ZIAVULLA HUSSAIN Vs. K. KARUNAKARAN

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner.

(2.) Service of Paper publication was effected in Tamil and English Dailies as directed by this Court as per order dated 23.01.2017. Respondent called absent. There is no representation on the side of the Respondent either in person or through Learned Counsel. In view of the publication being effected in Tamil and English Dailies, the service against the Respondent is held sufficient by this Court.

(3.) The Petitioner/Appellant/Complainant has focused the instant Criminal Original Petition praying for the 'Grant of Leave' to file Criminal Appeal as against the order dated 30.12.2015 in C.C. No.77 of 2007 passed by the Learned Judicial Magistrate No. I, Krishnagiri.