Madras High Court
K.Saravanan vs Uthirakumar on 24 September, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRL RC No. 747 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. 747 of 2024
K.Saravanan
S/o. Karuppannagounder,
No.4/96, Oricheripudur,
Bhavani Taluk, Erode District.
Petitioner(s)
Vs
Uthirakumar
S/o. Rangasamy,
V-10, Mariamman Koil Street,
Oricheripudur, Bhavani Taluk,
Erode District.
Respondent(s)
PRAYER : This Criminal Revision case filed under Section 397 & 401 of
Cr.P.C, to call for the records and set aside the conviction and sentence imposed
in the Judgment dated 29.02.2024 made in C.A.No.244 of 2022 on the file of
the IV Additional District and Sessions Judge, Bhavani confirming the
Judgment dated 01.11.2022 made in STC.No.2674 of 2017 on the file of the
learned Judicial Magistrate No.I, Bhavani.
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CRL RC No. 747 of 2024
For Petitioner(s): Mr.R.Prabakar
For Respondent(s): Ms.N.Subha
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
03.09.2025 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 03.09.2025.
3. The said Settlement Agreement, dated 03.09.2025 filed by the parties
is taken on record. This Criminal Revision Case is disposed of in terms of the
Settlement Agreement, dated 03.09.2025 entered between the parties. The
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Settlement Agreement, dated 03.09.2025 shall form part and parcel of this
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 him.
5. The respondent/complainant is permitted to withdraw the amount,
which was already deposited by the accused in S.T.No.2674 of 2017 on the file
of Judicial Magistrate-I, Bhavani, within a period of two (2) weeks from the
date of receipt of a copy of this order. It is made clear that the clause (c)
contained in the Settlement Agreement, dated 03.09.2025 shall be complied
with by the petitioner.
24-09-2025
Jd
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
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To
1. IV Additional District and Sessions Judge,
Bhavani.
2. The learned Judicial Magistrate No.I, Bhavani.
3. The Public Prosecutor,
High Court, Chennai.
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T.V.THAMILSELVI J.
jd
24-09-2025
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