V.Gunasekaran vs K.V.B.Ramesh
2025 Latest Caselaw 8883 Mad

Madras High Court

V.Gunasekaran vs K.V.B.Ramesh on 24 November, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                                 Crl.A.No.633 of 2024


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 24.11.2025

                                                         CORAM :

                        THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                 Crl.A.No.633 of 2024

                    V.Gunasekaran                                                      .. Appellant

                                                            Versus

                    K.V.B.Ramesh                                                       .. Respondent

                    Prayer : Criminal Appeal filed under Section 372 of Cr.P.C., to allow the
                    appeal, set aside the judgment of acquittal passed on 02.11.2018 by the
                    learned Judicial Magistrate, Fast Track Court No.I, Erode in S.T.C.No.121 of
                    2017, convict the accused by allowing this appeal.


                                         For Appellant           : No Appearance

                                         For Respondent          : Mr.K.Subharitha




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                                                                                                Crl.A.No.633 of 2024


                                                                 D.BHARATHA CHAKRAVARTHY, J.

                                                                                                                grs

                                                           JUDGMENT

Learned Counsel for the respondent/accused alone is present. Inspite

of the matter being posted under the caption 'for dismissal', there is no

representation on behalf of the appellant/complainant.

2. Accordingly, this Criminal Appeal is dismissed for non-prosecution.

                                                                                                     24.11.2025
                    Neutral Citation      : no
                    grs

                    To

                    The Judicial Magistrate,
                    Fast Track Court No.I, Erode.











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