S.V.Babu vs A.Premalatha
2023 Latest Caselaw 4569 Mad

                                                                              Crl.RC.No.556 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      Dated: 20.04.2023
                                                           CORAM
                          THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.RC.No.556 of 2019
                                                             and
                                                    Crl.MP.No.7577 of 2019

                S.V.Babu,
                S/o.Varadaraja Naidu,
                1269 B, 9th Street,
                Golden Colony,
                Padi, Chennai 600 050.                                        ... Petitioner
                                                             Vs.

                A.Premalatha, W/o.Adhikesavan,
                1523, 1st Main Road,
                T.S.Krishna Nagar,
                Moggappair East, Chennai 600 037.                             ... Respondents

                Prayer: Criminal Revision Case filed under Section 397 & 401 of Cr.P.C.,
                against the Judgment dated 3.4.2019 passed in C.A.No.98 of 2018 by the III
                Additional District and Sessions Judge, Tiruvallur at Poonamallee, confirming
                the Judgment dated 14.05.2018 made in STC.No.455 of 2016 on the file of the
                learned Judicial Magistrate, Fast Track Court, Ambattur and set aside the same.

                                   For Petitioner            : Mr.V.Karthikeyan

                                   For Respondent            : Mr.S.Suresh
                                                               Government Advocate


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https://www.mhc.tn.gov.in/judis
                                                                             Crl.RC.No.556 of 2019

                                                      ORDER

This Petition has been filed against the Judgment dated 3.4.2019 passed

in C.A.No.98 of 2018 by the learned III Additional District and Sessions Judge,

Tiruvallur at Poonamallee, confirming the Judgment dated 14.05.2018 made in

STC.No.455 of 2016 on the file of the learned Judicial Magistrate, Fast Track

Court, Ambattur and set aside the same.

2.Learned counsel for the Petitioner would submit that the sole Petitioner

died. Therefore, the proceedings stands abated.

3.Accordingly, this Petition is dismissed as abated. Consequently,

connected Miscellaneous Petition is closed.

20.04.2023 Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order

sai

https://www.mhc.tn.gov.in/judis Crl.RC.No.556 of 2019

To

1.The III Additional District and Sessions Judge, Tiruvallur at Poonamallee

2.The Public Prosecutor, High Court, Chennai.

https://www.mhc.tn.gov.in/judis Crl.RC.No.556 of 2019

RMT.TEEKAA RAMAN.J,

sai

Crl.RC.No.556 of 2019 and Crl.MP.No.7577 of 2019

Dated:20.04.2023

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