Parthiban Ravindran vs Moduga Sri Jagadish
2022 Latest Caselaw 14818 Mad

                                                                                  Crl.M.P.No.12731 of
                                                                                                2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 05.09.2022

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                    Crl.M.P.No.12731 of 2022
                                                              and
                                                   Crl.R.C.SR.No.24709 of 2022


                     Parthiban Ravindran                                            .. Petitioner
                                                                .Vs.
                     Moduga Sri Jagadish                                          .. Respondent

                              Criminal Miscellaneous Petition filed under Section 5 of the
                     Limitation Act, to condone the delay of 8 days in filing the above
                     Criminal Revision Case against the judgment passed in C.A.No.67 of
                     2021 dated 03.01.2022, on the file of the learned III Additional District
                     and Sessions Judge, Erode at Gobichettipalayam and confirming the
                     judgment passed in S.T.C.No.1141 of 2016 dated 24.02.2020 on the file
                     of the learned Judicial Magistrate No.I, Gobichettipalayam.

                                  For Petitioner            :      Mr.N.Damodaran


                                                           ORDER

This Criminal Miscellaneous Petition has been filed to condone the

delay of 8 days in filing the above Criminal Revision Case against the

https://www.mhc.tn.gov.in/judis Page No.1/4 Crl.M.P.No.12731 of

judgment passed in C.A.No.67 of 2021 dated 03.01.2022 on the file of

the learned III Additional District and Sessions Court, Erode at

Gobichettipalayam.

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, this miscellaneous petition is dismissed for default.

Consequently, the Criminal Revision Case stands 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.2/4 Crl.M.P.No.12731 of

To

1.The III Additional District and Sessions Judge, Erode, Gobichettipalayam

2.The Judicial Magistrate No.I, Gobichettipalayam.

https://www.mhc.tn.gov.in/judis Page No.3/4 Crl.M.P.No.12731 of

P.VELMURUGAN, J.

ms

Crl.M.P.No.12731 of 2022 in Crl.R.C.SR.No.24709 of 2022

05.09.2022

https://www.mhc.tn.gov.in/judis Page No.4/4