R.Duraisamy vs V.C.Velmurugan
2022 Latest Caselaw 15331 Mad

                                                                                      Crl.R.C.No.1374 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 14.09.2022

                                                            CORAM:

                                     THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                                  Crl.R.C.No.1374 of 2019


                     R.Duraisamy                                                     ... Petitioner
                                                                ..vs..

                     V.C.Velmurugan                                                  ... Respondent


                                  Criminal Revision Case filed under Sections 397 and 401 Cr.P.C
                     to call for the records in C.A.No.18 of 2019 dated 28.11.2019 on the file
                     of the III Additional District and Sessions Judge, Erode, confirming the
                     judgment          passed   by    the       learned   Judicial     Magistrate     No.I,
                     Gobichettipalayam in S.T.C.No.468 of 2016 dated 04.06.2019 to undergo
                     six months of simple imprisonment and to pay compensation sum of
                     Rs.15,00,000/- to the complainant for the offences under Section 138 of
                     N.I Act and set aside the same.


                                       For Petitioner       :        Mr.S.Kaithamalai Kumaran
                                       For Respondent       :        Mr.N.Manokaran



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                                                                               Crl.R.C.No.1374 of 2019

                                                         ORDER

The learned counsel for the petitioner reported that pending the

revision case, the revision petitioner/accused died.

2. In view of the above submission made by the learned counsel

for the petitioner, the Criminal Revision Case stands dismissed as abated,

with liberty to the respondent to work out his remedy in the manner

known to law.

14.09.2022

Index: Yes/No Speaking Order/Non-Speaking Order ms

To

1.The III Additional District and Sessions Judge, Erode.

2.The Judicial Magistrate No.I, Gobichettipalayam.

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https://www.mhc.tn.gov.in/judis Crl.R.C.No.1374 of 2019

P.VELMURUGAN, J.

ms

Crl.R.C.No.1374 of 2019

14.09.2022

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