S.Mahadevan vs P.Kuppusamy (Line Man)
2025 Latest Caselaw 997 Mad

Madras High Court

S.Mahadevan vs P.Kuppusamy (Line Man) on 16 July, 2025

                                                                                           Crl.A.No.794 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 16.07.2025

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                                   Crl.A.No.794 of 2013

                  S.Mahadevan                                               ...Appellant/Complainant

                                                                Vs.
                  P.Kuppusamy (Line Man)                                   ... Respondent/Accused


                  PRAYER: Criminal Appeal has been filed under Section 378 of the Criminal
                  Procedure Code, praying to set aside the order of acquittal dated 31.07.2013
                  made in S.T.C.No.149 of 2012 on the file of the Judicial Magistrate/Fast
                  Track Court (Magistrate Level), Tiruchengode.

                                   For Appellant                 : Mr.C.Ramaraj
                                                                   for Mr.M.Guruprasad

                                   For Respondent                : Mr.V.K.Vengadesh Durairaja


                                                          ORDER

Learned counsel for the appellant/complainant submitted that pursuant

to the Judgment of acquittal, the parties had entered into a compromise and

had recorded the terms of compromise in an MOU dated 12.07.2025; and

that by virtue of the said MOU, the appellant had also agreed to withdraw the

appeal pending before this Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 02:10:31 pm )

SUNDER MOHAN, J.

dk

2. The learned counsel for the appellant seeks permission to withdraw

this Criminal Appeal. The learned counsel has made an endorsement and

hence, this Criminal Appeal is dismissed as withdrawn.

16.07.2025

dk

Index : yes/no Neutral citation : yes/no

16.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 02:10:31 pm )