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Mohan vs P.S.Naasar
2022 Latest Caselaw 16329 Mad

Citation : 2022 Latest Caselaw 16329 Mad
Judgement Date : 13 October, 2022

Madras High Court
Mohan vs P.S.Naasar on 13 October, 2022
                                                                                Crl.A.No.760 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED:     13.10.2022

                                                         CORAM:

                                      THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                                    Crl.A.No.760 of 2022

                     Mohan                                                          ... Appellant


                                                        Vs.


                     P.S.Naasar                                                                  ...
                     Respondent

                      Prayer:

                                  Criminal Appeal filed under Section 372 of Cr.P.C., against the

                     judgment dated 18.06.2018 passed in C.C.No.68 of 2016 on the file of the

                     Judicial Magistrate, Gingee.



                                             For   Appellant : Mr.V.R.Appaswamee

                                             For Respondent : Deceased




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                     Crl.A.No.760 of 2022


                                                       JUDGEMENT

This Criminal Appeal has been filed by the appellant/defacto

complainant against the order of acquittal dated 18.06.2018 passed in

C.C.No.68 of 2016 on the file of the Judicial Magistrate, Gingee.

2. Today when the matter taken up for hearing, the learned counsel

appearing for the appellant submitted that the respondent had died.

3. In view of the above submission made by the learned counsel for the

appellant, the Criminal Appeal is dismissed as abated.

13.10.2022

mfa Index:yes/No Internet:yes/No

To

The Judicial Magistrate, Gingee.

https://www.mhc.tn.gov.in/judis Crl.A.No.760 of 2022

P.VELMURUGAN.,J

mfa

Crl.A.No.760 of 2022

13.10.2022

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

 
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