Vellaichamy vs State Represented By
2026 Latest Caselaw 337 Mad

Citation : 2026 Latest Caselaw 337 Mad
Judgement Date : 21 January, 2026

[Cites 1, Cited by 0]

Madras High Court

Vellaichamy vs State Represented By on 21 January, 2026

                                                                                      Crl.A(MD). No.1016 of 2023



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                                  Dated : 21/01/2026

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE N.MALA

                                          Crl.A(MD). No.1016 of 2023
                                       and Crl.M.P(MD)No.12113 of 2025

                     Vellaichamy                               ... Appellant/Sole Accused
                                                             Vs.
                     State Represented by
                     The Inspector of Police,
                     Mudhukulathur Police Station,
                     Ramanathapuram District
                     (Crime No.25 of 2012)                       ... Respondent/Complainant


                     Prayer: Criminal Appeal is filed under Section 374(2) of Cr.P.C to call
                     for the records relating to the judgment passed in S.C.No.135 of 2014 on
                     the file of the Fast Track Mahila Court, (Mahila Neethimandram)
                     Ramanathapuram dated 11.07.2023 and set aside the same


                                  For Appellant        : Mr.T.Veerakumar

                                  For Respondent        : Mr.N.Nambi Selvan
                                                          Additional Public Prosecutor




                     1/3




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 23/01/2026 02:49:01 pm )
                                                                                            Crl.A(MD). No.1016 of 2023




                                                        JUDGMENT

The learned counsel for the appellant submits that the appellant

died in the Central Prison, Madurai on 25.11.2025 and therefore, the

appeal stands abated.

2. In view of the submission made by the learned counsel for the

appellant that the appellant died, this appeal is dismissed as abated. No

costs. Consequently, connected miscellaneous petition is closed.

21.01.2026 CM

To,

1. The Fast Track Mahila Court (Mahila Neethimandram), Ramanathapuram

2. The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 02:49:01 pm )

N.MALA, J