Madras High Court
V.Mahendhiran vs Thanikachalam on 24 November, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRL RC No. 2115 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24-11-2025
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRL RC No. 2115 of 2024
1. V.Mahendhiran
S/o.Venkatesan, D.No.26-e, O.No.13-e,
Mahendra Automobiles, Kancheepuram
High Road, Masilamani Nagar,
Walajabad, Kancheepuram District.
Petitioner(s)
Vs
1. THANIKACHALAM
S/o.Nataraja Mudhaliar, Plot No.48,
Saradha Avenue, Karukinil
Amarndhaval Koil Street,
Kancheepuram District.
Respondent(s)
CRL RC No. 2115 of 2024
PRAYER
To set aside judgment passed by the Learned Principal District and Sessions
Judge, Kancheepuram in C.A.No.5 of 2023 dated 29.08.2024 as confirmed by
the judgment passed by the learned Judicial Magistrate-II, Kancheepuram in
C.C.No.33 of 2019 dated 06.03.2023 and to pass such or other orders as this
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CRL RC No. 2115 of 2024
Honble Court may deem fit and proper in the circumstances of the case and thus
render justice.
CRL RC No. 2115 of 2024
For Petitioner(s): A.P.Sathyamurthy
P.Narayana Prasadh
For Respondent(s): S.Sathyamurthy
K.Prabhakaran-ms/891/2018
A.Sathasivam-ms/3426/2017
Mohammed Dharwish Counsel
For Respondent
Mediation Report Received File
No.856/25
Mediation Report Received File
No.856/25 Dt.14.11.25
ORDER
This petition is filed to set aside judgment passed by the Learned
Principal District and Sessions Judge, Kancheepuram in C.A.No.5 of 2023
dated 29.08.2024 as confirmed by the judgment passed by the learned Judicial
Magistrate-II, Kancheepuram in C.C.No.33 of 2019 dated 06.03.2023 and to
pass such or other orders as this Court may deem fit and proper in the
circumstances of the case and thus render justice.
2. Today when the matter is taken up for hearing, the learned counsel for
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the petitioner and the respondent submitted that the matter is settled and they
have also filed a settlement agreement to that effect and the relevant portion of
the agreement is extracted hereunder:
….6. The following settlement has been arrived between the parties hereto. Both the parties
arrived for settlement on the following manner:-
a. The total cheque amount is Rs.19,00,000/- and out of
the above said amount of Rs.3,50,000/- was paid by way of
Demand Draft on 03.09.2025.
b. a sum of Rs.1,50,000/- was paid by way of Demand
draft on 25.09.2025.
c. a sum of Rs.1,50,000/- was paid by way of Demand
Draft on 22.10.2025.
d. a sum of Rs.3,00,000/- was paid by way of Demand
Draft on 12.11.2025.
e. Already a sum of Rs.3,80,000/- has been deposited
before the Judicial Magistrate-II, Kancheepuram on
16.06.2023 and the same was already been withdrawn by
the complainant.
f. Another a sum of Rs.5,70,000/- has been deposited
before the Judicial Magistrate-II Kancheepuram on
26.12.2024. The Respondent/complainant is permitted to
withdraw to said the above sum of Rs.5,60,000/-. Thus the
matter between the petitioner and the respondent has been
settled amicably in the entirety.
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3. Recording the settlement agreement filed by the Revision petitioner
and Respondent this Criminal Revision Case is disposed of. The settlement
agreement filed by the Revision petitioner and Respondent which is extracted
above forms part of this order.
24-11-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
To.
1. The Learned Principal District and Sessions Judge, Kancheepuram
2. The Judicial Magistrate-II, Kancheepuram
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T.V.THAMILSELVI, J.
smn
CRL RC No. 2115 of
24-11-2025
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