M. KUMARAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Petition has been filed against the order passed, in Crl.M.P.5040 of 2012 in C.C.No.220 of 2011 on the file of the learned Judicial Magistrate No.I, Erode.

(2.) THIS Criminal Revision Petition was referred for mediation to the Tamil Nadu Mediation and Conciliation Centre, High Court of Madras, by the order of this Court, dated 26.06.2013.

(3.) AS the parties have arrived at a settlement in terms of the Mediation Agreement, dated 12.09.2013, this revision petition is listed for passing orders in terms of the said Mediation Agreement.