K.Subramanian vs State Through
2023 Latest Caselaw 1662 Mad

                                                                                   Crl.R.C.(MD).No.612 of 2020


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED: 01.03.2023

                                                             CORAM

                                    THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                 Crl.R.C.(MD).No.612 of 2020
                                               and Crl.M.P(MD) No.5514 of 2020

                     K.Subramanian                                    ... Petitioner/Respondent/Accused
                                                                Vs.
                     1.State through,
                      The Inspector of Police,
                      Vigilance and Anti-Corruption,
                      Tirunelveli.
                      (Crime No.08 of 2016)                                ... Respondent / Petitioner /
                                                                                       Complainant

                     2. Iyyadurai                                          ... Respondent / Defacto
                                                                                        Complainant
                     PRAYER: This Criminal Revision Case is filed under Sections 397 r/w
                     401 of the Criminal Procedure Code, to call for the records in connection
                     with the order passed by the learned Special Court for Trial of Cases under
                     the Prevention of Corruption Act, Tirunelveli District in Cr.M.P. No.147 of
                     2020 in Spl.C. No.1 of 2019 dated 17.08.2020 and set aside the same.


                                        For Petitioner      : Mr. G.Thalaimutharasu
                                        For R-1             : Mr. S.Ravi
                                                              Additional Public Prosecutor

                                                             ORDER

This Criminal Revision Case has been filed to call for the records in

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.612 of 2020

connection with the order passed by the learned Special Court for Trial of

Cases under the Prevention of Corruption Act, Tirunelveli District in

Cr.M.P. No.147 of 2020 in Spl.C. No.1 of 2019 dated 17.08.2020 and set

aside the same.

2. This revision has been preferred on the limited ground as to

whether the petitioner can be declared as the public servant. The above said

issue was resolved by the Full Bench of this Court in the judgment dated

29.04.2021 in Crl.R.C(MD) No.612 of 2020, so this matter has become

infructuous. Inspite of that, the learned counsel for the petitioner seeks time.

But nothing survives for further consideration in this revision.

3. In view of the above declaration of law by the Full Bench of this

Court, nothing survives for further consideration in this matter. The

petitioner can work out his remedy, in accordance with law. Accordingly,

this Criminal Revision Case is dismissed. Consequently, the connected

Miscellaneous Petition is closed.

01.03.2023 NCC:Yes/No Index : Yes / No Internet : Yes / No Indu

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.612 of 2020

To

1.The Inspector of Police, Vigilance and Anti-Corruption, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.612 of 2020

G.ILANGOVAN,J.

Indu

Crl.R.C.(MD).No.612 of 2020

01.03.2023

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