M.Suresh Kumar vs Nagarajan
2022 Latest Caselaw 11709 Mad

                                                                                Crl.R.C.No.1199 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated : 01.07.2022

                                                           CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                 Crl.R.C.No.1199 of 2019
                                                           and
                                              Crl.M.P.Nos.219 & 222 of 2019

                     M.Suresh Kumar                                                     .. Petitioner


                                                               Vs.

                     Nagarajan                                                         ..Respondent


                     PRAYER : Criminal Revision Case has been filed under sections 397
                     read with 401 of Criminal Procedure Code to set aside the judgment and
                     sentence passed on 19.7.2018 in C.A.No.7 of 2017 by the Principal
                     District Sessions Judge, Vellore wherein the judgment and Sentence
                     passed by the Judicial Magistrate (FTC) on 23.12.2016 in C.C.No.16 of
                     2016 was confirmed, dismiss the petitioner in C.C.No.16 of 2016 on the
                     file of the Judicial Magistrate (FTC), Vellore.


                                      For Petitioner       :     Mr.R.Lakshminarayan

                                      For Respondent       :     Mr.J.Jawahar



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https://www.mhc.tn.gov.in/judis
                                                                           Crl.R.C.No.1199 of 2019



                                                      ORDER

The learned counsel for the petitioner insisting for the

adjournment despite the fact that the matter is posted under the caption

for dismissal.

2. Since there was no representation on the earlier occasions,

when the matter was listed for final disposal. On 24.06.2022, this Court

though ready to pass an order on merit after hearing the counsel for the

respondent and perusing the records, the Court is not able to proceed in

view of the persistent request of the learned counsel for adjournment.

This Court is not inclined to entertain the practice of adjournment, even

when the matter is listing for dismissal.

3. Hence, this Criminal Revision Case is dismissed.

Consequently, the connected Criminal Miscellaneous Petitions are also

dismissed

01.07.2022

Internet : Yes/No Index: Yes/No

rpl

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1199 of 2019

To

1. The Principal District Sessions Judge, Vellore

2. The Judicial Magistrate / Fast Track Court, Vellore.

Dr.G.JAYACHANDRAN, J.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1199 of 2019

rpl

Crl.R.C.No.1199 of 2019 and Crl.M.P.Nos.219 & 222 of 2019

01.07.2022

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