P.Sumathi vs Chowdappa
2021 Latest Caselaw 24968 Mad

                                                                                              Crl.R.C.No.1229 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 17.12.2021

                                           CORAM :
                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                    Crl.R.C.No.1229 of 2015

                P.Sumathi                                                           .. Petitioner

                                                                Versus

                Chowdappa                                                     .. Respondent

                Prayer : Criminal Revision Case is filed under Section 397 and 401 of Cr.P.C.,
                to call for the records relating to Crl.A.No.62 of 2014 dated 20.07.2015 on the
                file of the learned Principal District and Sessions Judge, Krishnagiri confirming
                the judgment and sentence passed in S.T.C.No.344 of 2013 on the file of the
                learned Judicial Magistrate (Fast Track Court), Hosur dated 17.09.2014 and set
                the same by allowing the above Crl.R.C.

                                   For Petitioner        : Ms.R.Divya Preathika
                                                    for Mr.R.Bharath Kumar

                                   For Respondent       : No Appearance

                                                     ORDER

Today, when the matter was listed today, Ms.R.Divya Preathika, learned Counsel appearing for the learned Counsel for the petitioner submitted a memorandum stating that both the respondent/complainant and the petitioner/accused have reached the settlement, whereby, the respondent/complainant has received a sum of Rs.3,50,000/- in total and consented that this case may be closed.

2. The memo filed as well as the compromise agreement reached are https://www.mhc.tn.gov.in/judis

Crl.R.C.No.1229 of 2015

taken on file.

D.BHARATHA CHAKRAVARTHY, J.

grs

3. In that view of the matter, the judgment of the learned Judicial Magistrate (Fast Track Court), Hosur, dated 17.09.2014 in S.T.C.No.344 of 2013 and the judgment of the learned Principal District and Sessions Judge, Krishnagiri, dated 20.07.2015 in Crl.A.No.62 of 2014 are set aside. The offence stands compounded.

4. The Criminal Revision Case is ordered accordingly.

17.12.2021

Index : yes/no Speaking order grs

To

1.The Additional District and Sessions Judge, Chengalpattu.

2.The Judicial Magistrate (Fast Track Court), Hosur.

Crl.R.C.No.1229 of 2015

https://www.mhc.tn.gov.in/judis