Rajasekar vs Anandan
2021 Latest Caselaw 13367 Mad

                                                                                  Crl.RC.No.253 of 2014


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 06.07.2021

                                                             CORAM:

                                    THE HON'BLE MRS. JUSTICE T.V.THAMILSELVI

                                                      Crl.RC.No.253 of 2014
                     Rajasekar

                                                                                      ... Petitioner

                                                              Vs
                     Anandan                                                         ... Respondent


                     Prayer:         This Criminal Revision Petition has been filed, under Section
                     397 read with 401 of Cr.P.C, to set aside the judgment dated 06.12.2013
                     made in C.A.No.4 of 2013, on the file of the learned District and Sessions
                     Judge, Tiruppur, and as confirmed in judgment dated 07.01.2013 in
                     S.T.C.No.1152 of 2005, on the file of the learned Judicial Magistrate No.I,
                     Tiruppur.


                                     For Petitioner      :     Mr.M.Aravinda Kumar
                                     For Respondent      :     Mr.A.M.Rahamath Ali




                     1/3



https://www.mhc.tn.gov.in/judis/
                                                                                    Crl.RC.No.253 of 2014


                                                         ORDER

This Criminal Revision Petition has been filed by the

petitioner/accused, to set aside the judgment dated 06.12.2013 made in

C.A.No.4 of 2013, on the file of the learned District and Sessions Judge,

Tiruppur, and as confirmed in judgment dated 07.01.2013 in S.T.C.No.1152

of 2005, on the file of the learned Judicial Magistrate No.I, Tiruppur.

2. The learned counsel for the appellant would submit that the matter

has been settled between the parties.

3. In view of the submission made by the learned counsel for the

appellant, the Criminal Revision Petition is allowed and the order passed by

the trial Court in STC.No.1152 of 2005, on the file of the learned Judicial

Magistrate No.I, Tiruppur is hereby set aside.

                                                                                          06.07.2021

                     Index       :Yes/No
                     Internet    :Yes/No

Speaking order /Non Speaking order ub

https://www.mhc.tn.gov.in/judis/ Crl.RC.No.253 of 2014

T.V.THAMILSELVI, J.

ub

To

1. The Judicial Magistrate No.I, Tiruppur.

2. The District and Sessions Judge, Tiruppur.

Crl.R.C.No.253 of 2014

06.07.2021

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