Madras High Court
Balakrishnan vs State Through The Inspector Of ... on 22 April, 2021
CRL.A.(MD)Nos.444 to 447 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.04.2021
CORAM
THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
CRL.A.(MD)Nos.444 to 447 of 2016
Balakrishnan : Appellant in all cases
Vs.
State through the Inspector of Police,
Pappakudi Police Station,
Tirunelveli District. : Respondent in all cases
PRAYER in Crl.A.(MD)No.444 of 2016: Criminal Appeal filed under Section
374 of Criminal Procedure Code r/w Section 14A(2) SC/ST(POA) Act, to call fro
the records and set aside the bail dismissal order of the learned II Additional
District and Sessions Judge, Tirunelveli in Cr.M.P.No.2577 of 2016 in S.C.No.82
of 2016, dated 19.10.2016.
PRAYER in Crl.A.(MD)No.445 of 2016: Criminal Appeal filed under Section
374 of Criminal Procedure Code 14A(2) SC/ST(POA) Act, to call fro the records
and set aside the bail dismissal order of the learned II Additional District and
Sessions Judge, Tirunelveli in Cr.M.P.No.2574 of 2016 in S.C.No.85 of 2016,
dated 19.10.2016.
PRAYER in Crl.A.(MD)No.446 of 2016: Criminal Appeal filed under Section
374 of Criminal Procedure Code 14A(2) SC/ST(POA) Act, to call fro the records
and set aside the bail dismissal order of the learned II Additional District and
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CRL.A.(MD)Nos.444 to 447 of 2016
Sessions Judge, Tirunelveli in Cr.M.P.No.2575 of 2016 in S.C.No.84 of 2016,
dated 19.10.2016.
PRAYER in Crl.A.(MD)No.447 of 2016: Criminal Appeal filed under Section
374 of Criminal Procedure Code 14A(2) SC/ST(POA) Act, to call fro the records
and set aside the bail dismissal order of the learned II Additional District and
Sessions Judge, Tirunelveli in Cr.M.P.No.2576 of 2016 in S.C.No.83 of 2016,
dated 19.10.2016.
For Appellant :Mr.S.M.A.Jinnah
For Respondent :Mr.A.P.G.Ohm Chairma Prabhu
Government Advocate (Crl.side)
(in all cases)
***
COMMON JUDGMENT
When the matter came up for hearing on the previous occasion, the learned
Additional Public Prosecutor submitted a copy of the order of this Court passed
by His Lordship Mr.Justice.K.Kalyanasundaram, in Crl.O.P.(MD)Nos.20451 to
20454 of 2016, dated 25.10.2016, wherein, the cases in S.C.Nos.82 to 85 of
2016, which are the subject matter of these appeals, were quashed in respect of
the petitioners therein are concerned. In that case, the appellant's name was not
found. Therefore, to clarify the status of the present appellant, the case was
posted “for clarification” today.
2.Today, when the matter is taken up for hearing, the learned Government
Advocate (crl.side) furnished the copies of the orders of this Court in Crl.O.P.
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CRL.A.(MD)Nos.444 to 447 of 2016
(MD)Nos.7580, 7581, 7584 and 7608 of 2017, passed by His Lordship
Mr.Justice S.S.Sundar, whereby, the pending cases in S.C.Nos.82 to 85 of 2016,
were quashed in respect of the appellant herein also.
3.These appeals have been filed challenging the order passed by the
learned II Additional District and Sessions Judge, Tirunelveli, cancelling the bail
petitions filed by the appellant herein. Since, the original cases have already
been quashed by this Court, nothing survives for further adjudication. Hence,
these appeals are dismissed as infructuous.
22.04.2021
Index: Yes/No
cmr
To
1.The II Additional District and Sessions Judge, Tirunelveli.
2.The Inspector of Police,
Pappakudi Police Station,
Tirunelveli District.
3.The Government Advocate (Crl.side)
Madurai Bench of Madras High Court.
4.The Record Keeper,
Criminal Section,
Madurai Bench of Madras High Court,
Madurai.
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CRL.A.(MD)Nos.444 to 447 of 2016
SATHI KUMAR SUKUMARA KURUP, J.
cmr
CRL.A.(MD)Nos.444 to 447 of 2016
22.04.2021
https://www.mhc.tn.gov.in/judis/
