V.Subramani vs State Rep By Its
2022 Latest Caselaw 6434 Mad

                                                                               Crl.A.No.498 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 29.03.2022

                                                 CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                               Crl.A.No.498 of 2019
                  V.Subramani                                               .. Appellant

                                                        Vs
                  1.State rep by its
                    Inspector of Police,
                    Arcot Town Police Station.

                  2.Pandian
                  3.Gopal
                  4.Parvathiammal                                           .. Respondents

                  Prayer: Criminal Appeal filed under Sections 372 r/w.401(5) of Cr.P.C.
                  praying to call for the records relating to the judgment of acquittal passed by
                  the learned II Additional District and Sessions Judge, Vellore at Ranipet,
                  Vellore District passed in Sessions Case No.220/2010 dated 30.08.2013 and
                  revise the same by setting aside the judgment of acquittal passed in favour of
                  the respondents 1 to 3 and its place, convict them of the charges framed
                  against them.
                               For Appellant             :     No appearance
                               For Respondent-1          :     Mr.Leonard Arul Joseph Selvam
                                                               Government Advocate
                               For Respondents-2 to 4 :        No appearance

                                                  JUDGMENT

When this Criminal Appeal came up for hearing on 23.03.2022, the

learned counsel appearing for the appellant has filed a memo for

withdrawing his appearance.

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

Crl.A.No.498 of 2019

2. After recording the said memo, this Court directed the Registry to

print the name of the appellant, who is the defacto complainant in

S.C.No.220 of 2010 on the file of the II Additional District and Sessions

Judge, Vellore at Ranipet, in the cause-list and to list the matter under the

caption 'For Dismissal'. Accordingly, this case was listed today under the

caption 'For dismissal'.

3. Even after printing the name of the appellant in the cause-list, none

appeared on behalf of the appellant either in person or through counsel.

Being the reason that the appeal has been preferred against the order of

acquittal, this Criminal Appeal is dismissed for non prosecution.

                                                                                        29.03.2022


                  Internet : Yes/No
                  Index     : Yes/No
                  rsi

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

Crl.A.No.498 of 2019

To

1.The II Additional District and Sessions Judge, Vellore at Ranipet, Vellore District.

2.The Inspector of Police, Arcot Town Police Station.

3.The Public Prosecutor, High Court of Madras, Chennai.

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

Crl.A.No.498 of 2019

R. PONGIAPPAN, J.

rsi

Crl.A.No.498 of 2019

29.03.2022

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