L. Venkatesan vs P. Balaji
2022 Latest Caselaw 11688 Mad

                                                                             Crl.RC. SR No. 32224 of 2021
                                                                                                       &
                                                                                Crl.M.P.No. 10070 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 01.07.2022

                                                         CORAM

                       THE HON'BLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                               Crl.R.C.SR. No. 32224 of 2021

                                                            &

                                                Crl.M.P. No. 10070 of 2021



                     L. Venkatesan                                      ..Petitioner
                                                           Vs.
                     P. Balaji                                          ..Respondent


                     Prayer in Crl.R.C. SRNo.32224 of 2021: Criminal Revision Case as

                     against the judgment dated 27.09.2019 passed in Crl.A. No. 24 of 2015 by

                     the Additional District Court (FTC), Arni, Thiruvannamalai District and set

                     aside the same.

                     Prayer in Crl.M.P. No. 10070 of 2021:        Petition filed under Section 5 of

                     the Limitation Act to condone the delay of 79 days in filing the above

                     criminal revision case.

                                        For Appellant       ::    Mr.T.M. Kannan
https://www.mhc.tn.gov.in/judis
                                                                               Crl.RC. SR No. 32224 of 2021
                                                                                                         &
                                                                                  Crl.M.P.No. 10070 of 2021

                                                            D. BHARATHA CHAKRAVARTHY,J.

                                                                                                       nv

                                                           ORDER

The criminal miscellaneous petition has been listed today under the

caption "for reporting compliance".

2. It is seen that earlier, this Court had passed an order on

04.10.2021 condoning the delay on condition that the petitioner has to

deposit a sum of Rs.50,000/- within a stipulated time, failing which the

condone delay petition would stand automatically dismissed.

3. Today, when the matter is taken up, it is brought to the notice

of this Court that the said condition has not been complied with. Therefore,

the criminal miscellaneous petition stands dismissed. Consequently, the

criminal revision also stands rejected at SR stage itself.

01.07.2022 nv To

1. Addl. District Court (FTC), Arni, Thiruvannamalai District.

2. The Judl. Magistrate Court, Arni.

Crl.R.C.SR. No. 32224 of 2021 &Crl.M.P. No. 10070 of 2021 https://www.mhc.tn.gov.in/judis