E.Subramaniyan vs P.Sivamani
2023 Latest Caselaw 5568 Mad

                                                                            Crl.R.C.(MD)No.572 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 06.06.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                              Crl.R.C.(MD)No.572 of 2018


                     E.Subramaniyan                                               ... Petitioner

                                                          Vs.

                     P.Sivamani                                                    ... Respondent

                     PRAYER : Criminal Revision Case filed under Section 397 and 401 of
                     the Code of Criminal Procedure, to call for the records from Judicial
                     Magistrate Court No.I, Tirunelveli dated 06.03.2014 in STC.No.
                     1553/2007 and confirmed by the I Additional Sessions Court, Tirunelveli
                     made in Criminal Appeal No.32 of 2014 dated 11.08.2016 set aside the
                     same and acquit the revision petitioner of the offence under Section 138
                     of the Negotiable Instruments Act.



                                      For Petitioner      : No Appearance

                                      For Respondent      : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.R.C.(MD)No.572 of 2018

                                                            ORDER

This Criminal Revision Case has been filed against the judgment

in Criminal Appeal No.32 of 2014 dated 11.08.2016 passed by the I

Additional Sessions Court, Tirunelveli confirming the order in STC.No.

1553/2007 dated 06.03.2014 passed by the Judicial Magistrate Court

No.I, Tirunelveli.

2.It is evident from the records that on earlier occasion i.e., on

05.06.2023, when the matter was called for hearing, no one appeared on

behalf of the petitioner and hence, today, this matter was directed to be

listed under the caption “For Dismissal”. However, no one appeared on

behalf of the petitioner today also.

3.In view of the same, this criminal revision case stands dismissed

for non-prosecution.

                                                                                   06.06.2023
                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gns

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.572 of 2018

To

1.The Judicial Magistrate Court No.I, Tirunelveli

2. I Additional Sessions Court, Tirunelveli

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.572 of 2018

G.K.ILANTHIRAIYAN,J.

gns

Crl.R.C.(MD)No.572 of 2018

06.06.2023

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