V.K.Balamurugan vs D.Paulraj
2022 Latest Caselaw 4054 Mad

                                                                           Crl.M.P.(MD) No.3755 of 2019


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 02.03.2022

                                                  CORAM:

                           THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                       Crl.M.P.(MD) No.3755 of 2019
                                                    in
                                      Crl.R.C(MD)SR.No. 562 of 2019

                V.K.Balamurugan                                                ...Petitioner

                                                        Vs.


                D.Paulraj                                                      ...Respondent


                PRAYER in Crl.M.P(MD)No.3755 of 2019: Criminal Miscellaneous

                Petition filed under Section 5 of Limitation Act, praying this Court to

                condone the delay of 99 days in filing the Criminal Revision against the order

                passed by the VI Additional District and Sessions Court, Madurai in

                Crl.A.No. 105 of 2016 dated 27.04.2018 confirmed in S.T.C.No. 316 of 2012

                dated 01.11.2016 on the file of the Judicial Magistrate No.1, Fast Track Court

                at Magisterial Level, Madurai.




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https://www.mhc.tn.gov.in/judis
                                                                               Crl.M.P.(MD) No.3755 of 2019


                PRAYER In Crl.R.C.(MD)SR. No.532 of 2019:This Criminal Revision

                Petition filed under Section 397 r/w 401 Cr.P.C. to set aside the judgment

                passed by the VI Additional District and Sessions Judge, Madurai made in

                Crl.A.No. 105 of 2016 dated 27.04.2018 by confirming the sentence passed

                in S.T.C.No. 316 of 2012 on the file of the Judicial Magistrate No.1, Fast

                Track Court at Magistrate Level, Madurai dated 01.11.2016.



                                      For Petitioner     : M/s.A.K.Manikam


                                                       ORDER

This petition has been filed seeking direction to condone the delay of

99 days in filing the Criminal Revision against the order passed by the VI

Additional District and Sessions Court, Madurai in Crl.A.No. 105 of 2016,

dated 27.04.2018, confirmed in S.T.C.No. 316 of 2012, dated 01.11.2016, on

the file of the Judicial Magistrate No.1, Fast Track Court at Magisterial Level,

Madurai.

2.The learned Counsel for the petitioner filed a memo on 15.07.2021,

stating that the entire bundles were handed over to the petitioner and also

https://www.mhc.tn.gov.in/judis Crl.M.P.(MD) No.3755 of 2019

withdrawn his memo of appearance on behalf of the petitioner.

3.Thereafter, even till today, the petitioner failed to engage any counsel

to represent him before this Court and the petitioner also failed to appear

before this Court in person.

4.In view of the above, this criminal miscellaneous petition stands

dismissed for default. Consequently, the criminal revision petition in

Crl.RC(MD)No.SR550 of 2019, stands rejected in SR stage itself.

02.03.2022

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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.M.P.(MD) No.3755 of 2019

G.K.ILANTHIRAIYAN,J.

lr

Crl.M.P.(MD) No.3755 of 2019

02.03.2022

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