Madras High Court
V.Sadagopan vs Sri Meenakshi Sundaram Textiles on 26 August, 2021
CRL.R.C.No.431 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :26.08.2021
CORAM:
THE HON'BLE MR.JUSTICE P.VELMURUGAN
CRL.R.C.No.431 of 2019
and
Crl.M.P.No.8422 of 2021
V.Sadagopan
Proprietor,
M/s.Sivanand Tex.
No.4, T.v.Nagar North,
Sirupooluvapatti Post,
Tirupur. ... Petitioner
Versus
Sri Meenakshi Sundaram Textiles,
Rep. By its Proprietor,
Mr.M.Thiyagarajan,
Rep. By his Power of Attorney Holder
Mr.T.Meenakshisundaram
S/o, Mr.M.Thiyagarajan
Door No.13, T.S.Puram,
Oothukuli road,
Tirupur. ... Respondent
Page No.1 of 6
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CRL.R.C.No.431 of 2019
PRAYER:
Criminal Revision Petition filed under Section 397 read with 401 of
the Code of Criminal Procedure, to call for the records and set aside the
order and judgment dated 11.01.2019 in C.A.No.49 of 2017 passed by the
Learned II Additional District and Sessions Judge, Tirupur, threby
dismissing the appeal and confirming the order and judgment dated
26.04.2017 in S.T.C.No.3736 of 2008 passed by the Learned Judicial
Magistrate No.I, Tirupur.
For Petitioner : Mr.S.Diwakar
for Mr.R.Baskar
For Respondent : Mr.S.N.Arunkumar
ORDER
This Criminal Revision Petition has been filed to call for the records
and set aside the order and judgment dated 11.01.2019 in C.A.No.49 of
2017 passed by the learned II Additional District and Sessions Judge,
Tirupur, confirming the order and judgment dated 26.04.2017 in
S.T.C.No.3736 of 2008 passed by the learned Judicial Magistrate No.I,
Tirupur.
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CRL.R.C.No.431 of 2019
2. The petitioner is the accused and the Respondent is the
complainant.
3. The respondent/complainant filed a private complaint against the
petitioner/accused under 200 Cr.P.C, for the offence under Section 138 of
the Negotiable Instruments Act, before the Judicial Magistrate No.I,
Tirupur in S.T.C.No.3736 of 2008. The learned Magistrate found the
petitioner guilty for the offence under Section 138 of the Negotiable
Instruments Act, convicted him and sentenced to undergo one year
rigorous imprisonment and also imposed a fine of Rs.2,000/- in default to
undergo three months rigorous imprisonment and also directed to pay a
sum of Rs.13,39,935/- as compensation. Challenging the same, the
petitioner filed an appeal before the II Additional District and Sessions
Judge, Tirupur in Crl.A.No.49 of 2017. The II Additional District Sessions
Judge after hearing the arguments advanced on either side, dismissed the
appeal and confirmed the conviction and sentence passed by the
Magistrate. Challenging the judgment of the appellate court, the petitioner
has come before this Court by way of this Revision and the petitioner has
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CRL.R.C.No.431 of 2019
filed a miscellaneous petition in Crl.M.P.No.8422 of 2021 for
compounding the offence.
4. The learned counsel for the petitioner would submit that he had
paid the entire compensation amount to the respondent/complainant and
therefore, he filed the petition for compounding the offence.
5. When the matter came up for hearing on 11.08.2021, this Court
directed the petitioner to deposit 15% of the cheque amount before the
Registry as costs as per the guidelines laid down by the Honourable
Supreme Court in the case of Damodar S.Prabhu Vs. Sayed Babalal H,
dated 3rd May 2010. If the offence under Section 138 of the Negotiable
Instruments Act is sought to be compounded, when the matter is pending
before the High Court, 15% of the cheque amount has to be paid by way
of costs. Therefore, this Court has directed the petitioner to pay the said
amount. The petitioner has filed a memo stating that he has remitted a
sum of Rs.1,70,990/- before the Registry. The abovesaid memo is taken
on record.
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CRL.R.C.No.431 of 2019
6. Since the offence under Section 138 of the Negotiable
Instruments Act is a compoundable offence and the matter is settled
between the parties, the miscellaneous petition in Crl.M.P.No.8422 of
2021 is allowed. In view of the same, the revision is allowed and the
conviction order passed by the Judicial Magistrate is setaside. While
suspending sentence, this Court had directed the petitioner to deposit 50%
of the cheque amount on the file of the the Judicial Magistrate No.I,
Tirupur, in S.T.C.No.3736 of 2008. Now the matter is settled and the said
50% compensation is deposited in an interest bearing account, the Judicial
Magistrate shall permit the petitioner to withdraw the deposited amount,
including interest. Accordingly, the Criminal Revision Case is allowed.
Consequently, connected miscellaneous petition in Crl.M.P.No.8422 of
2021 is also allowed.
26.08.2021
Index: Yes/No
Internet: Yes/No
mfa
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CRL.R.C.No.431 of 2019
P.VELMURUGAN, J.
mfa
To
1.The II Additional District and Sessions Judge,
II Additional District and Sessions Court,
Tirupur,
2. The Judicial Magistrate No.I,
Judicial Magistrate No.I Court,
Tirupur.
CRL.R.C.No.431 of 2019
and
Crl.M.P.No.8422 of 2021
26.08.2021
http://www.judis.nic.in
