Sundararajan Vijayaramalaingam vs V.Shanthi on 19 September, 2022

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Madras High Court

Sundararajan Vijayaramalaingam vs V.Shanthi on 19 September, 2022

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                        CRL MP(MD). No.8660 of 2022



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            ( Criminal Jurisdiction )

                                               Date : 19/09/2022

                                                  PRESENT

                                  The Honourable Mr.Justice G.ILANGOVAN

                                       CRL MP(MD). No.8660 of 2022
                                                    in
                                       Crl.R.C.(MD)No.SR8221 of 2021

                     Sundararajan Vijayaramalaingam             .. Petitioner

                                                       Vs
                     1.V.Shanthi
                     2.Kalyani
                     3.Meenakshi Sundaram
                     4.Ganesan
                     5.Ravichandran
                     6.Anbu Kumaran                              .. Respondents


                     PRAYER in Crl.M.P.(MD)No.8660 of 2022 : Filed Under Section 5 of
                     the Limitation Act to condone the delay of 90 days in filing the
                     restoration petition in Crl.R.C.(MD)No.SR8221 of 2021.


                     PRAYER in Crl.R.C.(MD)No.SR8221 of 2022: Filed Under Section
                     397 r/w 401 of Criminal Procedure Code, to call for the records in
                     Cr.M.P.No.1310 of 2021 dated 07.04.2021 on the file of the learned
                     Judicial Magistrate No.IV, District Court, Madurai and set aside the
                     same.



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https://www.mhc.tn.gov.in/judis
                                                                            CRL MP(MD). No.8660 of 2022

                                       For Petitioner    : Sundararajan Vijayaramalingam
                                                               (Party in person)

                                                          ORDER

This petition has been filed to condone the delay of 90 days in filing Crl.R.C.(MD)SR.No.8221 of 2021.

2.This criminal revision has been filed by misconception. The petitioner has to approach the civil forum to redress his grievance.

3.With such liberty this petition is disposed of as infructuous.

Consequently, the Criminal Revision Case is rejected at the SR stage itself.

4.Mr.Poornachandran, learned Counsel from the Legal Aid Panel is appointed to represent the petitioner.

5.The Registry is directed to return the papers that has been submitted by the petitioner to him for further process.

(G I J) 19.09.2022 ta 2/4 https://www.mhc.tn.gov.in/judis CRL MP(MD). No.8660 of 2022 To

1.The Judicial Magistrate No.IV, District Court, Madurai

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

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https://www.mhc.tn.gov.in/judis CRL MP(MD). No.8660 of 2022 G.ILANGOVAN,J ta CRL MP(MD) No.8660 of 2022 Date : 19/09/2022 4/4 https://www.mhc.tn.gov.in/judis

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