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Balan vs M/S.Jay Vee Yes Marketing
2025 Latest Caselaw 566 Mad

Citation : 2025 Latest Caselaw 566 Mad
Judgement Date : 5 June, 2025

Madras High Court

Balan vs M/S.Jay Vee Yes Marketing on 5 June, 2025

Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
                                                                                                Crl.A.No.6 of 2006


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.06.2025

                                                           CORAM

                     THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   Crl.A.No.6 of 2006

              Balan                                                                      ... Appellant
                                                                Vs.
              1.M/s.Jay Vee Yes Marketing
                Services (P) Ltd.,
                117-A, Dr.Nanjappa Road,
                Coimbatore - 18.

              2.K.Jaganathan                                          ... Respondents
              PRAYER : Criminal Appeal filed under Section 378 (4) of Code of Criminal
              Procedure, pleased to set aside the judgment dated 25.10.2005 made in C.C.No.3
              of 2002 on the file of learned Judicial Magistrate No.II, Coimbatore and convict
              the respondents herein.

                                      For Appellant         :     M/s.P.M.Duraiswamy
                                      For Respondents       :     Not ready in Notice




              1/3



https://www.mhc.tn.gov.in/judis                ( Uploaded on: 09/06/2025 08:29:27 pm )
                                                                                       Crl.A.No.6 of 2006




                                                     JUDGMENT

When the matter came up for hearing, the learned counsel for the appellant

would submit that both the complainant as well as the accused persons have died.

2.Recording the submission of the learned counsel for the appellant, this

Criminal Appeal is dismissed as abated.

05.06.2025

ep

Neutral citation : Yes/No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/06/2025 08:29:27 pm )

D.BHARATHA CHAKRAVARTHY, J.

ep

To

The Judicial Magistrate No.II, Coimbatore

05.06.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/06/2025 08:29:27 pm )

 
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