P.Senthilkumar vs B.Rajasekar
2023 Latest Caselaw 7360 Mad

                                                                                     Crl. A. No. 635 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 30.06.2023

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                                   Crl. A. No. 635 of 2017

                P.Senthilkumar
                Rep. by his Power Agent,
                P.Ebenazer Joseph Raj                           … Appellant/Respondent/Complainant


                                                            -vs-


                B.Rajasekar                                         ... Respondent/Appellant/Accused


                Prayer:- Criminal Appeal filed under Section 378 of Criminal Procedure Code,
                praying to call for the records of the judgment of acquittal dated 22.08.2016
                made in C.A. No. 92 of 2015 on the file of Learned I Additional District and
                Sessions Judge, Tiruppur which reversed the judgment dated 11.09.2015 made
                in C.C. No. 284 of 2013 on the file of the Learned Judicial Magistrate, Fast
                Track Court, Tiruppur and set aside the same.



                                   For Appellant            :      Mr. K.Sadasivan

                                   For Respondent           :      Mr. P.Maruthupandiyan
                                                                   for Mr. R.Prabhakar




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                                                                                Crl. A. No. 635 of 2017



                                                 JUDGMENT

Learned Counsel for the Respondent/Accused states that after the filing

of the Criminal Appeal, the Respondent/Accused has died and he has made an

endorsement to that effect in the court record.

In view of the same, the Criminal Appeal is dismissed as abated. It is

needless to clarify here that the Appellant is not precluded from pursuing his

available legal remedies for recovery of the amount due under the returned

cheque, which forms the subject-matter of the instant appeal from the legal

representatives of the deceased Respondent, by appropriate legal proceedings in

the manner recognized by law. No costs.

30.06.2023 vjt Index: Yes/No Neutral Citation: Yes/No Note: Issue order copy by 07.07.2023.

To

1. I Additional District and Sessions Judge, Tiruppur.

2. Judicial Magistrate, Fast Track Court, Tiruppur.

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

Crl. A. No. 635 of 2017

3. The Section Officer, Criminal Section, High Court of Madras.

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

Crl. A. No. 635 of 2017

P.D. AUDIKESAVALU, J.

vjt

Crl. A. No. 635 of 2017

30.06.2023 https://www.mhc.tn.gov.in/judis