C.Shanmugam vs The State Of Tamil Nadu
2022 Latest Caselaw 16590 Mad

                                                                               CRL.R.C.No.405 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 18.10.2022

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                               CRL.R.C.No.405 of 2018

                C.Shanmugam                                                        ... Petitioner

                                                          Vs.

                The State of Tamil Nadu,
                Rep. by the Inspector of Police,
                Omalur Police Station,
                Omalur,
                Salem District.                                               ... Respondent
                Prayer: The Criminal Revision case filed under Section 397 r/w 401 of Cr.P.C.
                praying to set aside the judgment and sentence dated 03.03.2018 passed in
                C.A.No.111 of 2016 on the file of the III Additional Sessions Judge, Salem,
                confirming the judgment and sentence dated 20.10.2016 in C.C.No.5 of 2013
                on the file of the District Munsif-cum-Judicial Magistrate, Omalur.
                                        For Petitioner     : No appearance

                                        For Respondent     : Mr.A.Gopinath
                                                             Government advocate

                                                    ORDER

When the matter was taken up for hearing on 17.10.2022, there was no

representation on the side of the petitioner and hence, the matter was directed

to be listed on 18.10.2022 under the caption “For Dismissal”.

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CRL.R.C.No.405 of 2018

2. Even today, there is no representation on the side of the petitioner.

Hence, the Criminal Revision case is dismissed for non prosecution.

18.10.2022 ata Index : Yes / No Speaking / Non Speaking order

To

1. The III Additional Sessions Judge, Salem.

2.The District Munsif-cum-Judicial Magistrate, Omalur, Salem.

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

CRL.R.C.No.405 of 2018

G.K.ILANTHIRAIYAN, J.

ata

Crl.R.C.No.405 of 2018

18.10.2022

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