C.Thavamani vs Mahaveer Chand
2021 Latest Caselaw 14914 Mad

                                                                                  Crl.R.C.No.884 of 2017

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 26.07.2021

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.R.C.No.884 of 2017
                                                           and
                                           Crl.M.P.Nos.8286 and 8287 of 2017


                     C.Thavamani                                                      ... Petitioner
                                                          .. Vs ..


                     Mahaveer Chand                                                  ....Respondent

                     Prayer :- Criminal Revision filed under Sections 397 and 401 of the
                     Criminal Procedure Code, to set aside the conviction and sentences
                     passed by the learned Judicial Magistrate No.1, Mannargudi in
                     C.C.No.43 of 2010, dated 20.03.2015 which was confirmed by the
                     learned       Sessions   Judge,   Mahalir   Neethimandram,        Thiruvarur      in
                     C.A.No.18 of 2016 by judgment dated 17.11.2016.


                                   For Petitioner      : Mr.A.Panneer Chelvam

                                   For Respondent      : Mr.S.Ramesh Kumar

                                                    ORDER

It is seen from the report dated 05.09.2017 of the Tamil Nadu

Mediation and Conciliation Centre that the matter has been

compromised between the parties.

1 of 2 https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.884 of 2017

RMT.TEEKAA RAMAN,J.,

nvi

2. In view of the compromise arrived at before the Tamil Nadu

Mediation and Conciliation Centre, the Criminal Revision Petition is

disposed of and the conviction given granted by the trial Court which

was confirmed by the appellate Court, stands vacated. Consequently,

connected Crl.M.Ps are closed.

                                                                        26.07.2021



                     nvi

                     Index     : Yes / No
                     Internet : Yes

                     To

1. The Judicial Magistrate No.1, Mannargudi

2. The Sessions Judge, Mahalir Neethimandram, Thiruvarur

Crl.R.C.No.884 of 2017 and Crl.M.P.Nos.8286 and 8287 of 2017

2 of 2 https://www.mhc.tn.gov.in/judis/