A.Mathi vs J.Thanapaul
2023 Latest Caselaw 917 Mad

Citation : 2023 Latest Caselaw 917 Mad
Judgement Date : 23 January, 2023

Madras High Court

A.Mathi vs J.Thanapaul on 23 January, 2023

                                                                               CRL.R.C(MD)No.663 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 23.01.2023

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                                  Crl.A(MD)No.663 of 2022


                     A.Mathi                                                  ... Appellant


                                                          Vs.

                     J.Thanapaul                                              ... Respondent


                     Prayer: This Criminal Appeal has been filed under Section 374 of
                     Cr.P.C., to set aside the judgement of the Fast Track Court(Magisterial
                     Level), Thoothukudi dated 17.03.2017 in C.C.No.389 of 2013.


                                        For Appellant      : No appearance
                                        For Respondent     : Mr.R.Elayaraja


                                                          JUDGMENT

Notice sent to the appellant was returned as “No Such Addressee”.

The appellant is the complainant before the trial Court. The respondent is

present.

https://www.mhc.tn.gov.in/judis CRL.R.C(MD)No.663 of 2022

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

23.01.2023

Index : Yes / No Internet : Yes/ No tta

To:

Fast Track Court(Magisterial Level), Thoothukudi.

https://www.mhc.tn.gov.in/judis CRL.R.C(MD)No.663 of 2022

G.ILANGOVAN,J

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