Mahendiran vs State Rep. By
2023 Latest Caselaw 12827 Mad

                                                                                  .Crl.A.No.401 of 2018.


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.09.2023

                                                          CORAM :

                       THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                    Crl.A.No.401 of 2018

                     Mahendiran                    ... Appellant/Single Accused

                                                             Vs.

                     State Rep. By,
                     The Deputy Superintendent of Police,
                     Udumalpet Sub Division,
                     Tirupur District.
                     (Crime No.04/2016)              … Respondent/Complainant

                     PRAYER: Criminal Revision filed under Section 374 (2) of Cr.P.C., to
                     set aside the judgment passed in Spl.S.C.No.42/2016 dated 16.04.2018
                     on the file of the Mahalir Neethi Mandram (Fast Track Mahila Court),
                     Tirupur.
                                  For Appellant     : Mr.T.Muruganantham
                                  For Respondent : Ms.G.V.Kasthuri
                                              Additional Public Prosecutor


                                                         ORDER

This Criminal Appeal had been filed to set aside the judgment

passed by the learned Sessions Judge, Mahalir Neethi Mandram (Fast

https://www.mhc.tn.gov.in/judis .Crl.A.No.401 of 2018.

Track Mahila Court), Tirupur in Spl.S.C.No.42/2016, dated 16.04.2018.

2. When the case came up for hearing on an earlier occasion, the

learned Additional Public Prosecutor filed status report through the

Investigation Officer in this case. As per the Investigation Officer, the

Accused/Appellant in this case is bed-ridden. Subsequently, the case was

adjourned to 05.09.2023.

3. On 05.09.2023, the learned Additional Public Prosecutor

submitted that the Accused/Appellant died. Therefore, this Court had

adjourned the case and directed the Station House Officer of the Police

Station concerned to file a status report or death certificate.

4. Today, 20.09.2023, the Station House Officer of the Police

Station concerned/Respondent Police present in Court. The learned

Additional Public Prosecutor files death certificate of the

Appellant/Accused and the same is recorded.

In the result, this Criminal Appeal is dismissed as abated.

20.09.2023 dh Index: Yes/No

https://www.mhc.tn.gov.in/judis .Crl.A.No.401 of 2018.

Internet:Yes/No Speaking Order/Non-speaking Order

To

1. The learned Sessions Judge, Mahalir Neethi Mandram (Fast Track Mahila Court), Tirupur.

2. The Deputy Superintendent of Police, Udumalpet Sub Division, Tirupur District.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis .Crl.A.No.401 of 2018.

SATHI KUMAR SUKUMARA KURUP, J.

dh

Crl.A.No.401 of 2018

20.09.2023

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