C. PONMALAR Vs. MATHAIYAN

JUDGEMENT

(1.) There was no representation for the petitioner on 06.10.2020, whereas the counsel for the respondent was present, therefore, this Court posted the matter for dismissal on 09.10.2020. Even on 09.10.2020, there is no representation for the petitioner. Therefore, the Court Officer tried to contact the counsel for the petitioner over phone in the number given by him in the petition viz., 98411-38178, but the response was "the telephone number is temporarily out of service". Therefore, this Court reserved the order and went through the records.

(2.) This petition has been filed to set aside the order dated 27.07.2017 in C.M.P.No.2662/2016 in C.C.No.13/2016 on the file of the learned Judicial Magistrate, Harur.

(3.) The petitioner has initiated a prosecution in C.C.No.13/2016 (originally in C.C.No.128/2013 on the file of Judicial Magistrate Court, Pappireddipatti), for the offences under Section 499 and 500 IPC., against the respondent herein, which was later transferred as C.C.No.13/2016, and is now pending on the file of the learned Judicial Magistrate, Harur.