M.Jameesha vs K.Shanmugam
2023 Latest Caselaw 5881 Mad

                                                                             Crl.RC.No.1209 of 2019




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      Dated: 09.06.2023
                                                          CORAM
                         THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.RC.No.1209 of 2019


                M.Jameesha
                S/o.Mugarak
                M-22, Manickampalayam Housing Unit
                Erode 638 011.                                                ... Petitioner

                                                             Vs.

                K.Shanmugam
                S/o.Krishnasamy
                150, Avvaiyar Street
                CST Colony
                Veerappachatram
                Erode 638 004                                                 ... Respondent


                Prayer: Petition filed under Section 397 and 401 of Criminal Proceedure Code

                against the judgment dated 08.10.2018 made in C.A.No.191 of 2018 on the file

                of II Additional District and Sessions Judge, Erode, confirming the conviction

                imposed on the Judgment dated 21.05.2018 made in STC.No.129 of 2017 on

                the file of the Judicial Magistrate Fast Track No I, Erode.


                                   For Petitioner            : Mr.J.Ranjith Kumar

https://www.mhc.tn.gov.in/judis
                1/4
                                                                            Crl.RC.No.1209 of 2019

                                                   ORDER

This Revision Petition has been filed against the judgment dated

08.10.2018 made in C.A.No.191 of 2018 on the file of II Additional District

and Sessions Judge, Erode, confirming the conviction imposed on the Judgment

dated 21.05.2018 made in STC.No.129 of 2017 on the file of the Judicial

Magistrate Fast Track No I, Erode.

2.Learned counsel for the Petitioner as well as learned counsel for the

Respondent are present. The learned counsel appearing on either side

submitted that the matter has been settled between the parties. With regard to

the same, learned counsel for the Petitioner produced a settlement receipt dated

04.011.2019, the same is hereby recorded.

3.In view of the settlement reached between the parties, the offence is

compounded, conviction and sentence passed by the trial Court and confirmed

by the lower Appellate Court is hereby set aside.

4.With the above observation, this Revision Petition is closed.

                                                                                            09.06.2023
                Index            : Yes/No
                Neutral citation : Yes/No

Speaking Order/Non-Speaking Order

sai

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

Crl.RC.No.1209 of 2019

To

1.The II Additional District and Sessions Judge, Erode.

2.The Judicial Magistrate Fast Track No I, Erode.

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

Crl.RC.No.1209 of 2019

RMT.TEEKAA RAMAN.J,

sai

Crl.RC.No.1209 of 2019

Dated: 09.06.2023

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