N.Muthukrishnan vs State Rep. By
2021 Latest Caselaw 21883 Mad

                                                                                     Crl.OP.No.13062 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 01.11.2021

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                 CRL.OP.No.13062 of 2017
                                               and CRL.M.P.No.10038 of 2017

                  1.N.Muthukrishnan
                  2.C.P.Kandasamy                                                 ...Petitioners
                                                             Vs

                  1.State rep. by
                    The Inspector of Police,
                    Economic Offence Wing No.2,
                    Coimbatore,
                    Crime No.6 of 2013

                  2.D.Muthukumar                                                  ... Respondents

                  Prayer Criminal Original Petition filed under Section 482 of the Code of
                  Criminal Procedure, prayed to call for the records pertaining to the Criminal
                  Proceedings in C.C.No.20 of 2014 on the file of the Special Court under TNPIT
                  Act, Coimbatore to quash the proceedings against the petitioners


                                    For Petitioners         :     Mr.T.Balaji
                                    For R1                  :     Mr.L.Baskaran
                                                                  Government Advocate
                                    For R2                  :     No Appearance


                  1/4


https://www.mhc.tn.gov.in/judis
                                                                                  Crl.OP.No.13062 of 2017




                                                          ORDER

When the matter is taken up for hearing today i.e on 01.11.2021, the

learned Government Advocate appearing for the first respondent submitted that

the petitioners are convicted by the Court below vide its judgment and decree

dated 08.10.2021 in C.C.No.20 of 2014. Therefore, nothing survives in the

present petition for further adjudication.

2.Recording the said submission made by the learned Government

Advocate appearing for the first respondent, this Criminal Original Petition is

dismissed as infructuous. Consequently, connected miscellaneous petition is

closed.

01.11.2021 Index: Yes Internet:Yes Speaking order/Non Speaking Order

rst

https://www.mhc.tn.gov.in/judis Crl.OP.No.13062 of 2017

To:

The Special Court under TNPIT Act, Coimbatore.

https://www.mhc.tn.gov.in/judis Crl.OP.No.13062 of 2017

KRISHNAN RAMASAMY,J.

rst

CRL.OP.No.13062 of 2017 and CRL.M.P.No.10038 of 2017

01.11.2021

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