Seetha Lakshmi vs The State Rep. By
2024 Latest Caselaw 20542 Mad

Madras High Court

Seetha Lakshmi vs The State Rep. By on 29 October, 2024

                                                                                Crl.A(MD)No.638 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 29.10.2024

                                                        CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                               Crl.A(MD)No.638 of 2024
                                       and Crl.M.P.(MD).Nos.7672 & 7674 of 2024

                  Seetha Lakshmi                             ... Appellant/Petitioner/Accused No.2

                                                          Vs.

                  1.The State rep. by
                    The Deputy Superintendent of Police,
                    Sivagangai Sub-Division,
                    Sivagangai District.

                  2.The Inspector of Police,
                    All Women Police Station,
                    Sivagangai.
                    (Crime No.4 of 2020)      ... Respondents/Respondents/Complainants

                  3.Thanya                 ... Respondent/Respondent/Defacto Complainant

                  Prayer : This Appeal is filed under Section 14A(2) of SC/ST (Prevention of

                  Atrocities) Amendment Act, 2015, to call for the records pertaining to the

                  order passed by the learned Special Court for Exclusive Trial of Cases under

                  SC/ST (POA) Act, 1989, Sivagangai, in Crl.M.P.No.997 of 2024 in

                  Spl.S.C.No.39 of 2020, dated 12.07.2024 and set aside the same.

                                  For Appellant        : Mr.K.Navaneetharaja


https://www.mhc.tn.gov.in/judis
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                                                                                  Crl.A(MD)No.638 of 2024


                                  For Respondents        : Mr.M.Sakthi Kumar for R1 & R2
                                                           Government Advocate (Crl. Side)

                                                           No Appearance for R3

                                                     JUDGMENT

In spite of repeated adjournment, the learned counsel on record for

the appellant is not ready to argue the matter. Now the case is posted today

finally. Even today, he is not ready. In view of the same, this appeal stands

dismissed for non prosecution. Consequently, connected miscellaneous

petitions are closed.

                                                                                           29.10.2024

                  Index    : Yes/No
                  Internet : Yes/No
                  TM

                  To

1.The Sessions Judge, Special Court for Exclusive Trial of Cases under SC/ST (POA) Act, 1989, Sivagangai.

2.The Deputy Superintendent of Police, Sivagangai Sub-Division, Sivagangai District.

3.The Inspector of Police, All Women Police Station, Sivagangai.

(Crime No.4 of 2020)

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

G.ILANGOVAN,J.

TM

29.10.2024

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