Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

S.Nanmugan vs A.Jothimani
2022 Latest Caselaw 4141 Mad

Citation : 2022 Latest Caselaw 4141 Mad
Judgement Date : 3 March, 2022

Madras High Court
S.Nanmugan vs A.Jothimani on 3 March, 2022
                                                                                     CRL.O.P.No.346 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 03.03.2022

                                                           CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                    Crl.O.P.No.346 of 2018
                     S.Nanmugan                                                 ... Petitioner
                                                           Versus
                     A.Jothimani                                               ... Respondent

                     PRAYER: Criminal Original Petition filed under Section 482 of the
                     Code of Criminal Procedure, to set aside the judgment and conviction
                     dated 17.08.2016 made in C.A.No.89 of 2015 on the file of II Additional
                     District and Sessions Judge, Erode confirming the judgement dated
                     15.05.2012 made in C.C.No.640 of 2009 on the file of Judicial
                     Magistrate No.1, Erode.
                                        For Petitioner     :      Mr.M.Vignesh,
                                                                  For C.S.Saravanan.
                                        For Respondent     :      No appearance

                                                            ORDER

The learned counsel for the petitioner submits that according to his

instruction, the cheque amount has been settled. But he is unable to

contact his client to get further instructions.

https://www.mhc.tn.gov.in/judis CRL.O.P.No.346 of 2018

M.NIRMAL KUMAR, J.

kmm

2. Recording the submission made by the learned counsel for the

petitioner, this Criminal Original Petition is dismissed.

03.03.2022 Index: Yes/No Internet: Yes/No kmm To The Additional Public Prosecutor, High Court, Madras.

CRL.O.P.No.346 of 2018

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter