R.Subramanian vs Mr. Dhruvan on 9 November, 2021

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Madras High Court

R.Subramanian vs Mr. Dhruvan on 9 November, 2021

Bench: V. Bharathidasan

                                                                         Crl.O.P.Nos. 8527 & 8528 of 2014




                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 09.11.2021

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE V. BHARATHIDASAN

                                          Crl.O.P.Nos. 8527 & 8528 of 2014
                                                         and
                                         Crl.M.P. Nos. 1 of 2014 & 1 of 2015

                     R.Subramanian,
                     Managing Director,
                     M/s. Viswapriya (India) Ltd.                 ... Petitioner in
                                                                       both Crl.O.P.s

                                                       Versus

                     Mr. Dhruvan,
                     rep. by Power of Attorney
                       Ramkumar                                   ... Respondent in
                                                                      Crl.O.P. No.8527/2021


                     Tmt. Charumathi,
                     rep. by Power of Attorney
                     Ramkumar                                     ... Respondent in
                                                                      Crl.O.P.No.8528 of 2021

                     PRAYER in Crl.O.P.No.8527 of 2021: Criminal Original Petition filed
                     under Section 482 of the Code of Criminal Procedure, to call for records

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                          Crl.O.P.Nos. 8527 & 8528 of 2014


                     and quash the complaint in C.C.No. 872 of 2014 on the file of IX
                     Metropolitan Magistrate, Saidapet, Chennai.




                     PRAYER in Crl.O.P.No.8528 of 2021: Criminal Original Petition filed
                     under Section 482 of the Code of Criminal Procedure, to call for records
                     and quash the complaint in C.C.No. 871 of 2014 on the file of IX
                     Metropolitan Magistrate, Saidapet, Chennai.


                                       For Petitioner in
                                        both Crl.O.P.s        :     No appearance

                                       For Respondents
                                       in both Crl.O.P.s      :     Mr.S.Suriya


                                                           ORDER

(This case has been heard through video conference) Earlier, when the matters came up for hearing yesterday on 08.11.2021, there was no representation on behalf of petitioner and it seems that the petitioner is appearing in person.. Hence, the matter was adjourned today. Even today, though the name of petitioner is printed in the cause list, there is no representation by the petitioner-in-person.

Page No.2 of 4

https://www.mhc.tn.gov.in/judis Crl.O.P.Nos. 8527 & 8528 of 2014 Hence, these Criminal Original Petitions are dismissed for non-

prosecution. Consequently, the connected Criminal Miscellaneous Petitions are closed.

09.11.2021 Index: Yes/No Internet: Yes/No rpp Page No.3 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.Nos. 8527 & 8528 of 2014 V. BHARATHIDASAN, J.

rpp CRL.O.P.Nos. 8527 & 8528 of 2014 09.11.2021 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

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