Edwin Jerald vs Josephin Piramila
2021 Latest Caselaw 23324 Mad

                                                                                    Crl.O.P.(MD)No.19299 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED : 29.11.2021

                                                                CORAM :

                                      THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                                Crl.OP.(MD)No.19299 of 2019 &
                                                 Crl.MP(MD)No.11324 of 2019

                     Edwin Jerald                                                  ... Petitioner
                                                                  Vs.

                     Josephin Piramila                                            ... Respondent

                     Prayer: Criminal Original Petition is filed under Section 482 of the Code of
                     Criminal Procedure to call for the records relating to the Order in Criminal
                     Revision Petition No.30/2017 dated 06.07.2018 on the file of the Court of
                     Sessions Judge of Tiruchirapalli, confirming the Judgment in MC.No.
                     20/2015 dated 27.04.2017 by the Chief Judicial Magistrate, Tiruchirapalli,
                     set aside the same.


                                        For Petitioner      :      Mr.K.Ragatheesh Kumar
                                                                   for M/s.Isaac Chambers

                                        For Respondent      :      Mr.R.Gandhi


                                                                ORDER

This petition is filed to set aside the order in Criminal Revision

Petition No.30/2017 dated 06.07.2018 on the file of the Court of Sessions

Judge, Tiruchirapalli.

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

Crl.O.P.(MD)No.19299 of 2019

G.ILANGOVAN, J.

mbi

2. When the matter is taken up for hearing, the learned counsel for the

petitioner as well as the learned Government Advocate would submit that

the matter has been settled in the Mediation Process and both the husband

and wife have now re-joined and are living together. The Settlement

Agreement is also enclosed along with the Mediation Report.

3. Recording the settlement in the Mediation, this Criminal Original

Petition is dismissed as infructuous. Consequently, connected

Miscellaneous Petition is closed.

29.11.2021

Index : Yes/No Internet:Yes/No mbi

To

The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

Crl.O.P.(MD)No.19299 of 2019

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