R.Murugapandi vs K.Ravi
2021 Latest Caselaw 587 Mad

                                                                             Crl. R.C.(MD)No.712 of 2020



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE : 07.01.2021

                                                    CORAM

                             THE HONOURABLE MRS. JUSTICE R. THARANI

                                          Crl. R.C.(MD)No.712 of 2020
                                                      and
                                     Crl.M.P.(MD)Nos.7522 and 7523 of 2020


            R.Murugapandi                                                  .. Petitioner

                                                       Vs.

            K.Ravi                                                         .. Respondent

            Prayer : This criminal revision case is filed under Sections 397(1) and 401(1) of
            Cr.P.C., to call for the records relating to the judgment and conviction made in
            C.A.No.1 of 2020 dated 17.09.2020 passed by the Principal Sessions Judge, Theni
            confirming the judgment and conviction dated 28.11.2019 passed in S.T.C.No.45 of
            2018 by the learned Judicial Magistrate, Fast Track Court (Magistrate Level), Theni
            and to set aside the conviction and sentence and set the petitioner at liberty.
                                   For Petitioner        : Mr.D.Malaichamy
                                   For Respondent        : Mr.S.Raja Mohan


                                                  ORDER

Both the parties and their counsel are present before this Court through

video conference.

http://www.judis.nic.in Crl. R.C.(MD)No.712 of 2020

2.When the matter was taken up for hearing, it is submitted by the learned

counsel on either side, both parties have settled the dispute between themselves

amicably. In support of same, a compromise memo dated 22.12.2020 signed by both

parties as well as their respective counsels has been produced before this Court.

3.In the result, this Criminal Revision Case is disposed of in terms of the

compromise memo dated 22.12.2020 and the terms of compromise shall form part of

this order. Consequently, connected miscellaneous petitions are closed.

                                                                                         07.01.2021

            Index     : Yes/No
            Internet : Yes/No
            Mrn

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Principal Sessions Judge, Theni.

http://www.judis.nic.in Crl. R.C.(MD)No.712 of 2020

R.THARANI, J.

MRN

Crl. R.C.(MD)No.712 of 2020

07.01.2021

http://www.judis.nic.in