K.S.Radhakrishnan vs N.Jayakamaraj
2023 Latest Caselaw 8077 Mad

                                                                                     Crl.RC.No.1111 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 11.07.2023

                                                         CORAM:

                 THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                Crl.RC.No.1111 of 2021


                K.S.Radhakrishnan                                               ... Petitioner



                                                          Vs.
                 N.Jayakamaraj



                                                                            ... Respondent



                PRAYER: Civil Revision Petition filed under Section 397 and 401 Criminal
                Procedure Code, to set aside the Judgment of the learned IV Additional District
                & Sessions Judge at Coimbatore in C.A.No.96 of 2018 dated 19.11.2021
                confirming the conviction and sentence passed by the learned District Munsif
                cum Judicial Magistrate at Mettupalayam in CC.No.17of 2014 dated
                19.02.2018 and allow the civil revision case.


                                        For Petitioner     : Mr.J.Franklin
                                        For Respondent     : Mr. V.Logesh




https://www.mhc.tn.gov.in/judis
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                                                                               Crl.RC.No.1111 of 2021




                                                     ORDER

Today (11.07.2023), when the case came up for hearing, the Revision

Petitioner and the Respondent are present along with their counsel. The Joint

Memo is filed by the Revision Petitioner and the Respondent. As per the Joint

Memo after the appeal preferred by the Accused was dismissed by the learned

IV Additional District & Sessions Judge at Coimbatore in C.A.No.96 of 2018

dated 19.11.2021, the parties agreed for a settlement during the pendency of

this Criminal Revision. After filing Crl.RC.No.1111 of 2021 as per the order

passed by the Crl.M.P.Nos.14201 & 14202 of 2021, the Revision Petitioner

had deposited a sum of Rs.1,75,000/- on the file of the learned District Munsif

cum Judicial Magistrate, Mettupalayam in C.C.No.17 of 2014 dated

19.02.2018, Receipt No.148 on the file of the learned District Munsif cum

Judicial Magistrate, Mettupalayam produced is in original.

2.Apart from the amount deposited before the learned District Munsif

cum Judicial Magistrate, Mettupalayam, the Revision Petitioner furnished the

DD for a sum of Rs.2,00,000/- dated 24.04.2023 and it is handed over to the

learned Counsel for the Respondent and in the presence of the Respondent in

D.D.No.''008852'' 000002000 000523'' 16, Bank: State Bank of India,

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

Crl.RC.No.1111 of 2021

Coimbatore Branch: Race Course Road Branch.

3.In the light of the joint memo, this Criminal Revision Petition is

disposed of settled in terms of compromise. The joint memo shall form part of

the order.

11.07.2023

vsn Index:Yes/No Internet:Yes/No

To

1.The District Munsif cum Judicial Magistrate, Mettupalayam

2. The IV Additional District & Sessions Judge at Coimbatore

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

Crl.RC.No.1111 of 2021

SATHI KUMAR SUKUMARA KURUP,J.

vsn

Crl.RC.No.1111 of 2021

11.07.2023

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