S.Kishore Kumar vs Muthulakshmi
2022 Latest Caselaw 16896 Mad

                                                                                     Crl.A.No.713 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 27.10.2022

                                                          CORAM:

                                   THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                    Crl.A.No.713 of 2022
                     S.Kishore Kumar                                             ...Appellant
                                                             -Vs-
                     Muthulakshmi                                                ...Respondent


                                  This Criminal Appeal is filed under Sections 378(4) of Cr.P.C.
                     praying to set aside the judgment of acquittal passed by the learned Judicial
                     Magistrate, Fast Track Court (Magisterial Level), Ambattur, in C.C.No.195
                     of 2017 dated 16.12.2020.

                                             For Appellant     :   No Appearance
                                             For Respondent :      Mr.K.Thilageswaran
                                                           *******

                                                        JUDGMENT

This criminal appeal has been filed by the complainant against the

judgment of acquittal passed by the learned Judicial Magistrate, Fast Track

Court (Magisterial Level), Ambattur, in C.C.No.195 of 2017 dated

16.12.2020.

https://www.mhc.tn.gov.in/judis Crl.A.No.713 of 2022

2 When the matter was listed on 12.10.2022, there was no

representation for the appellant and hence 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 the appellant.

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

                                                                                               27.10.2022

                     Index            : Yes/No
                     cgi

                     To

The Judicial Magistrate, Fast Track Court (Magisterial Level), Ambattur.

https://www.mhc.tn.gov.in/judis Crl.A.No.713 of 2022

P.VELMURUGAN, J.,

cgi

Crl.A.No.713 of 2022

27.10.2022

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