Madras High Court
Unknown vs Ayyakannu on 5 September, 2022
Crl.M.P.Nos.12635, 12639 & 12641
of 2022
and Crl.A.SR.Nos.34628, 34631 & 34625 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.09.2022
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
Crl.M.P.Nos.12635, 12639 & 12641 of 2022
and
Crl.A.SR.Nos.34628, 34631 & 34625 of 2022
Crl.M.P.Nos.12635 of 2022
State rep.by
The Inspector of Police,
Harur Police Station,
Dharmapuri District,
Crime No.175 of 2016 .. Petitioner
.Vs.
1.Ayyakannu
2.Suresh
3.Nallathan
4.Saravanan
5.Maadhu
6.Dhanalakshmi .. Respondents
Criminal Miscellaneous Petition filed under Section 5 of the
Limitation Act, to condone the delay of 53 days in filing the appeal
against the acquittal judgment passed in Sessions Case No.10 of 2018
dated 10.02.2021 on the file of the learned Assistant Sessions Judge,
Harur, Dharmapuri District.
https://www.mhc.tn.gov.in/judis
Page No.1/4
Crl.M.P.Nos.12635, 12639 & 12641
of 2022
and Crl.A.SR.Nos.34628, 34631 & 34625 of 2022
Crl.M.P.No.12639 of 2022
State rep.by
The Inspector of Police,
Harur Police Station,
Dharmapuri District,
Crime No.175 of 2016 .. Petitioner
.Vs.
Sakthivel .. Respondent
Criminal Miscellaneous Petition filed under Section 5 of the
Limitation Act, to condone the delay of 53 days in filing the appeal
against the acquittal judgment passed in Sessions Case No.10 of 2018
dated 10.02.2021 on the file of the learned Assistant Sessions Judge,
Harur, Dharmapuri District.
Crl.M.P.No.12641 of 2022
State rep.by
The Inspector of Police,
Harur Police Station,
Dharmapuri District,
Crime No.175 of 2016 .. Petitioner
.Vs.
Sakthivel .. Respondent
Criminal Miscellaneous Petition filed under Section 5 of the
Limitation Act, to condone the delay of 53 days in filing the appeal
against the acquittal judgment passed in Criminal Appeal No.7 of 2021
dated 17.4.2021 on the file of the learned Additional District and
Sessions Judge, Dharmapuri District.
https://www.mhc.tn.gov.in/judis
Page No.2/4
Crl.M.P.Nos.12635, 12639 & 12641
of 2022
and Crl.A.SR.Nos.34628, 34631 & 34625 of 2022
For Petitioner : Mr.S.Sugendran
Additional Public Prosecutor
in all Crl.M.Ps
COMMON ORDER
These miscellaneous petitions have been preferred to condone the
delay of 53 days in filing the above appeals.
2.Though this Court ordered notice through Court and privately, the
petitioner has not taken private notice and also not filed Affidavit of
Service. Hence, these miscellaneous petitions are dismissed for default.
Consequently, these Criminal Appeals stand rejected at the S.R. stage
itself.
05.09.2022
ms
Index: Yes/No
Speaking Order/Non Speaking Order
https://www.mhc.tn.gov.in/judis
Page No.3/4
Crl.M.P.Nos.12635, 12639 & 12641
of 2022
and Crl.A.SR.Nos.34628, 34631 & 34625 of 2022
P.VELMURUGAN, J.
ms
To
1.The Assistant Sessions Judge,
Harur, Dharmapuri District.
2.The Additional District and Sessions Judge,
Dharmapuri District.
Crl.M.P.Nos.12635, 12639 & 12641 of 2022
and
Crl.A.SR.Nos.34628, 34631 & 34625 of 2022
05.09.2022
https://www.mhc.tn.gov.in/judis
Page No.4/4
