M.Balakrishnan vs State Represented By
2023 Latest Caselaw 1864 Mad

                                                                                Crl.A.No.707 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 03.03.2023

                                                        CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                                  Crl.A.No.707 of 2013
                 M.Balakrishnan                                                      ... Appellant

                                                      Vs.
                 State represented by
                 The Deputy Superintendent of Police,
                 Central Bureau of Investigation,
                 Bank Securities and Fraud Cell,
                 Bangalore.                                                        ... Respondent

                  Prayer:

                           Criminal Appeal filed under Section374(2) Cr.P.C.,,against the judgment

                 passed by the learned XI Additional Special Judge, for CBI Cases, Chennai in

                 C.C.No.5 of 2006 in convicting the appellant/accused in and by his judgment

                 dated 26.09.2013.

                                    For   Appellant: Mr.S.Ramachandran

                                    For Respondent : Mr.K.Srinivasan
                                                     Special Public Prosecutor for CBI Cases

                                                      *****



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https://www.mhc.tn.gov.in/judis
                                                                              Crl.A.No.707 of 2013

                                                   JUDGEMENT

This Criminal Appeal has been filed by the appellant/accused No.2

against the order dated 26.09.2013 passed in C.C.No.5 of 2006 on the file of XI

Additional Special Judge, for CBI Cases, Chennai.

2. Today when the matter is taken up for hearing, the learned counsel

appearing for the appellant submitted that the appellant died on 18.12.2015 and

he has also produced the copy of the death certificate with regard to the same.

3. In view of the above submission made by the learned counsel for the

appellant, the Criminal Appeal is dismissed as abated. Consequently,

connected miscellaneous petition, if any, is closed.

03.03.2023

mfa Index:yes/No Internet:yes/No

https://www.mhc.tn.gov.in/judis Crl.A.No.707 of 2013

To

1. The Deputy Superintendent of Police, Central Bureau of Investigation, Bank Securities and Fraud Cell, Bangalore.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.A.No.707 of 2013

P.VELMURUGAN, J.

mfa

Crl.A.No.707 of 2013

03.03.2023

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