K.K.Velusamy vs Mr.K.Raj
2022 Latest Caselaw 1375 Mad

                                                                             Crl.R.C.Nos.344 & 351 of 2016



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 28.01.2022

                                                          CORAM

                                    THE HON'BLE Ms. JUSTICE R.N.MANJULA

                                              Crl.R.C.Nos.344 & 351 of 2016

                K.K.Velusamy
                Proprietor of KKV GARMENTS SBA,
                Textile Building Ground Floor,
                Near Sivakasi Bakery,
                Subhash Matric School Road,
                Opp.to Kumaran College,
                Mangalam Road, Tiruppur.                                  ... Petitioner/Accused
                                                                                (in both cases)
                                                             Vs.
                Mr.K.Raj                                                  ... Respondent/Complainant
                                                                                 (in both cases)


                Common Prayer :- Criminal Revision Cases filed under Sections 397 & 401
                of Cr.P.C., praying to set aside the orders dated 28.01.2016 made in
                C.A.Nos.41 & 42 of 2015 respectively, on the file of the I Additional District
                and Sessions Judge, Tiruppur against the orders dated 27.02.2015 passed by the
                Judicial Magistrate, Fast Track Court No.I, Tiruppur, in S.T.C.Nos.10 & 9 of
                2012 respectively.

                                   For Petitioner (in both cases)   : Dr.S.Saravanan

                                   For Respondent (in both cases) : Mr.R.Murugabbarathi



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                                                COMMON ORDER

                          The revision petitioner/accused is said to have died. When these matters

                are called today, the learned counsel for the petitioner submitted that he could

                not trace out any legal representatives for the deceased petitioner.



                          2. The learned counsel for the respondent/complainant has also stated

                that he also does not know any of the legal representatives of the deceased

                petitioner/accused.



                          3. It seems that in the judgment of the lower Court, no compensation is

                awarded. Even if there are any legal representatives, in the absence of any

                award for compensation, there cannot be any other cause of action to pursue the

                matter further. In the case in hand, no legal representative is available. Under

                such circumstances, the petition has to be dismissed as abated.

                          In the result, these Criminal Revision Cases are dismissed as abated.



                                                                                         28.01.2022
                Speaking/Non-speaking
                Index: Yes/No

                Sni


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                                                                  Crl.R.C.Nos.344 & 351 of 2016




                To


                1.The I Additional District and Sessions Judge,
                  Tiruppur.


                2.The Judicial Magistrate,
                  Fast Track Court No.I,
                 Tiruppur.




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                                        Crl.R.C.Nos.344 & 351 of 2016




                                             R.N.MANJULA.,J.

Sni

Crl.R.C.Nos.344 & 351 of 2016

28.01.2022

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