LAKSHMI Vs. STATE

JUDGEMENT

(1.) The present criminal revision petition is filed against the order dated 01.08.2019 passed in Crl.M.P.No.7015 of 2019 in C.C.No.87 of 2018 by the learned Judicial Magistrate No.II, Dindigul dismissing the recall petition filed by the petitioner herein to recall the non-bailable warrant issued against her.

(2.) The non-bailable warrant was issued by the trial Court on the ground that the petitioner herein was absent for many hearings and in order to secure the presence of the petitioner/accused, the trial Court had issued non-bailable warrant on 14.03.2019.

(3.) In response to the same, the petitioner herein has filed recall petition on 01.08.2019. After considering the application, the trial Court dismissed the recall petition on the ground that it has been filed after a period of four months and also the medical certificate produced by petitioner that she was suffering from lower back pain and neck pain was doubtful, against which, the present criminal revision petition has been filed.