M.Sundararajan vs R.Manokaran
2022 Latest Caselaw 8942 Mad

                                                CRL.R.C.Nos.1143 & 1144 of 2015 & CRL.O.P.No.29930 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 27.04.2022

                                                            CORAM

                                   THE HONOURABLE Mr.JUSTICE P.N.PRAKASH



                                              CRL.R.C.Nos.1143 & 1144 of 2015
                                                           AND
                                                CRL.O.P.No.29930 of 2015



                    M.Sundararajan                                  Petitioner in all the 3 cases

                                                               Vs

                    R.Manokaran                                     Respondent in both Crl.RCs

                    M/s.Ankal Finance Ltd.
                    Rep. by its Director
                    R.Manoharan
                    Rep. by its
                    Power of Attorney V.Narayan                     Respondent in Crl.O.P.

                                   Crl.R.C.No.1143 of 2015 : Criminal Revision preferred under
                    Section 397 Cr.P.C. to set aside the judgment and order dated 19.11.2011
                    passed by the Additional District Judge (FTC-III), Coimbatore in
                    C.A.No.248 of 2008 confirming the judgment and order dated 25.06.2008
                    passed         by   the     Judicial     Magistrate     No.II,     Coimbatore      in
                    C.C.No.361 of 2004.


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                                             CRL.R.C.Nos.1143 & 1144 of 2015 & CRL.O.P.No.29930 of 2015

                                  Crl.R.C.No.1144 of 2015 : Criminal Revision preferred under
                    Section 397 Cr.P.C. to set aside the judgment and order dated 14.11.2011
                    passed by the Principal Sessions Judge (FTC-III), Coimbatore in
                    C.A.No.102 of 2009 confirming the judgment and order dated 23.07.2009
                    passed        by   the   Judicial     Magistrate     No.II,     Coimbatore      in
                    C.C.No.360 of 2004.


                                  Crl.O.P. No.29930 of 2015 : Criminal Original Petition filed
                    under Section 482 Cr.P.C., praying to call for the records in S.T.C.No.365
                    of 2012 on the file of the Judicial Magistrate Court (FTC-II), Coimbatore
                    and quash the same.

                                             For Petitioner : Mrs.R.Hemalatha
                                             in all the 3 cases

                                             For Respondent : Mr.S.Sriram
                                             in all the 3 cases for Mr.K.Govi Ganesan


                                              COMMON ORDER


                                  When these cases were taken up for hearing, Mrs.R.Hemalatha,

                    learned counsel for the petitioner/accused and Mr.S.Sriram, learned

                    counsel for the respondent/complainant submitted in unison that the

                    petitioner/accused viz., Sundararajan is no more. Mrs.R.Hemalatha further

                    submitted that Sundararajan's legal representatives are not willing to

                    continue this case.

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                                            CRL.R.C.Nos.1143 & 1144 of 2015 & CRL.O.P.No.29930 of 2015




                                  Recording the above submission of Mrs.R.Hemalatha, the

                    instant criminal revisions and criminal original petition stand closed.



                                                                                         27.04.2022
                                                                                           (1/2)
                    gya

                    To
                    1.The Additional District Judge (FTC-III)
                    Coimbatore

                    2.The Principal Sessions Judge (FTC-III)
                    Coimbatore

                    3.The Judicial Magistrate No.II
                    Coimbatore

                    4.The Public Prosecutor
                    Madras High Court
                    Chennai 600 104




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                                  CRL.R.C.Nos.1143 & 1144 of 2015 & CRL.O.P.No.29930 of 2015

                                                                       P.N.PRAKASH, J.

gya

CRL.R.C.Nos.1143 & 1144 of 2015 AND CRL.O.P.No.29930 of 2015

27.04.2022 (1/2)

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