P.Rajendran vs K.Chandrasekar
2022 Latest Caselaw 13306 Mad

                                                                                Crl.R.C.No.865 of 2015



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 25.07.2022

                                                          CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                 Crl.R.C.No.865 of 2015


                     P.Rajendran                                                 .. Petitioner


                                                              Vs.

                     K.Chandrasekar                                             ..Respondent


                     PRAYER : Criminal Revision Case has been filed under sections 397
                     read with 401 of Criminal Procedure Code to set aside the judgment of the
                     Additional District and Sessions Judge, Krishnagiri District, made in
                     Crl.A.No.12 of 2014, dated 23.04.2015 confirming the judgment passed
                     by the Judicial Magistrate, Fast Track Court, Hosur, Krishnagiri District in
                     S.T.C.No.104 of 2012, dated 24.02.2014.


                                     For Petitioner       :     No appearance

                                     For Respondent       :     No appearance




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https://www.mhc.tn.gov.in/judis
                                                                            Crl.R.C.No.865 of 2015



                                                          ORDER

This Criminal Revision Case is preferred by the accused

against the concurrent finding of the Courts below in a criminal complaint

filed under Section 138 of the Negotiable Instruments Act.

2. There was no representation for the petitioner for the past

seven years after securing the suspension of sentence. The petitioner has

not taken any steps to serve notice on the respondent / defacto

complainant.

3. When the matter taken up for final hearing on 18.07.2022,

there was no representation for the petitioner. Hence, today the matter was

posted under the caption for dismissal. Even today, there is no

representation for the petitioner.

4. Hence, the Criminal Revision Case is dismissed for

default. The suspension of sentence ordered by this Court dated

20.08.2015 shall stands cancelled. The conviction and sentence imposed

https://www.mhc.tn.gov.in/judis Crl.R.C.No.865 of 2015

by the Trial Court, which is confirmed by the Appellate Court stands

unaltered. The Trial Court is hereby directed to secure the accused and

commit him to prison to undergo sentence.

25.07.2022

Internet : Yes/No Index: Yes/No

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To

1.The Additional District and Sessions Judge, Krishnagiri District.

2. The Judicial Magistrate, Fast Track Court, Hosur, Krishnagiri District.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.865 of 2015

Dr.G.JAYACHANDRAN, J.

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Crl.R.C.No.865 of 2015

25.07.2022

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