P.Punithavathi vs A.Ondiveeran
2023 Latest Caselaw 243 Mad

                                                                                 Crl.R.C.(MD).No.1199 of 2022


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED: 04.01.2023

                                                             CORAM

                                    THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                 Crl.R.C.(MD).No.1199 of 2022

                     P.Punithavathi                                    ... Petitioner/Accused

                                                                Vs.

                     A.Ondiveeran                                      ... Respondent/Complainant

                     PRAYER: This Criminal Revision Case is filed under Sections 397 r/w

                     401 of the Criminal Procedure Code, to call for the records in C.A.No.58 of

                     2020 on the file of the Additional District & Sessions Judge (FTC), Theni,

                     dated 03.12.2021 confirming the judgment, dated 27.01.2020, in S.T.C.No.

                     777 of 2017, on the file of the Judicial Magistrate Court, Bodinayakanur

                     and set aside the same.

                                        For Petitioner      : Mr.C.Muthu Saravanan

                                        For Respondent      : Mr.A.K.Baskara Pandian

                                                             ORDER

This criminal revision case has been filed to set aside the Judgment

passed in C.A.No.58 of 2020 on the file of the Additional District &

Sessions Judge (FTC), Theni, dated 03.12.2021 confirming the judgment,

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.1199 of 2022

dated 27.01.2020, in S.T.C.No.777 of 2017, on the file of the Judicial

Magistrate Court, Bodinayakanur.

2.The matter has been earlier settled between the parties. In view of

the settlement arrived, the petitioner was directed to deposit 5% of the

agreed amount to the credit of the High Court Legal Services Authority and

the same was deposited by the petitioner. The learned counsel for the

petitioner produced the voucher for the same.

3.In view of the settlement arrived between the parties, this criminal

revision case is allowed. The Judgment passed in C.A.No.58 of 2020 on

the file of the Additional District & Sessions Judge (FTC), Theni, dated

03.12.2021, is hereby set aside, accused is acquitted of the charges.

04.01.2023 Index : Yes / No Internet : Yes / No TM

To

1.The Additional District & Sessions Judge (FTC), Theni.

2.The Judicial Magistrate Court, Bodinayakanur.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.1199 of 2022

G.ILANGOVAN,J.

TM

Crl.R.C.(MD).No.1199 of 2022

04.01.2023

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