Madras High Court
Mary Pappa Jebamani vs Ganesan on 4 June, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.06.2019
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Crl.O.P.(MD)No.5000 of 2015
and
Crl.M.P.(MD)Nos.1 and 2 of 2015
Mary Pappa Jebamani ... Petitioner
Vs.
1.Ganesan
2.Sridhar
3.V.Mohan
4.Kavitha
5.Raja Kani
6.Janaki
7.B.T.Selvam ... Respondents
Prayer: Criminal Original Petition filed under Section 482 of
Cr.P.C, to set aside the judgment in Crl.R.Petition No.6 of 2009
dated 28.02.2011 on the file of the Additional District Court (Fast
Track Court), Virudhunagar.
For Petitioner : No appearance
For Respondents : Mr.G.Marimuthu for R1 to R5
: Mr.P.Santhosh Kumar for R7
http://www.judis.nic.in
2
G.R.SWAMINATHAN,J.
ias
ORDER
The matter was listed for final hearing yesterday. There was no appearance on behalf of the petitioner. Hence the matter was listed under the caption “for dismissal” today. Even there is no appearance on behalf of the petitioner today. Hence, this Criminal Original Petition is dismissed for non-prosecution. Consequently, connected miscellaneous petitions are closed.
04.06.2019
Index : Yes / No
Internet : Yes/ No
ias
To:
Additional District Court (Fast Track Court), Virudhunagar.
Crl.O.P.(MD)No.5000 of 2015
(1/2) http://www.judis.nic.in