Crl.R.C.No.1374 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.09.2022
CORAM:
THE HON'BLE MR.JUSTICE P.VELMURUGAN
Crl.R.C.No.1374 of 2019
R.Duraisamy ... Petitioner
..vs..
V.C.Velmurugan ... Respondent
Criminal Revision Case filed under Sections 397 and 401 Cr.P.C
to call for the records in C.A.No.18 of 2019 dated 28.11.2019 on the file
of the III Additional District and Sessions Judge, Erode, confirming the
judgment passed by the learned Judicial Magistrate No.I,
Gobichettipalayam in S.T.C.No.468 of 2016 dated 04.06.2019 to undergo
six months of simple imprisonment and to pay compensation sum of
Rs.15,00,000/- to the complainant for the offences under Section 138 of
N.I Act and set aside the same.
For Petitioner : Mr.S.Kaithamalai Kumaran
For Respondent : Mr.N.Manokaran
Page No.1/3
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1374 of 2019
ORDER
The learned counsel for the petitioner reported that pending the revision case, the revision petitioner/accused died.
2. In view of the above submission made by the learned counsel for the petitioner, the Criminal Revision Case stands dismissed as abated, with liberty to the respondent to work out his remedy in the manner known to law.
14.09.2022 Index: Yes/No Speaking Order/Non-Speaking Order ms To
1.The III Additional District and Sessions Judge, Erode.
2.The Judicial Magistrate No.I, Gobichettipalayam.
Page No.2/3 https://www.mhc.tn.gov.in/judis Crl.R.C.No.1374 of 2019 P.VELMURUGAN, J.
ms Crl.R.C.No.1374 of 2019 14.09.2022 Page No.3/3 https://www.mhc.tn.gov.in/judis