PON SELVAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed to set aside the order dated 20.11.2008 passed in Cr.M.P.No.213 of 2001 by the learned Principal Sessions Judge, Tirunelveli.

(2.) According to the appellant, he has filed a petition in Cr.M.P.No.213 of 2001 under Section 195(1) (b) (iii) r/w Section 340 and 343 of Cr.P.C., to initiate action against the respondents for the offences punishable under Section 211 of IPC. After completing trial, by order dated 20.11.2007, the learned Principal Sessions Judge, Tirunelveli, dismissed the said petition. Challenging the same, the present appeal has been filed.

(3.) From the records, it is seen that the appeal is pending from the year 2008, for more than 11 years. Further, it is seen that when the matter was taken up on earlier occasion, i.e., on 19.01.2019 and 23.02.2019, none appeared on behalf of either side and subsequently, when the matter was taken up for hearing on 13.04.2019, the learned counsel for the appellant has withdrawn his Vakalat and hence, by recording such withdrawal, this Court directed the Registry to remove the name of the learned counsel appearing for the appellant and to print the name of the appellant in the cause list and list the matter. Thereafter, when the matter was taken up for hearing on 22.06.2019, none appeared on behalf of the respondents and hence, this Court again directed the Registry to remove the name of the learned counsel appearing for the respondents and to print the name of the respondents in the cause list and to post the matter for disposal and accordingly, name of the respective parties have been printed in the cause list and the matter is listed for disposal, today.