Unknown vs K.Natarajan
2025 Latest Caselaw 7974 Mad

Madras High Court

Unknown vs K.Natarajan on 22 October, 2025

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                              Crl.R.C.No.993 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATE : 22.10.2025

                                                             CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                 Crl.R.C.No.993 of 2022
                  State represented by,
                  The Inspector of Police,
                  CB CID,
                  Coimbatore City,
                  Tiruppur District.
                  Crime No.5 of 2005                                              ... Petitioner/Complainant


                                                              Versus

                  K.Natarajan                                                    ... Respondent/A4

                  PRAYER : Criminal Revision Case filed under Sections 397 and 401 of
                  Cr.P.C., praying to set aside the order dated 25.01.2019 made in Crl.A.No.85
                  of 2017 passed by the learned II Additional District and sessions Judge,
                  Tiruppur reversing the judgment dated 14.07.2017 made in C.C.No.35 of
                  2013 on the file of the learned Chief Judicial Magistrate, Tiruppur in so far as
                  the respondent/A4 is concerned.

                                    Appellant            :   Mr.Leonard Arul Joseph Selvam
                                                             Additional Public Prosecutor
                                                             Assisted by
                                                             Ms.T.Harshana

                                    For Respondent       :    Mr.S.Kingston Jerold


                  1/5



https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 24/10/2025 03:38:57 pm )
                                                                                        Crl.R.C.No.993 of 2022

                                                         ORDER

The Criminal Revision has been filed by the State seeking to set aside

the order dated 25.01.2019 made in Crl.A.No.85 of 2017 passed by the

learned II Additional District and sessions Judge, Tiruppur, reversing the

judgment dated 14.07.2017 made in C.C.No.35 of 2013 on the file of the

learned Chief Judicial Magistrate, Tiruppur, insofar as the respondent/A4 is

concerned.

2.The learned counsel for the petitioner submitted that the

accused/K.Natarajan, S/o.Kuppusamy has passed away and nothing survives

in the revision for adjudication.

3.The learned Additional Public Prosecutor produced the death

certificate of K.Natarajan, confirming that the said K.Natarajan died on

30.09.2023 and the Death Certificate is extracted hereunder:

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:57 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:57 pm )

4. In view of the same, nothing survives for adjudication in this

revision. Hence, the Criminal Revision Case is dismissed, as the

respondent/accused reported to be dead.

                                                                                              22.10.2025

                  Index : Yes / No
                  Internet      : Yes/No
                  Neutral citation : Yes/No
                  Speaking / Non-speaking order
                  rsi

                  To

1.The II Additional District and sessions Judge, Tiruppur.

2.The Chief Judicial Magistrate, Tiruppur.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:57 pm )

M.NIRMAL KUMAR, J.

rsi

22.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:57 pm )