PAKKIRISAMY Vs. MURUGANANTHAM

JUDGEMENT

(1.) BOTH sides learned counsels have appeared along with respective parties and filed joint memo stating that the matter settled between the parties concerned. The joint memo is duly signed by the all parties and their respective counsels. The contention of the memo is as follows: -

(2.) ON considering the contention of the memo this Court is allowed the Criminal Revision Petition in Cr.RC.No.543 of 2007 and set aside the order passed in C.A.No.302 of 2004 dated 13.06.2007 on the file of the II Additional Sessions Judge, Tirunelveli confirming the judgment passed in C.C.No.113 of 2004 on the file of the Judicial Magistrate No.III, Tirunelveli dated 25.10.2004 is set aside.

(3.) THE learned counsel for the respective parties submit that the petitioner has deposited a sum of Rs.75,000/ - as per this Court direction. The same was complied with. Now, the learned counsel for the complainant request this Court to withdraw the said amount. It is open to the complainant to withdraw the said amount lying in the credit of C.C.No.113 of 2004 on the file of the learned Judicial Magistrate No.III, Tirunelveli after filing necessary application of the Court below. Accordingly ordered. There is no order as to costs. Connected M.Ps are also closed.