Rajamanickam vs Balamurugan @ Balu
2022 Latest Caselaw 17400 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 08/11/2022

                                                            CORAM:

                                        THE HON'BLE MR JUSTICE G.ILANGOVAN

                                                 Crl.RC(MD)No.420 of 2020
                                                            and
                                                Crl.MP(MD)No.3713 of 2020

                 Rajamanickam                                        : Petitioner/Appellant/
                                                                       Accused
                                                             Vs.

                 Balamurugan @ Balu                                : Respondent/Respondent/
                                                                     Complainant

                                  Prayer: Criminal      Revision is filed under Section
                 397 r/w 401 of the Criminal Procedure Code, to call for the
                 records and to set aside the judgment passed in CA No.152
                 of 2018, dated 17/03/2020 on the file of the II Additional
                 District           and    Sessions    Judge,      Trichy,   by   confirming   the
                 judgment in STC No.197 of 2018, dated 23/11/2018 on the
                 file of the Judicial Magistrate at Manapparai and acquit
                 the petitioner and pass such further or other orders.


                                       For Petitioner         : No appearance
                                       For Respondent         : Mr.K.Gokul

                                                        O R D E R

On the earlier occasion, there was no

representation for the revision petitioner. So, the matter

is directed to be listed under the caption 'for orders', on

08/11/2022. Even today, there is no representation for the

revision petitioner.

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

G.ILANGOVAN, J

er

2.So, this criminal revision is dismissed for non-

prosecution. Consequently, connected Miscellaneous Petition

is closed.

08/11/2022

Index:Yes/No Internet:Yes/No

er

To,

1.The II Additional District & Sessions Judge, Trichy.

2.The Judicial Magistrate, Manapparai, Trichy District.

Crl.RC(MD)No.420 of 2020

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

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