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V.Ravi vs Umapathy
2023 Latest Caselaw 6333 Mad

Citation : 2023 Latest Caselaw 6333 Mad
Judgement Date : 15 June, 2023

Madras High Court
V.Ravi vs Umapathy on 15 June, 2023
                                                                           Crl.R.C.No.104 of 2020 etc.

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.06.2023

                                                       CORAM

                                  THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                      Crl.R.C.Nos.104, 105, 106, 109 & 110 of 2020
                                     Crl.M.P.Nos. 2817 to 2819, 2821 & 2823 of 2020

                     V.Ravi                                              ... Petitioner in Crl.
                                                                             O.P.No.104 of 2020

                     R.R.Ravi                                            ... Petitioner in Crl.
                                                                             O.P.No.105 of 2020

                     S.Boopathi                                          ... Petitioner in Crl.
                                                                             O.P.No.106 of 2020

                     T.Tamil Arasu                                       ... Petitioner in Crl.
                                                                             O.P.No.109 of 2020

                     V.Sugavanam                                         ... Petitioner in Crl.
                                                                             O.P.No.110 of 2020

                                                          Vs.

                     Umapathy                                            ... Respondent in all

Crl.O.Ps.

COMMON PRAYER: Criminal Revision cases have been filed under Section 397 r/w 401 of Cr.P.C., to set aside the judgment and conviction imposed in the judgment dated 11.12.2019 made in C.A.Nos.3, 1, 4, 2 & 5 of 2018 respectively on the file of the learned Additional District and

https://www.mhc.tn.gov.in/judis Crl.R.C.No.104 of 2020 etc.

Sessions Judge of Dharmapuri by reversing the judgment of acquittal passed in Calendar Case Nos.64, 62, 65, 63 & 100 of 2016 respectively by Fast Track Judicial Magistrate of Dharmapuri and allow the Criminal Revision Petitions throughout by acquitting the revision petitioners.

In all Crl.O.Ps.

For Petitioners : Mr.S.Bharanidharan for Mr.B.Mohan

For Respondent : No appearance COMMON ORDER

All these matters listed today for final disposal. The learned

counsel appearing for the petitioner is present along with the both parties

and they reported that the parties have amicably settled the dispute. A

joint compromise memo is filed stating that the cheque amount which is

the subject matter of C.C.Nos.62 to 65 of 2016 and C.C.No.100 of 2016

on the file of the learned Judicial Magistrate, Dharmapuri, been received

by the complainant. Therefore, seek compounding the offence in the light

of the compromise.

2. All the five revision petitions which are the subject matter

https://www.mhc.tn.gov.in/judis Crl.R.C.No.104 of 2020 etc.

arising from C.C.Nos.62 of 65 of 2016 and 100 of 2016 are disposed of

on recording the compromise. Accordingly, the judgments dated

11.12.2019 made in C.A.Nos.3, 1, 4, 2 & 5 of 2018 respectively by the

learned Additional District and Sessions Judge of Dharmapuri by

reversing the judgment of acquittal passed in Calendar Case Nos.64, 62,

65, 63 & 100 of 2016, respectively, by the learned Fast Track Judicial

Magistrate, Dharmapuri, are set aside. The compromise memo shall form

part of the records.

3. As a result, the offence is compounded and the complaints

are closed. All the Criminal Revision cases are disposed of. Consequently,

connected miscellaneous petitions are closed.

15.06.2023 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order

rts

https://www.mhc.tn.gov.in/judis Crl.R.C.No.104 of 2020 etc.

Dr.G.JAYACHANDRAN, J

rts To

1. The Additional District and Sessions Judge, Dharmapuri.

2. The Fast Track Judicial Magistrate Dharmapuri.

Crl.R.C.Nos.104, 105, 106, 109 & 110 of 2020 Crl.M.P.Nos. 2817 to 2819, 2821 & 2823 of 2020

15.06.2023

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

 
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