Akilan vs State By Sub-Inspector Of Police
2022 Latest Caselaw 8519 Mad

                                                                                   Crl.RC.No.1432 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.04.2022

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                Crl.RC.No.1432 of 2019

                     1.Akilan
                     2.Bharathwaj                                                ... Petitioners
                                                           Vs.
                     State by Sub-Inspector of Police,
                     Shevapet Police Station,
                     Salem District
                     (crime No.91 of 2015)                                       ...Respondent

                     PRAYER: Criminal Revision Case filed under Section 397 r/w 401 of
                     Cr.P.C. praying to set aside the judgment of CMP.No.1 of 2019 in
                     unnumbered CA.No. of 2019 dated 14.08.2019 on the file of the learned
                     Principal Sessions Judge, Salem and to allow the criminal revision.
                                     For Petitioners    : Mr.R.Nalliyappan

                                     For Respondent     : Mr.Leonard Arul Joseph Selvam,
                                                          Government Advocate(crl.side)

                                                        ORDER

The present criminal revision petition has been filed praying

to set aside the judgment of CMP.No.1 of 2019 in unnumbered CA.No.

of 2019 dated 14.08.2019 on the file of the learned Principal Sessions

Judge, Salem and to allow the criminal revision.

https://www.mhc.tn.gov.in/judis Crl.RC.No.1432 of 2019

2. Heard the submissions of the learned counsels appearing

on either side.

3. As directed by this Court, memo has been filed to show

that the petitioners paid a sum of Rs.3,000/- towards cost to the

Tamilnadu State Legal Services Authority, Chennai. Along with the

memo, receipt has also been enclosed. The said memo is recorded.

4. Therefore, the order passed in CMP.No.1 of 2019 in

unnumbered CA.No. of 2019 dated 14.08.2019 on the file of the learned

Principal Sessions Judge, Salem is set aside. The learned Principal

Sessions Judge, Salem is directed to number the criminal appeal filed in

SR.No.180 of 2019.

5. Accordingly, this criminal revision is allowed.

22.04.2022

Speaking/Non-speaking order Index: Yes / No Internet: Yes lok

https://www.mhc.tn.gov.in/judis Crl.RC.No.1432 of 2019

https://www.mhc.tn.gov.in/judis Crl.RC.No.1432 of 2019

R.PONGIAPPAN, J.

lok

To

1.The learned Principal Sessions Judge, Salem

2.The Sub-Inspector of Police, Shevapet Police Station, Salem District

3.The Public Prosecutor, High Court, Madras.

Crl.RC.No.1432 of 2019

22.04.2022

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