Ranjith vs The State
2023 Latest Caselaw 5681 Mad

Citation : 2023 Latest Caselaw 5681 Mad
Judgement Date : 7 June, 2023

Madras High Court

Ranjith vs The State on 7 June, 2023

                                                                    Crl.M.P.No.3656 of 2023
                                                                                         and
                                                                    Crl.A.Sr.No.3073 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED: 07.06.2023

                                               CORAM

                             THE HONOURABLE Mr.JUSTICE V.SIVAGNANAM

                                         Crl.M.P.No.3656 of 2023
                                                   and
                                         Crl.A.Sr.No.3073 of 2023

                 Ranjith                                             ...Petitioner

                                                   Vs.

                 The State
                 Rep by Inspector of Police,
                 All Women Police Station,
                 Nannilam, Thiruvarur                               ...Respondent
                                                  ***

                 Prayer in Crl.M.P. Miscellaneous Petition filed under Section 482
                 Cr.P.C read with Section 5 of Limitation Act to condone the delay of
                 279 days in filing the criminal appeal of the sentence passed in
                 judgment dated 28.09.2021 in S.C.No.30 of 2019 on the file of the
                 Sessions Court (Fast Track Mahila Court) Thiruvaur.




                 Page 1/4
https://www.mhc.tn.gov.in/judis
                                                                                 Crl.M.P.No.3656 of 2023
                                                                                                      and
                                                                                 Crl.A.Sr.No.3073 of 2023



                 Prayer in Crl.A: Appeal filed under Section 374(2) of Cr.P.C praying
                 to set aside the judgment dated 28.09.2021 passed in Spl.S.C.No.30 of
                 2019 on the file of Sessions Court (Fast Track Mahila Court),
                 Thiruvarur in respect of the appellant / accused's conviction.


                                            For Petitioner    : No Appearance

                                            For Respondent     : Mr.A.Gokulakrishnan,
                                                                 Additional Public Prosecutor.


                                                             ORDER

This petition is filed to condone the delay of 279 days in

preferring the criminal appeal against the order passed by the learned

Sessions Judge (Fast Track Mahila Court), Thiruvarur dated

28.09.2021.

2. Though the name of the petitioner is printed in the cause list,

there is no representation for the petitioner either in person or through

counsel.

Page 2/4 https://www.mhc.tn.gov.in/judis Crl.M.P.No.3656 of 2023 and Crl.A.Sr.No.3073 of 2023

3. On the earlier occasion also, there was no representation for

the petitioner. Hence, the criminal miscellaneous petition is dismissed

for default. Consequently, the Criminal Appeal is rejected at the S.R.

stage itself.