Annalakshmi vs State Rep. By
2022 Latest Caselaw 15772 Mad

                                                                              Crl.A.(MD)No.468 of 2022

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 27.09.2022

                                                       CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                               Crl.A.(MD)No.468 of 2022

                     Annalakshmi                      ... Appellant / Defacto Complainant (PW1)

                                                         /Vs./

                     1.State Rep. By,
                       The Deputy Superintendent of Police,
                       Kulithalai Sub-Division,
                       Karur District.             ... 1st Respondent / Complainant

                     2.Kaviyarasu                     ... 2nd Respondent / Accused No.7

                     3.Shanmugam                      ... 3rd Respondent / Accused No.8

                     4.Hariharan (Vinoth)             ... 4th Respondent / Accused No.9

                     5.Natarajan (Sales Natarajan)    ... 5th Respondent / Accused No.10

                     PRAYER:         Appeal - filed under Section 372 r/w 378 (3) & (4) of the
                     Criminal Procedure Code, to call for the records and set aside the order of
                     acquittal against A7 to A10 passed by the learned District and Sessions
                     Judge, Karur, in S.C.No.74 of 2019 dated 25.04.2022 and allow the appeal.



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                        Crl.A.(MD)No.468 of 2022




                                       For Appellant         : No appearance
                                       For Respondents : Mr.A.Thiruvadi Kumar
                                                             Additional Public Prosecutor (For R1)
                                                              No appearance (For R2 to R5)




                                                            JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

When the matter came up for hearing on 20.09.2022, this Court

passed the following order:

“It is seen from the records that the matter has come up for hearing atleast twice earlier and when the matter was taken up for hearing today, there is no representation for the appellant.

Post the matter on 27/09/2022 under the caption “for dismissal” .”

https://www.mhc.tn.gov.in/judis Crl.A.(MD)No.468 of 2022

2. When the matter was taken up for hearing today, there was once

again no representation on the side of the appellant. In view of the same,

This Criminal Appeal is dismissed for non-prosecution.

(J.N.B.,J.) (N.A.V.,J.) 27.09.2022 Index : Yes/No Internet : Yes sm

To:

1.The Deputy Superintendent of Police, Kulithalai Sub-Division, Karur District.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

3.The District and Sessions Judge, Karur.

https://www.mhc.tn.gov.in/judis Crl.A.(MD)No.468 of 2022

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

sm

Judgment made in Crl.A.(MD)No.468 of 2022

Dated 27.09.2022

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