Aravind vs Usharani
2022 Latest Caselaw 1964 Mad

                                                                                    Crl.R.C.No.982 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 07.02.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                                  Crl.R.C.No.982 of 2021



                     Aravind                                                 .. Petitioner

                                                             Vs.



                     Usharani
                     Rep. by her Power Agent Mr.Suresh                       .. Respondent



                     PRAYER: Criminal Revision Petition filed under Section 397 r/w.401 of
                     Cr.P.C., to suspend the sentence imposed on the petitioner/appellant in
                     C.C.No.2194 of 2016 dated 16.10.2019 on the file of the learned
                     Metropolitan Magistrate Fast Tract Court-V, Saidapet, Chennai-15, as
                     confirmed by the judgment of the learned XVII Additional Sessions Judge,
                     City Civil Court, Chennai in C.A.No.377 of 2019 dated 18.12.2020.


                                     For Petitioner       : Mr.S.N.Arunkumar

                                     For Respondent       : Mr.R.Rajadurai


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                                                                                 Crl.R.C.No.982 of 2021

                                                                              N.SESHASAYEE.J.,
                                                                                                    ds
                                                       ORDER

Both sides filed a joint compromise memo. The complainant and the

accused have logged in along with their counsels, and the complainant

admitted that the matter has been compounded.

2. As part of the compromise arrived between the parties, a sum of

Rs.10,40,000/- deposited by the accused/revision petitioner, which is now

lying before the trial Court, has to go to the accused/petitioner. Therefore,

the accused/petitioner is at liberty to withdraw the same from the trial Court.

3. Memo recorded, offences compounded and the accused discharged.

Accordingly, this revision is closed.

07.02.2022

Index: Yes / No Speaking order / Non-speaking order ds Crl.R.C.No.982 of 2021

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