Madras High Court
Raju vs The State on 6 April, 2023
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
Crl RC .No.566 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.04.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl RC No.566 of 2016
and Crl MP No.3813 of 2016
Raju ... Petitioner
Vs.
The State, Represented by
The Inspector of Police,
PEW Nannilam Police Station,
Tiruvarur District. ...Respondent
Prayer : Criminal Revision case is filed under Section 397 r/w 401
of Cr.PC to allow the present Criminal Revision case upon setting
aside the order dated 14.03.2016 passed by the learned District
Munsif – Judicial Magistrate, Nannilam, Tiruvarur District in CrlMP
No.1084 of 2016 and consequently, direct the respondent police to
handover the petitioner's property pending disposal of the crime
No.471 of 2016.
For Petitioner : M/s. Swarnam J Rajagopalan
1/3
https://www.mhc.tn.gov.in/judis
Crl RC .No.566 of 2016
For Respondent : Mr.V.J.Priyadarsana
Government Advocate
[Crl Side]
ORDER
The learned Government Advocate on instructions submitted that pursuant to the confiscation proceedings, two wheeler was brought for auction and it has already been sold. That apart, the petitioner also pleaded guilty and paid the fine amount in the main case. In view of the same, nothing survives in this Criminal Revision Petition and accordingly, the same stands closed.
No costs. Consequently, the connected miscellaneous petition is closed.
06.04.2023
Internet : Yes
Index : Yes
Speaking Order / Non Speaking Order rka N. ANAND VENKATESH, J.
rka 2/3 https://www.mhc.tn.gov.in/judis Crl RC .No.566 of 2016 To The District Munsif – Judicial Magistrate, Nannilam, Tiruvarur District Crl RC No.566 of 2016 06.04.2023 3/3 https://www.mhc.tn.gov.in/judis