Madras High Court
Brahmoraj vs Enforcement Officer on 27 October, 2021
C.R.P.(MD)No.588 and 590 of 2021 etc., Batch
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.10.2021
CORAM
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
CRL.RC(MD).Nos.401 to 410 and 417 to 426 of 2018 and
Crl.M.P(MD).Nos.5798, 5800, 5802, 5804, 5806, 5808,
5810, 5812 5814 and 5816 of 2018 in
CRL.RC(MD).Nos.401 to 410 of 2018
Brahmoraj
Joint Managing Director,
M/s. Swamiji Mills,
Sivakasi,
Virudhunagar District. : Revision Petitioner /
nd
2 accused in all the cases
Vs.
Enforcement Officer,
Employees Provident Fund Organisation,
District Office – Sivakasi,
Virudhunagar District. : 1st respondent / respondent
in all the cases
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C.R.P.(MD)No.588 and 590 of 2021 etc., Batch
COMMON PRAYER: These Criminal Revision Cases are filed to call for the
records and set aside the order dated 28.03.2018 passed in Crl.A.Nos.2 to 6, 9,
14, 17, 18, 20, 7, 8, 10, 11 to 13, 15, 16, 19 and 21 of 2012, by the Additional
District and Sessions Judge, Virudhunagar, by reversing the order in C.C.Nos.
6, 8 to 10,13, 21, 24, 25, 17, 11, 12, 14, 15, 19, 20, 22, 23, 16 and 18 of 2003
respectively dated 09.01.2012 passed by the Judicial Magistrate No.II,
Virudhunagar to conduct retrial in C.C.Nos.6, 7 to 10,13, 21, 24, 25, 17, 11, 12,
14, 15, 19, 20, 22, 23, 16 and 18 of 2003 respectively on her file.
For Petitioner in all cases : Mr. F.X. Eugene
For respondent in all cases : No appearance
COMMON ORDER
These Criminal Revision Cases are directed against the Judgment
passed in Crl.A.Nos.2 to 6, 9, 14, 17, 18, 20, 7, 8, 10, 11 to 13, 15, 16, 19 and
21 of 2012, dated 28.03.2018 by the learned Additional District and Sessions
Judge, Virudhunagar, reversing the orders passed in C.C.Nos.6, 7 to 10,13, 21,
24, 25, 17, 11, 12, 14, 15, 19, 20, 22, 23, 16 and 18 of 2003 respectively, dated
09.01.2012 on the file of the learned Judicial Magistrate No.II, Virudhunagar.
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C.R.P.(MD)No.588 and 590 of 2021 etc., Batch
2. The revision petitioner is the second appellant / second accused
in all the Criminal Appeals. After trial, the learned Judicial Magistrate No.II,
Virudhunagar has passed the Judgment dated 09.01.2012 in C.C.Nos.6, 7 to
10,13, 21, 24, 25, 17, 11, 12, 14, 15, 19, 20, 22, 23, 16 and 18 of 2003,
convicting the revision petitioner and sentenced him. Challenging the
conviction and sentence imposed on him, the revision petitioner filed
Crl.A.Nos.2 to 6, 9, 14, 17, 18, 20, 7, 8, 10, 11 to 13, 15, 16, 19 and 21 of
2012 before the Additional District and Sessions Judge, Virudhunagar. In the
above said Criminal Appeals, the learned Additional District and Sessions
Judge, Virudhunagar, has passed the Judgments, dated 28.03.2018 setting aside
the Judgment of conviction and sentence imposed by the trial Court and
directed the trial Court to conduct the retrial of the cases and dispose of the
same within a period of six months from the date of receipt of a copy of the
said Judgments. Challenging the remand of cases for retrial, the second
appellant / second accused has preferred the above revision cases.
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C.R.P.(MD)No.588 and 590 of 2021 etc., Batch
3. Today, when the Criminal Revision Cases are taken up for
hearing, the learned counsel appearing for the revision petitioner would submit
that the revision petitioner had died on 09.01.2020 and he has also filed a
memo to that effect. The said memo is record.
4. In view of the above, the Criminal revision cases are dismissed
as abated. Consequently, the connected Miscellaneous Petitions are closed.
27.10.2021
Index : yes / No
Internet : yes / No
trp
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C.R.P.(MD)No.588 and 590 of 2021 etc., Batch
To
1. The Additional District and Sessions Judge, Virudhunagar.
2. The Judicial Magistrate No.II, Virudhunagar
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C.R.P.(MD)No.588 and 590 of 2021 etc., Batch
K.MURALI SHANKAR, J.
trp
CRL.RC(MD).Nos.401 to 410 and 417 to 426 of 2018 and
Crl.M.P(MD).Nos.5798, 5800, 5802, 5804, 5806, 5808,
5810, 5812 5814 and 5816 of 2018 in
CRL.RC(MD).Nos.401 to 410 of 2018
27.10.2021
https://www.mhc.tn.gov.in/judis/
