Madras High Court
M.Vasu vs The Sub-Inspector Of Police on 22 January, 2021
CRL.R.C.(MD).No.727/216 and 27/2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.01.2021
CORAM
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
CRL.R.C.(MD).No.727 of 2016
and
CRL.RC(MD)No.67 of 2017
M.Vasu : Petitioner (in both petitions)
Vs.
1.The Sub-Inspector of Police,
Chekkanurani Police Station,
Crime No.198/2014,
Madurai District. : Respondent (in Crl.RC(MD)No.727/2016)
2.The Sub- Inspector of Police,
Elumalai Police Station,
(Crime No.79 of 2014),
Madurai District. : Respondent (in Crl.RC(MD)No.67/2017)
PRAYER in Crl.RC(MD)No.727/2016 : Criminal Revision Petition has been
filed under Section 397 and 401 of Cr.P.C, to call for the records and to set aside
the order in C.A.No.21 of 2015, dated 18.11.2015, on the file of the VI
Additional District and Sessions Judge, Madurai and order in C.C.No.516 of
2014, dated 19.03.2015 on the file of the Judicial Magistrate No.II, Usilampatti.
PRAYER in Crl.RC(MD)No.67 of 2017: Criminal Revision has been filed
under Section 397 r/w 401 of Cr.P.C, to call for the records and to set aside the
order in C.A.No.22 of 2015, dated 18.11.2015, on the file of the VI Additional
District and Sessions Judge, Madurai and order in C.C.No.579 of 2014, dated
19.03.215 on the file of the Judicial Magistrate No.II, Usilampatti.
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CRL.R.C.(MD).No.727/216 and 27/2017
(in both petitions)
For Petitioner : Mr.A.Rajaram
For Respondent : Ms.Veronica Vincent,
Government Advocate (Crl.Side)
COMMON ORDER
Earlier, when the matters were taken up for hearing, the learned
counsel for the petitioner represented that the accused was already released from
the prison and the learned Government Advocate (Criminal Side) has sought
time for verification and report the same.
2.Today, when the matters are taken up for hearing, the learned
Government Advocate (Criminal Side) has represented that the accused was
released from the prison on 22.12.2016.
3.It is seen from the records that the Criminal Appeal in C.A.Nos.21
and 22 of 2015 were disposed of, confirming the conviction and sentence
imposed by the learned Judicial Magistrate No.II, Usilampatti, vide judgment,
dated 18.11.215. Since the accused was released from prison, as rightly
contended by the learned counsel for the petitioner, nothing survives for further
adjudication in these Criminal Revisions.
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CRL.R.C.(MD).No.727/216 and 27/2017
4.In view of the above, CRL.R.C.(MD).No.727 of 2016 and
CRL.RC(MD)No.67 of 2017, are dismissed as infructuous.
22.01.2021
Index : Yes/No
Internet : Yes/No
das
To
1.The VI Additional District and Sessions Judge,
Madurai.
2.The Judicial Magistrate No.II, Usilampatti.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
4.The Section Officer,
Criminal Section,
Madurai Bench of Madras High Court,
Madurai.
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CRL.R.C.(MD).No.727/216 and 27/2017
K.MURALI SHANKAR, J.
das
CRL.R.C.(MD).No.727 of 2016
and
CRL.RC(MD)No.67 of 2017
22.01.2021
http://www.judis.nic.in
