Madras High Court
K.Ebigine vs Maria Dhasan on 23 June, 2018
Author: P.Velmurugan
Bench: P.Velmurugan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 23.06.2018 CORAM THE HONOURABLE MR.JUSTICE P.VELMURUGAN Crl.A.(MD)No.569 of 2007 K.Ebigine ... Appellant / Complainant Vs. Maria Dhasan ... Respondent / Accused Prayer: Criminal Appeal filed under Section 378 Cr.P.C. to allow the appeal and set aside the order passed in S.T.C.No.183 of 2007 dated 21.09.2007 on the file of the Judicial Magistrate Cum District Munsif, Eraniel dated 21.09.2007 and restore the complaint on file. !For Appellant : No Appearance ^For Respondent : Mr.G.M.Xavier :JUDGMENT
This Criminal Appeal has been filed by the appellant / complainant as against the order passed by the learned Judicial Magistrate Cum District Munsif, Eraniel, in S.T.C.No.183 of 2007, dated 21.09.2007.
2.On 21.09.2007, when the case was taken up for hearing by the Trial Court, none appeared for the complainant. Therefore, the Trial Court, dismissed the compliant for non-prosecution and acquitted the accused under Section 456 Cr.P.C. Aggrieved over the same, the present appeal has been filed before this Court.
3.Before this Court also when the matter was taken up for hearing, none appears for the appellant / complainant. Hence, this Criminal Appeal is dismissed for non-prosecution.
To The Judicial Magistrate Cum District Munsif, Eraniel.
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