Pappaye vs State Through
2023 Latest Caselaw 7864 Mad

                                                                                 Crl.A.No.658 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.07.2023

                                                      CORAM:

                      The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                 Crl.A.No.658 of 2018
                                             and Crl.M.P.No.14284 of 2018


                   Pappaye                                  ...Appellant/Accused No.2


                                                         -Vs-

                   State through
                   The Inspector of Police,
                   Nangavalli Police Station,
                   Salem District.
                   (In Crime No.14 of 2015)                 ...Respondent/Complainant



                   Prayer:- Criminal Appeal filed under Section 374(2) of Cr.P.C., to call for
                   the records and set aside the judgment and conviction imposed by the
                   learned Sessions Judge, Mahila Court, Salem, in S.C.No.290 of 2015 dated
                   13.11.2017 against the Appellant/Accused.


                                     For Appellant    : No appearance
                                     For Respondent   : Mr.S.Sugendran
                                                        Additional Public Prosecutor



https://www.mhc.tn.gov.in/judis
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                                                                                 Crl.A.No.658 of 2018



                                                   JUDGMENT

Today, 07.07.2023, learned Additional Public Prosecutor appearing

for the Respondent submitted that the Appellant herein, Pappaye, had been

released.

2.As per the report of the Superintendent of Prisons (i/c), Special

Prison for Women, Coimbatore, dated 19.06.2023, in which it is stated as

follows:

She was Released on Expiry of sentence on 17.06.2023 under remission rules as she have 461 days Remission on 17.06.2023.

3.Recording the same, the above Criminal Appeal stands dismissed

as infructuous. Consequently, connected Criminal Miscellaneous Petition

is closed.

07.07.2023 cda Index : Yes/No Speaking/Non-speaking order

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

Crl.A.No.658 of 2018

To

1.The Sessions Judge, Mahila Court, Salem.

2.The Inspector of Police, Nangavalli Police Station, Salem District.

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

Crl.A.No.658 of 2018

SATHI KUMAR SUKUMARA KURUP, J.,

cda

Crl.A.No.658 of 2018

07.07.2023

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