N.Pandivelrajan vs State Through
2021 Latest Caselaw 2674 Mad

                                                                           CRL.R.C.(MD).No.195 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.02.2021

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         CRL.R.C.(MD).No.195 of 2017

                 N.Pandivelrajan                                            : Petitioner


                                                        Vs.

                 1.State through
                   The Sub Inspector of Police,
                   Koodal Pudur Police Station,
                   Madurai.
                 2.Arjunan
                 3.Rajeshwari
                 4.Deepak Prasanna                                          : Respondents


                 PRAYER : Criminal Revision has been filed under Section 397 r/w 401 of
                 Cr.P.C, to call for the records pertaining to the order passed by the learned
                 Judicial Magistrate No.IV, Madurai in Cr.M.P.No.4091 of 2016 in C.C.No.217
                 of 2013, dated 15.12.2016 and set aside the same.


                                     For Petitioner      : Mr.K.Gokul

                                     For 1st Respondent : Mr.V.Neelakandan,
                                                          Additional Public Prosecutor.




http://www.judis.nic.in


                 1/4
                                                                        CRL.R.C.(MD).No.195 of 2017


                                                 ORDER

When the matter was taken up for hearing on 07.01.2021, the learned

Additional Public Prosecutor represented that all the accused were acquitted by

the learned trial Magistrate and sought time for filing a memo to that effect.

2.Accordingly, today (i.e., 04.02.2021) the learned Additional Public

Prosecutor has filed a memo stating that all the three accused were acquitted by

the learned Judicial Magistrate, Madurai, vide judgment dated 11.02.2019, in

C.C.No.217 of 2013. The revision petition is directed against the order passed in

Cr.M.P.No.4091 of 2016 in C.C.No.217 of 2013, dated 15.12.2016, dismissing

the application filed by the revision petitioner/defacto complainant under Section

301(2) Cr.P.C, to assist the prosecution. Memo filed by the learned Additional

Public Prosecutor is recorded.

3.Since all the accused have been acquitted by the learned Judicial

Magistrate, Madurai, nothing survives for further adjudication. Hence the

Criminal Revision Case is dismissed as infructuous.

                                                                         04.02.2021


                 Index      : Yes/No
                 Internet : Yes/No
                 das
http://www.judis.nic.in



                                                         CRL.R.C.(MD).No.195 of 2017




                 To

1.The Judicial Magistrate No.IV, Madurai.

2.The Sub Inspector of Police, Koodal Pudur Police Station, Madurai.

3.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in

CRL.R.C.(MD).No.195 of 2017

K.MURALI SHANKAR, J.

das

CRL.R.C.(MD).No.195 of 2017

04.02.2021

http://www.judis.nic.in