M/S.Current Trends vs P.Damodharan
2024 Latest Caselaw 8281 Mad

Madras High Court

M/S.Current Trends vs P.Damodharan on 3 June, 2024

Author: R. Hemalatha

Bench: R. Hemalatha

                                                                           Crl.R.C.Nos.577 & 578 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.06.2024

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                           Crl.R.C.Nos.577 & 578 of 2018


                     1.M/s.Current Trends,
                     Represented by its Partner,
                     S.Krishnakumar
                     No.28/15, Indira Nagar,
                     Behind CSI Church,
                     Avinashi Road,
                     Tirupur - 641 603.


                     2.S.Krishnakumar                        ... Petitioners in both Crl.R.Cs
                                                       Vs.
                     1.P.Damodharan


                     2.State by Public Prosecutor,
                     Coimbatore.                             ... Respondents in both Crl.R.Cs


                     Common Prayer : Criminal Revision filed under Section 397 r/w. 401 of
                     Criminal Procedure Code 1973 to set aside the judgment and orders
                     dated 12.12.2017 passed in C.A.Nos.210 & 209/2015 by the V


                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.R.C.Nos.577 & 578 of 2018



                     Additional District and Sessions Judge, Coimbatore confirming the
                     judgement and orders dated 27.08.2015 passed in S.T.C.No.255/2015 &
                     C.C.No.90/2013 by the Judicial Magistrate, Fast Track Court No.II at
                     Magisterial Level, Coimbatore.


                     In both Crl.R.Cs :
                                   For Petitioners     : No appearance
                                   For Respondents     : Mr.S.Rajakumar, APP
                                             Assisted by Ms.A.Shahana Fathima, GA (Crl. Side)
                                   R1                  : Not ready notice


                                                     COMMON ORDER

A perusal of the records shows that there is no representation

on behalf of the revision petitioners on several occasions. Today also

there is no representation for the revision petitioners. The criminal

revision cases are of the year 2018 and hence, I do not find any reason to

keep the revision cases pending.

2. In view of the same, the Criminal Revision Cases are

dismissed for non prosecution. The second revision petitioner/accused

shall surrender before the learned Judicial Magistrate, Fast Track Court

No.II at Magisterial Level, Coimbatore within 15 days from the date of

https://www.mhc.tn.gov.in/judis Crl.R.C.Nos.577 & 578 of 2018

receipt of a copy of this order / uploading of the order, failing which, the

Trial Court shall take steps to secure his presence for serving the

remaining period of sentence.

03.06.2024

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1.The V Additional District and Sessions Judge, Coimbatore.

2.The Judicial Magistrate, Fast Track Court No.II at Magisterial Level, Coimbatore.

3. The Section Officer, Criminal Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis Crl.R.C.Nos.577 & 578 of 2018

R. HEMALATHA, J.

mtl

Crl.R.C.Nos.577 & 578 of 2018

03.06.2024

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