H.Dheeba vs M/S. Kovai Maruthi Paper And ...
2021 Latest Caselaw 24379 Mad

                                                                                Crl.R.C.No.440 of 2020


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 10.12.2021.

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                                Crl.R.C.No.440 of 2020
                                                         and
                                           Crl.M.P.Nos.3461, & 3463 of 2020


                     H.Dheeba                                                 ... Petitioner
                                                         Vs.

                     M/s. Kovai Maruthi Paper and Boards (P) Ltd,
                     A company incorporated under Companies Act,
                     Represent by its,
                     Executive Commercial,
                     Mr.Shanmugasundaram,
                     S/o. Vadivel,
                     Irukkar, Kabilarmalai Post,
                     Parmathi Velur Taluk,
                     Namakkal District.                                       ... Respondent

                     Prayer: Criminal Revision Case filed under Section 397 r/w 401 of Criminal
                     Code Procedure, to set aside the order passed by the learned Principal
                     Sessions Judge, Namakkal dated 13.01.2020 in C.A.No.46 of 2019 for the
                     offence under Section 138 of Negotiable Instruments Act and sentencing to
                     undergo 6months S.I and fine of Rs.18,46,415/- (Rupees eighteen lakhs
                     forty six thousand four hundred and fifteen only) i/d 2 months S.I by




https://www.mhc.tn.gov.in/judis
                                                                                      Crl.R.C.No.440 of 2020


                     confirming the judgment of acquittal passed by the Judicial Magistrate,
                     Parmathi in S.T.C.No.266 of 2016 dated 19.07.2019.


                                       For Petitioner           : Mr. R.Karunagaran
                                       For Respondent           : Mr.A.Padmanabhan


                                                             ORDER

(This case has been heard through video conference)

In view of the order passed by this Court in Crl.M.P.No.12829 of

2021 in Crl.R.C.No.440 of 2020 compounding the offence and acquitting

the accused, this criminal revision is allowed and the judgment passed by the

appellate Court in Crl.A.No.46 of 2019 dated 13.01.2020 is hereby set

aside. consequently, connected miscellaneous petitions are closed.

10.12.2021 (2/2) Index: Yes/No.

Internet: Yes/No.

tsh/ham

https://www.mhc.tn.gov.in/judis Crl.R.C.No.440 of 2020

To

1. The Principal Sessions Judge, Namakkal .

2.The Judicial Magistrate, Parmathi.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.440 of 2020

A.D.JAGADISH CHANDIRA, J.

tsh/ham

Crl.R.C.No.440 of 2020 and Crl.M.P.Nos.3461 & 3463 of 2020

10.12.2021

https://www.mhc.tn.gov.in/judis