A.Jasintha Mary vs K.Gandhimathi
2023 Latest Caselaw 10520 Mad

                                                                                Crl.R.C.No.1195 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 16.08.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                             Crl.R.C.No.1195 of 2023 and
                                          Crl.M.P.Nos.9340 and 9341 of 2023
                     A.Jasintha Mary                                                ... Petitioner

                                                            Vs.
                     K.Gandhimathi                                                 ... Respondent

                     Prayer : Criminal Revision Case filed under Section 397 r/w. 401 of
                     Criminal Procedure Code, to set aside the order dated 06.01.2020 in
                     Crl.A.No.05 of 2017 on the file of the Additional District and Sessions
                     Court, Myladuthurai.

                                           For Petitioner         : Mr.J.Pari
                                           For Respondent         : Mr.R.Sivakumar for
                                                                   Mr.K.M.Vijayan Associates
                                                       ORDER

When the matter is taken up for hearing today, both the

petitioner/accused and the respondent/complainant are present along with

their respective counsels before this Court and filed a joint compromise

memo, duly signed by both the parties and their respective counsels.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1195 of 2023

2. The joint compromise memo, dated 16.08.2023 is recorded

and the terms of Joint Compromise Memo shall form part of this Order.

Accordingly, the Criminal Revision is disposed of. The Judgment and

orders dated 06.01.2020 in Crl.A.No.5 of 2017 passed by the Additional

District and Sessions Judge, Mayiladuthurai is set aside and the accused

is acquitted. Consequently, connected miscellaneous petitions are closed.

The bail bonds, if any, shall stand cancelled.

16.08.2023 Index: Yes/No Speaking/Non-Speaking order vum

To

The Additional District and Sessions Court, Myladuthurai

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1195 of 2023

R. HEMALATHA, J.

vum

Crl.R.C.No.1195 of 2023 and

Crl.M.P.Nos.9340 and 9341 of 2023

16.08.2023

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