Mathiyan ...Accused/ vs The Inspector Of Police
2021 Latest Caselaw 24512 Mad

                                                                               Crl.R.C.No.39 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 13.12.2021

                                                        CORAM

                                    THE HON'BLE Ms. JUSTICE R.N.MANJULA
                                             Crl.R.C.No.39 of 2016
                Mathiyan                                                     ...Accused/Petitioner
                                                         Vs.
                The Inspector of Police,
                K.G.Chavadi Police Station,
                Coimbatore.
                                                                                    ...Respondent

                          Criminal Revision Case filed under Section 397 r/w. 401 Cr.P.C. seeking
                to set aside the judgment passed in C.A.No.17 of 2014 on the file of the
                Principal District and Sessions Judge, Coimbatore, dated 16.11.2015
                confirming the judgement passed in C.C.No.159 of 2011 in the Court of Judicial
                Magistrate No.7, Coimbatore dated 30.01.2014.
                                       For Petitioner    :      Mr.A.Ram Kumar

                                       For Respondent    :      Mr.A.Gopinath,
                                                                Government Advocate (Crl.Side)

                                                        ORDER

This Criminal Revision Case has been preferred challenging the

judgement passed in C.A.No.17 of 2014 on the file of the Principal District and

Sessions Judge, Coimbatore, dated 16.11.2015, confirming the judgement

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Crl.R.C.No.39 of 2016

passed in C.C.No.159 of 2011 in the Court of Judicial Magistrate No.7,

Coimbatore dated 30.01.2014.

2. The learned Government Advocate for the State submitted that the

petitioner who is the accused before the lower Court died on 23.04.2021. He

has also furnished a copy of the death certificate to that effect.

3. In view of the same, this Criminal Revision Case stands disposed of as

abated.

13.12.2021

Sni

To

1.The Principal District and Sessions Judge, Coimbatore.

2.The Judicial Magistrate No.7, Coimbatore.

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

Crl.R.C.No.39 of 2016

R.N.MANJULA.,J.

Sni

Crl.R.C.No.39 of 2016

13.12.2021

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