State Of Tamil Nadu Represented By vs G.Rajaraman on 30 October, 2023

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Madras High Court

State Of Tamil Nadu Represented By vs G.Rajaraman on 30 October, 2023

Bench: A.D.Jagadish Chandira

                                                                                   Crl.A.No.382 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 30.10.2023

                                                        CORAM :

                      THE HONOURABLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                Crl.A.No.382 of 2017

                State of Tamil Nadu represented by,
                The Public Prosecutor,
                High Court,
                Madras – 600 104.
                (V & AC Cuddalore Crime No.07/2003)                          ...   Petitioner

                                                             Vs.

                G.Rajaraman                                                  ...   Respondent

                PRAYER : Criminal Appeal filed under Section 378(1)(b) of Criminal
                Procedure Code, pleased to set aside the Judgment of acquittal of the
                respondent/accused passed by the learned Special Judge cum Chief Judicial
                Magistrate, Cuddalore District, Cuddalore in Special Case No.02 of 2009 dated
                28.12.2015, convict and sentence the respondent/accused of the charges framed
                against him.


                                       For Petitioner    :     Mr.C.E.Pratap
                                                               Government Advocate (Crl.Side)
                                       For Respondent :        Mr.P.Ganesan



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https://www.mhc.tn.gov.in/judis
                                                                                      Crl.A.No.382 of 2017



                                                         ORDER

This Criminal Appeal has been filed seeking to set aside the judgment passed by the learned Special Judge cum Chief Judicial Magistrate, Cuddalore District, in Special Case No.02 of 2009 dated 28.12.2015.

2. It is submitted by the learned Government Advocate (Crl.Side) that the State has preferred this Appeal against the acquittal of the respondent/accused for the offence under Sections 7, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act. Further, during the pendency of the appeal, the appellant came to know that the respondent passed away on 12.06.2021 and he has also produced the death certificate of the respondent/accused. He further submitted that on account of death of the respondent, the State is also not interested to proceed further and thereby, he prayed that the appeal may be closed.

3. Recording the submissions made by the learned Government Advocate (Crl.Side) that the respondent has passed away and after perusing the death certificate of the respondent, this Court finds that nothing survives for further adjudication in this Criminal Appeal.

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https://www.mhc.tn.gov.in/judis Crl.A.No.382 of 2017

4. Accordingly, this Criminal Appeal stands dismissed as infructuous.

30.10.2023 Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No ham To

1. The Special Judge cum Chief Judicial Magistrate, Cuddalore District.

2. The Public Prosecutor, High Court of Madras.

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https://www.mhc.tn.gov.in/judis Crl.A.No.382 of 2017 A.D.JAGADISH CHANDIRA, J.

ham Crl.A.No.382 of 2017 30.10.2023 4/4 https://www.mhc.tn.gov.in/judis

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