Shajitha vs State Represented By
2021 Latest Caselaw 17789 Mad

                                                                            Crl.R.C.No.1359 of 2019




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated : 31.08.2021

                                                           CORAM:

                                   THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                 Crl.R.C.No.1359 of 2019


                     Shajitha                                                        ...Petitioner
                                                             Vs.

                     State Represented by
                     The Inspector of Police,
                     Fairlands Police Station,
                     Salem District.
                     (Crime No.258 of 2017)                                        ...Respondent

                               Criminal Revision Case filed under Sections 397 read with Section
                     401 of Cr.P.C. to set aside the conviction imposed in the judgment dated
                     24.07.2019 made in C.A.No.28 of 2019 by the learned III Additional
                     District and Sessions Judge, Salem, confirming the conviction imposed by
                     the learned Judicial Magistrate No.V, Salem, made in C.C.No.18 of 2018
                     dated 07.01.2019.
                                          For Petitioner   : Mr.Mario Johnson
                                          Respondent       : Mr.S.Sugendran,
                                                             Government Advocate (Crl.Side)
                                                      *******


                     1/3


https://www.mhc.tn.gov.in/judis/
                                                                               Crl.R.C.No.1359 of 2019




                                                        ORDER

When the matter is taken up for hearing, the learned Government

Advocate (Crl.Side) appearing for the respondent police would submit that

the petitioner/accused died on 07.01.2021 and he also produced copy of the

death certificate of the petitioner.

2 Recording the same, this criminal revision case is dismissed as

abated.

31.08.2021

Index : Yes/No Speaking Order/Non Speaking Order cg

To

1. The III Additional District and Sessions Judge, Salem.

2. The Judicial Magistrate No.V, Salem.

3. The Inspector of Police, Fairlands Police Station, Salem District.

4. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.1359 of 2019

P.VELMURUGAN, J., cgi

Crl.R.C.No.1359 of 2019

31.08.2021

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