Murugasamy vs State Represented By
2021 Latest Caselaw 15123 Mad

                                                                                Crl.A.No.607 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 28.07.2021

                                                         Coram

                                       The Honourable Mr. Justice P.N.PRAKASH
                                                          and
                                      The Honourable Mr. Justice R.PONGIAPPAN

                                                   Crl.A.No.607 of 2019
                                               and Crl.M.P.No.13200 of 2019

                     Murugasamy                                   ..    Appellant/Accused


                                                           Vs.


                     State represented by
                     The Inspector of Police,
                     All Women Police Station,
                     Udumalpet,
                     Tiruppur District.
                     (Crime No.4 of 2018)                         ..    Respondent/Complainant


                               Criminal Appeal filed under Sections 374 Cr.P.C. against the

                     judgment and order dated 29.04.2019 passed in Spl.S.C.No.51 of 2018 on

                     the file of the Magalir Neethimandram, (Fast Track Mahila Court), Tiruppur

                     and set aside the same.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                     Crl.A.No.607 of 2019


                                       For Appellant        : Mr.N.Umapathi
                                       For Respondent       : Mr.R.Muniyapparaj
                                                              Govt. Advocate (Crl.Side)



                                                       JUDGMENT

[Order of the Court was made by P.N.PRAKASH, J.]

When the matter was taken up for hearing, it is brought to the notice

of this Court that the appellant has died in the prison on 29.01.2021 and his

legal heirs are also not coming forward to prosecute the appeal as provided

under Section 394(2) Cr.P.C.

Hence, this criminal appeal is closed as abated. Connected Crl.M.P. is

closed.

(P.N.P.,J.) (R.P.A.,J.) 28.07.2021 Index: Yes/No nsd

https://www.mhc.tn.gov.in/judis/ Crl.A.No.607 of 2019

To

1.The Sessions Judge, Magalir Neethimandram, (Fast Track Mahila Court), Tiruppur.

2.The Inspector of Police, All Women Police Station, Udumalpet, Tiruppur District.

3.The Public Prosecutor, Madras High Court, Chennai – 600 104.

https://www.mhc.tn.gov.in/judis/ Crl.A.No.607 of 2019

P.N.PRAKASH,J.

and R.PONGIAPPAN,J.

nsd

Crl.A.No.607 of 2019

28.07.2021

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