Lt.Col.S.S.Kadian vs The State Represented By
2023 Latest Caselaw 10668 Mad

                                                                                  Crl.A.No.442 of 2013


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 17.08.2023

                                                        CORAM

                              THE HON'BLE MR. JUSTICE DR.G.JAYACHANDRAN

                                                   Crl.A.No.442 of 2013

                     Lt.Col.S.S.Kadian                                             ... Appellant

                                                           Vs.


                     The State represented by,
                     The Inspector of Police,
                     Special Police Enforcement/CBI/ACB,
                     Chennai.                                                      ... Respondent


                     PRAYER:
                                   Criminal Appeal filed under Section 374 of Cr.P.C., to call for
                     the records pertaining to C.C.No.5 of 2000 on the file of the learned XIV
                     Additional Judge for CBI Cases, Chennai and set aside the judgment
                     dated 29.05.2013 made in C.C.No.5 of 2000 on the file of the learned
                     XIV Additional Judge for CBI Cases, Chennai.
                                     For Appellant    : No appearance

                                     For Respondent : Mr.K.Srinivasan
                                                      Special Public Prosecutor for CBI



                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                    Crl.A.No.442 of 2013


                                                    JUDGMENT

This Criminal Appeal has been filed against the order dated

29.05.2013 passed in C.C.No.5 of 2000 on the file of the learned XIV

Additional Judge for CBI Cases, Chennai.

2. The XIV Additional Court for CBI Cases, Chennai, vide

judgment dated 29.05.2013 in C.C.No.5 of 2000 convicted the accused

Major General A.K.Gupta and Lt.Col.S.S.Kadian along with M/s.Coasta

& Co., Aggrieved by the conviction, Major General A.K.Gupta preferred

an appeal in Crl.A.No.443 of 2013 and Lt.Col.S.S.Kadian preferred

appeal in Crl.A.No.442 of 2013.

3. When the matter is taken up for final disposal, it is reported

by the Special Public Prosecutor (CBI) appearing on behalf of the

respondent that Lt.Col.S.S.Kadian died on 06.03.2022. Death certificate

issued by the Department of Health Services, Government of Hariyana,

which was forwarded by the Special Judge, CBI, Court No.X, New Delhi

before which this appellant was ordered to appear on the first working

day of every alternative month is furnished.

https://www.mhc.tn.gov.in/judis Crl.A.No.442 of 2013

4. Taking note of the death certificate of Lt.Col.S.S.Kadian,

the appeal preferred by him in Crl.A.No.442 of 2013 is dismissed as

abated.

17.08.2023 mfa

To

1. The XIV Additional Judge for CBI Cases, Chennai.

2. The Inspector of Police, Special Police Enforcement/CBI/ACB, Chennai.

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

https://www.mhc.tn.gov.in/judis Crl.A.No.442 of 2013

DR.G.JAYACHANDRAN,J.,

mfa

Crl.A.No.442 of 2013

17.08.2023

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