Madras High Court
Sri Nithyananda Swamy vs Mr.Arjun Sampath on 28 February, 2020
Author: M.Dhandapani
Bench: M.Dhandapani
Crl.O.P.No.23615 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.02.2020
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
Crl.O.P.No.23615 of 2014
and
MP.Nos.1 & 2 of 2014
Sri Nithyananda Swamy ... Petitioner
Vs
Mr.Arjun sampath ... Respondent/Complainant
PRAYER: Criminal Original Petition is filed under Section 482 of
the Code of Criminal Procedure, to call for the records relating to
the case registered in C.C.No.162/2014, on the file of the learned
Judicial Magistrate-I, Coimbatore and quash the same.
For Petitioner : No appearance
For Respondent : M/s R. Sreerangam
ORDER
There was no representation for the petitioner on 26.02.2020 hence the matter was directed to be listed on 28.02.2020, under the caption 'for dismissal'.
2. Even today, there is no representation for the petitioner either in person or through the learned counsel on record.
Therefore, this Criminal Original Petition is dismissed for non prosecution. Consequently, connected Miscellaneous Petitions are closed.
http://www.judis.nic.in 28.02.2020 1/2 Crl.O.P.No.23615 of 2014 jrs Internet: Yes /No M.DHANDAPANI.J, jrs To The Judicial Magistrate-I, Coimbatore Crl.O.P.No.23615 of 2014 and MP.Nos.1 & 2 of 2014 28.02.2020 http://www.judis.nic.in 2/2