Tamilan @ Murugesan vs The State
2022 Latest Caselaw 11212 Mad

                                                                        CRL.R.C(MD)No.351 of 2016

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 27.06.2022

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                            Crl.R.C(MD)No.351 of 2016
                                                       and
                                            Crl.M.P(MD).No.3550 of 2022


                     Tamilan @ Murugesan                              ... Petitioner

                                                          Vs.
                     The State,
                     Rep. by the Inspector of Police,
                     District Crime Branch,
                     Madurai.
                     (Crime No.17 of 2010)
                                                                       ... Respondent

                     Prayer: This Criminal Revision Case filed under Section 397(2) r/w 401
                     Cr.P.C., to set aside the judgment and conviction dated 20.04.2016
                     passed by the learned V Additional District and Sessions Judge, Madurai
                     in Criminal Appeal No.43 of 2014, partly allowed the appeal and
                     modifying the conviction and sentence imposed by the learned Judicial
                     Magistrate No.I, Maduri in C.C.No.239 of 2011 dated 28.08.2011.


                                     For Petitioner     : Mr.M.S.Vaigunth
                                     For Respondent     : M/s.M.Aasha
                                                          Government Advocate



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                            CRL.R.C(MD)No.351 of 2016

                                                         ORDER

When the matter is taken up for hearing, the learned counsel

appearing for the petitioner submitted that the prayer sought for in this

Criminal Revision Case has become infructuous.

2.Recording the above submission, this Criminal Revision Case is

dismissed as infructuous. Consequently, the connected Miscellneous

Petition is closed.

27.06.2022

Index : Yes / No Internet : Yes/ No

tta

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. learned V Additional District and Sessions Judge, Madurai

2.The Inspector of Police, District Crime Branch, Madurai.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. https://www.mhc.tn.gov.in/judis

CRL.R.C(MD)No.351 of 2016

G.ILANGOVAN,J

tta

Crl.R.C.(MD)No.351 of 2016

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

CRL.R.C(MD)No.351 of 2016

27.06.2022

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