Millar vs The State Rep. By
2022 Latest Caselaw 15774 Mad

                                                                            Crl. A(MD)No.307 of 2019




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 27.09.2022

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE J. NISHA BANU
                                                         and
                            THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH


                                           CRL.A.(MD)No.307 of 2019


                     Millar                                          : Appellant


                                                         Vs.


                     1.The State rep. by
                       The Inspector of Police
                       Mannachanallur Police Station,
                       Trichy District.
                      ( Crime No.475 of 2009 )            .. 1st Respondent/Complainant

                     2.Bala @ Balakrishnan @ Kuppai Bala
                     3.Ananda Kumar
                     4.Viswanathan
                     5.Priya                       : Respondents 2 to 5/Accused Nos.1 to 4

                     1/5

https://www.mhc.tn.gov.in/judis
                                                                              Crl. A(MD)No.307 of 2019


                     PRAYER: Criminal Appeal filed under Section 374 (2) of the Code of

                     Criminal Procedure, praying to set aside the judgment made in S.C.No.160

                     of 2010, on the file of the learned Additional District and Sessions Judge,

                     (Fast Track Court No.II), Trichirappalli, dated 29.06.2011 and allow this

                     Criminal Appeal.


                                  For Appellant            : Mr.T.A.Omprakash
                                  For Respondent           : Mr.A.Thiruvadi Kumar - for R1
                                                            Additional Public Prosecutor
                                                            Mr.M.Suresh - for R2 & R4
                                                            R3- died
                                                            Mr.K.Veilmuthu - for R5

                                                    JUDGMENT

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

The learned counsel for the appellant submitted that he has

already handed over the bundle to the parties and a letter to that effect has

also been filed to the Registry on 20.09.2022.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.307 of 2019

2. Till date, the appellant has not taken any steps to engage any

counsel to get along with the Criminal Appeal. This is a Criminal Appeal

against the order of acquittal. The prosecution has not preferred any appeal

as against the order of acquittal.

3. In view of the above, this Criminal Appeal is dismissed for

non-prosecution.

                                                                   [J.N.B., J.]    & [N.A.V., J.]
                                                                           27.09.2022
                     Index        : Yes/No
                     Internet     : Yes
                     RM

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.307 of 2019

To

1.The Additional District and Sessions Judge, (Fast Track Court No.II), Trichirappalli,

2.The Inspector of Police, Mannachanallur Police Station, Trichy District.

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

4.The Record Keeper, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.307 of 2019

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

rm

CRL.A.(MD)No.307 of 2019

27.09.2022

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