Madras High Court
Boopalan vs The State on 16 February, 2015
Author: S. Manikumar
Bench: S. Manikumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 16.02.2015 CORAM THE HON'BLE MR.JUSTICE S. MANIKUMAR Criminal Revision Petition No.245 of 2010 M.P.No.1 of 2010 Boopalan .. Petitioner Vs. The State, rep., by Inspector of Police, All Women Police Station, Gingee. .. Respondent Prayer:- Petition filed under Section 397 r/w. 401 of Cr.P.C, praying to set aide the order, dated 29.01.2010 in C.A.No.1 of 2009, on the file of the Additional District & Sessions Judge, Fast Track Court, No.1, Tindivanam, confirming the order, dated 24.12.2008, in C.C.No.460 of 2006, on the file of the Judicial Magistrate, Gingee. For Petitioner : No appearance O R D E R
On 20.01.2015, there is no representation on behalf of the petitioner. As there was no representation, Registry was directed to post S. MANIKUMAR, J.
skm this matter today, under the caption for dismissal. Today also, there is no representation. Hence, this Criminal Revision Case is dismissed.
16.02.2015 skm To
1. The Additional District & Sessions Judge, Fast Track Court, No.1, Tindivanam.
2. The Judicial Magistrate, Gingee.
Crl.R.C.No.245 of 2010