G.Malathi vs P.Samidurai
2021 Latest Caselaw 14787 Mad

                                                                                 Crl.R.C.No.548 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 23.07.2021

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.R.C.No.548 of 2017


                      G.Malathi                                     ... Petitioner/Accused

                                                          Vs.
                      P.Samidurai                                   ... Respondent/Complainant


                      PRAYER: This Criminal Revision Case has been filed under Sections
                      397 and 401 of Cr.P.C against the order passed in C.A.No.30 of 2016 on
                      the file of the learned III Additional District and Sessions Judge at Salem,
                      dated 15.12.2016 confirming the judgment passed in C.C.No.10 of 2014,
                      on the file of the learned Judicial Magistrate No.I, Mettur.


                                For Petitioner          : Mr.J.Rama Krishnan
                                For Respondent          : Mr.M.Senthil Kumar

                                                        ORDER

Due to the best efforts taken by the Mediation, both the parties

have compromised and a common affidavit has been filed to that effect.

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Crl.R.C.No.548 of 2017

RMT.TEEKAA RAMAN, J.

dua

2.The judgment passed by the C.A.No.30 of 2016 on the file of the

learned III Additional District and Sessions Judge at Salem, dated

15.12.2016 confirming the conviction and sentence passed in C.C.No.10

of 2014, on the file of the learned Judicial Magistrate No.I, Mettur, dated

29.02.2016 is hereby set aside since the complainant/respondent herein is

agree to withdraw the private complaint in C.C.No.10 of 2014.

3.Recording the common affidavit filed by both the parties, this

Criminal Revision Case stands allowed.

23.07.2021 Index : Yes/No Internet : Yes/No dua

To

1.The IV Additional District & Sessions Judge, Coimbatore.

2.The Judicial Magistrate No.1, Pollachi.

Crl.R.C.No.548 of 2017

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