R.Prakash vs Karunakaran
2021 Latest Caselaw 16405 Mad

                                                                                     Crl.R.C.No.1359 of 2018

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 11.08.2021

                                                         CORAM:

                            THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                   Crl.R.C.No.1359 of 2018

                      R.Prakash                                          ... Petitioner/Complainant
                                                             Vs.
                      1.Karunakaran
                      2.Subramani
                      3.Velu
                      4.Sasi
                      5.Sakthivel
                      6.Madheswari                                       ... Respondents/Accused

                      PRAYER: This Criminal Revision Case has been filed under Section 397
                      read with Section 401 of Cr.P.C. against the judgment and the order
                      rejecting    the   private     complaint     of   the   petitioner   against     the
                      respondents/accused punishable under Sections 166, 323, 324, 325, 341,
                      506(ii) of IPC, 166 of IPC read with Section 120 B and Section 34 of IPC
                      in CMP.No.3482 of 2018 dated 07.09.2018, on the file of the learned
                      Judicial Magistrate No.IV, Salem.


                                  For Petitioner          : Mr.R.Sankarasubbu
                                  For Respondents         : Mr.P.Jagadeesan



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                                                                           Crl.R.C.No.1359 of 2018

                                                                  RMT.TEEKAA RAMAN, J.

                                                                                             dua
                                                    ORDER

The learned counsel for the respondent would submit that the

private complainant/revision petitioner herien viz., R.Prakash died on

13.11.2019.

2.Submissions made by the learned counsel for the respondent is

recorded and the proceedings stands abated. Accordingly, this Criminal

Revision Case stands dismissed as abated.

11.08.2021 Index : Yes/No Internet : Yes/No dua

To The Judicial Magistrate No.IV, Salem.

Crl.R.C.No.1359 of 2018

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