Viswanathan ...Revision vs Senthil Kumar
2023 Latest Caselaw 7994 Mad

                                                                                Crl.R.C.No.1274 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 10.07.2023

                                                       CORAM:

                      The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                Crl.R.C.No.1274 of 2019


                   Viswanathan                              ...Revision Petitioner/Appellant/
                                                               Accused

                                                         -Vs-

                   Senthil Kumar                            ...Respondent/Respondent/

Complainant

Prayer:- Criminal Revision Case filed under Section 397 read with 401 of Cr.P.C, to set aside the order passed by the learned District and Sessions Judge, Thiruvarur in C.A.No.22 of 2018 by its order dated 27.06.2019 confirming the judgment of the learned Judicial Magistrate No.I, Mannargudi in S.T.C.No.1354 of 2017 order dated 25.04.2018 sentenced to undergo 6 months S.I and to pay Rs.3,00,000/- cheque amount as compensation i/d 1 month S.I for the offence under Section 138 of Negotiable Instruments Act, 1881.

For Petitioner : Mr.Swamisubramanian For Respondent : Mr.K.Thirukkumaran

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

Crl.R.C.No.1274 of 2019

JUDGMEMT

When the case was earlier listed on 03.07.2023, there was no

representation for the Revision Petitioner. Hence, this Court directed the

Registry to list the matter under the caption ''For Dismissal'' on 10.07.2023.

2.Despite the matter is listed today, 10.07.2023 under the caption

''For Dismissal'', there is no representation for the Revision Petitioner.

3. Since, there is no representation for the Revision Petitioner, the

above Criminal Revision Petition stands dismissed, and this Court

directs the learned Judicial Magistrate No.I, Mannargudi, to execute

the warrant of conviction in continuation of the judgment in

S.T.C.No.1354 of 2017 dated 25.04.2018.

10.07.2023

cda Index : Yes/No Speaking/Non-speaking order

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

Crl.R.C.No.1274 of 2019

To

1.The Judicial Magistrate No.I, Mannargudi.

2.The District and Sessions Judge, Thiruvarur.

SATHI KUMAR SUKUMARA KURUP, J.,

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

Crl.R.C.No.1274 of 2019

cda

Crl.R.C.No.1274 of 2019

10.07.2023

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