Madras High Court
G.Viswanathan vs S.Rohini on 1 October, 2018
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.10.2018
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD).No.21659 of 2014
and
M.P(MD).No.1 of 2014
1.G.Viswanathan
2.G.Balaji ... Petitioners
Vs
S.Rohini ... Respondent
PRAYER: This Criminal Original Petition has been filed under Section 482 of
Criminal Procedure Code, to call for the entire records and quash the
proceedings Cr.M.P.No.1803 of 2012 on the file of the learned Judicial
Magistrate V, Madurai now transferred as M.C.No.219 of 2014 on the file of
the learned Judicial Magistrate (Additional Mahila Court), Madurai District.
!For Petitioner : Mr.C.M.Arumugam
^For Respondent :
:ORDER
This petition has been filed to quash the proceedings in M.C.No.219 of 2014 on the file of the learned Judicial Magistrate (Additional Mahila Court), Madurai District.
2.When the matter was posted for admission, there was no representation on behalf of the petitioners. Even thereafter, the learned counsel for the petitioners has not taken any steps to list the matter for admission. The matter is pending for more than 4-1/2 years, without admitting and without directing the notice.
3.It clearly shows that the petitioners has no interest to proceed with the case. At this stage, this Court is not inclined to entertain this petition. Hence, these Criminal Original Petition is dismissed. Consequently, connected Miscellaneous Petition is also dismissed.
To
1.The Judicial Magistrate V, Madurai.
2.The Judicial Magistrate (Additional Mahila Court), Madurai District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.