Nagarajan vs Soundarrajan
2023 Latest Caselaw 3345 Mad

                                                                           Crl.R.C.(MD)No.75 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 28.03.2023

                                                       CORAM

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

                                              Crl.R.C.(MD)No.75 of 2018


                     Nagarajan                                             ... Petitioner

                                                         Vs.

                     Soundarrajan                                           ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 397 r/w 401
                     of the Criminal Procedure Code, to call for the records pertaining to the
                     Judgment dated 05.12.2017 made in C.A.No.32 of 2016 on the file of the
                     learned Additional District and Sessions Judge, (Fast Track Court),
                     Kumbakonam confirming the conviction and sentence imposed by the
                     learned Judicial Magistrate Fast Track Court No.II, Kumbakonam in
                     S.T.C.No.4057 of 2009 dated 21.04.2016. Whereby the petitioner has
                     been convicted for the offence under Section 138 of Negotiable
                     Instrument Act and sentenced him to undergo simple imprisonment for 6
                     months set aside the same by allowing the above criminal revision
                     petition.

                                      For Petitioner     : No Appearance

                                      For Respondent     : No Appearance

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                    Crl.R.C.(MD)No.75 of 2018

                                                               ORDER

This Criminal Revision has been filed to set aside the Judgment

dated 05.12.2017 made in C.A.No.32 of 2016 on the file of the learned

Additional District and Sessions Judge, (Fast Track Court),

Kumbakonam confirming the conviction and sentence imposed by the

learned Judicial Magistrate Fast Track Court No.II, Kumbakonam in

S.T.C.No.4057 of 2009 dated 21.04.2016.

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

24.03.2023 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.

                                                                                            28.03.2023
                     Index              :         Yes / No
                     Internet           :         Yes / No
                     gns

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.75 of 2018

To

1.The Additional District and Sessions Judge, (Fast Track Court), Kumbakonam.

2.The Judicial Magistrate Fast Track Court No.II, Kumbakonam.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.75 of 2018

G.K.ILANTHIRAIYAN,J.

gns

Crl.R.C.(MD)No.75 of 2018

28.03.2023

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