C.Selvam vs The State Rep By
2024 Latest Caselaw 17933 Mad

Madras High Court

C.Selvam vs The State Rep By on 9 September, 2024

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                                 Crl. A. No.726 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 09.09.2024

                                                        CORAM

                                          MR.JUSTICE N.SESHASAYEE

                                           Criminal Appeal No.726 of 2017


              C.Selvam                                                         ... Appellant

                                                         Vs.

              The State rep by
              Deputy Superintendent of Police
              E.O.W.-II, Cuddalore District
              (Cr. No.4 of 2004)                                                       ...
              Respondent

              PRAYER: Criminal Appeal filed under Section 374(2) of the Criminal Procedure
              to call for the records relating to the sentence and conviction passed in C.C.
              No.47 of 2006 dated 19.09.2017 on the file of the Special Judge under T.N.P.I.D.
              Act, 1997, Chennai and set aside the same.

                                       For Appellant    : No Representation

                                       For Respondent   : Dr.C.E.Pratap
                                                          Govt. Advocate (Crl. Side)
                                                          Assisted by Ms.J.R.Archana, Advocate




https://www.mhc.tn.gov.in/judis
              ________
              Page 1/3
                                                                                    Crl. A. No.726 of 2017




                                                 JUDGMENT

There is no representation for the appellant for four consecutive times. The

learned Government Advocate (Crl. Side), on instructions, submits that the

appellant has already served the term of sentence imposed on him by the trial

court. Except proving his honour, nothing survives for adjudication in this

appeal. Hence this appeal having become infructuous. If however, the appellant is

keen to challenge the judgement of the trial court, he is at liberty to do.

2. Accordingly, this appeal is dismissed as infructuous.

                                                                                  09.09.2024
              Asr
              Index               : Yes/No
              Internet            : Yes/No
              To:

1.The Special Judge under T.N.P.I.D. Act, 1997, Chennai

2.The Public Prosecutor, High Court, Madras

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

N.SESHASAYEE, J.

Asr

Criminal Appeal No.726 of 2017

09.09.2024

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