Joseph Raj vs The State Of Tamil Nadu
2026 Latest Caselaw 8 Mad

Madras High Court

Joseph Raj vs The State Of Tamil Nadu on 2 January, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan, Krishnan Ramasamy

                                                                                        Crl.A(MD)No.515 of 2025

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 02.01.2026

                                                           CORAM:

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
                                                 AND
                             THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              Crl.A(MD)No.515 of 2025
                                                         in
                                             Crl.M.P(MD) No.7185 of 2025

                     Joseph Raj                                                             ... Appellant

                                                                 Vs.

                     The State of Tamil Nadu
                     Rep. by the Revenue Divisional Officer
                     Thoothukudi
                     Thoothukudi District                                               ..Respondent

                     PRAYER:- Criminal Appeal is filed under Section 415 of BNSS to call for
                     the records in connection with the judgment in S.C.No.223 of 2006 dated
                     05.04.2025 by the I Additional District and Sessions Judge, Thoothukudi
                     and set aside the same as far as the appellant is concerned.
                                  For Appellant        : Mr.N.Sathish Babu
                                  For Respondent       : Mr.R.M.Anbunithi
                                                         Additional Public Prosecutor




                     1/3




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 06/01/2026 12:45:15 pm )
                                                                                          Crl.A(MD)No.515 of 2025

                                                           JUDGMENT

(Judgment of the Court was delivered by G.K.ILANTHIRAIYAN, J.)

When the matter is taken up for hearing today, it is reported by the

learned Additional Public Prosecutor that the appellant died and thereby the

charge stands abated as against the appellant.

2. In view of the same, the Criminal Appeal stands dismissed as

abated. Consequently connected miscellaneous petition stands closed.

                                                                        [G.K.I.J.,] & [R.P.J.,]
                                                                              02.01.2026
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     aav

                     To

1.The Revenue Divisional Officer Thoothukudi Thoothukudi District

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 12:45:15 pm )

G.K. ILANTHIRAIYAN, J.

AND KRISHNAN RAMASAMY, J.

aav

02.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/01/2026 12:45:15 pm )