Vasanthi vs The Inspector Of Police
2022 Latest Caselaw 9797 Mad

                                                                                   Crl.A.No.388 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 10.06.2022

                                                       CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                  Crl.A.No.388 of 2022



                Vasanthi                                                        ... Appellant

                                                        Versus

                1. The Inspector of Police,
                   W19 All Women Police Station,
                   Adayar.

                2. Balasingh                                                    ... Respondents


                Prayer : Criminal Appeal filed under Section 372 Cr.P.C, praying to call for

                records pertaining the order dated on October, 20, 2014 in S.C.No.122 of 2009

                on the file of Mahila Court, Chennai and set aside the judgment of acquittal and

                convict the accused based on the evidences by allowing this appeal.



                                  For Appellant    : No Appearance

                                  For Respondents : Mr.S.Vinoth Kumar,
                                                    Government Advocate (Crl.Side) for R1

                                                    No Appearance for R2

                                                         *****
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                                                                                     Crl.A.No.388 of 2022

                                                     JUDGMENT

This Appeal has been filed against the acquittal of the respondent/accused.

Thereby, the respondent/accused was acquitted for the offence under Section

498A(b), 420, 406, 307, 506(2) IPC r/w. Section 4 & 6 of Dowry Prohibition

Act. Repeatedly on several occasions, the learned counsel for the appellant has

not appeared. Therefore this Court, on the last occasion directed that the matter to

be posted under the dismissal caption.

2. Today when the matter came up for hearing, there is no appearance on

behalf of the learned counsel for the appellant. Therefore, this Criminal Appeal is

dismissed for non-prosecution.

10.06.2022 Index : yes/no Speaking order/Non-speaking order Anu

To

The Public Prosecutor, Madras High Court.

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

Crl.A.No.388 of 2022

D.BHARATHA CHAKRAVARTHY, J.

Anu

Crl.A.No.388 of 2022

10.06.2022

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