K.Chandirasekaran vs M.Senthil Kumar
2025 Latest Caselaw 8832 Mad

Madras High Court

K.Chandirasekaran vs M.Senthil Kumar on 21 November, 2025

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                        CRL RC No. 2028 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21-11-2025

                                                          CORAM

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                             CRL RC No. 2028 of 2025
                                                        and
                                         Crl.MP.Nos. 19101 & 22127 of 2025



                K.Chandirasekaran
                S/o.Kaliyannan, D.NO.2/158,
                Parakkadu, Servampatty, Chinnamanali,
                Tiruchengode Taluk, Namakkal
                District.
                                                                                        Petitioner(s)

                                                               Vs

                M.Senthil Kumar
                S/o.Mani, D.No.2/65, Nasuvankadu,
                Elachipalayam, Tiruchengode Taluk,
                Namakkal District.
                                                                                        Respondent(s)

                PRAYER: This Criminal Revision Case filed under Sections 438 & 442 of
                BNSS, praying to set aside the Judgement dated 22.04.2025 passed by the
                learned Additional Sessions Judge, Tiruchengode in Crl.A.No.197 of 2024,
                confirming the judgment in STC.NO.136 of 2022 dated 27.05.2024 passed by
                the learned Judicial Magistrate (FTC), Tiruchengode.




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                                                                                           CRL RC No. 2028 of 2025




                                  For Petitioner(s):       Mr.S.Viswanathan
                                                           for Dass And Viswa Associates


                                  For Respondent(s):       M/s. E.Pushpa


                                                             ORDER

Today, when the matter is taken up for hearing, learned counsel for the

petitioner and the respondent would state that pending this revision, the

petitioner and the respondent settled the issue before the Mediation. The learned

counsel for the petitioner and the learned counsel for the respondent filed a

Memorandum of undertaking dated 03.09.2025 duly signed by the parties and

their respective counsel. Hence, the learned counsel appearing for both sides

submitted that the Criminal revision may be disposed of in terms of

Memorandum of undertaking.

2. The Memorandum of undertaking filed by the parties dated 03.09.2025

is taken on record. Accordingly, this Criming Revision Case is disposed of in

terms of the Memorandum of undertaking filed by the parties. The

Memorandum of undertaking dated 03.09.2025 shall form part of the decree.

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3. Since, the matter has been settled, the complaint given by the defacto

complainant is dismissed as settled and the accused is acquitted.

4. Accordingly, this Criminal Revision Case is disposed of. Consequently,

the connected miscellaneous petitions are closed.

21-11-2025

Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No rri

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To

1.M.Senthil Kumar S/o.Mani, D.No.2/65, Nasuvankadu, Elachipalayam, Tiruchengode Taluk, Namakkal District.

2.The Additional Sessions Judge, Tiruchengode.

3.The Judicial Magistrate (FTC), Tiruchengode.

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T.V.THAMILSELVI J.

rri

CRL RC No. 2028 of

21-11-2025

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