Edwin Greebin Rajan vs Anthony Amirtharani
2023 Latest Caselaw 345 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.01.2023

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                  Crl.A(MD)No.513 of 2022

                  Edwin Greebin Rajan
                                                              .. Appellant/defacto complainant


                                                            Vs.

                  1.Anthony Amirtharani

                  2.Mari Anna Pitheli

                  3.The State Represented by
                    Sub Inspector of Police,
                    Anjugramam Police Station,
                    Kanyakumari.                                         .. Respondents

                  Prayer : This Appeal is filed under Section 372 of the Code of Criminal

                  Procedure (Amendment) Act, 2008, to call for the records and to set aside the

                  judgment made in C.C.No.159 of 2016 before the Judicial Magistrate No.3,

                  Nagarcoil in Crime No.144 of 2016 on the file of the Anjugramam Police

                  Station, Kanyakumari.

                                  For appellant         : No appearance
                                  For R-1 & R-2         : Mr.S.Suresh Kumar
                                  For R3                : Mr.B.Nambiselvan
                                                          Additional Public Prosecutor

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                                                      JUDGMENT

                                  This Criminal Appeal has been filed against the order that has been

                  passed by the Judicial Magistrate No.3, Nagercoil in C.C.No.159 of 2016 in

                  Crime No.144 of 2016 and set aside the same.



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

                  representation on behalf of the appellant.



                                  3. Even on the earlier occasion i.e, on 23.11.2022, there was no

                  representation for the appellant.



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

                  default.

                                                                                         05.01.2023


                  Index    : Yes/No
                  Internet : Yes/No
                  tta




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                  To




                  1. Judicial Magistrate No.3, Nagarcoil

                  2.Sub Inspector of Police,
                    Anjugramam Police Station,
                    Kanyakumari.

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




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                                       G.ILANGOVAN,J.

tta

Crl.A(MD)No.513 of 2022

05.01.2023

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