Murugesan vs The State Rep. By
2023 Latest Caselaw 1933 Mad

                                                                              Crl.R.C.(MD)No.66 of 2016



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Date : 06.03.2023

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                           Crl.R.C.(MD)No.66 of 2016

                     Murugesan                          ... Petitioner/Appellant/A1

                                                             vs.

                     The State Rep. by
                     The Inspector of Police,
                     Central Crime Branch,
                     Tuticorin District.           ...Respondent/Respondent/Complainant

                     PRAYER : This Criminal Original Petition has been filed under Section

                     397 r/w 401 of Cr.P.C., to call for the records and by setting aside the

                     judgment, dated 18.11.2015 in C.A.No.25 of 2015 on the file of the

                     learned II Additional District and Sessions Court, Tuticorin arising from

                     the Judgment dated 15.04.2015 in C.C.No.33 of 2003 on the file of the

                     learned Judicial Magistrate No.II, Tuticorin.


                                  For Petitioner     : Mr.S.Balaji

                                  For Respondent : Mr.K.Sanjai Gandhi
                                                   Government Advocate (Crl. side)




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                                                                                  Crl.R.C.(MD)No.66 of 2016



                                                            ORDER

The learned counsel appearing for the revision petitioner submitted

that the petitioner/A1 died on 06.12.2022 and he has also produced a

copy of the death certificate before this Court.

2. Recording the same, this Criminal Revision Case is dismissed as

abated.

06.03.2023

sji

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

1.The II Additional District and Sessions Court, Tuticorin.

2.The Judicial Magistrate No.II, Tuticorin.

3.The Inspector of Police, Central Crime Branch, Tuticorin District.

4.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

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

Crl.R.C.(MD)No.66 of 2016

G.K.ILANTHIRAIYAN , J.

sji

Crl.R.C.(MD)No.66 of 2016

06.03.2023

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