A.Chitrakani vs State Represented By
2023 Latest Caselaw 10656 Mad

                                                                                Crl.A.(MD)No.192 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 17.08.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                              Crl. A.(MD)No.192 of 2017
            A.Chitrakani                                                    .. Appellant
                                                           Vs.

            1.State Represented by
              The Inspector of Police,
              Odapidaram Police Station,
              Thoothukudi District.
              (Crime NO.68 of 2008).
            2.Arumugaperumal                                                .. Respondents
            Prayer : This Criminal Appeal is filed under Section 372 of Cr.P.C., to call for the
            records and to set aside the judgment of the trial Court passed by the S.C.No.73 of
            2009 dated 12.08.2016 on the file of the learned Mahila Court (Fast Track),
            Thoothukudi District by allowing the appeal.
                                      For Appellant         : Mr.R.Karunanidhi
                                      For 1st Respondent    : Mrs.M.Aasha
                                                              Government Advocate (Crl. Side)
                                      For 2nd Respondent    : Mr.K.Vinayagan

                                                     JUDGMENT

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

Advocate appearing for the first respondent represented that the sole accused/second

respondent died and also filed a copy of the death certificate.

https://www.mhc.tn.gov.in/judis Crl.A.(MD)No.192 of 2017

P.DHANABAL, J.

Mrn

2.The learned counsel appearing for the appellant is present.

3.In view of the aforesaid submission, this Criminal Appeal is dismissed as

abated. No Costs.

                                                                                            17.08.2023

            NCC      : Yes/No
            Index    : Yes/No
            Internet : Yes/No
            Mrn
            To

1.The Judge, Mahila Court (Fast Track), Thoothukudi District.

2.The Inspector of Police, Odapidaram Police Station, Thoothukudi District.

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

Crl.A.(MD)No.192 of 2017

17.08.2023

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