R.J.Anandan vs S.Easwaramoorthi
2021 Latest Caselaw 23455 Mad

                                                                                Crl. R.C.(MD)No.854 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE : 30.11.2021

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                             Crl. R.C.(MD)No.854 of 2021
                                          and Crl.M.P.(MD)No.10020 of 2021

            R.J.Anandan                                                       .. Petitioner

                                                           Vs.
            S.Easwaramoorthi                                                  .. Respondent


            Prayer : This criminal revision case is filed under Section 397 r/w. Section 401 of
            Cr.P.C., to call for the records and to set aside the judgment passed by the District
            Court, Karur, in Crl.A.No.11 of 2020, dated 30.03.2021, by confirming the order,
            passed by the Fast Track Court at Magistrate Level, Karur, in C.C.No.359 of 2017,
            dated 23.01.2020 and to acquit the petitioner from the above case.


                                     For Petitioner          : Mr.P.Santhana Krishnan

                                     For Respondent          : Mr.K.Suresh


                                                        ORDER

Both the parties and their counsel are present.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.854 of 2021

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 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 respondent was 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 the Compromise memo and the compromise memo shall form part and

parcel of this order. Consequently, connected Miscellaneous Petition is closed.

                                                                                          30.11.2021
            Index    : Yes/No
            Internet : Yes/No
            Ls

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.854 of 2021

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 Fast Track Court at Magistrate Level, Karur.

2.The District Court, Karur.

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.854 of 2021

R.THARANI, J.

Ls

Crl. R.C.(MD)No.854 of 2021

30.11.2021

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