Madras High Court
B.Gopalakannan vs G.Rohini on 2 February, 2018
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.02.2018
CORAM:
THE HON'BLE MR.JUSTICE M.V.MURALIDARAN
Crl.R.C.No.555 of 2016
and Crl.M.P.No.3742 of 2016
B.Gopalakannan .. Petitioner
Vs.
1.G.Rohini
2.The Protection Officer,
Domestic Women Violation Act,
Rajaji Salai, Chennai. .. Respondent
Criminal Revision filed under Sections 397 and 401 Cr.P.C. praying to set aside the Judgment passed in C.A.No.264 of 2014 dated 05.06.2015 on the file the 1st Additional Judge, City Civil Court, Chennai by confirming the Judgment passed in M.P.No.3594 of 2011 dated 25.09.2014 on the file of learned XVIII Metropolitan Magistrate, Saidapet, Chennai.
For Petitioner : M/s.R.Sudha
For R1 : Mr.S.Lingesh
O R D E R
This criminal revision was listed under the caption `for withdrawal'. The learned counsel appearing for the petitioner would submit that the petitioner M.V.MURALIDARAN,J.
kkd has entered into a compromise with the first respondent and they have also filed a memorandum of understanding to that effect.
2. In view of the compromise memo,this revision is closed and the compromise memo is recorded. Consequently, connected miscellaneous petition is closed.
02.02.2018 Index: Yes/No Internet: Yes kkd To
1.The first Additional Judge, City Civil Court, Chennai.
2.The XVIII Metropolitan Magistrate, Saidapet, Chennai.
Crl.R.C.No.555 of 2016 and Crl.M.P.No.3742 of 2016