K.Karunakaran vs R.Mohan
2021 Latest Caselaw 15758 Mad

                                                                                Crl.R.C.No.857 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated : 04.08.2021

                                                          CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                Crl.R.C.No.857 of 2014
                                                         and
                                                   M.P.No.1 of 2014

                   K.Karunakaran                                                .. Petitioner

                                                           Vs.

                   R.Mohan                                                     .. Respondent


                   PRAYER :           Criminal Revision Case filed under Section 397 and 401
                   Crl.P.C., prayed to set aside the order of the learned Principal District and
                   Sessions Judge, Tiruppur in C.A.No.10 of 2014 dated 21.07.2014 confirming
                   the conviction and sentence passed by the learned Judicial Magistrate No.I,
                   Tiruppur in S.T.C.No.146 of 2012 dated 06.01.2014.
                                         For Petitioner     : Mr.J.Franklin
                                         For Respondent     : No appearance

                                                   JUDGMENT

This Criminal Revision Petition has been preferred by the

Revision petitioner, against the order passed by the learned Principal District

and Sessions Judge, Tiruppur in C.A.No.10 of 2014 dated 21.07.2014

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.857 of 2014

confirming the conviction and sentence passed by the learned Judicial

Magistrate No.I, Tiruppur in S.T.C.No.146 of 2012 dated 06.01.2014.

2. The learned counsel for the petitioner submitted that the petitioner

died on 17.07.2016, and to that effect memo dated 07.08.2020 has been filed

along with a death certificate. Therefore, nothing survives for adjudication in

this petition.

3. Hence, this Criminal Revision Petition is dismissed as abated and a

liberty is granted to the complainant to take action against the legal heirs,

according to the mandamus of law. Consequently, connected Miscellaneous

petition is closed. No Costs.

04.08.2021 rri Index : Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.857 of 2014

T.V.THAMILSELVI,J.

rri

Crl.R.C.No.857 of 2014 and M.P.No.1 of 2014

04.08.2021

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