J.Shanmuga Sundaram vs V.S.Dhanan Jayalu
2023 Latest Caselaw 5883 Mad

                                                                                 Crl.R.C.No.934 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 09.06.2023

                                                       CORAM

                                  THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                               Crl.R.C.No.934 of 2020
                                          Crl.M.P.Nos.6508 & 6509 of 2020

                     J.Shanmuga Sundaram                                          ... Petitioner

                                                           Vs.

                     V.S.Dhanan Jayalu                                            ... Respondent


                     PRAYER: Criminal Revision case has been filed under Section 397 r/w
                     401 of Cr.P.C., to call for the records and set aside the order confirming
                     the order of the lower Court and convicting the petitioner by the judgment
                     dated 20.03.2020 in C.A.No.79 of 2020 on the file of the learned II
                     Additional District Sessions Judge, Vellore at Ranipet, confirming the
                     judgment dated 06.04.2018 made in C.C.No.191 of 2015 on the file of
                     the learned Judicial Magistrate, Arakkonam.

                                          For Petitioner     : No apearance

                                          For Respondent     : Steps not taken




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                               Crl.R.C.No.934 of 2020

                                                        ORDER

Today when the matter was taken up for hearing, no

representation for the petitioner. On perusal of records revelled that there

was no representation for the revision petitioner for the past two hearings

consequently. Though the revision petitioner was permitted to take private

notice to the respondent, step was not taken.

2. Hence, the Criminal Revision stands dismissed for non-

prosecution. Consequently, connected miscellaneous petitions are closed.

09.06.2023 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order

rts

https://www.mhc.tn.gov.in/judis Crl.R.C.No.934 of 2020

To

1. The II Additional District Sessions Judge, Vellore, Ranipet.

2. The Judicial Magistrate, Arakkonam.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.934 of 2020

Dr.G.JAYACHANDRAN, J

rts

Crl.R.C.No.934 of 2020

09.06.2023

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