K.Saminathan vs The State Rep. By
2023 Latest Caselaw 4918 Mad

                                                                                        Crl.A.No.110 of 2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 27.04.2023

                                                                Coram

                                             The Hon'ble Mr. Justice M.SUNDAR
                                                              and
                                         The Hon'ble Mr. Justice M.NIRMAL KUMAR

                                                       Crl.A.No.110 of 2020


                     K.Saminathan                                                   ... Appellant

                                                                 -vs-

                     The State Rep. by
                     Inspector of Police,
                     P-6 Kodungaiyur Police Station,
                     Chennai.
                     Crime No.799/2007                                              ... Respondent

                                  Criminal Appeal filed under Section 374(2) of Code of Criminal
                     Procedure to call for the records in S.C.No.194 of 2008 on the file of
                     Principal Sessions Judge, Chennai and set aside the conviction and sentence
                     dated 24.01.2011 imposed on the appellant.


                                       For Appellant       ..     Ms.S.Sridevi

                                       For Respondent      ..     Mr.E.Raj Thilak
                                                                  Additional Public Prosecutor


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                       Crl.A.No.110 of 2020



                                                          JUDGMENT

[Judgment of the Court was made by M.NIRMAL KUMAR, J.]

Learned counsel on record for appellant submits that the appellant

had been prematurely released and recording the same, the appeal may be

disposed of.

2.Learned Additional Public Prosecutor confirms the same by

producing a Government Order in G.O.(Ms).No.598 Home [Prison-IV]

Department dated 23.09.2022.

3.In view of the above, captioned Criminal Appeal stands disposed of.

(M.S,J.) (M.N.K.,J.) 27.04.2023 Index:Yes/No Neutral Citation : Yes/No cse

https://www.mhc.tn.gov.in/judis Crl.A.No.110 of 2020

To

1.The Inspector of Police, P-6 Kodungaiyur Police Station, Chennai.

2.The Principal Sessions Judge, Chennai.

3.The Public Prosecutor, High Court of Madras, Chennai – 104.

https://www.mhc.tn.gov.in/judis Crl.A.No.110 of 2020

M.SUNDAR, J.

and M.NIRMAL KUMAR, J.

cse

Crl.A.No.110 of 2020

27.04.2023

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