Santhanaraj Mary Josephine vs M/S.Rdc Concrete India Pvt. Ltd on 11 February, 2026

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Madras High Court

Santhanaraj Mary Josephine vs M/S.Rdc Concrete India Pvt. Ltd on 11 February, 2026

Bench: A.D.Jagadish Chandira

                                                                                               Crl.O.P.No.30296 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 11.02.2026

                                                            CORAM:

                           THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                             Crl.O.P.No.30296 of 2022
                                       and Crl.M.P.Nos.18563 & 18564 of 2022


                Santhanaraj Mary Josephine                                                ... Petitioner
                                                                  Vs.
                M/s.RDC Concrete India Pvt. Ltd
                Represented by its Deputy Manager,
                Credit Control, Mrs.Mohanasundari.S.,
                W/o. Sudarasanam,
                Having Office at Plot No.2/129,
                Avadi Road, Seneerkuppam Village,
                Poonamallee Taluk,
                Chennai- 600 056.                                                         ... Respondent



                PRAYER: Criminal Original Petition is filed under Section 528 of Bharatiya

                Nagarik Suraksha Sanhita/Section 482 Cr.P.C., call for the records relating to

                S.T.C. No.2233 of 2022 on the file of the Fast Track Court at Magisterial Level

                for Trial of Cases under NI Act, Saidapet, Chennai, and quash the same.


                                     For Petitioner     :     No Appearance
                                     For Respondent :         Mr.G.Dilipkumar




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https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 02/03/2026 04:30:02 pm )
                                                                                            Crl.O.P.No.30296 of 2022




                                                             ORDER

When the matter was listed on 09.02.2026, there was no representation for the petitioner and hence, this Court directed this matter to be listed today under the caption ‘for dismissal’.

2. Even today, there is no representation for the learned counsel appearing for the petitioner. Learned counsel appearing for the respondent is present.

3. In view of the non-appearance on the side of the petitioner, this Criminal Original Petition is dismissed for non-prosecution. Consequently, the connected miscellaneous petitions are closed.

11.02.2026 dsn Internet:Yes 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 04:30:02 pm ) Crl.O.P.No.30296 of 2022 To The Deputy Manager, Mohanasundari.S., M/s.RDC Concrete India Pvt. Ltd Credit Control, Having Office at Plot No.2/129, Avadi Road, Seneerkuppam Village, Poonamallee Taluk, Chennai- 600 056.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 04:30:02 pm ) Crl.O.P.No.30296 of 2022 A.D.JAGADISH CHANDIRA, J.

dsn Crl.O.P.No.30296 of 2022 and Crl.M.P.Nos.18563 & 18564 of 2022 11.02.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 04:30:02 pm )

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