Dhatchinamoorthy vs S.Duraimurugan
2022 Latest Caselaw 15003 Mad

                                                                                   Crl.A.No.628 of 2022

                                  `IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 07.09.2022

                                                            CORAM:

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                  Criminal Appeal No.628 of 2022


                     Dhatchinamoorthy                                                ... Appellant

                                                                ..vs..
                     S.Duraimurugan                                                   ... Respondent


                                  Criminal Appeal filed under Section 378 Cr.P.C to call for the
                     records and set aside the order of acquitting the respondent/accused in
                     S.T.C.No.1843 of 2017 dated 02.11.2020 on the file of the Judicial
                     Magistrate Court, Sirkali and allow the Criminal Appeal.

                                  For Appellant             :        Mr.K.M.Vijayan Associates


                                                  JUDGMENT

Though this Court ordered notice through Court and privately, the

cause list reflects that the appellant has not taken private notice and also

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not filed Affidavit of Service. Hence, this Criminal Appeal is dismissed

for default.

07.09.2022

Internet: Yes/No ms

To

The Judicial Magistrate, Sirkali.

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P.VELMURUGAN, J.

ms

Crl.A.No.628 of 2022

07.09.2022

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