Balsubramanian vs State Through
2021 Latest Caselaw 4433 Mad

                                                                         CRL.R.C(MD).No.582 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 19.02.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                        CRL.R.C(MD).No.582 of 2017 and
                                    Crl.M.P(MD).Nos. 6463 and 6464 of 2017


                     1.Balsubramanian
                     2.Murugeasan
                     3.Muthukumar                            : petitioner / additional accused

                                                   Vs.

                     1.State through
                     Sub Inspector of Police,
                     Tirunelveli Town,
                     Tirunelveli District.                      : Respondent / complainanat
                     (Crime No. 748 of 2012)

                     2.Mariappan
                     3.Padma @ Padmapriya
                     4.Sudhan                                   : Respondents / accused

                     PRAYER:- Criminal Revision case filed under Section 397 and 401
                     Cr.P.C., to set aside the order passed by the learned Judicial Magistrate
                     No.IV, Tirunelveli dated 01.03.2017 allowing the application Cr.M.P.No.
                     3148 of 2016 in C.C.No.271 of 2012.




                     1/4
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                                                                          CRL.R.C(MD).No.582 of 2017

                                 For Petitioners       : Mr. V. Kannan
                                 For R1                : Mrs. S.E. Veronica Vincent
                                                        Government Advocate (Crl. Side)
                                 For R2 to R4          : No appearance

                                                      ORDER

The Criminal Revision case is directed against the order

dated 01.03.2017 passed in Cr.M.P.No.3148 of 2016 in C.C.No.271 of

2012 by the learned Judicial Magistrate No.IV, Tirunelveli.

2. Today, when the matter is taken up for hearing, the learned

counsel appearing for the petitioners would submit that the trial itself has

already been completed and the matter stands posted for Judgment. The

learned Government Advocate (Crl. Side) would also endorse the same.

3. Since the trial itself has already been completed and the

case stands posted for Judgment nothing survives for adjudication in this

Criminal Revision Case.

4. In view of the same, the Criminal Revision Case is

http://www.judis.nic.in CRL.R.C(MD).No.582 of 2017

dismissed as infructuous. Consequently, the connected Miscellaneous

Petitions are closed.

19.02.2021

Index : Yes : No Internet : Yes : No trp

To

The Judicial Magistrate No.IV, Tirunelveli.

http://www.judis.nic.in CRL.R.C(MD).No.582 of 2017

K.MURALI SHANKAR,J.

trp

CRL.R.C(MD).No.582 of 2017 and Crl.M.P(MD).Nos. 6463 and 6464 of 2017

19.02.2021

http://www.judis.nic.in