A.Gandhimathi vs R.Uma
2022 Latest Caselaw 91 Mad

                                                                               Crl. R.C.(MD)No.344 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATE : 03.01.2022

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                            Crl. R.C.(MD)No.344 of 2018

            A.Gandhimathi                                                    .. Petitioner

                                                          Vs.
            R.Uma                                                            .. Respondent


            Prayer : This criminal revision case is filed under Sections 397 and 401 of Cr.P.C.,
            to call for the records of the impugned judgment, dated 12.04.2018 passed by the II
            Additional District and Sessions Judge, Thanjavur in Criminal Appeal No.3 of 2017,
            confirming the conviction and sentence passed by the Judicial Magistrate (Fast
            Track), Thanjavur, in C.C.No.99 of 2014, dated 09.12.2016 and to set aside the same
            by allowing the revision.


                                     For Petitioner         : Mr.J.Selvam

                                     For Respondent         : Mr.C.Jeganathan
                                                              for M/s. Veera Associates

                                                       ORDER

Both the parties and their counsel are present through video conference.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.344 of 2018

2. The learned counsel for the parties submitted that the matter is settled in

Mediation. Mediation report filed and both the parties and their counsel signed the

settlement agreement. Both the revision petitioner and the respondent have arrived

for an amicable settlement.

3. Mediation Report along with settlement agreement has been filed before

this Court which have been signed by the revision petitioner and the respondent and

also by their respective counsel. The revision petitioner, revision respondent and

their counsel were also present through video conference. This Court enquired both

the parties and is satisfied that the parties have come to an amicable settlement

between themselves.

4. In the above circumstances, no useful purpose will be served in keeping

the petition pending. Hence, this Criminal Revision Case is disposed of as per the

terms of the Settlement agreement and the settlement agreement shall form part and

parcel of this order.

                                                                                             03.01.2022
            Index    : Yes/No
            Internet : Yes/No
            Ls

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.344 of 2018

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.

To

1.The Judicial Magistrate (Fast Track), Thanjavur,

2.The II Additional District and Sessions Judge, Thanjavur

3.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. R.C.(MD)No.344 of 2018

R.THARANI, J.

Ls

Crl. R.C.(MD)No.344 of 2018

03.01.2022

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