K.Kumar vs N.Viswanathan
2022 Latest Caselaw 14757 Mad

Citation : 2022 Latest Caselaw 14757 Mad
Judgement Date : 24 August, 2022

Madras High Court

K.Kumar vs N.Viswanathan on 24 August, 2022

                                                                               Crl.R.C.No.1005 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 24.08.2022

                                                      CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                              Crl.R.C.No.1005 of 2019
                                                       and
                                        Crl.M.P.Nos.14072 and 14073 of 2019


                     K.Kumar                                            ..     Petitioner


                                                          Vs


                     N.Viswanathan                                      ..     Respondent

                     Prayer: Criminal Revision Case filed under Section 397 read with 401

                     Code of Criminal Procedure, to set aside the conviction imposed in the

                     judgment dated 01.08.2019 made in C.A.No.142 of 2018 on the file of II

                     Additional District and Sessions Judge, Erode confirming the conviction

                     imposed by the judgment dated 27.03.2018 made in STC.No.274 of 2016

                     on the file of the Judicial Magistrate Fast Track No.II, Erode.

                                         For Petitioner    :      Mr.J.Ranjith Kumar


                                         For Respondent    :      No Appearance

                                                      ORDER

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

Crl.R.C.No.1005 of 2019

Today, when the matter came up for hearing, learned counsel

produced the copy of the receipt issued by the respondent / complainant in

and by which the respondent / complainant has accepted the money paid

by the accused as full quit and has consent to drop all further proceedings

and compound the offence.

2. In view thereof, this criminal revision is disposed off on the

following terms:

(i) The conviction and sentence imposed on the

petitioner by a judgment of the Judicial Magistrate, Fast

Track Court II, Erode dated 27.03.2018 in STC.No.274

of 2016 and confirmed vide the judgment of the II

Additional District and Sessions Judge, Erode dated

01.08.2019 in Crl.A.No.142 of 2018 is set aside;