Bhuvaneswaran vs States By
2021 Latest Caselaw 12568 Mad

                                                                                Crl.R.C.No.768 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 28.06.2021

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                     Crl.R.C.No.768 of 2015


                     Bhuvaneswaran                                                  ... Petitioner


                                                             .. Vs ..

                     States By,
                     Inspector of Police,
                     Erode South Police Station,
                     Erode District.
                     Crime No.252/2007                                               ....Respondent


                     Prayer :-         Criminal Revision filed under 397 and 401 of the Criminal
                     Procedure Code, to set aside judgment dated 01.04.2015 passed in
                     C.A.No.81/2014 on the file of the 1st Additional Sessions Judge of Erode
                     District at Erode District confirming the judgment dated 3.11.2014 passed in
                     C.C.No.40/2008 on the file of the Judicial Magistrate Court No.III, Erode.


                                    For Petitioner       : Mr.I.C.Vasudevan


                                    For Respondent       : Mr.R.Vinoth Raja,
                                                          Government Advocate (Crl.Side)




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                                                                                    Crl.R.C.No.768 of 2015

                                                                                RMT.TEEKAA RAMAN,J.,


                                                                                                         nvi


                                                            ORDER

The revision petition is filed by the accused.

2. The learned Government Advocate (Crl.Side) appearing for the

respondent has filed the Death Certificate dated 06.03.2021 issued by the

Attavanai Anumanpalli Village Panchayat, Erode District showing the death of

the accused. The Death Certificate is taken on record.

3. Accordingly, this Criminal Revision Petition is dismissed as abated.

                                                                                  28.06.2021

                     nvi
                     Index    : Yes / No
                     Internet : Yes
                     To

1. The 1st Additional Sessions Judge at Erode District

2. The Judicial Magistrate Court No.III, Erode.

3. The Inspector of Police, Erode South Police Station, Erode District.

4. The Public Prosecutor High Court of Madras,Madras.

Crl.R.C.No.768 of 2015

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