K.Manoharan vs State By The Inspector Of Police
2022 Latest Caselaw 14909 Mad

                                                                                Crl.R.C.No.1355 of 2015



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated : 06.09.2022

                                                         CORAM :

                              THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                Crl.R.C.No.1355 of 2015

                K.Manoharan                                         ... Petitioner/Appellant

                                                           -vs-

                State by the Inspector of Police,
                Arachalur Police Station,
                Erode District.
                (Crime No.29 of 2014)                              ... Respondent

                PRAYER : Criminal Revision Petition under Section 397 and 401 of Cr.P.C.,
                to call for the records relating to the conviction imposed in the judgment dated
                21.11.2015 made in C.A.No.87 of 2015 on the file of the Learned Second
                Additional District and Session Court, Erode confirming the conviction
                imposed in the judgment dated 02.07.2015 made in C.C.No.71 of 2014 on the
                file of the Judicial Magistrate No.2, Erode and set aside the same.


                                        For Petitioner    : Mr.N.Manokaran

                                        For Respondent    : Mr.N.S.Suganthan,
                                                            Government Advocate (Crl.Side)




                ___________
https://www.mhc.tn.gov.in/judis
                Page No.1/3
                                                                             Crl.R.C.No.1355 of 2015



                                                     ORDER

It is reported that the revision petitioner/accused died on

28.08.2021 in view of the demise of the petitioner, nothing survives in this

petition. Hence, this Criminal Revision Petition is dismissed as abated.

                                                                                        06.09.2022

                Internet    : Yes/No
                Index       : Yes/No
                bsm
                To,

1. The Second Additional District and Session Court, Erode.

2. The Judicial Magistrate No.2, Erode.

3. The Inspector of Police, Arachalur Police Station, Erode District.

4. The Public Prosecutor, High Court, Madras.

___________ https://www.mhc.tn.gov.in/judis Page No.2/3 Crl.R.C.No.1355 of 2015

Dr.G.JAYACHANDRAN, J.

bsm

Crl.R.C.No.1355 of 2015

06.09.2022

___________ https://www.mhc.tn.gov.in/judis Page No.3/3