Veeraragavan vs The State Represented By
2021 Latest Caselaw 15580 Mad

                                                                              Crl.R.C.No.1708 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.1708 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.206 of 2010, dated 25.10.2016 confirming the judgment in
                     C.C.No.390 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)



https://www.mhc.tn.gov.in/judis/
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                                                                              Crl.R.C.No.1708 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.

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

Crl.R.C.No.1708 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.1708 of 2016

03.08.2021

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