N.Veeramanikandaraja vs The State Rep. By
2024 Latest Caselaw 15752 Mad

Madras High Court

N.Veeramanikandaraja vs The State Rep. By on 13 August, 2024

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                      Crl.R.C.No.708 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 13.08.2024

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                                 Crl.R.C.No.708 of 2022

                  N.Veeramanikandaraja                                           ... Petitioner

                                                             Vs.

                  The State Rep. by
                  The Inspector of Police,
                  R-2, Perur Police Station,
                  Coimbatore.
                  (Crime No.17 of 2015)                                          ... Respondent


                  Prayer: Criminal Revision Petition filed under Sections 397 and 401 of
                  Cr.P.C., praying to call for the entire records relating to the judgment in
                  Crl.A.No.132 of 2019 dated 14.02.2022 passed by the learned III Additional
                  District and Sessions Court, Coimbatore, confirming the judgment in
                  C.C.No.49 of 2015 dated 06.03.2019 passed by the learned Judicial
                  Magistrate No.I, Coimbatore and set aside the same.

                                    For Petitioner      : No appearance

                                    For Respondent      : Mr.A.Damodaran
                                                          Additional Public Prosecutor




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                                                                                   Crl.R.C.No.708 of 2022




                                                       ORDER

The petitioner was convicted by the trial Court by judgment dated

06.03.2019 in C.C.No.49 of 2015 and sentenced to undergo six months

rigorous imprisonment and to pay a fine of Rs.1,000/- for offence under

Section 279 of I.P.C. and sentenced to undergo two years rigorous

imprisonment and to pay fine of Rs.5,000/- for offence under Section 304(A)

of I.P.C. Aggrieved against the said order, he preferred an appeal in

Crl.A.No.132 of 2019 before the learned III Additional District and Sessions

Judge, Coimbatore. The learned Sessions Judge, by judgment dated

14.02.2022, dismissed the appeal confirming the conviction and sentence of

the trial Court, against which, the present revision has been filed.

2.When the case was listed on 07.08.2024, there was no representation

on behalf of the petitioner. Hence, in order to give one more opportunity to

the petitioner to argue the case, the matter was directed to be listed under the

caption 'For Dismissal' on 13.08.2024. Accordingly, this case was listed

today under the caption 'For dismissal'.

3.Even today (i.e. on 13.08.2024), there is no representation for the

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petitioner either in person or through his counsel.

4.Hence, the Criminal Revision Case is dismissed for

non-prosecution.

5.The learned Additional Public Prosecutor is informed that no

protection order has been given to the petitioner. Hence, the respondent

police is directed to secure the petitioner/accused for the accused to undergo

conviction.

13.08.2024

Index : Yes/No Internet : Yes/No Speaking Order/Non Speaking Order Neutral Citation: Yes/No rsi

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

M.NIRMAL KUMAR, J.

rsi

To

1.The Inspector of Police, R-2, Perur Police Station, Coimbatore.

2.The III Additional District and Sessions Judge, Coimbatore.

3.The Judicial Magistrate No.I, Coimbatore.

4.The Public Prosecutor, High Court, Madras.

13.08.2024

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