Madras High Court
V.Baskar vs V.Radhakrishnan on 6 October, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRL RC No. 1910 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06-10-2025
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRL RC No. 1910 of 2025
V.Baskar
S/o.Venugopal, No.3, Thirvanthipuram
Main Road, Koothappakkam,
Cuddalore-607 002
Petitioner(s)
Vs
1. V.Radhakrishnan
S/o.Vellakannu, Nadu Theru, Villayanallur and Post,
bhuavnagiri Taluk
2.V.Jayachandran,
S/o.Vellakannu, Nadu Theru, Villayanallur and Post,
Bhuvanagiri Taluk
3.G.Manivannan
S/o.Gopalakrishnan, Nadu Theru, Villayanallur and Post,
Bhuvanagiri Taluk
4.S.Chandrasekar
Registrar 2004- Yr Parangipettai, Present Address,
No.10/1A, Koorathalwan Chandu, Tirupapuliyur,
Cuddalore-2
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CRL RC No. 1910 of 2025
5.Nasir Iqbal
Formely Bhuvanagiri Tahsildar, Present Neyveli special
Tahsildar (Nilakayakam,), Neyveli , Cuddalore District
6.Usharani
Formely Chidambaram District Registrar
(Administration), Now Cuddalore District Registrar
(Administration), Cuddalore-2
7.B.S.Vijayalakshmi
Formely Chidambaram Revenue Commissioner , Now
General manager Ecott Company, MHU Complex, 2nd
Floor, 692, Anna Salai, Nandanam, Chennai-600 035
8.T.Mohan
Formely Puduchattram Police Inspector, Now Senturai
Police Inspector, Senturai Police station, Ariyalur District
9.Special District Revenue Officer
Nilakayakam, National Highway Project, Cuddalore
10.Special District Collector (Nilakayakam)
National Highway Project, Cuddalore
Respondent(s)
PRAYER
To set aside the judgment dt.20.01.2023 in CMP.No.3781/2018 on the file of
District Munsif Cum Judicial magistrate Portonovo(FAC) and to allow the
above Criminal Revision .
For Petitioner(s): Mr. R.Nalliyappan
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CRL RC No. 1910 of 2025
ORDER
Challenging the impugned order passed by the District Munsif cum
Judicial Magistrate, Portonovo (FAC) in C.M.P.No.3781 of 2018, the petitioner
preferred this Criminal Revision Petition.
2. Before the trial court, the petitioner filed a complaint under Sec.200 of
Cr.P.C. praying to initiate proceedings against the respondents for the alleged
offence under Sections 81, 82 (3) of Indian Registration Act, Sec.167, 198, 199,
201, 218, 219, 221, 467, 471, 474 of I.P.C. and Sec.84 and 85 of The Right to
Fair Compensation and Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013. But, due to his non-appearance continuously, the trial
court dismissed the complaint. Challenging the said findings, now the petitioner
preferred this Criminal Revision Petition.
3. The learned counsel for petitioner argues that due to lack of
communication, he is not able to follow the proceedings. However, he is having
valid defence to prove his case, but the opportunity was not given by the trial
court. Hence, he prayed to set aside the findings rendered by the trial court.
4. Heard and considered submissions made by learned counsel for
petitioner and perused materials available on record.
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5. Considering his submissions, the fact reveals that due to lack of
communication, he was not able to follow the proceedings, but the trial court
erroneously dismissed the complaint as such is liable to be set aside. Therefore,
to give one more opportunity, this Court is inclined to set aside the findings of
trial judge in C.M.P.No. 3781 of 2018 on the file of District Munsif cum
Judicial Magistrate, Portonovo (FAC). Accordingly, this Criminal Revision Case
is allowed. However, the petitioner is directed to cooperate with the proceedings
before the trial court.
06-10-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
rpp
To
District Munsif cum Judicial Magistrate, Portonovo (FAC)
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https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 01:34:40 pm )
T.V.THAMILSELVI J.
, rpp
CRL RC No. 1910 of
06-10-2025
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