A.G.Venkatesan vs M.Ramakrishnan
2022 Latest Caselaw 14439 Mad

                                                                                 Crl.R.C.No.963 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 12.08.2022

                                                           CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    Crl.R.C.No.963 of 2022
                                                             and
                                                   Crl.M.P.No.10184 of 2022

                     A.G.Venkatesan                                            ... Petitioner

                                                            Versus

                     M.Ramakrishnan                                            ... Respondent

                                  Criminal Revision Case filed under Section 397 read with 401
                     Cr.P.C, pleased to set aside the Judgment in Crl.A.No.61 of 2020, dated
                     10.03.2021, on the file of the Learned Principal Session Judge, Salem that
                     confirmed the conviction, sentence and Judgment passed by the Learned
                     Judicial Magistrate, Special Court for Land Grabbing Cases, Salem in
                     S.T.C.No.231 of 2018, dated 17.09.2020 and call for the records and
                     acquit the petitioner from all the charges.



                                  For Petitioner   :      Mr. E.C.Ramesh

                                                         ORDER

Today, when the matter came up for hearing, the Learned Counsel

for the petitioner would submit that already a sum of Rs.15,000/- is lying

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

Crl.R.C.No.963 of 2022

to the credit of S.T.C.No.231 of 2018, and the balance cheque amount of

Rs.35,000/- is paid to the complainant. The respondent/complainant issued

a settlement receipt along with Demand Draft, dated 05.08.2022, is

produced before this Court and the same is taken on record.

2.In that view of the matter, the Criminal Revision Case is disposed

of, by the following terms:-

(i) The conviction and sentence imposed on the accused/petitioner

vide Judgment dated 17.09.2020 in S.T.C.No.231 of 2018, on the file of

the Learned Judicial Magistrate, Special Court for Land Grabbing Cases,

Salem, and confirmed the Judgment dated 10.03.202, in C.A.No.61 of

2020, on the file of the Learned Principal Sessions Judge, Salem, is set

aside;

(ii) The offence is treated as compounded;

(iii) The respondent / complainant will be entitled for payment out

of the sum of Rs.15,000/-, which is lying to the credit of S.T.C.No.231 of

2018, on the file of Special Court under the Land Grabbing Act Cases,

Salem, and the same shall be paid out to him, without insisting any formal

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

Crl.R.C.No.963 of 2022

application, and upon verification of the identity.

(iv) Consequently, the connected miscellaneous petition is closed.

12.08.2022 Index : yes/no Speaking/Non-speaking order

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To

1.The Special Court under the Land Grabbing Act Cases, Salem.

2.The Principal Session Court, Salem.

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

Crl.R.C.No.963 of 2022

D.BHARATHA CHAKRAVARTHY, J.

klt

Crl.R.C.No.963 of 2022 and Crl.M.P.No.10184 of 2022

12.08.2022

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