M.Ganesan vs The State Of Tamil Nadu
2022 Latest Caselaw 16254 Mad

                                                                                 Crl.R.C.No.439 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 12.10.2022

                                                        CORAM:

                             THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                Crl.R.C.No.439 of 2018

                M.Ganesan                                                         ...Petitioner

                                                         -Vs-

                The State of Tamil Nadu,
                Rep. by the Inspector of Police,
                Veppankuppam Police Station,
                (Crime No.10 of 2015)                                             ... Respondent

                Prayer: Criminal Revision case filed under Section 397 r/w Section 401 of Code
                of Criminal Procedure, to set aside the judgment made in C.A.No.16 of 2017 by
                the learned Principal District and Sessions Judge, Vellore, dated 13.10.2017
                confirming the judgment dated 14.12.2016 passed in C.C.No.177 of 2015 on the
                file of the Judicial Magistrate III, Vellore.

                                       For Petitioner     : Mr.V.Karthikeyan

                                       For Respondent     : Mr.A.Gopinath
                                                            Government Advocate (Crl. Side)

                                                      ORDER

The Criminal Revision case has been filed to set aside the judgment made

in C.A.No.16 of 2017 by the learned Principal District and Sessions Judge,

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

Crl.R.C.No.439 of 2018

Vellore, dated 13.10.2017 confirming the judgment dated 14.12.2016 passed in

C.C.No.177 of 2015 on the file of the Judicial Magistrate III, Vellore.

2. The learned counsel appearing for the petitioner submitted that the

petitioner died and the charge as against the petitioner itself is abated.

3. Recording the same, the Criminal Revision case stands dismissed as

abated.

12.10.2022

Index : Yes/No Speaking/Non Speaking order ata

To

1.The Principal District and Sessions Judge, Vellore.

2.The Judicial Magistrate III, Vellore.

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

Crl.R.C.No.439 of 2018

G.K.ILANTHIRAIYAN. J,

ata

Crl.R.C.No.439 of 2018

12.10.2022

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