Madras High Court
S.Jeyaprakash vs M.Subbaiah on 14 June, 2023
Crl.R.C.No.1625 of 2016 and
Crl.O.P.No.26565 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 14.06.2023
CORAM :
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
Crl.R.C.No.1625 of 2016 and
Crl.O.P.No.26565 of 2016 and
Crl.M.P.No.7930 of 2017
S.Jeyaprakash ... Petitioner in both cases
Versus
1.M.Subbaiah
2.S.Andal
3.S.Senthilkumar ... Respondents in both cases
Prayer in Crl.R.C.No.1625 of 2016: Criminal Revision filed under
under Section under Sections 397 and 401 (1) of Criminal Procedure
Code, to set aside the order dated 18.11.2016 passed in
C.M.P.No.1415 of 2016 in C.C.No.176 of 2015 on the file of the
District Munsif cum Judicial Magistrate at Sriperumbudur.
Prayer in Crl.O.P.No.26565 of 2016: Criminal Original Petition filed
under 482 of Criminal Procedure Code, to set aside the order dated
18.11.2016 passed in C.M.P.No.1910 of 2016 in C.C.No.176 of 2015
on the file of the District Munsif cum Judicial Magistrate at
Sriperumbudur.
For Petitioner : Mr.P.Krishnan in both cases
https://www.mhc.tn.gov.in/judis For Respondents : Mr.C.Arun kumar in both cases
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Crl.R.C.No.1625 of 2016 and
Crl.O.P.No.26565 of 2016
JUDGMENT
The complainant Jayaprakash is present. Copy of his Aadhar
card is produced before this Court. The respondents 1 and 2 are
appears to be a Senior Citizen and hence their son S. Senthilkumar
appeared on their behalf. The respective counsel identified the
complainant and Accused No.3.
2. Memorandum of Understanding of compromise,
dated.22.05.2023 is signed by both parties and their counsel. The
Memorandum of Understanding is taken on file. The terms of
Memorandum of Understanding are hereby recorded and Clause
No.III reads as follows:-
"iii) That in view of the assurance of the parties
of the Second Part, upon cancellation of the
Settlement Deeds as mentioned hereinabove, the
Party of the First Part has also agreed to withdraw
the criminal complaints preferred as against the
parties of the Second Part and hereby undertakes to
extend his co-operation for closure of the
Crl.R.C.No.1625 of 2016 and Crl.O.P.No.26565 of
2016, on the file of the Hon'ble Madras High Court as
settled out of Court and for closure of C.C.No.176 of
https://www.mhc.tn.gov.in/judis
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Crl.R.C.No.1625 of 2016 and
Crl.O.P.No.26565 of 2016
2015 on the file of the Judicial Magistrate,
Sriperumbudhur and Crime No.515 of 2019, on the
file of Mylapore Police Station and the Parties of the
Second Part have agreed to withdraw W.A.Nos.715
and 874 of 2022 by filing a memo along with this
M.O.U which shall form part of the court
proceedings."
3. Both Criminal Revision Petition and Criminal Original Petition
are closed in terms of Memorandum of Understanding. Memorandum
of Understanding shall form part of the decree. Consequently,
connected Crl.M.P is closed.
14.06.2023
nvi
Speaking/Non-Speaking order
To
The District Munsif cum Judicial Magistrate at Sriperumbudur.
https://www.mhc.tn.gov.in/judis
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Crl.R.C.No.1625 of 2016 and
Crl.O.P.No.26565 of 2016
RMT.TEEKAA RAMAN,J.,
nvi
Crl.R.C.No.1625 of 2016 and
Crl.O.P.No.26565 of 2016 and
Crl.M.P.No.7930 of 2017
14.06.2023
https://www.mhc.tn.gov.in/judis
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