S.Revathy vs State Rep. By
2023 Latest Caselaw 12728 Mad

                                                                              Crl.R.C.No.1458 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 19.09.2023

                                                       CORAM:

                    The Honourable MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                Crl.R.C.No.1458 of 2019
                                           Crl.M.P.Nos.18679 &18680 of 2019


                   S.Revathy                               ...Petitioner/Defacto Complainant

                                                         -Vs-

                   1.State rep. By,
                     The Inspector of Police,
                     T-1,Ambattur Police Station,
                     Chennai-600 053.
                   2.Sekar
                   3.Gopinath
                   4.Vinoth
                   5.Sathish
                   6.Vikaram
                   7.Vimal                                 ... Respondents/Accused

                   Prayer:- Criminal Appeal filed under Section 397 r/w 401 of the Criminal
                   Procedure Code, 1973, to set aside the judgment dated 11.11.2019 in
                   Crl.M.P.No.222 of 2016 made in S.C.No.22 of 2016 on the file of the
                   learned Principal Sessions Judge, Thiruvallur.

                                     For Petitioner    : No appearance

                                     For RR2 to R7      : Mr.M.Mohamed Riyaz




                   1/4
https://www.mhc.tn.gov.in/judis
                                                                             Crl.R.C.No.1458 of 2019

                                                     ORDER

When the case came up for hearing on 30.08.2023, there was no

representation for the Revision Petitioner. The learned Counsel for the

Respondents 2 to 7 was present in this Court. Therefore, this Court had

sought remarks from the learned Principal Sessions Judge, Thiruvallur,

regarding the stage of the Sessions Case No.22 of 2016.

2.Crl.R.C.No.1458 of 2019 was filed by the Defacto Complainant,

that case seeking further investigation. The petition filed by the Defacto

Complainant in Crl.M.P.No.222 of 2016 in S.C.No.22 of 2016 was

dismissed on 11.11.2019 by the learned Principal Sessions Judge,

Thiruvallur, against which Crl.R.C.No.1458 of 2019 was filed. Since there

was no stay and there was no representation for the Revision Petitioner,

this Court had sought remarks from the learned Principal Sessions Judge,

Thiruvallur, regarding the stage of the case in S.C.No.22 of 2016.

3.As per the remarks offered by the learned Principal Sessions

Judge,Thiruvallur, in Letter in D.No.6766/SC/2023 dated 13.09.2023, the

case is pending part heard for examination of L.W.10- the Investigation

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1458 of 2019

Officer. The learned Principal Sessions Judge, Thiruvallur, is directed to

dispose of the case. Hence, this Criminal Revision Case is dismissed.

4.In the result, this Criminal Revision Case stands dismissed for

non-prosecution. Consequently, connected miscellaneous Petitions are

closed.

19.09.2023 vsn Index : Yes/No Speaking/Non-speaking order

Note:Issue Order Copy on 19.09.2023

To

1.The Principal Sessions Judge, Thiruvallur.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1458 of 2019

SATHI KUMAR SUKUMARA KURUP, J.,

vsn

Crl.R.C.No.1458 of 2019 and Crl.M.P.Nos.18679 &18680 of 2019

19.09.2023

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