R.Vasudevan vs K.Sakthivel
2023 Latest Caselaw 1479 Mad

                                                                              Crl.R.C.No.1263 of 2017



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 07.02.2023

                                                             CORAM:

                                     THE HONOURABLE Ms.JUSTICE R.N.MANJULA

                                                   Crl.R.C.No.1263 of 2017
                     R.Vasudevan
                                                                                       ...Petitioner
                                                               -Vs-
                     K.Sakthivel
                                                                                    ... Respondent

                     Prayer: Criminal Revision Case filed under Sections 397 r/w 401 of Code
                     of Criminal Procedure, praying to set aside the Judgment passed by the II
                     Additional District & Sessions Judge, Erode in Criminal Appeal
                     No.93/2016 dated 24.08.2016 confirming the judgment of the Fast Track
                     Judicial Magistrate-II, Erode in STC.No.146 of 2015 dated 29.03.2015.


                                        For Petitioner      : No Appearance

                                                              *****
                                                             ORDER

When the matter came on 31.01.2023, there was no representation

for the petitioner for the consecutive several hearings and the same was

directed to be posted under the caption 'for dismissal' on 07.02.2023.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1263 of 2017

2. Today also there is no representation for the petitioner, despite

the matter has been posted under the caption 'for dismissal',

3. Hence, this Criminal Revision Case is dismissed for non

prosecution.

07.02.2023 Index : Yes/No

Speaking/Non Speaking order

Neutral Citation Case: Yes/No

kmi

To

1. The II Additional District & Sessions Judge, Erode.

2. The Judicial Magistrate-II, Fast Track Court, Erode.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1263 of 2017

R.N.MANJULA, J

kmi

Crl.R.C.No.1263 of 2017

07.02.2023

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