Madras High Court
M/S.City Men Forex & Travels Pvt. ... vs M/S. My Forex Services Pvt. Ltd on 6 December, 2021
Crl.R.C.No.1349 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.12.2021
CORAM :
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Crl.R.C.No.1349 of 2014
1.M/s.City Men Forex & Travels Pvt. Ltd.,
Rep. by its Director,
Pichappan,
“L” Block No.157, 1st Main Road,
Anna Nagar East,
Chennai-102.
2.Pichappan .. Petitioners/Appellants/Accused 1 & 3
Versus
M/s. My Forex Services Pvt. Ltd.,
Rep. by its Director,
Y.S.Jaliwala,
Shivalaya,
“A” Blcok No.106, I Floor,
Ethiraj Street,
Chennai – 600105. .. Respondent/Respondent/Complainant
Prayer : Criminal Revision Case is filed under Section 397 r/w 401 of Cr.P.C.,
to call for the records in C.A.No.42 of 2012 and to set aside the order dated
18.11.2014 on the file of the learned VI Additional Sessions Judge, Chennai
confirming the order in C.C.No.7015 of 2004 dated 28.01.2012, on the file of
the learned XIV Metropolitan Magistrate, Egmore.
For Petitioners : No Appearance
For Respondent : Mr.G.N.Sriram
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Crl.R.C.No.1349 of 2014
ORDER
This Criminal Revision Case is filed by the petitioners/accused aggrieved
by the conviction for the offence under Section 138 of Negotiable Instruments
Act by the judgment of the learned XIV Metropolitan Magistrate, Egmore dated
28.01.2012 in C.C.No.7015 of 2004 and the judgment of the learned VI
Additional Sessions Judge, Chennai dated 18.11.2014 in Crl.A.No.42 of 2012.
2. Today, when the matter came up for hearing, Mr.G.N.Sriram,
representing Mr.Sanjay Ramaswami, learned Counsel for the complainant, filed
a memo stating that the matter has been settled between the complainant and
the accused.
3. Along with the memo, a letter of his client, dated 24.08.2017,
acknowledging the total sum of Rs.10,00,000/- by way of two demand drafts
towards the full and final settlement of the case in C.S.No.226 of 2005 and the
138 proceedings pending in Crl.R.C.Nos.1343 to 1352 of 2014 is also enclosed.
4. He has no objection to set aside the conviction and sentence imposed
by the Trial Court, in view of the settlement of the cheque amount.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1349 of 2014
5. The said memo is recorded.
6. The Criminal Revision Case in Crl.R.C.No.1349 of 2014 stands
allowed. The judgment of the learned VI Additional Sessions Judge, Chennai
dated 18.11.2014 in Crl.A.No.42 of 2012 and the judgment of the learned XIV
Metropolitan Magistrate, Egmore dated 28.01.2012 in C.C.No.7015 of 2004 are
set aside. The offence stands compounded. Consequently, M.P.Nos.1 and 2
are closed.
06.12.2021
Index : no
Non-Speaking order
grs
To
1.The VI Additional Sessions Judge, Chennai.
2. The XIV Metropolitan Magistrate, Egmore, Chennai.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1349 of 2014
D.BHARATHA CHAKRAVARTHY, J.
grs
Crl.R.C.No.1349 of 2014
06.12.2021
https://www.mhc.tn.gov.in/judis
