Madras High Court
Rajesh Babu @ Rajesh Krishna … vs In Both Crl.O.P.'S on 17 March, 2022
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
Crl.O.P.No.23971 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.03.2022
CORAM
THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN
CRL.O.P.No.23971 of 2016,
CRL.O.P.No.19483 of 2015
and CRL.M.P.No.11407 of 2016
In Crl.O.P.No.23971 of 2016
Rajesh Babu @ Rajesh Krishna …Petitioner
In Crl.O.P.No.19483 of 2015
1.V.Ponnusamy
2.Lalitha
3.P.Sangeetha
4.Ramesh Prabhu ...Petitioners
Vs.
In both Crl.O.P.'s
R.Mohanavalli @ Vihasini ...Respondent
Prayer In Crl.O.P.No.23971 of 2016:- Criminal Original Petition is filed under
Section 482 of Code of Criminal Procedure, to transfer the M.C.No.6 of 2015
pending on the file of the learned Judicial Magistrate at Thiruvarur and M.C.No.13
of 2015 pending on the file of the learned Chief Judicial Magistrate at Thiruvarur to
the learned Judicial Magistrate at Tambaram.
https://www.mhc.tn.gov.in/judis
1/4
Crl.O.P.No.23971 of 2016
Prayer In Crl.O.P.No.19483 of 2015:- Criminal Original Petition is filed under
Section 482 of Code of Criminal Procedure, to call for the records in M.C.No.6 of
2015 on the file of the learned Judicial Magistrate, Thiruvarur filed by the
respondent against the petitioners herein and quash the proceedings.
In both Crl.O.P.'s
For Petitioners : M/s.S.Murugeswari(No appearance)
For Respondent : M/s.Madhan Kumar(No appearance)
ORDER
Crl.O.P.No.23971 of 2016 is filed to transfer M.C.No.13 of 2015 pending on the file of the learned Judicial Magistrate at Thiruvarur and M.C.No.13 of 2015 pending on the file of the learned Chief Judicial Magistrate at Thiruvarur to the learned Judicial Magistrate at Tambaram.
2.Crl.O.P.No.19483 of 2015 is filed to call for the records in M.C.No.6 of 2015 on the file of the learned Judicial Magistrate, Thiruvarur and quash the same.
3.There was no representation for both the parties, when the matter was taken for hearing on 10.03.2022 and then 11.03.2022. Therefore, both the matters are ordered to be posted for dismissal today. Today also, there is no representation for both the parties. Therefore, Criminal Original Petitions in Crl.O.P.No.23971 of 2016 and Crl.O.P.No.19483 of 2015 are dismissed for non prosecution.
17.03.2022 ep https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.No.23971 of 2016 Index:Yes/No Internet:Yes/No Speaking Order: Yes/No G.CHANDRASEKHARAN,J., ep To
1.TheChief Judicial Magistrate Thiruvarur.
2.The Judicial Magistrate, Thiruvarur.
CRL.O.P.No.23971 of 2016 and CRL.O.P.No.19483 of 2015 CRL.M.P.No.11407 of 2016https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.No.23971 of 2016 17.03.2022 https://www.mhc.tn.gov.in/judis 4/4