BALAKRISHNAN Vs. SASIKUMAR

JUDGEMENT

(1.) THIS Criminal Original Petition is focused as against the order passed by the learned Judicial Magistrate No.1, Dindigul, in S.T.C.No.157 of 2007, dated 19.07.2007.

(2.) HEARD the learned counsel for the petitioner. In view of the order going to be passed here under and in view of the fact that before trial Court no summons was served on the respondent, no notice to respondent/accused herein is required.

(3.) HENCE, in these facts and circumstances of the case, the order of the Judicial Magistrate No.I, Dindigul, in S.T.C.No.157 of 2007, dated 19.07.2007 is set aside and the matter is remitted back to the Judicial Magistrate No.I, Dindigul, on condition that the petitioner shall pay a sum of Rs.300/- (Rupees Three Hundred only) to the Tamil Nadu Mediation and Conciliation Centre, attached to this Bench, within one week from the date of receipt of the copy of this order. Hereafter, the petitioner shall not absent during the hearings of the case.