A.S. Bhagavathi vs The State
2021 Latest Caselaw 5958 Mad

                                                                          CRL.R.C(MD).No.207 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 05.03.2021

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         CRL.R.C(MD).No.207 of 2017 and
                                          Crl.M.P(MD).No.1809 of 2017



                     A.S. Bhagavathi                             : Petitioner / Appellant

                                                      Vs.

                     The State
                     rep. by Inspector of Police,
                     Eriyodu Police Station,
                     Dindigul District.                          .. Respondent / complainant
                     (Crime No. 126 of 2006)

                     PRAYER:- Criminal Revision case filed under Section 397 r/w. 401
                     Cr.P.C., against the Judgment dated 27.06.2016 made in Crl.Appeal No.3
                     of 2016 on the file of the learned Principal Sessions Judge, Dindigul
                     District, Dindigul confirming the Judgment passed in C.C.No. 214 of 2008
                     dated 10.06.2015 on the file of the learned District Munsif Cum Judicial
                     Magistrate, Vedasandur, Dindigul District in Crime o. 126 of 2006 on the
                     file of the respondent Police.


                                  For Petitioner       : No appearance
                                 For respondent        : Mrs. S.E. Veronica Vincent
                                                        Government Advocate (Crl. Side)
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                     1/4
                                                                          CRL.R.C(MD).No.207 of 2017

                                                      ORDER

The Criminal Revision Case is directed against Judgment

dated 27.06.2016 made in Crl.Appeal No.3 of 2016 on the file of the

learned Principal Sessions Judge, Dindigul District, Dindigul, confirming

the Judgment passed in C.C.No. 214 of 2008 dated 10.06.2015 on the file

of the learned District Munsif Cum Judicial Magistrate, Vedasandur,

Dindigul District.

2. When the matter was taken up for hearing on 03.02.2021,

the learned counsel appearing for the petitioner represented that the

revision petitioner was reported dead and seeks time for filing memo and

hence, the matter is posted today i.e., on 05.03.2021. Today, there is no

representation for the petitioner.

3. The learned Government Advocate (Crl. Side) appearing for

the respondent filed a proof of service along with death certificate stating

that the revision petitioner herein died on 26.04.2018 and the same is

recorded.

4. In view of the same, this Criminal Revision Case is

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CRL.R.C(MD).No.207 of 2017

dismissed as abated. Consequently, the connected Miscellaneous Petition

is closed.

05.03.2021

Index : Yes : No Internet : Yes : No trp

To

1. Inspector of Police, Eriyodu Police Station, Dindigul District.

2. The Principal Sessions Judge, Dindigul District, Dindigul.

3. The District Munsif Cum Judicial Magistrate, Vedasandur, Dindigul District.

http://www.judis.nic.in

CRL.R.C(MD).No.207 of 2017

K.MURALI SHANKAR,J.

trp

CRL.R.C(MD).No.207 of 2017 and Crl.M.P(MD).No.1809 of 2017

05.03.2021

http://www.judis.nic.in