Mala vs State Represented By
2021 Latest Caselaw 10662 Mad

                                                                           CRL.A.(MD)No.40 of 2017

                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 26.04.2021

                                                         CORAM

                        THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                CRL.A.(MD)No.40 of 2017

                     Mala                                            : Appellant

                                                          Vs.

                     State represented by
                     The Inspector fo Police,
                     Usilampatti Nagar Police Station,
                     Madurai District,
                     in Cr.No.11 of 2014.                            : Respondent

                     PRAYER: Criminal Appeal filed under Section 374 of Criminal Procedure
                     Code, to call for the records in C.C.No.133 of 2014 relating to the judgment,
                     dated 19.01.2017 passed by the II Additional Special Court for NDPS cases,
                     Madurai and to set aside the judgment of the conviction on the
                     appellant/accused.


                               For Appellant        :No Appearance
                               For Respondent       :Mr.A.P.G.Ohm Chairma Prabhu
                                                    Government Advocate (Crl.side)
                                                          ***




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https://www.mhc.tn.gov.in/judis/
                                                                             CRL.A.(MD)No.40 of 2017


                                                         JUDGMENT

When the matter is taken up for hearing, the learned Government

Advocate appearing for the respondent submitted that the sole accused, who is

the appellant herein, died during the pendency of this appeal and submitted that

the charges against the sole appellant are abated. He has also filed a memo

along with the death certificate.

2.Recording the memo filed by the Government Advocate appearing for

the respondent, the Criminal Appeal is dismissed as abated.

26.04.2021

Index : Yes / No

cmr

https://www.mhc.tn.gov.in/judis/ CRL.A.(MD)No.40 of 2017

To

1.The II Additional Special Judge for NDPS cases, Madurai.

2.The Inspector fo Police, Usilampatti Nagar Police Station, Madurai 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.

https://www.mhc.tn.gov.in/judis/ CRL.A.(MD)No.40 of 2017

SATHI KUMAR SUKUMARA KURUP, J.

cmr

Judgment made in CRL.A.(MD)No.40 of 2017

26.04.2021

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