Madras High Court
M/S Verimed Services Pvt. Ltd vs M/S A To Z Consulting Inc on 26 June, 2007
Author: A.C.Arumugaperumal Adityan
Bench: A.C.Arumugaperumal Adityan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 26.06.2007 CORAM: THE HONOURABLE MR.JUSTICE A.C.ARUMUGAPERUMAL ADITYAN Crl. R.C. No.371 of 2003 M/s Verimed Services Pvt. Ltd rep. by its Director Mr.A.S.Natarajan ..Petitioner/Complainant Vs 1. M/s A to Z Consulting Inc (A division of A to Z Superstores Com.Limited, Mumbai) rep. By its Director Mr.R.H.Sampath 2. Mr.R.H.Sampath ..Respondents/accused This Revision is filed against the order dated 20.12.2002 passed by the learned 14th Metropolitan Magistrate, Egmore, Chennai-8 in C.C.No.4090 of 2001. For petitioner : Mr.V.Bhiman For respondents : No appearance. (2nd respondent died) O R D E R
This revision has been preferred against the order passed in C.C.No.4090 of 2001 on the file of 14th Metropolitan Magistrate, Egmore, Chennai by the complainant.
2.The learned 14th Metropolitan Magistrate has issued Non bailable warrant in C.C.No.4090 of 2001 but since the complainant/revision petitioner has failed to pay the necessary process fee, the learned Magistrate has discharged the accused under Section 204 of Cr.P.C against which the present revision has been filed by the complainant.
3. In the mean time, it is brought to the notice of this Court that the second accused Mr.Sampath who was Managing Director of A1 company died on 30.1.2006 and a death certificate evidencing the death of Sampath A2 in C.C.No.4090 of 2001 has also been produced along with the death memo before this Court. Under such circumstances, nothing further survives in this revision.
4. In the result, the revision abates. The revision petitioner is entitled to take necessary steps before the trial Court against the legal representatives of the accused, if so advised.
sg To
1. The 14th Metropolitan Magistrate Egmore Chennai.
2. -do-
through the Chief Metropolitan Magistrate Egmore Chennai.
[PRV/10721]