A.Srinivasan vs A.Bharathi
2023 Latest Caselaw 6006 Mad

                                                                               Crl.R.C.No.886 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 12.06.2023

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.R.C.No.886 of 2019



                     A.Srinivasan                                              ... Petitioner


                                                             Vs.




                     A.Bharathi                                              ... Respondent


                     PRAYER: Criminal Revision Petition has been filed under Sections 397
                     and 401 Cr.P.C, to call for the records and allow the Criminal Revision
                     Petition by set aside the judgment dated 28.06.2019 in Criminal
                     Appeal No.25 of 2018 on the file of the learned Additional District and
                     Sessions Judge, Hosur confirming the sentence and conviction passed
                     by the learned District Munsif cum Judicial Magistrate, Denkanikottai
                     made in C.C.No.482 of 2015 dated 11.05.2018.


                                   For Petitioner        : No appearance


                                   For Respondent        : No appearance




https://www.mhc.tn.gov.in/judis
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                                                                        Crl.R.C.No.886 of 2019




                                                                   RMT.TEEKAA RAMAN,J.,


                                                                                         nvi

                                                   ORDER

When the matter was listed on 27.04.2023, no one

represented on behalf of the parties and therefore, the matter was

adjourned to 12.06.2023. Even today (12.06.2023) no one represented

on behalf of the parties. Hence the present Criminal Revision Petition

is dismissed for default.

12.06.2023

nvi

Internet : Yes Neutral Citation: Yes/No

To

1. The Additional District and Sessions Judge, Hosur

2. The District Munsif cum Judicial Magistrate, Denkanikottai

Crl.R.C.No.886 of 2019

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