Muthuraj vs State Rep. By
2022 Latest Caselaw 18037 Mad

                                                                           CRLA(MD)No.24 of 2020


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 05.12.2022

                                                       CORAM

                                   THE HON'BLE DR.JUSTICE G.JAYACHANDRAN
                                                    AND
                                    THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                            CRL.A.(MD)No.24 of 2020


                     Muthuraj                                      ..Appellant/ 1st Accused

                                                          Vs.

                     State rep. by
                     The Inspector of Police,
                     Tiruchendur Police Station,
                     Tiruchendur.                               .. Respondents/ Prosecutor

                     PRAYER: Appeal filed under Section 374(2) of the Criminal Procedure

                     Code, to issue a writ of Habeas Corpus, to set aside the order and judgment

                     dated 25.10.2019 passed by the learned I-Additional District and Sessions

                     Court, Thoothukudi, in S.C.No.281/2017 convicting the appellant here

                     under Sections 302, 379 and 201 IPC and acquit the appellant herein.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 CRLA(MD)No.24 of 2020



                                          For Appellant        : Mr.M.Deivanandam

                                          For Respondent       : Mr.R.Meenakshisundaram
                                                                 Additional Public Prosecutor


                                                            ORDER

[Order of the Court was made by DR.G.JAYACHANDRAN, J.]

When the matter was taken up for hearing, it was brought to our

notice that the appellant/A1 died on 03.10.2022. Today, the learned counsel

for the appellant/A1 produced the death certificate before this Court.

2. Recording the same, this Criminal Appeal stands closed as abated.

[G.J.,J.] & [S.M.,J.] 05.12.2022 Index: Yes/No Internet:Yes/No

PJL

To

1.The I-Additional District and Sessions Court, Thoothukudi.

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https://www.mhc.tn.gov.in/judis CRLA(MD)No.24 of 2020

2.The Inspector of Police, Tiruchendur Police Station, Tiruchendur.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis CRLA(MD)No.24 of 2020

DR.G.JAYACHANDRAN, J.

and SUNDER MOHAN, J.

PJL

CRL.A.(MD)No.24 of 2020

05.12.2022

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