Arjun Amaravathi Chits (P) Ltd vs M.Mahaeswari
2022 Latest Caselaw 16604 Mad

                                                                                Crl.A.Sr.No.17475 of 2021
                                                                             and Crl.O.P.No.23317 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 18.10.2022

                                                         CORAM:

                                     THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                                 Crl.A.Sr.No.17475 of 2021
                                                            and
                                                 Crl.O.P.No.23317 of 2022

                     Arjun Amaravathi Chits (P) Ltd
                     Having Office at
                     D.No.502, 100 Feet Road,
                     Gandhipuram,
                     Coimbatore – 641 012,
                     Rep.by its Authorised Signatory
                     A.Sathyaseelan.                                   ... Appellant/Petitioner
                                                                            (in Crl.A & Crl.M.P)
                                                            ..vs..

                     M.Mahaeswari                                      ... Respondent
                                                                       (in Crl.A & Crl.M.P)

                                  Criminal Appeal filed under Section 378 Cr.P.C to set aside the
                     judgment dated 12.10.2019 delivered by the lower Court in C.C.No.430 of
                     2015 on the file of the learned Judicial Magistrate, Fast Track Court No.1
                     @ M.L Coimbatore.


                                  Crl.O.P.No.23317 of 2022 filed under Section 378(4) Cr.P.C to

                     Page No.1/4


https://www.mhc.tn.gov.in/judis
                                                                                  Crl.A.Sr.No.17475 of 2021
                                                                               and Crl.O.P.No.23317 of 2022

                     grant Special Leave to prefer the appeal against the order of acquittal
                     dated 12.10.2019 delivered by the learned Judicial Magistrate, Fast Track
                     Court No.1 @ M.L Coimbatore in C.C.No.430 of 2015.


                                        For Petitioner      :     No appearance

                                        For Respondent      :     Proof of service not filed

                                                           ORDER

This miscellaneous petition has been filed to grant special leave to

prefer the appeal against the judgment of acquittal dated 12.10.2019

passed by the learned Judicial Magistrate, Fast Track Court No.1 @ M.L

Coimbatore in C.C.No.430 of 2015.

2. In the earlier occasion, though notice through Court and privately

was ordered and the petitioner was directed to file proof of service on or

before 17.10.2022, today,when the matter was taken up for hearing there

is no representation for the petitioner/appellant and proof of service has

also not yet been filed. Hence, this Court is not inclined to grant leave to

prefer the appeal against the acquittal dated 12.10.2019

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https://www.mhc.tn.gov.in/judis Crl.A.Sr.No.17475 of 2021 and Crl.O.P.No.23317 of 2022

passed by the learned Judicial Magistrate, Fast Track Court No.1 @ M.L

Coimbatore in C.C.No.430 of 2015.

3. Accordingly, this Miscellaneous Petition is dismissed.

Consequently, connected Criminal Appeal is rejected at the S.R.stage

itself.

18.10.2022

Index: Yes/No Speaking Order/Non-Speaking Order ms

To

The Judicial Magistrate, Fast Track Court No.1 @ M.L Coimbatore.

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https://www.mhc.tn.gov.in/judis Crl.A.Sr.No.17475 of 2021 and Crl.O.P.No.23317 of 2022

P.VELMURUGAN, J.

ms

Crl.A.Sr.No.17475 of 2021 and Crl.O.P.No.23317 of 2022

18.10.2022

Page No.4/4

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