Amalraj vs The Executive First Class Magistrate ... on 13 January, 2020

[Cites 1, Cited by 14]

Madras High Court

Amalraj vs The Executive First Class Magistrate ... on 13 January, 2020

Bench: T.Krishnavalli

                                                                       Crl.R.C(MD)No.585 of 2018


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 13.01.2020

                                                    CORAM

                             THE HONOURABLE MRS. JUSTICE T.KRISHNAVALLI

                                        Crl.R.C(MD)No.585 of 2018

                      Amalraj                                       ... Petitioner


                                                      Vs.


                      1.The Executive First Class Magistrate Cum
                          Revenue Divisional Officer,
                        Dindigul.

                      2.The State Rep. by its
                        The Inspector of Police,
                        Dindigul Town (South) Police Station,
                        Dindigul, Dindigul District.                ... Respondents



                      Prayer : This Criminal Revision has been filed under Section 397
                      r/w 401 of Criminal Procedure Code, to call for the entire records
                      pertaining to the impugned detention order passed in M.C.No.
                      44/2018/A1 by the 1st respondent/Executive First Class Magistrate
                      Cum Revenue Divisional Officer, Dindigul, dated 27.09.2018.


                                For Petitioner       : Mr.R.Alagumani
                                For Respondents      : Mr.V.Neelakandan
                                                       Additional Public Prosecutor

                                                     ***




http://www.judis.nic.in
                      1/4
                                                                               Crl.R.C(MD)No.585 of 2018




                                                      ORDER

This Criminal Revision Case has been filed to call for the entire records pertaining to the impugned detention order passed in M.C.No.44/2018/A1 by the first respondent/Executive First Class Magistrate Cum Revenue Divisional Officer, Dindigul, dated 27.09.2018.

2.The learned Additional Public Prosecutor submitted that as per the impugned order, dated 27.09.2018, the petitioner has to keep in jail from 27.09.2018 till 03.07.2019. Now almost six months have been lapsed and hence due to the lapse of period, the prayer sought for by the petitioner has become infrcutuous.

3.Recording the submission made by the learned Additional Public Prosecutor, this Criminal Revision Case is dismissed as infrcutuous.




                                                                                       13.01.2020

                      Index    : Yes/No
                      Internet : Yes/No
                      vsd




http://www.judis.nic.in
                      2/4
                                                                   Crl.R.C(MD)No.585 of 2018




                      ToTo

1.The Executive First Class Magistrate Cum Revenue Divisional Officer, Dindigul.

2.The Inspector of Police, Dindigul Town (South) Police Station, Dindigul, Dindigul District.

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

http://www.judis.nic.in 3/4 Crl.R.C(MD)No.585 of 2018 T.KRISHNAVALLI,J.

vsd Crl.R.C(MD)No.585 of 2018 13.01.2020 http://www.judis.nic.in 4/4

Unlock Advanced Research with PRISMAI

Madras High Court