Meenakshi vs State Rep By
2021 Latest Caselaw 15497 Mad

                                                               1

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 02.08.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                    Crl.A (MD)No.119 of 2016



                     Meenakshi                                         : Appellant/ Sole Accused

                                                              Vs.

                     State rep by
                     The Inspector of Police,
                     NIB CID,
                     Madurai.                                         : Respondent/Complainant


                     PRAYER: The Criminal Appeal is filed under Section 374 of the Code of
                     Criminal Procedure, to call for the records in C.C.No.177 of 2010 relating to
                     the judgment dated 31.03.2016 passed by the 2nd Additional Special Court
                     for NDPS Act Cases, Madurai and to set aside the judgment of the
                     conviction on the appellant/accused.


                                   For Petitioner                   : Mr.G.Prabha
                                   For Respondent                   : Mr.M.Muthumanikkam
                                                                      Government Advocate




https://www.mhc.tn.gov.in/judis/
                                                             2

                                                          ORDER

Today, when the appeal came up for hearing, the learned counsel

appearing for the appellant and the learned Government Advocate(crl.side)

appearing for the respondent are appeared before this Court.

2.It is the submission made by the learned Government

Advocate(crl.side) that the appellant namely, Meenakshi died on

22.09.2020. In order to substantiate the same, he has produced the Death

Certificate issued by the Madurai Corporation, wherein it was stated that the

appellant died on 22.09.2020.

3.Recording the same, the Criminal Appeal is dismissed

as abated.

                                                                            02.08.2021
                     Index    : Yes/No
                     Internet : Yes/No
                     cp

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

To:-

1.The 2nd Additional Special Judge for NDPS Act Cases, Madurai.

2.The Inspector of Police, NIB CID, Madurai.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

R.PONGIAPPAN,J.

cp

Crl.A (MD)No.119 of 2016

02.08.2021

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