BATCHA Vs. N.KUMAR

JUDGEMENT

(1.) The petitioners are the accused in C.C.No.415 of 2015 on the file of the XVIII Metropolitan Magistrate Court, Saidapet, Chennai. The respondent has filed a private complaint for the offence under Sections 499 and 500 of Indian Penal Code .

(2.) The respondent was represented by their counsel Mrs.P.Meenakshi and Mr.V.Kannan and filed a memo of appearance on 17.04.2015. Subsequently, when the case was listed, there was no representation for the respondent. Since the case was pending before the lower Court from the year 2015, due to the pendency of the above criminal original petition, this Court by order dated 11.03.2020 appointed Mr.A.Ashwin Kumar, as Legal Aid counsel for the respondent.

(3.) The brief facts of the nutshell are thus :