Saravanan vs P.Umamaheswari
2022 Latest Caselaw 11476 Mad

                                                                                 Crl.O.P.(MD)No.11568 of 2022




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 29.06.2022

                                                           CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                               Crl.O.P.(MD)No.11568 of 2022
                                                            in
                                              Crl.A.(MD) SR. No.20489 of 2022

                     Saravanan                                            ... Petitioner/Appellant


                                                                 vs.

                     P.Umamaheswari                                       ... Respondent/Respondent

                     PRAYER : Criminal Original Petition filed under Section 378(4) Cr.P.C,
                     to allow this special leave petition to take the appeal on file as against the
                     Judgment passed by the Judicial Magistrate, Fast Track Court (ML),
                     Theni, in S.T.C.No.114 of 2013 dated 27.04.2022.

                                  For Petitioner   : Mr.M.Karuppasamy Pandian


                                                          ORDER

This criminal original petition has been filed seeking leave to file

appeal challenging the Judgment of acquittal passed in S.T.C.No.114 of

2013 dated 27.04.2022.

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

Crl.O.P.(MD)No.11568 of 2022

2. Considering the reasons stated in the affidavit filed in support of

this petition, leave is granted and the petition is ordered accordingly.

29.06.2022

Index : Yes/No Internet : Yes/No csm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

Crl.O.P.(MD)No.11568 of 2022

K.MURALI SHANKAR, J.

csm

Crl.O.P.(MD)No.11568 of 2022 in Crl.A.(MD) SR. No.20489 of 2022

29.06.2022

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