Munusamy vs State Rep. By Inspector Of Police
2021 Latest Caselaw 22202 Mad

                                                                                      Crl.R.C. No.975 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 11.11.2021

                                                             CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                   Crl.R.C. No.975 of 2014
                Munusamy                                                            ... Petitioner
                                                              Versus

                State rep. By Inspector of Police,
                GNT Road Traffic Investigation,
                Madavaram Police Station.
                (Crime No.66 of 2013)                                               ... Respondent

                           Criminal Revision Petition filed under Section 401 of Criminal
                Procedure Code, to set aside the order dated 18.09.2013 made in Crl.A.No.45
                of 2014 on the file of the Learned Principal Sessions Judge, Thiruvallur,
                confirming the order of conviction dated 17.03.2014 in C.C.No.156 of 2013 on
                the file of the Learned Judicial Magistrate No.II, Ponneri and acquit the
                petitioner.

                                            For Petitioner       : Mr.B.Manoharan

                                            For Respondent       : Mr.L.Bhaskaran,
                                                                   Government Advocate (Crl.side)

                                                             ORDER

This Crl.R.C.No.975 of 2014 is filed by the petitioner/accused,

aggrieved by the conviction and sentence imposed by the learned Judicial

Magistrate No.II, Ponneri, in C.C. No.156 of 2013 by Judgment dated

17.03.2014, thereby convicting him for the offence under Sections 279, 304(A) https://www.mhc.tn.gov.in/judis/

Crl.R.C. No.975 of 2014

of IPC., which was modified by Judgment passed by the learned Principal

Sessions Judge, Tiruvallur in Crl.A.No.45 of 2014, dated 18.11.2013, thereby

confirming the conviction and sentence imposed for the offence under Section

279 of IPC., and confirming the sentence under Section 304(A) of IPC., but,

however reducing the imprisonment term from 6 months to 3 months.

2.Today, when the matter came up for hearing, the learned counsel on

either side submit that pursuant to the dismissal of the appeal, already the

petitioner had also undergone the sentence and he has also taken his original

license from the respondent/police.

3.Under these circumstances, nothing further which remains to be

decided in the Criminal Revision Case and the same is dismissed.

                                                                                             11.11.2021

                Index    : yes/no
                Internet :yes/no
                Speaking/Non-Speaking order

                klt

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

Crl.R.C. No.975 of 2014

To

1.The Learned Principal Sessions Judge, Thiruvallur.

2. The Learned Judicial Magistrate No.II, Ponneri.

3. The Public Prosecutor, High Court of Madras.

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

Crl.R.C. No.975 of 2014

D.BHARATHA CHAKRAVARTHY, J.

klt

Crl.R.C. No.975 of 2014

11.11.2021

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