Dr. Vaiyapuri Shakar vs The State Represented By
2022 Latest Caselaw 1187 Mad

                                                                                   Crl.A.No.623 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.01.2022

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                                 Crl.A.No.623 of 2021
                     Dr. Vaiyapuri Shakar                                 ... Appellant
                                                         Vs.
                     1.The State represented by,
                       Inspector of Police,
                       Karimangalam Police Station,
                        Dharmapuri District.
                        (Crime No.404 of 2021)
                     2.Devaraj
                     3.Venkatakrishnan                                    ... Respondents

                     PRAYER: The Criminal Appeal is filed under Section 14 A(2) of SC/ST
                     Act, pleased to set aside the order passed against the appellant on
                     27.09.2021 in C.M.P.No.1507 of 2021 on the file of the learned Principal
                     Sessions Judge, Dharmapuri District.
                                         For Appellant      :    Mr.Krishnasamy Chinnasamy
                                                                 (No Appearance)
                                         For Respondents :       Mr.S.Sugendran
                                                                Government Advocate (Crl.Side)
                                                         *****




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https://www.mhc.tn.gov.in/judis
                                                                                    Crl.A.No.623 of 2021


                                                                  A.D.JAGADISH CHANDIRA,J.

                                                                                                  ham
                                                        JUDGMENT

The Criminal Appeal has been filed against the dismissal of the

petition in C.M.P.No.1507 of 2021, vide order dated 27.09.2021, passed

by the learned Principal Sessions Judge, Dharmapuri District.

2. When the matter was listed for hearing on 10.01.2022, there was

no representation for the appellant, thereby, this Court, directed the

Registry to list the matter after two weeks (i.e.,today). Even today, there is

no representation for the appellant. Hence, this Criminal Appeal is

dismissed for default.

25.01.2022

ham

To

1.The Principal Sessions Judge, Dharmapuri District.

2.TheInspector of Police, Karimangalam Police Station, Dharmapuri District.

3.The Public Prosecutor, High Court of Madras.

Crl.A.No.623 of 2021

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