D.Loganathan vs V.Kandasamy
2021 Latest Caselaw 25154 Mad

                                                                                     Crl.R.C.No.968 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated : 21.12.2021.

                                                            CORAM

                                  THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                                   Crl.R.C.No.968 of 2019
                                                            and
                                                  Crl.M.P.No.13666 of 2019


                     D.Loganathan                                                         ... Petitioner
                                                              Vs.

                     V.Kandasamy                                                        ... Respondent

                     Prayer: Criminal Revision Case filed under Section 397 r/w 401 of Criminal
                     Code         Procedure, to set aside the judgment passed by the learned VII
                     Additional Sessions Judge, Chennai convicted the petitioner in Crl.A.No.169
                     of 2018 dated 30.08.2019 and confirmed the judgment passed by the learned
                     Fast Track - II Metropolitan Magistrate, Egmore at Allikulam, Chennai
                     acquitted the petitioner in CC.No.3063 of 2015 dated 08.03.2018.


                                      For Petitioner            : Mr. R.Muthukumar
                                      For Respondent            : Mr.N.Narayanasamy



                                                            ORDER

https://www.mhc.tn.gov.in/judis Crl.R.C.No.968 of 2019

In view of the order passed by this Court in Crl.M.P.No.13080 of 2021

in Crl.R.C.No.968 of 2019 compounding the offence and acquitting the

accused, this criminal revision is allowed and the judgment passed by the

appellate Court in Crl.A.No.169 of 2018 dated 30.08.2019 is hereby set

aside. Consequently, connected miscellaneous petition is closed.

21.12.2021 (2/2) Index: Yes/No.

Internet: Yes/No.

tsh

To

1. The VII Additional Sessions Judge, Chennai.

2.The Fast Track - II Metropolitan Magistrate, Egmore, Allikulam, Chennai

https://www.mhc.tn.gov.in/judis Crl.R.C.No.968 of 2019

A.D.JAGADISH CHANDIRA, J.

tsh

Crl.R.C.No.968 of 2019

21.12.2021

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