Gayathri vs S.Thameem Ansari
2023 Latest Caselaw 6338 Mad

                                                                         Crl.R.C.No.782 of 2020



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 15.06.2023

                                                      CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                Crl.R.C.No.782 of 2020


                     1.Gayathri

                     2.M/s.Sree Vaari Enterpises,
                     Rep by its Member Gayathri,
                     No.1, Perumal Koil Street,
                     No.154, Semmenjeri Village,
                     Kunnam Post.                                              .. Petitioners

                                                         Vs.

                     S.Thameem Ansari                                         ..Respondent

                     PRAYER : Criminal Revision Case has been filed under sections 397
                     read with 401 of Criminal Procedure Code to set aside the Judgment
                     dated 06.07.2019 in Crl.A.No.6 of 2017, on the file of the Additional
                     District Sessions cum Fast Track Court, Kanchipuram, confirming the
                     conviction and sentence in the judgment dated 31.01.2017 made in
                     S.T.C.No.589 of 2015, on the file of the District Munsif cum Judicial
                     Magistrate, Uthiramerur.




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.R.C.No.782 of 2020



                                        For Petitioners    :     No appearance

                                        For Respondent     :     No appearance

                                                           ORDER

There is no representation for the revision petitioner continuously

for two consecutive hearings, despite the matter listed under the caption

“for dismissal”.

2. This Criminal Revision Case is filed against the concurrent

findings of the Courts below holding the accused guilty of issuing the

cheque for Rs.10,00,000/-, but not arranged to honour the said cheque.

3. The reasoning given by the Courts below and in the grounds

of revision questioning the reasons, this Court finds that Ex.D1 to Ex.D3

are not relevant to the case and it does not probabilise the defence raised

by the accused. The Courts below have rightly held the revision petitioner

guilty and convicted.

4. In the absence of perversity or legality in the order

https://www.mhc.tn.gov.in/judis Crl.R.C.No.782 of 2020

challenged, the revision petition deserves to be dismissed. Accordingly,

this Criminal Revision Case is dismissed.

15.06.2023

Internet : Yes/No Index: Yes/No

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To

1.The Additional District Sessions cum Fast Track Court, Kanchipuram.

2.The District Munsif cum Judicial Magistrate, Uthiramerur.

Dr.G.JAYACHANDRAN, J.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.782 of 2020

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Crl.R.C.No.782 of 2020

15.06.2023

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