Madras High Court
P.Lingam vs S.Santhoshkumar on 20 August, 2025
Crl.R.C.(MD).No.920 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 20.08.2025
CORAM
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
Crl.RC(MD)No.920 of 2019
P.Lingam ... Petitioner/Appellant/ Accused
Vs.
S.Santhoshkumar ... Respondent/Respondent/Complainant
PRAYER: Criminal Revision Case has been filed under Section 397 r/w 401 of
Cr.P.C., to call for the entire records pertaining to Crl.A.No.58 of 2014 dated
13.11.2019 on the file of the Additional District Court, Srivilliputhur, confirming
the judgment of conviction made in S.T.C.No.1645 of 2011 dated 19.03.2014 on
the file of the learned Judicial Magistrate Court, Rajapalayam and to set aside the
same.
For Petitioner : Mr.M.Thirunavukkarasu
For Respondent : Mr.Jeyakumaran
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Crl.R.C.(MD).No.920 of 2019
ORDER
When the matter is taken up for hearing the learned counsel for the petitioner would submit that the petitioner is dead.
2.Recording the above said submissions, this criminal revision case stands dismissed as abated. Consequently, connected miscellaneous petition is closed.
The respondent / complainant is permitted to recover the compensation amount ordered by the trial Court as per the procedure stated in the Criminal Procedure Code, if not already recovered.
20.08.2025
NCC : Yes/No
Index : Yes/No
Internet : Yes/No
sbn
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Crl.R.C.(MD).No.920 of 2019
To
1.The Additional District Court, Srivilliputhur.
2.The Judicial Magistrate, Rajapalayam.
3.The Section Officer, Criminal Record, Madurai Bench of Madras High Court, Madurai.
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