Muthukaman vs State Rep.By The Inspector Of ...
2023 Latest Caselaw 3628 Mad

                                                                          Crl.R.C.(MD) No.570 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 31.03.2023

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             Crl.R.C.(MD)No.570 of 2020


                   Muthukaman                               ... Petitioner/Appellant/Accused


                                                           Vs


                   State rep.by the Inspector of Police,
                   C-1, Thideer Nagar Police Station,
                   Madurai City.
                   Crime No.635 of 2003.               ... Respondent/Respondent/Respondent

                   Prayer : This Criminal Revision has been filed under Section 397 and 401 of
                   Criminal Procedure Code, to call for the entire records pertaining to the
                   judgment in C.A.No.24 of 2017, dated 17.07.2019 passed by the learned IV
                   Additional District and Sessions Judge, Madurai by confirming the order of
                   conviction and sentence in S.C.No.41 of 2015, dated 09.01.2017 passed by
                   the learned Chief Judicial Magistrate, Madurai and set aside the same.


                                  For Petitioner     : No Appearance
                                  For Respondent     : Mr.R.Meenakshi Sundaram,
                                                       Additional Public Prosecutor.




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                                                                          Crl.R.C.(MD) No.570 of 2020


                                                        ORDER

The Criminal Revision Case is directed against the Judgment of

conviction passed in C.A.No.24 of 2017, dated 17.07.2019 on the file of the

learned IV Additional District and Sessions Judge, Madurai, confirming the

Judgment of conviction and sentence, dated 09.01.2017 passed in S.C.No.41

of 2015 on the file of the learned Chief Judicial Magistrate, Madurai.

2. Today (31.03.2023), when the matter is taken up for hearing, there is

no representation on behalf of the petitioner. The learned Additional Public

Prosecutor appearing for the State would submit that they have already filed a

memo along with death certificate of the petitioner that the petitioner had

committed suicide on 04.08.2022.

3. Recording the said submission made by the learned Additional

Public Prosecutor, the criminal revision case is dismissed as abated.

Consequently, connected Miscellaneous Petition is closed.

31.03.2023

das

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

Crl.R.C.(MD) No.570 of 2020

To

1.The IV Additional District and Sessions Judge, Madurai.

2.The Chief Judicial Magistrate, Madurai.

3. The Inspector of Police, C-1, Thideer Nagar Police Station, Madurai City.

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

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

Crl.R.C.(MD) No.570 of 2020

K.MURALI SHANKAR, J.

das

ORDER MADE IN Crl.R.C.(MD)No.570 of 2020

31.03.2023

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