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K.Sundar Raj vs The Assistant Commissioner Of ...
2021 Latest Caselaw 12461 Mad

Citation : 2021 Latest Caselaw 12461 Mad
Judgement Date : 25 June, 2021

Madras High Court
K.Sundar Raj vs The Assistant Commissioner Of ... on 25 June, 2021
                                                                             Crl.R.C.No.782 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.06.2021

                                                          CORAM:

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                Crl.R.C.No.782 of 2015

                     K.Sundar Raj                         ... Petitioner/Defacto Complainant
                                                             Vs.
                     1.The Assistant Commissioner of Police,
                       Porur SRMC Range, Porur,
                       Chennai – 600 116.

                     2.The Inspector of Police,
                       T-14, Mangadu Police Station,
                       Chennai – 600 122.         ... Respondents/Respondents


                     PRAYER: This Criminal Revision Case has been filed under Section
                     397 read with Section 401 of Cr.P.C, against the judgment in
                     Crl.M.P.No.1159 of 2015, dated 12.06.2015, on the file of the
                     District Munsif Cum Judicial Magistrate, Sri Perumbudur.


                                    For Petitioner        : Mr.A.S.Mujiburrahman
                                    For Respondents       : Mr.R.Vinoth Raja
                                                            Government Advocate


                                                        JUDGMENT

The learned counsel appearing for the petitioner submitted

that the subject matter of this Criminal Revision Case is no longer

existing and hence, nothing survives in this Criminal Revision Case.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.782 of 2015

RMT.TEEKAA RAMAN. J.

dua

2.Recording the submissions made by the learned counsel

for the revision petitioner, this Criminal Revision Case stands

dismissed.



                                                                               25.06.2021
                     Index    : Yes/No
                     Internet : Yes/No
                     dua

                     To

1.The District Munsif Cum Judicial Magistrate, Sri Perumbudur.

2.The Assistant Commissioner of Police, Porur SRMC Range, Porur, Chennai – 600 116.

3.The Inspector of Police, T-14, Mangadu Police Station, Chennai – 600 122.

Crl.R.C.No.782 of 2015

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

 
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