P.Judith Kalaiyarasi vs Uma
2025 Latest Caselaw 7436 Mad

Madras High Court

P.Judith Kalaiyarasi vs Uma on 24 September, 2025

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                       CRL RC No. 10 of 2024




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 24-09-2025

                                                         CORAM

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                             CRL RC No. 10 of 2024



                P.Judith Kalaiyarasi
                W/o. (Late) R.Thinakaran,
                D.No.565/C-6, Cosmo Village,
                Somaiyampalayam,
                Bharathiyar University Post,
                Coimbatore.

                                                                                       Petitioner(s)

                                                              Vs

                Uma
                W/o.Vairavan,
                No.19, Rams Nagar Extension,
                Opp to Kamatchi Kovil, P.N. Pudur,
                Coimbatore 641 041.

                                                                                       Respondent(s)



                PRAYER: This Criminal Revision case filed under Section 397 & 401 of
                Cr.P.C, prayed to set aside the Judgment dated 04.10.2023 passed in
                Crl.A.No.308 of 2019 on the file of IV Additional District and Sessions Judge at
                Coimbatore.



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 26/09/2025 02:55:48 pm )
                                                                                           CRL RC No. 10 of 2024




                                  For Petitioner(s):       Mr.Ralph V. Manohar

                                  For Respondent(s):       Mr.G.Bharadwaj

                                                             ORDER

This Court vide order dated 08.07.2025, by consent, has referred the

matter to the Mediation to resolve the disputes between the parties.

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

both sides submit that the parties have settled the dispute before the Mediation

and to that effect, the parties have entered into a Settlement Agreement dated

04.09.2025 duly signed by the parties and their respective counsel. Hence, the

learned counsel on either side submit that the Criminal Revision Case may be

disposed of in terms of the Settlement Agreement, dated 04.09.2025.

3. The said Settlement Agreement, dated 04.09.2025 filed by the parties

is taken on record. This Criminal Revision Case is disposed of in terms of the

Settlement Agreement, dated 04.09.2025 entered between the parties. The

Settlement Agreement, dated 04.09.2025 shall form part and parcel of this

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 02:55:48 pm )

order.

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

complainant is dismissed as settled and the accused is acquitted of the charges

levelled against her.

24-09-2025

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

To

1. IV Additional District and Sessions Judge, Coimbatore.

2. The Public Prosecutor, High Court, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 02:55:48 pm )

T.V.THAMILSELVI J.

jd

24-09-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 02:55:48 pm )