Citation : 2024 Latest Caselaw 21163 Mad
Judgement Date : 6 November, 2024
CRL.R.C.No.1719 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 06.11.2024
CORAM
MR.JUSTICE N.SESHASAYEE
Crl.R.C.No.1719 of 2022
and Crl.M.P.No.20141 of 2022
R.K.Vijay ... Petitioner
Vs.
G.Nandakumar ... Respondent
Prayer: Revision Case filed under Section 397 r/w 401 of Cr.P.C. to call
for records and set aside the order passed in respect of the impugned
judgment of the Principal District and Sessions Court, Kancheepuram at
Chengalpattu in Crl.A.No.64 of 2019 dated 08.09.2022 confirming the
conviction dated 10.06.2019 in C.C.No.312 of 2016 on the file of the
Fast Track Magisterial Level at Alandur and consequentially allow the
Revision Petition.
For Petitioner : Mr.B.Janakiram
ORDER
It is reported that the revision petitioner in this case has passed away.
https://www.mhc.tn.gov.in/judis
N.SESHASAYEE, J.
kas
2.This Criminal Revision Case stands abated accordingly. Consequently,
the connected miscellaneous petition is closed.
06.11.2024 kas
Index : Yes / No Neutral Citation
To
1.The Principal District and Sessions Court Kancheepuram at Chengalpattu
2.The Fast Track Magisterial Level Alandur
https://www.mhc.tn.gov.in/judis
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!