Rani vs State Rep.By
2023 Latest Caselaw 9090 Mad

                                                                         Crl.A.(MD)No.358 of 2016

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 26.07.2023

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE P.DHANABAL

                                           Crl.A.(MD)No.358 of 2016

                     Rani                                                       ... Appellant

                                                       Vs.

                     State rep.by
                     The Inspector of Police,
                     NIB CID,
                     Madurai District.
                     In Crime No.41 of 2008                                  ... Respondent

                     PRAYER : Criminal Appeal filed under Section 374 of the Code of
                     Criminal Procedure, to call for the records in C.C.No.290 of 2008
                     relating to the judgment dated 29.07.2016 passed by the 2 nd Additional
                     NDPS Act Cases, Madurai and to set aside the judgment of the
                     conviction on the appellant/accused.



                                   For Appellant       : No Appearance

                                   For Respondent      : Mrs.M.Aasha,
                                                         Government Advocate (Crl. Side)




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.A.(MD)No.358 of 2016




                                                         JUDGMENT

This Criminal Appeal has been filed to set aside the judgment and

conviction passed in C.C.No.290 of 2008 dated 29.07.2016 by the 2nd

Additional NDPS Act Cases, Madurai.

2.Today, when the matter is taken up for hearing, there is no

representation for the appellant. Already, the learned Government

Advocate(Crl.side) appearing for the respondent filed a report of the

Village Administrative Officer, Allikundam Group, Usilampatti Taluk,

Madurai District, stating that the appellant died and also the President,

Allikundam Group had given letter to that effect.

3.On perusal of the above said documents shows that the appellant

herein died four years back. Hence, this criminal appeal is dismissed as

abated.

                                                                                          26.07.2023

                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No

https://www.mhc.tn.gov.in/judis Crl.A.(MD)No.358 of 2016

gns

To

1.The 2nd Additional NDPS Act Cases, Madurai.

2.The Inspector of Police, NIB CID, Madurai District.

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

https://www.mhc.tn.gov.in/judis Crl.A.(MD)No.358 of 2016

P. DHANABAL,J.

gns

Crl.A.(MD)No.358 of 2016

26.07.2023

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