R.Arjunan vs Blashe Mary
2023 Latest Caselaw 1169 Mad

                                                                             CRL.A(MD)No.686 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 30.01.2023

                                                        CORAM

                                   THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                                Crl.A(MD)No.686 of 2022


                     R.Arjunan                                             ... Appellant


                                                        Vs.

                     Blashe Mary                                           ... Respondent


                     Prayer: This Criminal Appeal has been filed under Section 378 of
                     Cr.P.C., to set aside the judgement of acquittal passed in C.C.No.159 of
                     2013 on the file of the Judicial Magistrate(Fast Track Court) No.1,
                     Nagercoil dated 30.12.2015.


                                       For Appellant     : No appearance
                                       For Respondent    : No appearance


                                                        JUDGMENT

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

representation on behalf of the appellant as well as the respondent.

https://www.mhc.tn.gov.in/judis CRL.A(MD)No.686 of 2022

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

30.01.2023

Index : Yes / No Internet : Yes/ No tta

To:

Judicial Magistrate(Fast Track Court) No.1, Nagercoil.

https://www.mhc.tn.gov.in/judis CRL.A(MD)No.686 of 2022

G.ILANGOVAN,J

tta

Crl.A(MD)No.686 of 2022

30.01.2023

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