S.Bala Subramanian vs M.Tamilarasan
2024 Latest Caselaw 19769 Mad

Madras High Court

S.Bala Subramanian vs M.Tamilarasan on 21 October, 2024

                                                                              Crl.O.P(MD)No.15998 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 21.10.2024

                                                        CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                             Crl.O.P(MD)No.15998 of 2024
                                                         in
                                             Crl.A(MD)SR.No.44992 of 2023


                  S.Bala Subramanian                      ... Petitioner / Appellant / Complainant


                                                           Vs.


                  M.Tamilarasan                           ... Respondent / Respondent / Accused

                  Prayer in Crl.O.P(MD)No.15998 of 2024 : This Criminal Appeal is filed
                  under Section 378 (4) of Cr.P.C., to grant leave to the petitioner to file the
                  above criminal appeal against the order passed by this Court in C.C.No.175 of
                  2019 dated 30.08.2022 on the file of the judicial Magistrate Fast track Court,
                  Thoothukudi.


                  Prayer in Crl.A(MD)No.44992 of 2023 : This Criminal Appeal is filed
                  under Section 378 (4) of Cr.P.C., to call for the records of the Judicial
                  Magistrate Fast Track Court, Thoothukudi and set aside the same.


                                  For appellant        : No representation

                                  For Respondent       : Mr.S.Vishnuvardhan

https://www.mhc.tn.gov.in/judis
                  1/3
                                                                             Crl.O.P(MD)No.15998 of 2024



                                                    JUDGMENT

When the matter was taken up for hearing on 24.09.2024, there was

no representation for the petitioner. The matter was posted today

(21.10.2024) under the caption 'for dismissal'. Even today, when the matter

was taken up for hearing, there was no representation for the appellant. There

is no purpose in keeping the matter pending any further.

2. Accordingly, this Criminal Original Petition is dismissed for

default. The Criminal Appeal is rejected at the SR stage.

                                                                                  21.10.2024

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

                  pnn



                  To

1. The Judicial Magistrate Fast Track Court, Thoothukudi.

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

G.ILANGOVAN, J.

pnn

in Crl.A(MD)SR.No.44992 of 2023

21.10.2024

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