S.S.Syed ...Revision vs S.Anbarasan (Died)
2023 Latest Caselaw 11189 Mad

                                                                                Crl.R.C.No.476 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 24.08.2023

                                                       CORAM:

                    The Honourable MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                Crl.R.C.No.476 of 2020
                                              and Crl.M.P.No.3799 of 2020

                   S.S.Syed                                 ...Revision Petitioner/Appellant/
                                                               Accused

                                                          -Vs-
                   1.S.Anbarasan (Died)
                   2.Narentharen
                   3.Manjula
                   4.Preethighaa
                   5.Janaki                                 ...Respondents/Respondents/
                                                               Complainant

                   **R2 to R5 are substituted as per order dated 10.08.2023 in
                     Crl.M.P.No.11445 of 2023 in Crl.R.C.No.476 of 2020

                   Prayer:- Criminal Revision Case filed under Section 397 read with 401 of
                   Cr.P.C, to set aside the judgment dated 05.03.2020 passed in C.A.No.51 of
                   2019 by the learned Principal Sessions Judge, Namakkal, confirming the
                   judgment dated 23.09.2019 passed in C.C.No.355 of 2014 by the learned
                   Judicial Magistrate No.I, Namakkal.

                                     For Petitioner    : Mr.S.Sathrack
                                                         for Mr.C.D.Sugumar
                                     For Respondents   : Mr.B.Kumarasamy


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                                                                              Crl.R.C.No.476 of 2020


                                                      ORDER

When the case came up for hearing, the learned Counsel for the

Revision Petitioner/Accused before the Trial Court submitted that the

subject matter had been amicably settled before the Mediation Centre

attached to this Court.

2. Learned Counsel for the Respondents/Complainant before the

Trial Court is present in Court.

3. Learned Counsel for the Respondents/Complainant submitted that

earlier connected Crl.R.C.No.561 of 2020 was settled and the matter was

disposed of by this Court on 15.03.2023. Further, he would submit that the

Respondents/Complainant had received Rs.2,50,000/- during the mediation

proceedings. Also, he submitted that the rest of the amount had been

deposited before the learned Judicial Magistrate No.I, Namakkal, in the

light of the settlement.

4. The learned Counsel for the Respondents/Complainant seeks

permission of this Court to withdraw the amount available with the Trial

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Crl.R.C.No.476 of 2020

Court/learned Judicial Magistrate No.I, Namakkal.

5. This Court is inclined to dispose of the Criminal Revision

Case, directing the learned Judicial Magistrate No.I, Namakkal, to

permit the Complainants to withdraw the amount deposited by the

Accused before the learned Judicial Magistrate No.I, Namakkal, in

C.C.No.355 of 2014, dated 23.09.2019.

6. With the above direction, this Criminal Revision Case stands

disposed of as settled out of Court. Consequently, connected Criminal

Miscellaneous Petition is closed.

24.08.2023 cda Index : Yes/No Speaking/Non-speaking order

To

1.The Judicial Magistrate No.I, Namakkal.

2.The Principal Sessions Judge, Namakkal.

3.The Section Officer VR Section, High Court Chennai.

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

Crl.R.C.No.476 of 2020

SATHI KUMAR SUKUMARA KURUP, J.,

cda

Crl.R.C.No.476 of 2020

24.08.2023

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