Madras High Court
Pangajavalli vs Muruganantham on 31 August, 2023
Crl.R.C.No.654 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.08.2023
CORAM:
The Honourable MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
Crl.R.C.No.654 of 2019
Pangajavalli ...Petitioner/Appellant/
Accused
-Vs-
Muruganantham ...Respondent/Respondent/
Complainant
Prayer:- Criminal Revision Case filed under Section 397 read with 401 of
Cr.P.C, to set aside the conviction imposed in the judgment dated
26.09.2018 made in C.A.No.40 of 2017 on the file of the learned I
Additional District and Sessions Judge, Coimbatore, modifying the
judgment dated 04.02.2017 made in S.T.C.No.297 of 2016 on the file of
the learned Judicial Magistrate No.II, Pollachi.
For Petitioner : Mr.D.Arun Kumar
For Respondent : Mr.N.Ponraj
https://www.mhc.tn.gov.in/judis
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Crl.R.C.No.654 of 2019
ORDER
This Criminal Revision Case had been filed to set aside the
conviction imposed in the judgment dated 26.09.2018 made in C.A.No.40
of 2017 on the file of the learned I Additional District and Sessions Judge,
Coimbatore, modifying the judgment dated 04.02.2017 made in
S.T.C.No.297 of 2016 on the file of the learned Judicial Magistrate No.II,
Pollachi.
2. During the pendency of this Criminal Revision Case, the Revision
Petitioner and the Respondent had arrived at a compromise and executed a
Joint Memo of Compromise dated 31.08.2023.
3. As per the Joint Memo of Compromise dated 31.08.2023, the
terms and conditions of the Joint Memo of Compromise are as follows:
1. The Petitioner agrees to withdraw the cheque
amount of Rs.4,00,000/- deposited before the
learned Judicial Magistrate No.II, Fast Track
Court, Pollachi by the Respondent.
2. In lieu of the 1st condition, the Respondent
hereby agrees to set aside the conviction of
three months imposed by the Trial Court and
confirmed by the Appellate Court by allowing
the present Criminal Revision Petition in
Crl.R.C.No.654 of 2019.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.654 of 2019
4. As per the order of this Court, already the Revision
Petitioner/Accused had deposited Rs.4 lakhs to the credit of S.T.C.No.297
of 2016 on the file of the learned Judicial Magistrate No.II, Fast Track
Court, Pollachi.
5. The learned Counsel for the Petitioner as well as the learned
Counsel for the Respondent produced before this Court a Joint Memo of
Compromise dated 31.08.2022 signed by the parties in presence of their
respective Counsels and the Memo signed by the Counsels shall form part
of records. It is stated that the parties have agreed to get a disposal in terms
of the said Compromise Memo.
6. In the result, the Criminal Revision Case stands dismissed as
settled out of Court. The learned Judicial Magistrate No.II, Fast Track
Court, Pollachi, is directed to permit the Complainant to withdraw the
amount. In the light of the joint memo of compromise, the judgment of
sentence of imprisonment imposed by the Trial Court is set aside.
31.08.2023
cda
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.654 of 2019
SATHI KUMAR SUKUMARA KURUP, J.,
cda
To
1.The Judicial Magistrate No.II,
Fast Track Court,
Pollachi.
2.The Section Officer, VR Records,
High Court, Chennai.
Crl.R.C.No.654 of 2019
31.08.2023
https://www.mhc.tn.gov.in/judis
