Lakshmi Prabha vs Sri.Thiyagaraj Educational
2023 Latest Caselaw 2970 Mad

                                                                    Crl.R.C.(MD)No.369 & 370 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.03.2023

                                                     CORAM

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

                                         Crl.R.C.(MD)No.369 & 370 of 2017


                     Durgasaravanan(Died)

                     1.Lakshmi Prabha

                     2.Manoj Kumar

                     3.Senthil Sekar                      ... Petitioners in both Crl.R.Cs.

                     (Petitioners 1 to 3 are substituted as per order of this Court dated
                     11.08.2021 in Crl.M.P.(MD)No.4356 of 2021 in Crl.R.C.(MD)Nos.369
                     & 370 of 2017)

                                                       Vs.

                     1.Sri.Thiyagaraj Educational,
                       Development & Charitable Trust,
                       Its Chairman B.T.Ravi @ Ravichandran,
                       Plot No.86, Maruthupandiyar Nagar,
                       Trichy Main Road, Pudukottai Town & District.

                     2.B.T.Ravi @ Ravichandran
                                                             ... Respondents in both Crl.R.Cs.

                     COMMON PRAYER : Criminal RevisionS filed under Section 397
                     and 401 of the Criminal Procedure Code, to call for the records relating


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                         Crl.R.C.(MD)No.369 & 370 of 2017

                     to the Judgment dated 09.01.2017 in C.A.Nos.1 of 2016 & 31 of 2015 on
                     the file of the Additional District Sessions Court, Pudukottai thereby
                     reversing judgment of the learned Judicial Magistrate, Pudukottai dated
                     13.03.2015 in STC.No.798 of 2010 and acquitted the accused and allow
                     the criminal revision petitions thereby convict the accused and also direct
                     him to pay the compensation of twice the cheque amount.



                                          For Petitioner     : Mr.K.S.Muthu
                                        (in both Crl.RCs.)

                                          For R1 & R2        : Mr.R.Murali,
                                        (in both Crl.RCs.)


                                                      COMMON ORDER



                                  The learned counsel appearing for the petitioner seeks permission

                     of this Court to withdraw these criminal revision petitions with liberty to

                     file an appeal as against the acquittal. He has also made an endorsement

                     to that effect.



                                  2.In view of the endorsement made by the learned counsel

                     appearing for the petitioner, these criminal original petitions are

                     dismissed as withdrawn with liberty to file appeal. Registry is directed to

                     2/4

https://www.mhc.tn.gov.in/judis
                                                                      Crl.R.C.(MD)No.369 & 370 of 2017

                     return the original papers to the counsel. The petitioner is directed to file

                     appeal within a period of two weeks from the date of receipt of the entire

                     records.

                                                                                 21.03.2023
                     NCC          :      Yes / No
                     Index        :      Yes / No
                     Internet     :      Yes / No
                     gns




                     To

                     1.The Additional District Sessions Court, Pudukottai

                     2.The Judicial Magistrate, Pudukottai


                     3.The Additional Public Prosecutor,
                       Madurai Bench of Madras High Court,
                       Madurai.




                     3/4

https://www.mhc.tn.gov.in/judis
                                   Crl.R.C.(MD)No.369 & 370 of 2017



                                  G.K.ILANTHIRAIYAN,J.

gns

Crl.R.C.(MD)No.369 & 370 of 2017

21.03.2023

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