K.Vijayakumar vs Visalakshi Ammal
2021 Latest Caselaw 18345 Mad

                                                                             Crl.R.C.No.1001 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 07.09.2021

                                                           CORAM

                                     THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                  Crl.R.C.No.1001 of 2015
                                                            And
                                                      M.P.No.1 of 2015

                     K.Vijayakumar                                        ... Petitioner

                                                             Vs.

                     1.Visalakshi Ammal
                     2.K.Raghukumar                                       ... Respondents


                     Prayer:
                                   Petition filed under Section 397 r/w 401 of Criminal Procedure
                     Code, seeking to set aside the judgment dated 12.08.2015 made in
                     M.C.No.3 of 2013 on the file of the Hon'ble Judicial Magistrate No.I,
                     Poonamallee and acquit the petitioner/ accused herein.


                                        For Petitioner  : Mr.R.Sivakumar
                                        For Respondents : Mr.C.Prabakaran


                                                          ORDER

The learned counsel appearing for the petitioner submitted that

during the pendancy of this revision, the respondents passed away and

hence this revision has become infructuous.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.1001 of 2015

M.DHANDAPANI,J.

pri

2.In view of the above, this revision is dismissed as infructuous.

It is made clear that legal heirs, if any, representing the respondents,

they are entitled to claim the amount, if any, deposited before the trial

Court. Consequently, connected miscellaneous petition is closed.

07.09.2021 pri

Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No

To

1.The Judicial Magistrate No.I, Poonamallee.

Crl.R.C.No.1001 of 2015 And M.P.No.1 of 2015

07.09.2021

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