SEENIVASAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) This criminal appeal is filed by the accused no.6 in C.C. No.196 of 2009 on the file of Judicial Magistrate No.1, Coimbatore, Tamil Nadu, aggrieved by the order dated 04.07.2018 passed by the High Court of Judicature at Madras in Crl.O.P.No.16967 of 2010.

(3.) The aforesaid Crl.O.P. was filed by accused nos.5 to 7 before the High Court under Section 482 of Cr.P.C. to quash the proceedings issued against them. By the impugned order, the Crl.O.P. was dismissed qua the appellant and allowed so far as accused no.7 is concerned by quashing the proceedings. The 5th accused has died on 13.08.2016, as such, it was observed that no case subsists against her.