M.Vadivelan vs State Rep. By
2022 Latest Caselaw 16832 Mad

                                                                               CRL.R.C.No.918 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 26.10.2022

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                               CRL.R.C.No.918 of 2018

                M.Vadivelan                                                        ... Petitioner

                                                          Vs.

                State Rep. by
                The Inspector of Police,
                C-1, Uthukottai Police Station,
                Tiruvallur District.
                (Crime No.72 of 2014)                                         ... Respondent
                Prayer: The Criminal Revision case filed under Section 397 r/w 401 of Cr.P.C.
                praying to call for the records pertaining to judgment dated 26.06.2018 passed
                in C.A.No.141 of 2017 by the First Additional Sessions Court, Tiruvallur,
                confirming the judgment dated 28.08.2017 in C.C.No.202 of 2014 passed by
                the District Munsif cum Judicial Magistrate, Uthukottai, Tiruvallur District, set
                aside the same.
                                        For Petitioner     : No appearance

                                        For Respondent     : Mr.A.Gopinath
                                                             Government advocate

                                                    ORDER

When the matter was taken up for hearing on 20.10.2022, there was no

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

to be listed on 26.10.2022 under the caption “For Dismissal”. https://www.mhc.tn.gov.in/judis

CRL.R.C.No.918 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.

26.10.2022 ata Index : Yes / No Speaking / Non Speaking order

To

1. The First Additional Sessions Court, Tiruvallur

2.The District Munsif cum Judicial Magistrate, Uthukottai, Tiruvallur District.

3. The Inspector of Police, C-1, Uthukottai Police Station, Tiruvallur District.

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

CRL.R.C.No.918 of 2018

G.K.ILANTHIRAIYAN, J.

ata

Crl.R.C.No.918 of 2018

26.10.2022

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