M.Senthil Kumar vs R.Rajendran
2021 Latest Caselaw 10258 Mad

                                                                                 Crl.R.C.No.35 of 2019
                                                                                                    and
                                                                   Crl.M.P.Nos.275, 277 and 279 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 21.04.2021

                                                       CORAM:

                                     THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                          Criminal Revision Case No.35 of 2019
                                        and Crl.M.P.Nos.275, 277 and 279 of 2019

                     M.Senthil Kumar                                               ... Petitioner

                                                         ..vs..
                     R.Rajendran                                                   ... Respondent

                               Criminal Revision Case filed under Section 397 and 401 Cr.P.C,
                     to set aside the judgment of conviction in C.A.No.82 of 2018 on the file
                     of the II Additional District and Sessions Judge, Salem dated 29.11.2018
                     confirming the conviction imposed in S.T.C.No.103 of 2015 on the file
                     of the Judicial Magistrate-IV, Salem dated 06.06.2018.


                               For Petitioner    :     Mr.C.K.M.Appaji
                                                      ORDER

When the matter was taken up for hearing on 02.03.2021, it was

represented that the respondent died and hence, the learned counsel for

the petitioner sought time to bring the legal heirs of the respondent on

record and the matter was adjourned. Subsequently, on 15.03.2021,

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.35 of 2019 and Crl.M.P.Nos.275, 277 and 279 of 2019

when the matter was taken up for hearing, the learned counsel for the

petitioner sought further time to bring the legal heirs on record and the

matter was again adjourned. Today, when the matter is taken up for

hearing, the learned counsel for the petitioner seeks further time for

filing impleading petition.

2.Considering the above facts, this Court is of the opinion that

despite providing sufficient opportunity, no steps were taken to bring the

legal heirs of the deceased respondent on record, which shows that the

petitioner counsel is not interested to prosecute the matter. Hence, the

Criminal Revision Case is dismissed. No costs. Consequently, connected

miscellaneous petitions are closed.

21.04.2021 Index: Yes/No Speaking Order/Non Speaking Order ms

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.35 of 2019 and Crl.M.P.Nos.275, 277 and 279 of 2019

To

1.The II Additional District and Sessions Judge, Salem.

2.The Judicial Magistrate-IV, Salem.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.35 of 2019 and Crl.M.P.Nos.275, 277 and 279 of 2019

P.VELMURUGAN, J.

ms

Crl.R.C.No.35 of 2019 and Crl.M.P.Nos.275, 277 and 279 of 2019

21.04.2021

https://www.mhc.tn.gov.in/judis/