R.Devaraj vs P.Ganesan
2021 Latest Caselaw 23460 Mad

                                                                               Crl. R.C.(MD)No.847 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE : 30.11.2021

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                            Crl. R.C.(MD)No.847 of 2019
                                                        and
                                            Crl.M.P.(MD)No.8513 of 2021

            R.Devaraj                                                        .. Petitioner

                                                          Vs.

            P.Ganesan                                                        .. Respondent

            Prayer : This criminal revision case is filed under Sections 397 r/w. 401 of Cr.P.C.,
            to call for the records pertaining to the judgment rendered by the learned I Additional
            District Sessions Judge, Thoothukudi in C.A.No.63 of 2012 vide judgment dated
            10.09.2019 as well as the judgment pronounced by the Fast Track Court (Magisterial
            Level), Kovilpatti, Thoothukudi District in C.C.No.173 of 2012 vide judgment dated
            09.11.2012 and set aside the same and thereby acquit the petitioner from the charge
            leveled in the case honourably.
                                     For Petitioner         : Mr.R.Anand
                                     For Respondent         : Mr.B.Rajesh Saravanan

                                                     ORDER

This petition has been filed to set aside the order passed in C.A.No.63 of

2012 dated 10.09.2019, on the file of the learned I Additional District Sessions

Judge, Thoothukudi.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.847 of 2019

2.Both sides counsel are present. The respondent appeared in person and

he admits that the revision petitioner paid a sum of Rs.3,25,000/- (Rupees Three

Lakhs and Twenty Five Thousand only) and he is willing for compounding the

offence. A memo was filed and the same was recorded. He signed in the memo dated

26.11.2021.

3.In view of the same, the Criminal Revision Case is disposed of. The

order of the trial Court and the first appellate Court is hereby set aside, since the

offence is compounded. Consequently, connected miscellaneous petition is closed.

                                                                                        30.11.2021

            Index     : Yes/No
            Internet : Yes/No
            Mrn

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.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.847 of 2019

To

1.The I Additional District Sessions Judge, Thoothukudi.

2.The Fast Track Court (Magisterial Level), Kovilpatti, Thoothukudi District.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.847 of 2019

R.THARANI, J.

MRN

Crl. R.C.(MD)No.847 of 2019

30.11.2021

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