K.Kurunjeeswaran vs K.Ganesan
2021 Latest Caselaw 5640 Mad

                                                                            Crl.O.P.(MD)No.18718 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 03.03.2021

                                                       CORAM :

                                 THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                            Crl.O.P.(MD)No.18718 of 2019

                      K.Kurunjeeswaran                                          ... Petitioner

                                                          Vs.

                      1.K.Ganesan

                      2.Dhanalakshmi                                            ... Respondents


                      Prayer : Criminal Original Petition filed under Section 482 of the Code of

                      Criminal Procedure, to permit the petitioner to compound the offence

                      instituted against the petitioner under Section 138 of Negotiable Instruments

                      Act and to acquit the petitioner by setting aside the judgment of conviction

                      and sentence imposed in the judgment passed in STC.No.319 of 2011 dated

                      15.04.2014, by the Judicial Magistrate cum Fast Track Mahila Court, Theni,

                      confirmed by the learned Additional Sessions Judge, Theni @ Periyakulam,

                      in C.A.No.24 of 2014 dated 19.02.2018, which again confirmed by this

                      Court in Crl.R.C.(MD)No.454 of 2018 dated 03.09.2018 and to set him at

                      liberty.
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                                                                          Crl.O.P.(MD)No.18718 of 2019




                                  For Petitioner             : Mr.A.K.Hemaraj
                                  For 1st Respondent         : Died
                                  For 2nd Respondent         : Mr.J.Yogeswaran



                                                        ORDER

The learned counsel appearing for the petitioner as well as the

learned counsel appearing for the second respondent, submitted that

subsequent to the orders, dated 03.09.2018 passed by this Court in

Crl.R.C(MD)No.454 of 2018, Lok Adalat award was passed, whereby, the

petitioner and the second respondent, compromised the issue between them

and STC.No.319 of 2011 was undertaken to be withdrawn. A copy of the

Lok Adalat award is also filed before this Court.

2.Recording the same, the Criminal Original Petition is

allowed.

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Crl.O.P.(MD)No.18718 of 2019

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Crl.O.P.(MD)No.18718 of 2019

R. HEMALATHA, J.,

rm

Crl.O.P.(MD)No.18718 of 2019

03.03.2021

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