Madras High Court
S.Saleem vs S.Vadivel (Astrologer) on 16 September, 2015
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 16.09.2015 CORAM THE HONOURABLE MS.JUSTICE R.MALA Crl.O.P.(MD)No.10627 of 2009 and M.P.(MD)No.2 of 2009 S.Saleem : Petitioner Versus S.Vadivel (Astrologer) : Respondent PRAYER: Criminal Original Petition is filed under Section 482 of the Code of Criminal Procedure praying to quash the proceedings in C.C.No.283 of 2009 and call for records, pending on the file of learned Judicial Magistrate, Paramakudi. !For Petitioner : No Appearance ^For Respondent : Mr.S.Siva Thilakar :O R D E R
Even though the matter is listed today under the caption "for dismissal", when the matter was called, there is no representation on behalf of the petitioner. The learned counsel for the respondent is present. Hence, the Criminal Original Petition is dismissed for non-prosecution. Consequently, the connected miscellaneous petition is also dismissed.
To The Judicial Magistrate Court, Paramakudi.
.