Madras High Court
Nagamuthu vs The Inspector Of Police on 28 March, 2023
Crl.R.C.Nos.361 & 836 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.03.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl.R.C.Nos.361 & 836 of 2018
and Crl.M.P.No.9498 of 2018
Crl.R.C.No.361 of 2018
Nagamuthu ... Petitioner
vs.
1.The Inspector of Police,
Vikkaramangalam Police Station,
Ariyalur District.
2.Veeramani
3.Kamaraj
4.Anbalagan
5.G.Mani ... Respondents
Prayer: Criminal Revision filed under Sections 397 r/w 401 of the Code of
Criminal Procedure praying against order passed by the learned Judicial
Magistrate, Jayankondam, made in Crl.M.P.No.3240 of 2014 dated 12.05.2014
dismissed the Public Prosecutor's petition and help to escape 26 accuse in clutches
of law in the major offence under Section 307 of IPC.
https://www.mhc.tn.gov.in/judis
Page No.1 of 6
Crl.R.C.Nos.361 & 836 of 2018
For Petitioner : Mr.R.Sasikumar
For Respondents : Mr.L.Baskaran
Government Advocate (Crl. Side)
for R1
No Appearance for R2 to R5
Crl.R.C.No.836 of 2018
State Represented by
The Public Prosecutor
High Court, Madras.
(Vikkaramangalam P.S.
Crime No.262 of 1997) ... Petitioner
vs.
1.Veeramani
2.Kamaraj
3.Anbalagan
4.G.Mani ... Respondents
Prayer: Criminal Revision filed under Sections 397 r/w 401 of the Code of
Criminal Procedure praying against order passed by the learned Judicial
Magistrate, Jayankondam, made in Crl.M.P.No.3240 of 2014 dated 12.05.2014
dismissed the Public Prosecuto's petition and help to escape 26 accuse in clutches
of law in the major offence under Section 307 of IPC.
For Petitioner : Mr.L.Baskaran
Government Advocate (Crl. Side)
For Respondents : No Appearance
https://www.mhc.tn.gov.in/judis
Page No.2 of 6
Crl.R.C.Nos.361 & 836 of 2018
ORDER
When the matter came up for hearing on 16.03.2023, this Court passed the
following order:
As against the order passed by the learned Judicial
Magistrate, Jayamkondam, dismissing the application filed
under Section 319 of Cr.P.C., to include certain persons as
accused persons, during the course of trial, the defacto
complainant and the State have filed separate Criminal
Revision cases in Crl.R.C.No.361 of 2018 and Crl.R.C.No.836
of 2018.
2.The learned counsel for the petitioner in
Crl.R.C.No.361 of 2018 sought for some time to take
instructions as to whether the petitioner is alive.
3.The learned Government Advocate appearing on behalf
of the State sought for some time to take instruction as to
whether the main case in C.C.No.345 of 2006 is pending or it
has already been disposed of.
4.Post these Criminal Revision Cases under the caption
'For Orders' on 23.03.2023.
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.361 & 836 of 2018
5.The Registry is directed to print in the cause list
Crl.R.C.No.836 of 2018 along with Crl.R.C.No.361 of 2018.
2.When the matter was taken up for hearing today, the learned Government
Advocate (Criminal Side) brought to the notice of this Court that the main case
itself ended in an acquittal in S.C.No.7 of 2017, on the file of the learned Principal
District and Sessions Court, Ariyalur, by judgment and order dated 19.04.2022.
The copy of the judgment was also placed before this Court.
3.The learned counsel for the petitioner in Crl.R.C.No.361 of 2018
submitted that the defacto complainant also died in the meantime.
4.In view of the above development, nothing survives in these criminal
revision cases and accordingly, both the cases are closed. Consequently, connected
miscellaneous petition is closed.
28.03.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order
Neutral Citation Case : Yes/No
ssr
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.361 & 836 of 2018
To
1.The Judicial Magistrate, Jayankondam
2.The Inspector of Police,
Vikkaramangalam Police Station,
Ariyalur District.
3.The Public Prosecutor
High Court, Madras.
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.361 & 836 of 2018
N. ANAND VENKATESH, J.
ssr
Crl.R.C.Nos.361 & 836 of 2018
and Crl.M.P.No.9498 of 2018
28.03.2023
https://www.mhc.tn.gov.in/judis
