Madras High Court
A.Chandrasekar .. Revision vs Sathyendhar on 8 December, 2021
Crl.R.C.No.280 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.12.2021
CORAM :
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Crl.R.C.No.280 of 2014
A.Chandrasekar .. Revision
Petitioner
Versus
Sathyendhar .. Respondent
Prayer : Criminal Revision Case is filed under Section 397 r/w 401 of Cr.P.C.,
to allow the Criminal Revision Petition and set aside the judgment of conviction
imposed by the learned VII Additional Sessions Judge, Chennai in C.A.No.167
of 2011 dated 08.07.2013 confirming the judgment of conviction in
C.C.No.14123 of 2005 on the file of the XIV Metropolitan Magistrate Court,
Egmore, Chennai dated 04.07.2011.
For Revision Petitioner : Mr.C.K.M.Appaji
For Respondent : Mr.N.S.Sivakumar
ORDER
This Criminal Revision Case is filed by the petitioner/accused aggrieved
by the conviction for an offence under Section 138 of Negotiable Instruments Act
by the judgment of the learned XIV Metropolitan Magistrate, Egmore, Chennai
dated 04.07.2011 in C.C.No.14123 of 2005 and the judgment of the learned VII
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.280 of 2014
Additional Sessions Judge, Chennai dated 08.07.2013 in Crl.A.No.167 of 2011.
2. Today, when the matter came up for hearing, both petitioner/accused
and respondent/complainant are present. The learned Counsel on both the sides
are present. They filed a joint memorandum of compromise, whereunder, it is
stated that the complainant had received Rs.1,10,000/- in full quit towards sum
due in both the matters i.e., Crl.R.C.Nos.280 and 281 of 2014 and compounded
the cases.
3. The said memo is recorded.
4. As per the said joint memorandum of compromise, it is seen that a sum
of Rs.30,000/-, which is deposited to the credit of C.C.Nos.14123 of 2005 and
14124 of 2005 in receipt Nos.65472 and 65473 in compliance of the bail
condition imposed in Crl.M.P.No.1 of 2014 in Crl.R.C.No.280 of 2014 and in
Crl.M.P.No.1 of 2014 in Crl.R.C.No.281 of 2014, is consented to be withdrawn
by the petitioner/accused himself, who had deposited the amount. Accordingly,
he may be entitled to withdraw the said amount of Rs.30,000/-, which is
deposited by him in the Court.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.280 of 2014
5. The Criminal Revision Case in Crl.R.C.No.280 of 2014 stands allowed.
The judgment of the learned VII Additional Sessions Judge, Chennai dated
08.07.2013 in Crl.A.No.167 of 2011 and the judgment of the learned XIV
Metropolitan Magistrate, Egmore, Chennai dated 04.07.2011 in C.C.No.14123
of 2005 are set aside. The offence stands compounded.
08.12.2021
Index : yes/no
Speaking order
grs
To
1.The VII Additional Sessions Judge, Chennai.
2. The XIV Metropolitan Magistrate, Egmore, Chennai.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.280 of 2014
D.BHARATHA CHAKRAVARTHY, J.
grs
Crl.R.C.No.280 of 2014
08.12.2021
https://www.mhc.tn.gov.in/judis
