K.Ambika vs P.Mohan
2021 Latest Caselaw 4554 Mad

                                                                               Crl.R.C.No.1149 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.1149 of 2018

                   K.Ambika,
                   W/o.Kalyanasundaram                                ... 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
                   passed by the learned XVII Additional Sessions Court, Chennai and
                   confirming the order of conviction in C.C.No.6180 of 2006, 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


                                                           *****



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                                                                               Crl.R.C.No.1149 of 2018

                                                                 A.D.JAGADISH CHANDIRA,.

                                                                                                   ssi

                                                      ORDER

In view of the order passed by this Court in Crl.M.P.No.1706 of 2021

in Crl.R.C.No.1149 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.252 of 2016, dated 18.09.2018 and the

Judgment of the Trial Court in C.C.No. 6180 of 2006, dated 07.09.2016, are

hereby set aside.

22.02.2021 (4/4) 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.1149 of 2018

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