Thiruvoyipadi Mohan ... vs The State
2022 Latest Caselaw 7355 Mad

                                                                                        Crl.A.No.227 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 07.04.2022

                                                        CORAM

                              THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                                  Crl.A.No.227 of 2013


            Thiruvoyipadi Mohan Jayaraman(T.J.Mohan)                             ...Appellant

                                                           Vs.

            The State, represented by,
             Inspector of Police,
             CBI, ACB, Chennai.
             R.C.No.10(A) 2007 CBI ACB, Chennai.                            ...Respondent

            Prayer :- Criminal Appeal is filed under Section 374 of Code of Criminal Procedure,
            to call for the records and set aside the judgment dated 25.02.2013 in C.C.No.17 of
            2008 on the file of XI Additional Special Court (CBI cases relating to Bankers and
            Financial Institutions, Singaravelar Maligai, Rajaji Salai, Chennai – 600 001) and
            acquit the accused.
                                  For Appellant    : Mr.M.Ranganathan for
                                               M/s.Norton & Grant
                                  For Respondent : Mr.K.Srinivasan
                                               Special Public Prosecutor,
                                               High Court of Madras.

                                                        ORDER

This petition is filed to call for the records and set aside the judgment dated

25.02.2013 in C.C.No.17 of 2008 on the file of XI Additional Special Court (CBI

cases relating to Bankers and Financial Institutions, Singaravelar Maligai, Rajaji

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

Crl.A.No.227 of 2013

Salai, Chennai – 600 001) and acquit the accused.

2.When this matter is taken up, the learned counsel for the appellant filed

memo stating that during the pendency of this appeal, appellant died on 17.12.2018.

The copy of the death certificate is also enclosed. Learned Special Public Prosecutor

for C.B.I. cases also confirms the death of the appellant.

3.In view of the death of the appellant during the pendency of this appeal,

Criminal Appeal in Crl.A.No.227 of 2013, is dismissed as abated.

07.04.2022 ep Index:Yes/No Internet:Yes/No Speaking Order: Yes/No

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

Crl.A.No.227 of 2013

G.CHANDRASEKHARAN,J.,

ep

To 1 XI Additional Special Court, (CBI cases relating to Bankers and Financial Institutions, Singaravelar Maligai, Rajaji Salai, Chennai – 600 001).

2.The Public Prosecutor, High Court of Madras.

3.The State, represented by, Inspector of Police, CBI, ACB, Chennai.

R.C.No.10(A) 2007 CBI ACB, Chennai.

Crl.A.No.227 of 2013

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

Crl.A.No.227 of 2013

07.04.2022

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