/No
                     Internet           : Yes/No
                     aav

                     To

1. The III Additional District and Sessions Court, Thanjavur at Pattukottai

2. The Judicial Magistrate, Fast Track Court, Pattukottai

Crl.R.C.(MD)No.111 of 2020 in Crl.M.P(MD)No.997 of 2020

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