Rangasamy vs Aravinth Motor Finance
2021 Latest Caselaw 14701 Mad

                                                                         Crl.R.C.Nos.1214 & 1235 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 22.07.2021

                                                     CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                          Crl.R.C.Nos.1214 & 1235 of 2014
                                                        and
                                                  M.P.No.1 of 2014

                   Rangasamy                                          .. Petitioner in both Crl.R.C
                                                        Vs.
                   1.Aravinth Motor Finance
                     Rep. by its partner
                     M.Kunasekaran
                     No.23, Sengunthapuram,
                     3rd Cross, Karur-639 002.

                   2.The State rep. by its
                     The Inspector of Police
                     Avinasipalayam Police Station,
                     Avinasipalayam, Tiruppur District.

                   3.The State rep. by its
                     The Revenue Divisional Officer,
                     Tiruppur.                                    .. Respondents in both Crl.R.C.



                   COMMON PRAYER : Criminal Revision Case filed under Sections 397
                   r/w 401 of Cr.P.C., prayed to call for the records pertaining to the order dated
                   06.11.2014 and made in C.M.P.Nos.4748 of 2014 and 4747 of 2014
                   respectively in C.M.P.No.1653 of 2014 on the file of Judicial Magistrate



https://www.mhc.tn.gov.in/judis/
                                                                            Crl.R.C.Nos.1214 & 1235 of 2014

                   Court, Palladam and set aside the same and consequently directed the 1 st
                   respondent to hand over the vehicle to the petitioner.


                                         For Petitioner     : Mr.Sudhakar
                                                              for Mr.V.P.K.Gowtham

                                         For Respondents
                                         For R1          : No appearance
                                         For R2 & R3     : Mr.L.Baskaran,
                                                           Government Advocate (Crl.Side)

                                                   JUDGMENT

The learned counsel for the petitioner submitted that the matter

was settled between the parties and the vehicle was also sold. Therefore, the

relief claimed by the petitioner has become infructuous.

2. Recording the submissions made by the learned counsel for

the petitioner, this Criminal Revision Case is dismissed as infructuous.

Consequently connected Miscellaneous petition is closed. No Costs.

22.07.2021 rri Index : Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ Crl.R.C.Nos.1214 & 1235 of 2014

T.V.THAMILSELVI,J.

rri

Crl.R.C.Nos.1214 & 1235 of 2014 and M.P.No.1 of 2014

22.07.2021

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