S.Santhoshkumar vs R.Rathinavel
2023 Latest Caselaw 6740 Mad

                                                                                    Crl.R.C.No.988 of 2018


                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 21.06.2023

                                                            CORAM :

                                     THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                   Crl.R.C.No.988 of 2018

                     S.Santhoshkumar                                                 ... Petitioner


                                                             Versus

                     R.Rathinavel                                                        ... Respondent

                     Prayer: Criminal Revision filed under under Section under Sections 397
                     and 401 (1) of Criminal Procedure Code, to set aside the conviction
                     imposed in the judgment dated 22.03.2018 made in C.A.No.289 of
                     2017 on the file of the learned Ist Additional District and Sessions
                     Court, Erode confirming the judgment dated 06.09.2017 made in
                     S.T.C.No.490 of 2015 on the file of the learned Judicial Magistrate, Fast
                     Track Court No.1, Erode.


                                       For Petitioner      : Mr.N.Manokaran

                                       For Respondent      : Notice unserved

                                                            ORDER

A Joint Memorandum of Compromise Memo, dated 26.05.2023

has been entered into between the parties and original Joint

Compromise Agreement issued by Advocate & Notary Public has been

produced before this Court and since the matter is settled, they are

inclined to compound the offences. https://www.mhc.tn.gov.in/judis

1 of 2 Crl.R.C.No.988 of 2018

RMT.TEEKAA RAMAN,J.,

nvi

2. Memorandum of Compromise, dated.26.05.2023 is signed by

both parties and their respective counsel. The Memorandum of

Compromise is taken on file. The terms of Memorandum of compromise

are hereby recorded.

3. Criminal Revision Petition is closed in terms of Memorandum of

Compromise, which shall form part of the order.

21.06.2023

nvi Speaking/Non-Speaking order Neutral Citation : Yes/No

To

1. The Ist Additional District and Sessions Court, Erode

2. The Judicial Magistrate, Fast Track Court No.1, Erode.

Crl.R.C.No.988 of 2018 https://www.mhc.tn.gov.in/judis

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