Madras High Court
G.Jeganathan vs K.Rohini on 20 December, 2017
Author: M.Dhandapani
Bench: M.Dhandapani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.12.2017
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
Crl.O.P.(MD).No.2072 of 2013
and
M.P.(MD).No.1 of 2013
1. G.Jeganathan
2.K.Gomathi .. Petitioners/Accused Nos.2 & 3
Vs.
K.Rohini ..Respondent/Petitioner
PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C. praying
to call for the records relating to the impugned application filed by the
respondent in Crl.M.P.No.2360 of 2012, on the file of the learned Judicial
Magistrate No.II, Madurai and quash the same.
For Petitioners : No appearance
For Respondent : Mr.T.Antony Arul Raj
:ORDER
When the matter came up for hearing on 18.12.2017, there was no representation on behalf of the petitioners. Therefore, the matter was ordered to be listed on today under the caption 'for dismissal' with a view to afford a further opportunity to the petitioners. Today, though the case is listed under the caption 'for dismissal', there is no representation on behalf of the petitioners. It appears that the petitioners are not interested in prosecuting the matter further.
2. In view of the above, this Criminal Original petition is dismissed for non-prosecution. Consequently, connected miscellaneous petition is also dismissed.
To The Judicial Magistrate No.II, Madurai.
.