Rajendran vs State
2025 Latest Caselaw 7432 Mad

Madras High Court

Rajendran vs State on 24 September, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                         Crl.RC.No.976 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 24.09.2025

                                                            CORAM:

                   THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                                Crl.RC.No.976 of 2022
                                                         and
                                               Crl.M.P.No.10251 of 2022

                  Rajendran                                                                 ...Petitioners

                                                                 Vs.
                  State,
                  rep by the Drug Inspector,
                  Mannarkudi Range I/C,
                  Office of the Assistant Director of Drugs Control,
                  Thanjavur Zone,
                  No.2975, Gandhiji Road,
                  Thanjavur - 613001.                                                     ...Respondent

                  Prayer: Criminal Revision Case filed under Section 397 r/w 401 of Code of
                  Criminal Procedure to set aside the Judgment and order in Criminal Appeal
                  No.23 of 2019 dated 29.11.2020 on the file of the Principal District &
                  Sessions Judge, Thiruvarur in confirming the judgment made in C.C.No.2 of
                  2018 dated 01.11.2019 on the file of the Chief Judicial Magistrate, Thiruvarur
                  and acquit the petitioner.


                                   For Petitioners         : M/s.Abrar Mohamed Abdullah
                                   For Respondent          : Mr.S.Sugendran
                                                             Additional Public Prosecutor




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                                                                                         Crl.RC.No.976 of 2022

                                                             ORDER

It is reported before this Court that the petitioner / sole accused in this

case has since died.

2. In view thereof, this Criminal Revision Case stands closed as

abated. No costs. Consequently, connected miscellaneous petition is closed.

24.09.2025

Neutral Citation: Yes/No veda

To

1.The Drug Inspector, Mannarkudi Range I/C, Office of the Assistant Director of Drugs Control, Thanjavur Zone, No.2975, Gandhiji Road, Thanjavur - 613001.

2.The Principal District and Sessions Judge, Thiruvarur.

3.The Chief Judicial Magistrate, Thiruvarur.

4. The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 08:31:51 pm )

D.BHARATHA CHAKRAVARTHY, J.

veda

24.09.2025

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