R.Kalyanasundaram vs P.Mohan
2021 Latest Caselaw 4553 Mad

                                                                               Crl.R.C.No.1141 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 22.02.2021

                                                          CORAM:

                          THE HONOURABLE Mr.JUSTICE A.D.JAGADISH CHANDIRA


                                                Crl.R.C.No.1141 of 2018


                   R.Kalyanasundaram,
                   S/o.Ramadoss                                       ... Petitioner/Accused


                                                            Vs.

                   P.Mohan,
                   S/o.V.Perumal                                      ... Respondent/Complainant


                   PRAYER: Criminal Revision Case filed, under Section 397 and 401
                   Cr.P.C., seeking to allow this revision, set aside the order dated 18.09.2018
                   in Criminal Appeal No.251 of 2016 passed by the learned XVII Additional
                   Sessions Court, Chennai confirming the order of conviction in C.C.No.18048
                   of 2005, by the learned Metropolitan Magistrate, Fast Track -II, Egmore,
                   Chennai and acquit the petitioner/accused.


                                         For Petitioner     : Mr.Dinesh Rajkumar R.U.

                                         For Respondent     : Mr.A.Balasingh Ramanujam


                                                           *****


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


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                                                                               Crl.R.C.No.1141 of 2018

                                                                 A.D.JAGADISH CHANDIRA,.

                                                                                                   ssi

                                                      ORDER

In view of the order passed by this Court in Crl.M.P.No.1709 of 2021

in Crl.R.C.No.1141 of 2018, compounding the offence and acquitting the

accused, this Criminal Revision Case is allowed and the Judgment passed by

the Appellate Court in Crl.A.No.251 of 2016, dated 18.09.2018 and the

Judgment of the Trial Court in C.C.No.18048 of 2005, dated 07.09.2016, are

hereby set aside.

22.02.2021 (2/4) Index:Yes/No Internet:Yes/No ssi

To

1. The XVII Additional Sessions Court, Chennai.

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

3.The Deputy Registrar, Criminal Side, High Court, Madras.

Crl.R.C.No.1141 of 2018

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