Seperumal vs Ganesan
2025 Latest Caselaw 8168 Mad

Madras High Court

Seperumal vs Ganesan on 29 October, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                       CRL A No. 411 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 29-10-2025

                                                         CORAM

                 THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                              CRL A No. 411 of 2022



                Seperumal
                S/o. Azhaga Padaiyachi,
                Ponparappi Village (Karaippatti Street),
                Sendurai Taluk, Ariyalur District.

                                                                                       Appellant(s)

                                                              Vs

                Ganesan
                S/o. Sakthivel,
                No.9, Sbi Colony,
                Cuddalore.

                                                                                       Respondent(s)


                PRAYER
                This Criminal Appeal is filed under Section 378 (4) of the Criminal Procedure
                Code, to set aside the judgment dated 10.12.2021 made in C.A.No.07 of 2020
                on the file of the learned Principal District & Sessions Court, Ariyalur and
                upheld the judgment passed in STC.No.158 of 2019 dated 09.11.2020 on the
                file of the learned District Munsif-Cum-Judicial Magistrate, Sendurai.




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 04/11/2025 10:03:57 pm )
                                                                                          CRL A No. 411 of 2022




                                  For Appellant(s):       Mr. K.Sasindran

                                  For Respondent(s):      No appearance


                                                            ORDER

When the matter came up for hearing, the learned counsel for the

appellant would submit that the matter has since been settled out of Court. He

has also made an endorsement to that effect in the Court bundle.

2.Recording the same, the Criminal Appeal stands disposed of.

29-10-2025

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 10:03:57 pm )

To

1.The Principal District & Sessions Court, Ariyalur

2.The District Munsif-Cum-Judicial Magistrate, Sendurai.

3.The Public Prosecutor, Madras High Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 10:03:57 pm )

D.BHARATHA CHAKRAVARTHY J.

Tsg

29-10-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 10:03:57 pm )