Veeraragavan vs The State Represented By
2021 Latest Caselaw 15578 Mad

                                                                               Crl.R.C.No.1704 of 2016


                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 03.08.2021

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.R.C.No.1704 of 2016

                      Veeraragavan                                  ... Petitioner/Accused No.1
                                                          Vs.
                      The State represented by,
                      The Inspector of Police,
                      C.C.I.W.C.I.D.,
                      Thiruvannamalai,
                      Thiruvannamalai District.
                      (Crime No. 5 of 2004)                         ... Respondent/Complainant


                      PRAYER: This Criminal Revision Case has been filed under Section 397
                      read with Section 401 of Cr.P.C., to call for the records on the file of the
                      learned I Additional District and Sessions Judge, Vellore, Vellore District
                      in Crl.A.No.208 of 2010, dated 25.10.2016 confirming the judgment in
                      C.C.No.393 of 2007 on the file of the learned Judicial Magistrate, No.II,
                      Vellore, Vellore District, dated 17.08.2010 and set aside the judgment
                      dated 25.10.2016.


                                For Petitioner          : Mr.E.Kannadasan
                                For Respondent          : Mr.R.Vinoth Raja
                                                          Government Advocate (Crl.Side)



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                                                                               Crl.R.C.No.1704 of 2016




                                                      ORDER

The learned counsel for the revision petitioner would submit that the

revision petitioner herein viz., Veeraragavan died on 24.08.2020 and with

regard to the same, he has produced death certificate.

2.The learned Government Advocate (Crl.Side) appearing for the

respondent also submit that the revision petitioner died and he has

produced the death certificate and that the proceedings in this case stands

abated.

3.Recording the same, this Criminal Revision Case stands dismissed

as abated.

03.08.2021 Index : Yes/No Internet : Yes/No dua

To

1.The Inspector of Police, C.C.I.W.C.I.D., Thiruvannamalai, Thiruvannamalai District.

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Crl.R.C.No.1704 of 2016

RMT.TEEKAA RAMAN, J.

dua

2.The I Additional District and Sessions Judge, Vellore, Vellore District.

3.The Judicial Magistrate No.II, Vellore, Vellore District.

4.The Public Prosecutor, High Court, Madras.

Crl.R.C.No.1704 of 2016

03.08.2021

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