Prabakaran vs State Rep.By
2023 Latest Caselaw 4716 Mad

                                                                                     Crl.A.No.371 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 24.04.2023

                                                          CORAM :

                            THE HONOURABLE MR.JUSTICE RMT. TEEKAA RAMAN

                                                     CRL.A.No.371 of 2017

                     Prabakaran                                            ... Appellant / Accused

                                                             -Vs-

                     State rep.by
                     Inspector of Police,
                     All Women Police Station,
                     Namakkal District
                     Crime No.1 of 2016                                ... Respondent / Complainant

                     PRAYER: Criminal Appeal is filed under Section 374(2) of Criminal
                     Procedure Code, to set aside the order dated 02.06.2017 made in Special
                     C.C.No.7 of 2016 on the file of the learned Sessions (Fast Track
                     Mahila)Judge, Namakkal.


                                     For Appellant       : Mr.B.Kumarasamy

                                     For Respondent      : Mr.L.Baskaran
                                                           Government Advocate (Crl. Side)




                     Page 1 of 3




https://www.mhc.tn.gov.in/judis
                                                                                       Crl.A.No.371 of 2017




                                                          JUDGMENT

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

Advocate (Crl.Side) represented that the sole appellant died and to that

effect, he filed Death certificate of the appellant.

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

24.04.2023

nvi Index: Yes / No Internet: Yes

To

1. The Sessions (Fast Track Mahila)Judge, Namakkal.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.A.No.371 of 2017

RMT. TEEKAA RAMAN, J.

nvi

Judgment made in CRL.A.No.371 of 2017

24.04.2023

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