Kanagavalli vs Sivagnana Shanmugam
2022 Latest Caselaw 16693 Mad

                                                                                Crl.A.No.753 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED:       19.10.2022

                                                         CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                                   Crl.A.No.753 of 2022

                     Kanagavalli                                                           ...     Appellant

                                                        Vs.
                     Sivagnana Shanmugam                                             ...         Respondent

                      Prayer:

                                  Criminal Appeal filed against the judgment and decree dated

                     31.07.2018 passed in S.T.C.No.124 of 2017 on the file of the Fast Track

                     Judicial Magistrate Court (FAC), Thiruthuraipoondi.



                                      For   Appellant : Notice served on appellant
                                                        No appearance

                                      For Respondent : Died


                                                        *****



                                                    JUDGEMENT

https://www.mhc.tn.gov.in/judis Crl.A.No.753 of 2022

This Criminal Appeal has been filed challenging the judgment and

decree dated 31.07.2018 passed in S.T.C.No.124 of 2017 on the file of the

Fast Track Judicial Magistrate Court (FAC), Thiruthuraipoondi.

2. The appellant has filed a private complaint in S.T.C.No.124 of

2017 against the respondent on the file of the Judicial Magistrate, Fast Track

Court, Thiruthuraipoondi. The learned Judicial Magistrate dismissed the

complaint vide order dated 31.07.2018 by acquitting the

respondent/accused. Against the order of acquittal, the petitioner filed an

appeal in C.A.No.15 of 2019 on the file of the Principal District and

Sessions Court, Tiruvarur.

3. As per the decision of the Hon'ble Full Bench of this Court, the

appeal against the order of acquittal pending before the Sessions Court was

transferred to the file of this Court.

https://www.mhc.tn.gov.in/judis Crl.A.No.753 of 2022

4. This Court vide order dated 12.09.2022 ordered notice to both the

parties. Despite service of notice on both the parties, none appeared on

behalf of the appellant and notice to the respondent returned with an

endorsement “ respondent died”.

5. In the light of the abovesaid factors, this Criminal Appeal stands

dismissed as abated. Consequently, connected miscellaneous petition, if any,

is closed.

19.10.2022

mfa Index:yes/No Internet:yes/No

https://www.mhc.tn.gov.in/judis Crl.A.No.753 of 2022

P.VELMURUGAN, J.

mfa To

1. The Principal District and Sessions Judge, Principal District and Sessions Court, Tiruvarur.

2. The Judicial Magistrate, Fast Track Court, Thiruthuraipoondi.

Crl.A.No.753 of 2022

19.10.2022

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