Poorna Jeevan Dimel vs The Inspector Of Police
2024 Latest Caselaw 18325 Mad

Madras High Court

Poorna Jeevan Dimel vs The Inspector Of Police on 13 September, 2024

                                                                            Crl.A(MD)No.489 of 2019

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.09.2024

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                             Crl.A(MD)No.489 of 2019

                Poorna Jeevan Dimel
                                                                                      ... Appellant

                                                          Vs

                The Inspector of Police,
                Athoor Police Station,
                Thoothukudi District (Crime No.394 of 2015).
                                                                                    ... Respondent

                Prayer: This Criminal Appeal Case filed under Section 374 of Cr.P.C to call
                for records relating to the Judgment, dated 17.09.2019 made in S.C.No.97 of
                2018 on the file of Assistant Judge, Tiruchendur and set aside the conviction
                and sentence imposed against the appellant/accused and allow the above appeal
                by acquitting the accused.

                                     For Appellant    :        Mr.B.Fazil Kirmani
                                                                    for M/s.Ajmal Associates

                                     For Respondent :          Mr.R.Meenakshi Sundaram
                                                               Additional Public Prosecutor




https://www.mhc.tn.gov.in/judis
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                                                                              Crl.A(MD)No.489 of 2019




                                                     JUDGMENT

When the matter was taken up for hearing today, the learned

counsel appearing for the appellant reported that the sole appellant died.

2.In view of the aforesaid submission, this Criminal Appeal stands

dismissed as abated.

13.09.2024 Index :Yes/No Internet:Yes/No

PNM

To

1.The Assistant Judge, Tiruchendur

2.The Inspector of Police, Athoor Police Station, Thoothukudi District (Crime No.394 of 2015).

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

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

G.ILANGOVAN,J.

PNM

JUDGMENT IN

13.09.2024

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