M.Jeyamari ... Revision vs State Through The Inspector Of ...
2022 Latest Caselaw 4862 Mad

                                                                           Crl.R.C(MD)No.219 of 2021


                           BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT

                                              DATED : 10.03.2022

                                                      CORAM

                             THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                          Crl.R.C(MD)No.219 of 2021
                                                     and
                                         Crl.M.P(MD)No.2318 of 2021

                     M.Jeyamari                              ... Revision Petitioner/Accused

                                                        Vs.

                     1.State through the Inspector of Police,
                       B4, Keeraithurai Police Station (L & O),
                       Madurai District, Madurai.
                                                   ... 1st Respondent/Complainant

                     2.The Deputy Commissioner of Police Law and order
                         cum Executive Magistrate,
                       Madurai City,
                       Madurai District.        ... 2nd Respondent/2nd Respondent



                     PRAYER: Criminal Revision Case filed under Section 397 and 401 of
                     the Code of Criminal Procedure, to call for records and set aside the
                     judgment     of   conviction,   dated    24.02.2021    made     in   MC.No.
                     1496/NI.SA.NA & KA.DU.AA/M.MA/2020 on the file of the learned
                     Executive Magistrate, Madurai and sentencing him to undergo six
                     months 22 days (upto 17.09.2021) rigorous imprisonment for the
                     alleged offences under Section 8(C) r/w 20(b)(ii)(C) 25 & 29 (1) of
                     NDPS Act in Crime No.4 of 2021 on the file of B4-Keeraithurai Police
                     Station (L & O) and allow this revision.




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                     1/4
                                                                                   Crl.R.C(MD)No.219 of 2021


                                  For Petitioner                 : Mr.F.Deepak

                                  For Respondents               : Ms.M.Aasha
                                                           Government Advocate (Crl. Side)

                                                            ORDER

This revision has been filed to set aside the judgment of

conviction, dated 24.02.2021 made in MC.No.1496/NI.SA.NA &

KA.DU.AA/M.MA/2020 on the file of the learned Executive

Magistrate, Madurai.

2.The learned Government Advocate (Criminal Side)

appearing for the respondents would submit that for violation of the

conditions stipulated in the bond executed under Section 110 of

Cr.P.C., the petitioner was found guilty under Section 122(1)(b) of

Cr.P.C and was sentenced to prison till 17.09.2021. The said period

was already over. Therefore, this petition has become infructuous.

3.In view of the above submission, this Criminal Revision Case

is dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                               10.03.2022

                     Index                : Yes/No
                     Internet             : Yes
                     ps

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

Crl.R.C(MD)No.219 of 2021

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.The Inspector of Police, B4, Keeraithurai Police Station (L & O), Madurai District, Madurai.

2.The Deputy Commissioner of Police Law and order cum Executive Magistrate, Madurai City, Madurai District.

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

Crl.R.C(MD)No.219 of 2021

G.K.ILANTHIRAIYAN, J.

ps

Order made in Crl.R.C(MD)No.219 of 2021

10.03.2022

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