V.Shanthi vs C.Adhimoolam on 29 April, 2022

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Madras High Court

V.Shanthi vs C.Adhimoolam on 29 April, 2022

Bench: R.Pongiappan

                                                                                    Crl.R.C.No.283 of 2021




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 29.04.2022

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                  Crl.R.C.No.283 of 2021

                     V.Shanthi                                ...              Petitioner /
                                                                               Accused
                                                              versus
                     C.Adhimoolam,
                     Rep. by its Power Agent,
                     A.Kamal,
                     S/o.Adhimoolam,
                     No.78, A.N.Road,
                     Kondapalayam,
                     Sholinghur, Vellore District.            ...              Respondent /
                                                                               Complainant

                     PRAYER: Criminal Revision Petition has been filed under Section 397 r/w
                     401 of the Code of Criminal Procedure, praying to set aside the judgement
                     dated 16.09.2019 passed in S.T.C.No.155 of 2013 on the file of the learned
                     Judicial Magistrate, Sholinghur, Vellore District, by confirming the
                     judgment dated 05.03.2021 passed in C.A.No.94 of 2019 on the file of the
                     learned II Additional District and Sessions Judge, Vellore at Ranipet.
                                     For Petitioner           : Mr.S.N.Arunkumar

                                     For Respondent           : Mr.A.P.Sathya Murthy




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https://www.mhc.tn.gov.in/judis
                                                                                   Crl.R.C.No.283 of 2021




                                                     ORDER

Today, when this Criminal Revision Petition is taken up for hearing, both the petitioner and the respondent are appeared before this Court along with their respective counsels. They filed a Joint Compromise Memo dated 30.03.2022 stating that the dispute having by the petitioner with the respondent, is settled out of Court. The terms of compromise entered into between the petitioner and respondent are read over to either party and admitted them as found correct.

2. Hence, in view of the fact that, the offence committed by the accused is compoundable in nature under Section 147 of NI Act, the Joint Compromise Memo filed by the petitioner and the respondent, is recorded.

3. Accordingly, this Criminal Revision Petition is allowed and the accused is acquitted from the charge.

29.04.2022 Speaking order / Non-speaking order Index : Yes / No Internet : Yes sri 2/4 https://www.mhc.tn.gov.in/judis Crl.R.C.No.283 of 2021 To

1.The II Additional District and Sessions Judge, Vellore at Ranipet.

2.The Judicial Magistrate, Sholinghur, Vellore District.

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https://www.mhc.tn.gov.in/judis Crl.R.C.No.283 of 2021 R.PONGIAPPAN, J.

sri Crl.R.C.No.283 of 2021 29.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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