Veera Subbu vs Tamilnadu Government Rep By
2022 Latest Caselaw 15678 Mad

                                                                          Crl.R.C.(MD) No.630 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 22.09.2022

                                                    CORAM:

                                  THE HON'BLE MR JUSTICE G.ILANGOVAN

                                          Crl.R.C.(MD)No.630 of 2020

                 Veera Subbu                             ... Petitioner/Respondent

                                                       Vs.

                 1.Tamilnadu Government Rep by
                   The Inspector of Police,
                   C2, Subramaniyapuram Police Station,(L&O),
                   Madurai City.
                   Madurai.                             ... Respondent/Complainant

                 2.The Executive Magistrate/
                   Deputy Commissioner of Police,
                   Madurai City,
                   Madurai District.                     ... Respondent

                 Prayer : This Criminal Revision has been filed under Section 397 and 401 of
                 Criminal Procedure Code, to set aside the judgment of conviction, dated
                 08.09/2020, made in M.C.No.314/NI.SA.NA & KA.DU.AA/M.MA/2020, on the
                 file of the learned Executive Magistrate/Deputy Commissioner of Police,
                 Madurai, and sentencing the petitioner to undergo eight months and seven days
                 imprisonment for violating the bond under Section 110 Cr.P.C and petitioner to be
                 set liberty.


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https://www.mhc.tn.gov.in/judis
                                                                                Crl.R.C.(MD) No.630 of 2020



                                  For Petitioner     : No Appearance
                                  For Respondents : Mr.S.Chandrasekar
                                                    Additional Public Prosecutor


                                                         ORDER

This Criminal Revision Petition is filed against the judgment of

conviction, made in M.C.No.314/NI.SA.NA & KA.DU.AA/M.MA/2020, on the

file of the learned Executive Magistrate/Deputy Commissioner of Police,

Madurai, dated 08.09/2020.

2. There is no representation for the petitioner.

3.When the matter is taken up for hearing, the learned Government

Advocate (Crl.Side) would submit that the proceedings initiated in M.C.No.

314/NI.SA.NA & KA.DU.AA/M.MA/2020 dated 08.09/2020. Surety is also

over. The revision petitioner is undergone the period of sentence. Hence, the

petitioner has already complied with the condition, this petition has become

infructuous.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.630 of 2020

4.Recording the submission made by the learned Government Advocate

(Crl.Side), this Criminal Revision Case is dismissed as infructuous.

22.09.2022 Index : Yes/No Internet : Yes/No dss

To:-

1.The learned Executive Magistrate/Deputy Commissioner of Police, Madurai.

2.The Inspector of Police, C2, Subramaniyapuram Police Station,(L&O), Madurai City.

Madurai.

3.The Executive Magistrate/ Deputy Commissioner of Police, Madurai City, Madurai District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.630 of 2020

G.ILANGOVAN, J.,

dss

ORDER MADE IN

Crl.R.C.(MD)No.630 of 2020

22.09.2022

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