Anandharaj vs The State Rep. By
2021 Latest Caselaw 14996 Mad

                                                                               CRL.R.C.No.1272 of 2019


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 27.07.2021

                                                         CORAM:

                                      THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                                 CRL.R.C.No.1272 of 2019


                     Anandharaj
                     S/o, Kandhasamy                                               ... Petitioner

                                                         Versus

                     The State rep. By
                     The Inspector of Police,
                     Karimangalam Police Station,
                     Dharmapuri District.                                         ... Respondent



                     PRAYER: Criminal Original Petition filed under Section 397 r/w section
                     40 of the Code of Criminal Procedure, to setaside the judgment in
                     Crl.M.P.No.1111 of 2019 in S.C.No.48 of 2017 on the file of the
                     Principal Sessions Judge, Dharmapuri.


                                       For Petitioners   : Mr.P.Chandrasekar
                                       For Respondent    : Mr.S.Sugendran
                                                           Government Advocate, (Criminal Side)



                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                 CRL.R.C.No.1272 of 2019


                                                          ORDER

This Criminal Revision Petition has been filed by the petitioner to

setaside the order in Crl.M.P.No.1111 of 2019 in S.C.No.48 of 2017 on

the file of the Principal Sessions Judge, Dharmapuri.

2. The revision petitioner is not a party to the case in S.C.No.48 of

2017 and he is said to have the owner of the property. The judgment in

S.C.No.48 of 2017 itself, the trial court observed that after the appeal

time is over, the material object is ordered to be returned to the original

owner. During the pendency of the appeal, the petitioner filed this

revision petition. Since the appeal is pending, the Revision petition is

dismissed as premature and after completing the trial and dispose of the

sessions case in S.C.No.48 of 2017 , the revision petitioner is directed to

work out his remedy in the manner known to law. Hence, the Revision

Petition is dismissed.

27.07.2021 ( 2/2 ) Index: Yes/No Internet: Yes/No mfa

https://www.mhc.tn.gov.in/judis/ CRL.R.C.No.1272 of 2019

To

1. The Principal Sessions Judge, Principal Sessions Court, Dharmapuri.

2. The Inspector of Police, Karimangalam Police Station, Dharmapuri District.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ CRL.R.C.No.1272 of 2019

P.VELMURUGAN, J.

mfa

CRL.R.C.No.1272 of 2019

27.07.2021

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