Pranav Metha vs Manish Agarwal
2022 Latest Caselaw 13766 Mad

                                                                                    Crl.R.C.No.1236 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 02.08.2022

                                                          CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                    Crl.R.C.No.1236 of 2019

                1. Pranav Metha

                2. M/s. Radiant Filters Engineering Pvt. Ltd.,
                   Rep. by its Managing Director Mr.Pranav Metha              ... Petitioners

                                                            Versus

                Manish Agarwal,
                Partner,
                Unitech Bright Steel Industries,
                Melaikottaiyur Road, Chennai - 600 127.
                Represented by their Authorized Manager
                & Power of Attorney Mr.Sanjay Modi, Manager
                Unitech Bright Steel Industries             ... Respondent

                Prayer: Criminal Revision Case filed under Section 397 r/w 401 of Criminal
                Procedure Code, to call for the records from the file of the learned III
                Additional District and Sessions Judge, Tiruvallur at Poonamallee, dated
                29.07.2019 in C.A.No.41 of 2018 by confirming the conviction of the learned
                Judicial Magistrate, Fast Track Court, (Magisterial Level), Ambattur, dated
                31.01.2018 in S.T.C.No.7 of 2016 and set aside the same.

                                   For Petitioner      : Mr.S.Sathyaraj

                                   For Respondent      : Mr.R.Muthukumar


https://www.mhc.tn.gov.in/judis
                1/5
                                  Crl.R.C.No.1236 of 2019




https://www.mhc.tn.gov.in/judis
                2/5
                                                                                Crl.R.C.No.1236 of 2019

                                                    ORDER

Today, when the matter came up for hearing, it is reported by both sides

learned Counsel and a Memorandum of Compromise is also filed, in and by

which, the respondent/complainant has accepted the amount paid by the

petitioners/accused as full quit for the purpose of this case and is willing to

drop all the further proceedings and compound the offence.

2. In that view of the matter, this Criminal Revision Case is allowed on

the following terms:-

(i) The conviction and sentence of the petitioners/accused, by the

judgment, dated 31.01.2018 in S.T.C.No.07 of 2016 on the file of the learned

Judicial Magistrate, Fast Track Judge, (Magisterial Level), Ambattur, as

confirmed by the learned III Additional District and Sessions Judge, Tiruvallur

at Poonamallee, by the judgment, dated 29.07.2019 in Crl.A.No.41 of 2018 is

set aside;

(ii) The offence is treated as compounded;

02.08.2022

Index : yes/no Speaking order/Non-speaking order https://www.mhc.tn.gov.in/judis

Crl.R.C.No.1236 of 2019

grs

To

1. The III Additional District and Sessions Judge, Tiruvallur at Poonamallee.

2. The Judicial Magistrate, Fast Track Court, (Magisterial Level), Ambattur.

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

Crl.R.C.No.1236 of 2019

D.BHARATHA CHAKRAVARTHY. J., grs

Crl.R.C.No.1236 of 2019

02.08.2022

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