Karunanithi vs State Represented By
2021 Latest Caselaw 10250 Mad

Citation : 2021 Latest Caselaw 10250 Mad
Judgement Date : 21 April, 2021

Madras High Court

Karunanithi vs State Represented By on 21 April, 2021

                                                                               Crl.A.No.588 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 21.04.2021

                                                       CORAM

                                   THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                CRL.A.No.588 of 2019

                     1.Karunanithi
                     2.Ranjitham
                     3.Manikandan                                                ....Appellants
                                                           .Vs.
                     State represented by
                     The Inspector of Police,
                     Keezhapazhur Police Station,
                     Ariyalur District,
                     Crime No.315 of 2017.                                      .. Respondent

                          Criminal Appeal filed under Section 374 (2) of Code of Criminal
                     Procedure to set aside the judgment and order passed on the
                     appellants/accused dated 19.06.2019 in S.C.No.24 of 2018 on the file of
                     the Additional District Court, Ariyalur and to acquit the appellants.


                               For Appellants          :      Mr.R.Rajadurai

                               For Respondent          :      Ms.T.P.Savitha
                                                              Government Advocate (Crl.Side)

                                                   JUDGMENT

Today, when the matter is taken up for hearing the learned counsel

for the appellants would submit that the first appellant is no more and

hence, this Criminal Appeal may be dismissed as abated in respect of the

https://www.mhc.tn.gov.in/judis/ Page No.1/3 Crl.A.No.588 of 2019

first appellant. He would further submit that the appellants 2 and 3 have

already remitted the fine amount imposed on them and acquitted from the

charges and hence, he is not pressing this Criminal Appeal in respect the

appellants 2 and 3 and the same may be dismissed as not pressed.

2. In view of the above submission made by the learned counsel

for the appellants, the Criminal Appeal is dismissed as abated insofar as

the first appellant is concerned and dismissed as not pressed insofar as

the appellants 2 and 3 are concerned.