E.B.Chakkarapani vs // on 26 April, 2017

[Cites 2, Cited by 0]

Madras High Court

E.B.Chakkarapani vs // on 26 April, 2017

Bench: V.Bharathidasan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS


DATED :  26.04.2017


Coram


THE HONOURABLE MR. JUSTICE V.BHARATHIDASAN


Crl. Revision Case No.436 of 2015
and
Crl.M.P.No.1 of 2015


E.B.Chakkarapani					...   Petitioner/Accused

						//vs//

State rep. by 
The Deputy Superintendent of Police,
Economic Offences Wing-II, 
Vellore District, 
Sathuvachery, 
Vellore - 9. 		 		 	          ...  Respondent/Complainant


	Criminal Revision Case filed under Section 397 read with 401 of the Code of Criminal Procedure, to allow this Criminal Revision Case by setting aside the order dated 20.02.2015 passed in C.M.P.No.1409 of 2014 in C.C.No.3 of 2012 on the file of the Special Judge, under TNPID Act, Chennai.  





		For Petitioner 		:   Mr.M.Santhanaraman

		For Respondents		:   Mr.R.Ravichandran, 
						    Government Advocate(Crl. Side).


* * * *








ORDER

The learned counsel for the petitioner represented that pending revision, the petitioner died. In view of the submission made by the learned counsel for the petitioner, this Criminal Revision Case is dismissed as abated. Consequently, connected miscellaneous petition is closed.

26.04.2017 rrg/ah Index : Yes/No Internet: Yes/No To

1. The Special Judge, Special court for cases under TNPID Act, Chennai - 104.

2. The Deputy Superintendent of Police, Economic Offences Wing-II, Vellore District, Sathuvachery, Vellore - 9.

3. The Public Prosecutor, High Court, Madras - 104.

4. The Section Officer, Criminal Section, High Court, Madras.

V.BHARATHIDASAN, J.

rrg/ah Crl. R.C.No.436 of 2015 and Crl.M.P.No.1 of 2015 26.04.2017 http://www.judis.nic.in

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