S.Sundaram vs S.Natarajan
2021 Latest Caselaw 13489 Mad

                                                                         Crl.R.C.Nos.362 and 363 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.07.2021

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                              Crl.R.C.Nos.362 and 363 of 2015


                     S.Sundaram                                         ... Petitioner in both Crl.R.Cs

                                                            .. Vs ..

                     S.Natarajan                                       ....Respondent in both Crl.R.Cs

                     Prayer in Crl.R.C.No.362 of 2015:- Criminal Revision filed under 397 and
                     401 of the Criminal Procedure Code, to set aside the judgment of conviction
                     imposed in C.A.No.136 of 2012 on the file of the Principal Sessions Judge,
                     Salem dated 02.03.2015 confirming the judgment in S.T.C.No.1566 of 2006
                     on the file of the Judicial Magistrate No.IV, Salem dated 28.11.2012.


                     Prayer in Crl.R.C.No.363 of 2015:- Criminal Revision filed under 397 and
                     401 of the Criminal Procedure Code, to set aside the judgment of conviction
                     imposed in C.A.No.137 of 2012 on the file of the Principal Sessions Judge,
                     Salem dated 02.03.2015 confirming the judgment in S.T.C.No.1585 of 2006
                     on the file of the Judicial Magistrate No.IV, Salem dated 28.11.2012.


                                    For Petitioner      : Mr.C.K.M.Appaji
                                    For Respondent      :No appearance




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                                                                      Crl.R.C.Nos.362 and 363 of 2015

                                                                         RMT.TEEKAA RAMAN,J.,


                                                                                                  nvi


                                                  ORDER

When the matters are taken up for hearing today, the learned counsel

for the revision petitioner submitted that these matters were compromised

between the parties.

2. In view of the above submission, these Criminal Revisions are

closed.

                                                                             07.07.2021

                     nvi

                     Index    : Yes / No
                     Internet : Yes

                     To

1. The Principal Sessions Judge, Salem

2. The Judicial Magistrate No.IV, Salem

Crl.R.C.Nos.362 and 363 of 2015

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