Tmt.Manimegalai vs M.Shanmugam
2025 Latest Caselaw 8125 Mad

Madras High Court

Tmt.Manimegalai vs M.Shanmugam on 28 October, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                              Crl.A.No.554 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 28.10.2025

                                                               CORAM
                         THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                      Crl.A.No.554 of 2013

                     Tmt.Manimegalai,
                     W/o.Tamilselvam                                                          ...Appellant

                                                                    Vs.

                     M.Shanmugam,
                     S/o.Nachimuthu                                                          ...Respondent


                                  This Criminal Appeal is filed under Section 378 of Criminal
                     Procedure Code against judgment dated 08.05.2013 passed in
                     C.C.No.430 of 2012 by the learned Judicial Magistrate No. II, Salem.


                                        For Appellant       : Mr.K.V.Sridharan

                                        For Respondent : Not ready in notice

                                                              JUDGMENT

In this case, in spite of repeated efforts, the respondent was not

served. Under the said circumstances, this Court had passed orders

earlier, directing the appellant to find out the correct address, so that the

service may be effected. When the matter is adjourned for the same, the

learned counsel for the appellant submits that there is no instructions on

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 06:44:45 pm )

behalf of the appellant in that regard and therefore, the notice could not

be served.

2. It can be seen that the C.C is of the year 2012 and the judgment

is of the year 2013. The appellant/complainant is not giving any

instructions to the learned counsel, so that the matter can be proceeded

further. In view thereof, the submission of the learned counsel for the

appellant that there is no instructions is recorded and the appeal is

dismissed for non-prosecution.

                                                                                                  28.10.2025
                     mp

                     NCC                      : Yes / No


                     To

The Judicial Magistrate No.II, Salem.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 06:44:45 pm )

D.BHARATHA CHAKRAVARTHY.J.,

mp

28.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 06:44:45 pm )