P.M.Rajasekar vs Shanmugavel
2023 Latest Caselaw 5434 Mad

                                                                         Crl.R.C.(MD)No.81 of 2019

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 05.06.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                             Crl.R.C.(MD)No.81 of 2019
                                                        and
                                        Crl.M.P.(MD)Nos.1617 & 1618 of 2019


                     P.M.Rajasekar                                            ... Petitioner

                                                         Vs.

                     Shanmugavel                                              ... Respondent

                     PRAYER : Criminal Revision Case filed under Section 397 rw 401 of
                     the Code of Criminal Procedure, to call for the entire records pertaining
                     to the judgment and conviction delivered by the learned III Additional
                     District Sessions Judge, Tirunelveli in C.A.No.1 of 2017 vide his
                     judgment dated 10.10.2018 as well as judgment verdicted by the learned
                     District Munsif cum Judicial Magistrate, Nanguneri, Tirunelveli District
                     in C.C.No.271 of 2006 vide judgment dated 29.02.2016 and set aside the
                     same.



                                      For Petitioner     : Mr.R.Anand

                                      For Respondent     : Mr.S.Palanivelayutham


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                Crl.R.C.(MD)No.81 of 2019

                                                            ORDER

This Criminal Revision Case has been filed to set aside the

judgment and conviction delivered by the learned III Additional District

Sessions Judge, Tirunelveli in C.A.No.1 of 2017 vide his judgment dated

10.10.2018 as well as judgment verdicted by the learned District Munsif

cum Judicial Magistrate, Nanguneri, Tirunelveli District in C.C.No.271

of 2006 vide judgment dated 29.02.2016.

2.Today, when the matter is taken up for hearing, the learned

counsel appearing for the petitioner would submit that the matter has

already been settled out of the Court amicably and nothing survives in

this revision.

3.Recording the above said submission, this criminal revision case

is closed. Consequently, connected miscellaneous petitions are also

closed.

                                                                                   05.06.2023
                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.81 of 2019

gns

To

1.The III Additional District Sessions Judge, Tirunelveli.

2.The District Munsif cum Judicial Magistrate, Nanguneri, Tirunelveli District.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.81 of 2019

G.K.ILANTHIRAIYAN,J.

gns

Crl.R.C.(MD)No.81 of 2019

05.06.2023

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