K. DHARANENDRAPPA Vs. RULES SELVARAJ

JUDGEMENT

(1.) NOTICE to be issued to the respondent is dispensed with as he never appeared before the trial Court in pursuance of any summons or warrant.

(2.) HEARD the learned counsel for the petitioner. Perused the records.

(3.) THE records disclose that the petitioner has filed a private complaint against the Respondent/accused by name R. Selvaraj in C.C. No. 2066/2008. The said case was dismissed on 29.01.2013, after a long lapse of five years, on the ground that the petitioner has not taken sufficient steps and also not assisted the police in securing the accused before the Court. The said order was challenged in the Revision Petition. The Revisional Court has affirmed the said order stating that the notice sent to the respondent was not served on the ground that the respondent is staying in Tamil Nadu and that the notice was also sent to Tamil Nadu as per the request of the petitioner, but that was also not served him. Therefore, the Revisional Court also dismissed the revision petition observing that no purpose would be served, even if the complaint is restored and even there are no chances of securing the accused in the near future and it would amount to waste of the court's time.