Sengodan vs Sri Aathithya @ Vijayadharshini
2023 Latest Caselaw 13720 Mad

                                                                         Crl.OP.(MD).No.15198 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :10.10.2023.

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                           Crl.OP.(MD).No.15198 of 2020
                                                       and
                                       Crl.M.P.(MD).Nos.7312 & 7315 of 2020
                     1.Sengodan

                     2.Subramaniyan

                     3.Malathi

                     4.Rukumani

                     5.Murugeswari                                              ... Petitioners

                                                       Vs.

                     Sri Aathithya @ Vijayadharshini                            ... Respondent


                     PRAYER: Petition filed under Section 482 of the Criminal Procedure Code,
                     to call for the records in D.V.O.P.No.8 of 2020, on the file of the learned
                     Judicial Magistrate, Vadipatti and quash the same in respect of this
                     petitioners/accused Nos.1 to 5.


                                         For Petitioner      : No appearance
                                         For Respondents     : No appearance

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                              Crl.OP.(MD).No.15198 of 2020




                                                         ORDER

This Criminal Revision Case has been filed as against the

judgment passed in D.V.O.P.No.8 of 2020, on the file of the learned Judicial

Magistrate, Vadipatti.

2. At the hearing on 09.10.2023, it was recorded that there was no

representation for the petitioners. Therefore, the matter is listed today under

the caption for dismissal. Even today, there is no representation for the

petitioners.

3. Therefore, this Criminal Original Petition stands dismissed for

non-prosecution. Consequently, connected Criminal Miscellaneous Petitions

are closed.

                                                                                            10.10.2023

                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes/No
                     sbn

https://www.mhc.tn.gov.in/judis Crl.OP.(MD).No.15198 of 2020

K.K.RAMAKRISHNAN, J.

sbn

Crl.OP.(MD).No.15198 of 2020 and Crl.M.P.(MD).Nos.7312 & 7315 of 2020

10.10.2023

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