Madras High Court
V.Thillaikumar vs Saraswathy on 30 May, 2018
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 30.05.2018 CORAM THE HON'BLE MR.JUSTICE N.SATHISH KUMAR CRIMINAL REVISION.No.619 of 2018 and CRL.M.P.No.7253 of 2018 V.Thillaikumar ..Petitioner Vs. Saraswathy ..Respondent PRAYER: The Criminal Revision Petition is filed under Section 397 r/w 401 of Cr.P.C. against the Order of the learned Judicial Magistrate of Paramathy, Namakkal Ditrict dismissing C.M.P.No.2691/2018 in S.T.C.No.1186/2017 dated 21.03.2018. For petitioner : No Appearance For respondent : Ms.M.Prabhavathi, Additional Public Prosecutor N.SATHISH KUMAR.J, abr ORDER:
When the matter is taken up for hearing, there is no representation on behalf of the petitioner. Hence, this Criminal Revision petition is dismissed for non-prosecution. Consequently, the connected miscellaneous petition is closed.
30.05.2018 Speaking/Non-speaking Index :Yes/No Internet :Yes/No arr/abr To
1. The learned Judicial Magistrate of Paramathy, Namakkal Ditrict
2. The Public Prosecutor, High Court, Madras Criminal Revision No.619 of 2018 and CRL.M.P.No.7253 of 2018