S.Dhanabal vs S.Thangavelu
2025 Latest Caselaw 1283 Mad

Madras High Court

S.Dhanabal vs S.Thangavelu on 21 July, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                                 Crl.R.C.No.783 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 21.07.2025

                                                          CORAM :

                        THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                Crl.R.C.No.783 of 2022

                    S.Dhanabal                                                          .. Petitioner

                                                             Versus

                    S.Thangavelu                                                        .. Respondent

                    Prayer : Criminal Revision Case is filed under Section 397 & 401 of

                    Cr.P.C., to set aside the judgment passed in C.A.No.11 of 2018 on the file of

                    the learned IV Additional District and Sessions Judge, Coimbatore, dated

                    18.09.2019 confirming the judgment passed in C.C.No.7 of 2014 by the

                    learned Judicial Magistrate, Fast Track Court No.I at Magisterial Level,

                    Coimbatore, dated 27.11.2017 by allowing this revision.


                                         For Petitioner           : Mr.B.Kumarasamy

                                         For Respondents : Mr.G.Kirubakaran,
                                                           for Mr.K.S.Karthik Raja




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                                                                            Crl.R.C.No.783 of 2022




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                                                                                         Crl.R.C.No.783 of 2022


                                                             ORDER

By the earlier orders, this Court recorded the compromise between the

respondent/complainant and the petitioner/accused in this case, whereby,

part payments have been made. As per the earlier orders, today, the final

installments of Rs.2,25,000/- is handed over to the learned Counsel for the

respondent/complainant by way of D.D.No.546974, dated 17.07.2024 drawn

on City Union Bank, Singanallur, Coimbatore and the same is accepted by

the learned Counsel for the respondent/complainant.

2. In view thereof, this Criminal Revision Case is disposed of on the

following terms:-

(i) The conviction and sentence imposed vide judgment, dated

27.11.2017 in C.C.No.7 of 2014 on the file of the learned Judicial

Magistrate, Fast Track Court No.I at Magisterial Level, Coimbatore and

confirmed vide judgment, dated 18.09.2019 in Crl.A.No.11 of 2018 on the

file of the learned IV Additional District and Sessions Judge, Coimbatore

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shall stand set aside. The offence is treated as having been compounded.

21.07.2025 Neutral Citation : no grs

To

1. The IV Additional District and Sessions Judge, Coimbatore

2. The Judicial Magistrate, Fast Track Court No.I at Magisterial Level, Coimbatore.

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D.BHARATHA CHAKRAVARTHY, J.,

grs

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21.07.2025

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