Venkataraman vs State Rep. By
2023 Latest Caselaw 10857 Mad

                                                                                     Crl.A.No.283 of 2023
                                                                              and Crl.M.P.No3930 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 21.08.2023

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                  Crl.A.No.283 of 2023
                                              and Crl.M.P.No.3930 of 2023

                     Venkataraman                                           ... Appellant

                                                            Vs.
                     State Rep. by
                     Deputy Superintendent of Police,
                     Economic Offences Wing-II,
                     Erode.                                                … Respondent
                     (Crime No.3/2022)

                     Prayer : Criminal Appeal filed under Section 374(2) of Criminal
                     Procedure Code to set aside the order dated 01.03.2023 in
                     C.C.No.73/2008 passed by the learned Special Judge/Special Court for
                     TNPID Act, Coimbatore.

                                           For Appellant    : Mr.R.Karthikeyan
                                           For Respondent : Mr.S.Sugendran, APP (Crl. Side)


                                                      JUDGMENT

When the matter is taken up for hearing today, it is represented

by the learned counsel appearing for the appellant that the sole appellant

https://www.mhc.tn.gov.in/judis Crl.A.No.283 of 2023 and Crl.M.P.No3930 of 2023

died on 15.07.2023 and also filed a copy of the death certificate. Since no

legal heir filed a petition to proceed further with the appeal within a

period of one month, as per proviso to Section 394 Cr.P.C. the charge

against the accused is abated.

2.According, the Criminal Appeal is dismissed as abated.

Consequently, the connected Miscellaneous Petition is closed.

21.08.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1.State Rep. by Deputy Superintendent of Police, Economic Offences Wing-II, Erode.

2.The Special Court for TNPID Act, Coimbatore.

https://www.mhc.tn.gov.in/judis Crl.A.No.283 of 2023 and Crl.M.P.No3930 of 2023

R. HEMALATHA, J.

mtl

Crl.A.No.283 of 2023 and Crl.M.P.No.3930 of 2023

21.08.2023

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