Kavitha vs Karuppasamy
2023 Latest Caselaw 10777 Mad

                                                                           Crl.R.C.(MD)No.208 of 2019



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 18.08.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE P.DHANABAL

                                           Crl.R.C.(MD)No.208 of 2019

                     Kavitha                                                        ... Petitioner

                                                        Vs.

                     1.Karuppasamy

                     2.Chithra

                     3.Thavamani                                                 ... Respondents

                     PRAYER : Criminal Revision Case filed under Section 397 r/w 401 of
                     the Code of Criminal Procedure, to call for the records of the judgment
                     dated 25.10.2018 passed in C.A.No.41 of 2017 on the file of the
                     Additional District Court (FTC), Theni confirming the judgment dated
                     29.12.2018 passed in C.C.No.111 of 2012 on the file of the Judicial
                     Magistrate Court, Andipatti and set aside the same.



                                   For Petitioner      : No Appearance

                                   For Respondents     : Mr.G.Thalaimutharasu



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.R.C.(MD)No.208 of 2019

                                                             ORDER

This criminal revision case has been filed to set aside the judgment

dated 25.10.2018 passed in C.A.No.41 of 2017 on the file of the

Additional District Court (FTC), Theni confirming the judgment dated

29.12.2018 passed in C.C.No.111 of 2012 on the file of the Judicial

Magistrate Court, Andipatti.

2.Today, when the matter is taken up for hearing, there is no

representation for the petitioner. The learned counsel appearing for the

respondents is present. Already this case has been posted today ie.,

18.08.2023, under the caption for dismissal, due to the non-appearance

of the petitioner on the previous hearing dates, i.e., on 24.07.2023 &

16.08.2023. However, today, also no one appeared on behalf of the

petitioner.

3.In view of the above, this criminal revision case is dismissed for

non-prosecution.

                                                                                 18.08.2023
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gns

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.208 of 2019

To

1.The Additional District Court (FTC), Theni.

2.The Judicial Magistrate Court, Andipatti.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.208 of 2019

P. DHANABAL,J.

gns

Crl.R.C.(MD)No.208 of 2019

18.08.2023

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