Madras High Court
M/S.Aarthi Credit vs M. Logesh Sharma on 6 December, 2022
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD) No.17600 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.12.2022
CORAM
THE HONOURABLE MR. JUSTICE G.ILANGOVAN
Crl.O.P.(MD) No.17600 of 2022
in
Cr.A.SR (MD) No.15881 of 2022
M/s.Aarthi Credit,
A registered partnership firm,
Represented by its Managing Partner
C.Sivasamy. ... Petitioner / Appellant
Vs.
M. Logesh Sharma ... Respondent / Respondent
PRAYER: This Civil Original Petition is filed under Sections 378(4) of
Criminal Procedure Code, to grant Special Leave to file the above appeal
against the judgment passed by the Learned Principal Sessions Judge, Karur
in Crl R.C.No.15 of 2019 dated 25.03.2021 and confirm the sentence passed
by the Fast track court, Karur in C.C No. 176/2013.
For Petitioner : Mr. Mathialagan.R
For Respondent : Mr. Ilayaraja. R
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https://www.mhc.tn.gov.in/judis
Crl.O.P.(MD) No.17600 of 2022
ORDER
This Criminal Original Petition is filed to grant Special Leave to file the above appeal against the judgment passed by the Learned Principal Sessions Judge, Karur in Crl R.C.No.15 of 2019 dated 25.03.2021 and confirm the sentence passed by the Fast track court, Karur in C.C No. 176/2013.
2. The petitioner has complied the condition imposed by this Court on 28.11.2022. Cost memo is filed by the learned Counsel for the petitioner before this Court.
3. Since the petitioner has paid the cost of Rs.2,000/-, respondent has received the cost and acknowledged the same, this Criminal Original Petition is allowed.
06.12.2022 Index : Yes / No Internet : Yes / No indu 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.17600 of 2022 3/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD) No.17600 of 2022 G.ILANGOVAN,J.
indu To The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD) No.17600 of 2022 06.12.2022 4/4 https://www.mhc.tn.gov.in/judis