K.Murugesh vs K.Senthikumar
2022 Latest Caselaw 11491 Mad

                                                                                     Crl.R.C.No.477 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.06.2022

                                                         CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                    Crl.R.C.No.477 of 2019

                K.Murugesh                                          ... Petitioner

                                                           Versus

                K.Senthikumar                                       ... Respondent

                Prayer: Criminal Revision Case filed under Section 397 r/w 401 of Criminal
                Procedure Code, to call for the records and set aside the order passed by the
                learned II Additional Sessions Judge, Erode, in Criminal Appeal No.260 of
                2018, dated 18.03.2019 confirming the order of the learned Judicial Magistrate,
                Fast Track Court No.I, Erode in S.T.C.No.509 of 2017, dated 04.08.2018.

                                   For Petitioner      : M/s.A.M.Amutha Ganesh

                                   For Respondent      : No Appearance

                                             JUDGMENT

When the matter came up for hearing, an affidavit of the

respondent/complainant is filed before this Court, whereunder, it is stated that

the complainant has received the entire cheque amount of Rs.10,00,000/-

through R.T.G.S payment from the petitioner and that he has accepted the same

as full quit and he is willing to drop all the further proceedings and withdraw

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Crl.R.C.No.477 of 2019

the matter.

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

on the following terms:-

(i) The conviction and sentence of the petitioner, by the judgment, dated

04.08.2018 in S.T.C.No.509 of 2017 on the file of the learned Judicial

Magistrate, Fast Track Court No.I, Erode, as confirmed by the learned II

Additional Sessions Judge, Erode, by the judgment, dated 18.03.2019 in

Criminal Appeal No.260 of 2018 is set aside;

(ii) The offence is treated as compounded.

29.06.2022 Index : yes/no Speaking order/Non-speaking order grs

To

1. The II Additional Sessions Judge, Erode.

2. The Judicial Magistrate, Fast Track Court No.I, Erode.

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

Crl.R.C.No.477 of 2019

D.BHARATHA CHAKRAVARTHY. J., grs

Crl.R.C.No.477 of 2019

29.06.2022

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