Madras High Court
N.Sangameswaran vs Muthusamy
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.03.018
CORAM:
THE HON'BLE MR.JUSTICE M.V.MURALIDARAN
Crl.R.C.No.948 of 2017
and Crl.M.P.No.8858 of 2018
N.Sangameswaran .. petitioner
Vs.
Muthusamy .. Respondent
Criminal Revision filed under Sections 397 and 401 Cr.P.C. Praying to call for the records and set aside the Judgment passed in C.A.No.190 of 2016 on the file of the III Additional District and Sessions Court, Gobichettipalayam dated 09.06.2017.
For Petitioner : Mr.P.Saravana Sowmiyan
For respondent : Mr.N.Manokaran
O R D E R
This criminal revision petition is filed against the order in C.A.No.190 of 2016 dated 09.06.2017 on the file of the learned III Additional District and Sessions Court, Gobichettipalayam and set aside the same.
2. Today (26.03.2018), both parties and their counsel are present before this Court. Both the parties have filed the petition of joint memo of M.V.MURALIDARAN,J.
kkd compromise to Compound the offence under Section 147 by stating that the petitioner has paid a sum of Rs.1,90,000/- as full and final settlement and the respondent/complainant has received the same. Since, the matter has been compromised, he does not want to pursue the case further.
3. Considering the facts and circumstances of the case, the impugned Judgment passed in C.A.No.190 of 2016 dated 09.06.2017 on the file of the learned III Additional District and Sessions Court, Gobichettipalayam, is hereby set aside and the Criminal Revision is disposed of. Consequently, connected miscellaneous petition is closed.
26.03.2018 Index: Yes/No Internet: Yes kkd Note : Issue Order copy on 09.04.2018 To III Additional District and Sessions Court, Gobichettipalayam Crl.R.C.No.948 of 2017 and Crl.M.P.No.8858 of 2018