Madras High Court
V.Nirmala vs U.Nagaraja Melanta on 30 July, 2020
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
Crl.O.P.No.3711 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON : 22.07.2020
PRONOUNCED ON : 30.07.2020
CORAM
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
Crl.O.P.No.3711 of 2017 and
Crl.M.P.No.2741 of 2017
V.Nirmala ... Petitioner
Vs.
U.Nagaraja Melanta ... Respondent
PRAYER: Criminal Original Petition is filed under Section 482 of the Code
of Criminal Procedure, to set aside the order passed by the Chief Metropolitan
Magistrate Court at Egmore in Tr.Crl.M.P.No.8648 of 2016, dated 10.01.2017
in C.C.No.2725 of 2016 on the file of the learned II Fast Track Court at
Egmore.
For Petitioner : No representation
*****
ORDER
This Criminal Original Petition has been filed to set aside the order dated 10.01.2017 in Tr.Crl.M.P.No.8648 of 2016 in C.C.No.2725 of 2016 passed by the Chief Metropolitan Magistrate Court, Egmore.
Page 1 of 3http://www.judis.nic.in Crl.O.P.No.3711 of 2017
2.No representation for the petitioner either in person or by her respective counsel.
3.It is seen from the official website of District Courts (E-COURTS) that the case in C.C.No.2725 of 2016 has been disposed on 21.02.2018.
4.In view of the same, nothing survives for adjudicating the petition and the same is, accordingly, dismissed. Consequently, the connected miscellaneous petition is closed.
30.07.2020 vv2 Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No To The Chief Metropolitan Magistrate Court. Egmore.
Page 2 of 3http://www.judis.nic.in Crl.O.P.No.3711 of 2017 M.NIRMAL KUMAR, J.
vv2 PRE-DELIVERY ORDER IN Crl.O.P.No.3711 of 2017 30.07.2020 Page 3 of 3 http://www.judis.nic.in