G.Jaffar Ali vs R.Prabu
2022 Latest Caselaw 15751 Mad

                                                                   Crl.R.C.No.SR40185 of 2022 and
                                                                          Crl.M.P.No.13886 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 26.09.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE.P.VELMURUGAN

                                          Crl.R.C.No.SR40185 of 2022 and
                                             Crl.M.P.No.13886 of 2022

                     G.Jaffar Ali                                              ... Petitioner

                                                           vs.

                     R.Prabu                                                  .... Respondent


                     Prayer in Crl.M.P.No.13886 of 2022: Criminal Miscellaneous Petition has
                     been filed under Section 5 of Limitation Act, seeking to condone the delay
                     of 72 days in filing the criminal revision.


                     Prayer in Crl.R.C.No.SR40185 of 2022: Criminal revision case has been
                     filed under Section 397 r/w 401 (5) of Cr.P.C. to set aside the judgment
                     passed by the learned III Additional District Judge, Salem, in Crl.A.No.59
                     of 2019 dated 18.08.2021 confirming the judgment in S.T.C.No.87 of 2018
                     dated 06.10.2018 passed by the learned Judicial Magistrate (Fast Track
                     Court), Attur, by allowing this criminal revision case.


                                              Petitioner    : Mr.E.C.Ramesh

                                                       ******

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                        Crl.R.C.No.SR40185 of 2022 and
                                                                               Crl.M.P.No.13886 of 2022




                                                           ORDER

The criminal miscellaneous petition has been filed seeking to

condone the delay of 72 days in filing the above criminal revision.

2 When the matter was listed on 06.09.2022, this Court imposed

a condition to condone the delay of 72 days on the petitioner that he has to

deposit the cheque amount of Rs.1,80,000/- to the credit of this

miscellaneous petition on or before 23.09.2022 and the matter was directed

to be listed on 26.09.2022 “for reporting compliance”.

3 Accordingly, today the matter is listed under the caption “for

reporting compliance”. When the matter is called for hearing, it is reported

that the order of this Court dated 06.09.2022 has not been complied with.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.SR40185 of 2022 and Crl.M.P.No.13886 of 2022

4 In view of the above, this criminal miscellaneous petition

seeking condonation of delay is dismissed. Consequently, the criminal

revision case is rejected at the SR stage itself.

26.09.2022

Index: Yes/No cgi To

1. The III Additional District Judge, Salem.

2. The Judicial Magistrate (Fast Track Court), Attur.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.SR40185 of 2022 and Crl.M.P.No.13886 of 2022

P.VELMURUGAN, J.

cgi

Crl.R.C.No.SR40185 of 2022 and Crl.M.P.No.13886 of 2022

26.09.2022

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