SAMSEN PAPLI Vs. J. BALASINGH SAMUEL

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking the relief to set aside the order dated 18.10.2019 in C.M.P. No.584 of 2019 in C.C. No.3086 of 2016 passed by the learned Metropolitan Magistrate, Fast Track Court - III, Saidapet, Chennai.

(2.) Despite granting repeated adjournments, there is no representation for the petitioner as well for the respondent.

(3.) The petitioner herein is the accused and the respondent herein is the complainant.