Madras High Court
The Assistant Manager vs Chandrasaekaran on 11 November, 2022
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.R.C.(MD).No.1058 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.11.2022
CORAM
THE HONOURABLE MR. JUSTICE G.ILANGOVAN
Crl.R.C.(MD).No.1058 of 2022
and Crl.M.P.(MD).No.13445 of 2022
The Assistant Manager,
(Shriram Chits Tamilnadu Pvt. Limited)
rep. by R.Balasubramanian.
No.1858, Sougth Main Street,
Thanjavur,
(Wrongly mentioned as The District Manager,
Sriram Chits, Thanjavur in the cause title in the petition
before the Lower Court and there is no post)
... Petitioner/2nd Accused
Vs.
1.Chandrasaekaran ... Respondent/Petitioner
2.The Inspector of Police,
West Police Station,
Thanjavur.
3.The Deputy Superintendent of Police,
Thanjavur. ... Respondents/Respondents
4.The Managing Director,
Sriram Chits,
Chennai.
(Wrongly mentioned in the cause title in the petition before the Lower
Court and there is no post)
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Crl.R.C.(MD).No.1058 of 2022
5.Sriram Chits Agent
(Wrongly mentioned in the cause title in the petition before the Lower
Court and there is no post)
.. Respondents/Accused Nos.1 & 3
PRAYER: This Civil Revision Case is filed under Sections 397 r/w 401 of
the Criminal Procedure Code, to call for the records of the trial court order
dated 15.09.2022 in Crl.MP.No.586/2022 on the file of the I Additional
District and Sessions Judge (PCR), Thanjavur and set aside the same by
allowing the Criminal Revision Petition.
For Petitioner : Mr.R.Venkatesan
For Respondents : Mr.S.S.Madhavan
Government Advocate (Crl. Side)
ORDER
This Criminal Revision Case has been filed against the order that has been passed by the trial Court by referring the matter under Section 156(3) Cr.P.C., for enquiry.
2.The learned Government Advocate (Crl. Side) submitted that on the basis of the above said reference, enquiry was undertaken by the respondent and during the course of enquiry, the complainant namely Chandrasaekaran has given a statement that a compromise was reached between the parties and the entire dispute has been settled between them. So no further action is required.
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3.In view of the submission made by the learned Government Advocate (Crl. Side), the prayer sought for in this petition become infructuous. Accordingly, this Criminal Revision Case is dismissed as infructuous. Consequently, connected miscellaneous petition is closed.
11.11.2022 Index : Yes / No Internet : Yes / No TM To
1.The I Additional District and Sessions Judge (PCR), Thanjavur.
2.The Inspector of Police, West Police Station, Thanjavur.
3.The Deputy Superintendent of Police, Thanjavur.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. 3/4 https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.1058 of 2022 G.ILANGOVAN,J.
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