A.Dharmaraj vs T.Ayyappan
2024 Latest Caselaw 8477 Mad

Madras High Court

A.Dharmaraj vs T.Ayyappan on 4 June, 2024

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                                         Crl.A.No.426 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 04.06.2024

                                                           CORAM:

                                  THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                                     Crl.A.No.171 of 2021

                A.Dharmaraj                                  ... Appellant/2nd respondent/complainant

                                                              Vs.
                T.Ayyappan                                     ... Respondents/Appellant/Accused


                Prayer: Criminal Appeal filed under Section 378 of Cr.P.C, to set aside the
                order of acquittal dated 24.07.2019 made in C.A.No.241/2017 on the file of the
                V Additional District and Sessions Judge, Coimbatore by reversing the
                judgment dated 04.08.2017 made in S.T.C.No.237 of 2016 on the file of the
                Judicial Magistrate No.2, Pollachi.
                                  For Appellant                 : Mr.R.Nandhakumar
                                  For Respondent                : Mr.M.N.Balakrishnan

                                                      JUDGMENT

This Criminal Appeal has been filed to set aside the order of acquittal

dated 24.07.2019 made in C.A.No.241/2017 on the file of the V Additional

District and Sessions Judge, Coimbatore by reversing the judgment dated

04.08.2017 made in S.T.C.No.237 of 2016 on the file of the Judicial Magistrate

No.2, Pollachi.

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

2. Learned counsel for the appellant would submit that there was a

compromise between the appellant and the respondent. Thereby, the

respondent paid a sum of Rs.2,50,000/- as one time settlement by way of

Demand Draft No.322223 dated 03.06.2024 to the appellant. Therefore, he

seeks permission of this Court to withdraw this appeal and he has also made an

endorsement to that effect.

3. In view of the above submission and also the endorsement made

by the learned counsel for the appellant, this Criminal Appeal is dismissed as

withdrawn.

04.06.2024 msv

Index:Yes/No Speaking/Non speaking order msv To

1. The V Additional District and Sessions Judge, Coimbatore

2. The Judicial Magistrate No.2, Pollachi

3. The Public Prosecutor, High Court of Madras.

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

M.DHANDAPANI.J,

msv

04.06.2024

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