S.Sumaiya Begum vs K.Raja Mohamed
2024 Latest Caselaw 16031 Mad

Madras High Court

S.Sumaiya Begum vs K.Raja Mohamed on 19 August, 2024

                                                                                    Crl.A.(MD)No.14 of 2015


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        DATED : 19.08.2024

                                                            CORAM :

                                     THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                                   Crl.A.(MD)No.14 of 2015

                     S.Sumaiya Begum                                              ... Appellant

                                                              versus

                     K.Raja Mohamed                                               ... Respondent

                     Prayer : Criminal Appeal filed under Section 378 Cr.P.C. to call for the
                     records relating to the Judgment dated 06.11.2014 made in S.T.C.No.1244
                     of 2012 on the file of the Judicial Magistrate (Fast Track Court No.2),
                     Madurai and set aside the same.


                                        For Appellant       : No appearance


                                                           JUDGMENT

This Criminal Appeal is filed by the appellant/defacto complainant,

challenging the Judgment of acquittal passed dated 06.11.2014 made in

S.T.C.No.1244 of 2012 on the file of the Judicial Magistrate (Fast Track

Court No.2), Madurai.

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

2. A perusal of records shows that in spite of repeated notice, it could

not be served upon the respondent/accused.

3. Earlier, when the matter was taken up for hearing on 05.08.2024, it

was reported that the respondent/accused died. Therefore, the matter was

directed to be listed today for verification. But, today, there is no

representation for the appellant.

4. Since the respondent/accused died, this Criminal Appeal is

dismissed as abated.

19.08.2024 Index : Yes/No Internet:Yes/No NCC : Yes/No. ogy

To

1. The Judicial Magistrate (Fast Track Court No.2), Madurai.

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

G.ILANGOVAN, J.,

ogy

19.08.2024

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