M/S. Sri Balaji Yarns vs N.Sathyamoorthy
2025 Latest Caselaw 7993 Mad

Citation : 2025 Latest Caselaw 7993 Mad
Judgement Date : 23 October, 2025

Madras High Court

M/S. Sri Balaji Yarns vs N.Sathyamoorthy on 23 October, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                         Crl.A.No.181 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 23.10.2025

                                                            CORAM:

                   THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   Crl.A.No.181 of 2022

                  M/s. Sri Balaji Yarns,
                  A Partnership Firm,
                  Rep. by its Power Agent I.Muthulakshamanan,
                  Manager,
                  Having its office at No.56,
                  Seeranga Street,
                  Erode - 638 001.                                                        ...Appellant
                                                      Vs.
                  N.Sathyamoorthy                                                        ...Respondent

                  Prayer: Criminal Appeal filed under Section 378 of Criminal Procedure Code,
                  to set aside the order of Judgment of acquittal passed by the Fast Track Court
                  No.2, at Magisterial Level, Erode in C.C.No.87 of 2018 dated 04.02.2020 and
                  convict the respondent.


                                   For Appellant           : Mr.K.Suresh
                                   For Respondent          : Mr.Saravanakumar

                                                             ORDER

This appeal is against acquittal passed by the Fast Track Court No.2, at

Magisterial Level, Erode in C.C.No.87 of 2018 dated 04.02.2020.

2. When the matter came up for hearing, it was represented that the

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 01:47:42 pm )

respondent has since died. In view thereof, nothing further can survive in the

appeal.

3. Accordingly, this Criminal appeal stands disposed of. No costs.

23.10.2025 Neutral Citation: Yes/No mpl/veda

To The Judicial Magistrate No.5, Vellore

D.BHARATHA CHAKRAVARTHY, J.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 01:47:42 pm )

mpl/veda