A.Rangarajan M/37 vs Thangavelu M/44
2021 Latest Caselaw 1529 Mad

                                                                            Crl.R.C No.662 of 2015



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.01.2021

                                                     CORAM

                        THE HONOURABLE Mr. JUSTICE A.D.JAGADISH CHANDIRA

                                               Crl.R.C.No.662 of 2015

                  A.Rangarajan M/37,
                  S/o.Arunagiri,
                  Door No.2/1, Oruvandur,
                  Oruvandur Village,
                  Namakkal Taluk,
                  Namakkal District.                                             ... Petitioner

                                                       -Vs.-

                  Thangavelu M/44,
                  S/o.Samiyappan,
                  16, Kondichettipatti,
                  Periyapatti Post,
                  Namakkal Taluk,
                  Namakkal District..
                                                                                ... Respondent
                  Prayer: Criminal Revision Petition filed under Sections 397 & 401 of
                  Criminal Procedure Code, praying to set aside the conviction imposed in the
                  judgment dated 02.06.2015 made in C.A.No.17 of 2011 on the file of the
                  learned Additional District Sessions Court, Namakkal confirming the
                  judgment dated 26.05.2011 made in S.T,C.No.1035 of 2007 on the file of the
                  learned Judicial Magistrate-I, Namakkal by allowing this Criminal Revision
                  Petition.


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https://www.mhc.tn.gov.in/judis/
                                                                                   Crl.R.C No.662 of 2015



                                   For Petitioner     : Mr.R.Prabakar
                                   For Respondent     : Mr.W.Camyles Gandhi

                                                      ORDER

(The case has been heard through video conference) When the matter is taken up today, Mr.R.Prabakar, the learned

counsel appearing for the petitioner would submit that notice sent to the

petitioner through RPAD had been returned with an endorsement ''Addressee

died''. He would further submit that he is unable to get instructions with

regard ti the legal heirs of the petitioner.

2. This Court, directed the learned Government Advocate

(Crl.Side) to find out about the status of petitioner.

Mr.T.Shanmugarajeswaran, the learned Government Advocate (Crl.Side)

would submit that on the directions of this Court he had contacted

Mr.Ganesan, Inspector of Police, Mohanur Police Station, and he had

enquired in the village and as per enquiry made in the village, it has been

reported that the petitioner is no more. He would further submit that as per

the enquiry, the petitioner is divorced and he has no children, the father of

the petitioner is presently living in a Ashram, at Coimbatore and the only

brother of the petitioner is living out of the country.

https://www.mhc.tn.gov.in/judis/ Crl.R.C No.662 of 2015

3. Mr.W.Camyles Gandhi, the learned counsel appearing for the

respondent is present before this Court through video conference.

4. In view of the above, this Criminal Revision Petition stands

closed as abated.

22.01.2021

msrm

To

1. The learned Additional District Sessions Court, Namakkal.

2. The learned Judicial Magistrate-I, Namakkal.

https://www.mhc.tn.gov.in/judis/ Crl.R.C No.662 of 2015

A.D.JAGADISH CHANDIRA, J.

msrm

Crl.R.C.No.662 of 2015

22.01.2021

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