State Represented By vs Tr.M.Abudaheer Mathani
2022 Latest Caselaw 15401 Mad

                                                                           CRL.R.C(MD)No.7 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 15.09.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                               Crl.A(MD)No.7 of 2022

                     State Represented by
                     The Inspector of Police,
                     Vigilance and Anti-Corruption,
                     Madurai Detachemnt.                          ... Appellant/Complainant


                                                      Vs.

                     Tr.M.Abudaheer Mathani
                     S/o.Mahaboop Ibrahim.                        ... Respondent/Accused


                     Prayer: This Criminal Appeal has been filed under Section 378(i) of
                     Cr.P.C., to allow this appeal by calling for the records and set aside the
                     judgment of the Special Court delivered on 21.08.2020 in Special Case
                     No.32 of 2011 on the file of the Court of Special Court for trial of
                     Prevention of Corruption Act Cases, Madurai and thereby convict the
                     accused under Section 7 and 13(1)(d) r/w 13(2) of Prevention of
                     Corruption Act, 1988.


                                     For Appellant     : Mr.S.Ravi
                                                         Additional Public Prosecutor
                                     For Respondent    : Mr.M.Ajmalkhan
                                                         Senior counsel for
                                                         M/s.Ajmal Associates

https://www.mhc.tn.gov.in/judis
                                                                               CRL.R.C(MD)No.7 of 2022




                                                         JUDGMENT

The learned senior counsel appearing for the respondent submitted

that the respondent died on 21.04.2022 and he has also produced the

death certificate before this Court by way of additional typed set of

papers.

2. Recording the same, this Criminal Appeal is dismissed as

abated.

15.09.2022

Index : Yes / No Internet : Yes/ No tta

To:

1.Special Court for trial of Prevention of Corruption Act Cases, Madurai

2.The Inspector of Police, Vigilance and Anti-Corruption, Madurai Detachemnt.

https://www.mhc.tn.gov.in/judis CRL.R.C(MD)No.7 of 2022

G.ILANGOVAN,J

tta

Crl.A(MD)No.7 of 2022

15.09.2022

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