K.Manokaran vs State Represented By on 24 August, 2017

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Madras High Court

K.Manokaran vs State Represented By on 24 August, 2017

Bench: C.T. Selvam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 
DATED: 24.08.2017
CORAM:
THE HONOURABLE MR. JUSTICE C.T. SELVAM
Crl.R.C.No.613 of 2011

K.Manokaran
S/o.Kuppusamy							... Petitioner

vs.

1.State represented by
   Inspector of Police,
   Poompukar Police Station.
   Crime No.25 of 2008.

2.Samiyappan
   S/o.Muthukrishnan

3.Kannadasan
   S/o.Kunchithapatham

4.Selvam
   S/o.Muthaian

5.Natarajan
   S/o.Kaliyamurthy

6.Kunchipillai @ Venkataraman
   S/o.Govindaraj

7.Tiruvalarselvan
   S/o.Muthukrishnan

8.Godandaraman
   S/o.Muthukrishnan

9.Moorthi
   S/o.Sei @ Uthirapathi

10.Basker
     S/o.Muthaian

11.Sivasubramanian
     S/o.Ramalingam

12.Senthilkumar
     S/o.Gurunathan

13.Velu
     S/o.Muthukrishnan

14.Senthilkumar
     S/o.Kandasamy							... Respondents

	Criminal Revision filed under Section 397 r/w 401 Cr.P.C. against the judgment of learned District and Sessions Judge, Nagapattinam, passed in S.C.No.110 of 2009 on 09.02.2011.

			For Petitioner  	:  Mr.S.Vadivel Murugan
		
			For Respondents	:  Mr.V.Arul
						   Additional Public Prosecutor [R1]
						   Mr.D.Veerasekaran [R2 to R13]
						   Mr.S.S.Jothivani [R14]
*****

O R D E R

Petitioner challenges the judgment of learned District and Sessions Judge, Nagapattinam, passed in S.C.No.110 of 2009 on 09.02.2011.

2. Heard learned counsel for petitioner, learned Additional Public Prosecutor for first respondent and learned counsel for respondents.

3. Revision petitioner is the de facto complainant in Crime No.25 of 2008 on the file of first respondent. In the light of proviso to Section 372 Cr.P.C., which is in force from 31.12.2009, the petitioner's remedy would be by way of an appeal.

4. The Criminal Revision Case is dismissed with liberty to move afresh by filing an appropriate application seeking condonation of delay, which of course would be dealt with on merits.

Registry is directed to return the original papers to learned counsel for petitioner. 24.08.2017 Index :Yes/No Internet:Yes/No gm To

1.The District and Sessions Judge, Nagapattinam.

2.The Inspector of Police, Poompukar Police Station.

3.The Public Prosecutor, High Court, Chennai.

C.T. SELVAM, J gm Crl.R.C.No.613 of 2011 24.08.2017

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