A.Muthuraj vs S.Gurusamy
2021 Latest Caselaw 23216 Mad

                                                                             Crl. R.C.(MD)No.515 of 2018

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATE : 26.11.2021

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                              Crl. R.C.(MD)No.515 of 2018
                                                          and
                                              Crl.M.P.(MD)No.7107 of 2018

                   A.Muthuraj                                                         .. Petitioner

                                                            Vs.
                   S.Gurusamy                                                         .. Respondent

                   Prayer : This criminal revision case is filed under Sections 397 & 401 of
                   Cr.P.C., to call f the records of the judgment passed by the Principal
                   District and Sessions Judge, Virudhunagar at Srivilliputhur, in C.A.No.13
                   of 2015, dated 13.06.2018, wherein, confirming the judgment passed by
                   the Judicial Magistrate, Rajapalayam, in C.C.No.178 of 2013, dated
                   20.01.2015 and to set aside the conviction and sentence imposed and to
                   acquit the petitioner.


                                  For Petitioner          : Mr.M.Karthikeya Venkitachalapathy

                                  For Respondent          : Mr.M.Solaisamy


                                                          ORDER

Both the parties and their counsel are present.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.515 of 2018

2. The learned counsel for the parties submitted that during the

pendency of the Revision, the revision petitioner and the respondent have

arrived for an amicable settlement.

3. A Joint Memo of Compromise has been filed before this

Court which have been signed by the revision petitioner and the

respondent and also by their respective counsel. The revision petitioner

and the respondent were also present in person before this Court. This

Court enquired both the parties and is satisfied that the parties have come

to an amicable settlement between themselves.

4. In the above circumstances, no useful purpose will be served

in keeping the petition pending. Hence, this Criminal Revision Case is

disposed of as per the terms of Joint Compromise memo. The compromise

memo shall form part and parcel of this order. Consequently, connected

Miscellaneous Petition is closed.

                                                                                      26.11.2021
                   Index    : Yes/No
                   Internet : Yes/No
                   Ls

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.515 of 2018

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Principal District and Sessions Judge, Virudhunagar at Srivilliputhur

2.The Judicial Magistrate, Rajapalayam.

3.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.515 of 2018

R.THARANI, J.

Ls

Crl. R.C.(MD)No.515 of 2018

26.11.2021

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