M.Srinivasan vs R.Balakrishnan
2021 Latest Caselaw 22807 Mad

                                                                              Crl.R.C.No.1661 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 22.11.2021

                                                          CORAM :

                                  THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                Crl.R.C.No.1661 of 2016

                     M.Srinivasan                                                .. Petitioner

                                                              Vs.
                     1.R.Balakrishnan

                     2.State Represented by
                     The Inspector of Police,
                     Team-3, Central Crime Branch,
                     Egmore,
                     Chennai-600 008.

                     3.R.Sekar                                                   .. Respondents

                     PRAYER : Criminal Revision has been filed under sections 397 read
                     with 401 of Criminal Procedure Code to set aside the Judgment passed in
                     Crl.R.C.No.2 of 2015 dated 21.11.2016 on the file of the XIX Additional
                     City Civil Court, Chennai in setting aside the order passed by the learned
                     XI Metropolitan Magistrate, Saidapet, Chennai 15 in Crl.M.P.No.5727 of
                     2014 on 18.11.2014 by allowing the present Criminal Revision Petition.

                                     For Petitioner       :     Mr.R.Jayaprakash
                                     For R2               :     Mr.A.Gopinath
                                                                Government Advocate (Crl.Side)
                                     For R1 & R3          :     No appearance


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https://www.mhc.tn.gov.in/judis
                                                                         Crl.R.C.No.1661 of 2016

                                                    ORDER

The learned Government Advocate (Crl.Side) submitted that

the criminal case in which the miscellaneous petition was filed and its

order, which is now under challenge before this Court has been quashed

as against the 1st accused by virtue of the order of this Court dated

07.01.2019, passed in Crl.O.P.No.27011 of 2016. The 2nd accused also

died.

2. There are only two accused in this case and nothing

survives in this case due to the death of the 2nd accused and the case

against the 1st accused was quashed. Hence, this Criminal Revision Case

is closed as infructuous.

22.11.2021 (R.N.M.J) rpl

To

1. The XIX Additional City Civil Court, Chennai.

2.The XI Metropolitan Magistrate, Saidapet, Chennai.

3.The Inspector of Police, Team-3, Central Crime Branch, Egmore, Chennai-600 008.

4.The Public Prosecutor, High Court, Madras.

R.N. MANJULA, J.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1661 of 2016

rpl

Crl.R.C.No.1661 of 2016

22.11.2021

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