Sureshkannan vs Sahul Hameed
2022 Latest Caselaw 16895 Mad

                                                                                   Crl.A.No.755 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 27.10.2022

                                                               CORAM:

                                   THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                       Crl.A.No.755 of 2022
                     Sureshkannan                                               ...Appellant
                                                                -Vs-
                     Sahul Hameed                                               ...Respondent


                                  This Criminal Appeal is filed under Sections 378(1) & 378(2) of
                     Cr.P.C. praying to set aside the order dated 27.09.2018 passed by the
                     learned Judicial Magistrate No.I, Mannargudi, in S.T.C.No.801 of 2017.

                                       For Appellant       :

                                       For Respondent      :

                                                               *******


                                                          JUDGMENT

This criminal appeal has been transferred from the file of the

Principal District Court, Tiruvarur, to this Court as per the orders of the

Hon'ble Full Bench of this Court in Crl.A.Nos.89 and 90 of 2020 dated

28.05.2020.

https://www.mhc.tn.gov.in/judis Crl.A.No.755 of 2022

2 Even though notice served on the appellant as well as the

respondent, none appeared for both the parties on 20.09.2022 and therefore

the matter was directed to be listed on 22.09.2022 and on that also there was

no representation for both the parties and hence once again the matter was

directed to be listed on 20.10.2022. On 20.10.2022 also there was no

representation for both the parties and hence finally the matter was directed

to be listed on 27.10.2022 under the caption “for dismissal.

3 Accordingly, today i.e. 27.10.2022 even though the matter is

listed under the caption for dismissal, when the criminal appeal is taken up

for hearing, there was no representation for both the parties.

3 Therefore, the criminal appeal is dismissed for non prosecution.

                                                                                               27.10.2022

                     Index            : Yes/No
                     cgi

                     To

The Judicial Magistrate No.I, Mannargudi.

https://www.mhc.tn.gov.in/judis Crl.A.No.755 of 2022

P.VELMURUGAN, J.,

cgi

Crl.A.No.755 of 2022

27.10.2022

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