R. Thiruppathy vs The Inspector Of Police
2024 Latest Caselaw 18703 Mad

Madras High Court

R. Thiruppathy vs The Inspector Of Police on 23 September, 2024

                                                                            Crl.A(MD)No.490 of 2019

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 23.09.2024

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                          Crl.A(MD)No.490 of 2019


                R. Thiruppathy,
                                                                                      ... Appellant

                                                          Vs

                The Inspector of Police,
                Madurai Detachment, Madurai District
                (Crime No.12 of 2008).
                                                                                    ... Respondent

                Prayer: This Criminal Appeal Case filed under Section 374 of Cr.P.C to to call
                for records pertaining to the Judgement passed by the Special Court for Trial of
                Prevention of Corruption Act Cases, Madurai in Special Case No.65 of 2011
                dated 03.10.2019 and set aside the same.

                                     For Appellant    :        Mr.G.Karuppasamy Pandiyan

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




https://www.mhc.tn.gov.in/judis
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                                                                              Crl.A(MD)No.490 of 2019



                                                     JUDGMENT

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

counsel appearing for the appellant reported that since the sole appellant died,

notice has been sent to the legal heirs of the deceased appellant but none

appeared. Therefore, steps has not been taken to proceed with the appeal further.

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

dismissed as abated.

23.09.2024 Index :Yes/No Internet:Yes/No

PNM

To

1.The Sessions Judge, Special Court for Trial of Prevention of Corruption Act Cases, Madurai

2. The Inspector of Police, Madurai Detachment, Madurai District (Crime No.12 of 2008).

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

23.09.2024

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