Madras High Court
Haresh Chatlani vs Anil Punjabi on 26 February, 2021
CRLR.C.No.133 to 137 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 26.02.2021
CORAM :
THE HON'BLE Mr. JUSTICE A.D.JAGADISH CHANDIRA
CRL.R.C.Nos.133 to 137 of 2014 and
M.P.Nos. 1 to 1 of 2014 & 2 to 2 of 2014
Haresh Chatlani
S/o.Jethanand .. Petitioner in Crl.RC.133 to 136/2014
Alka Chatlani
W/o.Haresh Chatlani .. Petitioner in Crl.RC.137/2014
Vs.
Anil Punjabi
S/o.Punjabi
Proprietor of Acira
No.55/75, Harrington Road
Chetpet, Chennai 600 031 .. Respondent in All Crl.R.Cs.
PRAYER: Criminal Revision Cases are preferred under Section 397 r/w.401
Cr.P.C. to set aside the judgment and order dated 18.12.2013 passed by the I
Additional Session Judge, Madras (V Additional in charge I Addl. Sessions
Court, Chennai) in C.A.Nos.232/ 2011, 234 /2011, 233/ 2011, 231/ 2011,
235 of 2011 confirming the judgment of conviction and sentence dated
03.11.2011 passed by the XIV Metropolitan Magistrate, Egmore, Chennai
600 008 in C.C.Nos.15348/2008, 16075/ 2008, 41/2009, 15349/ 2008,
16361/ 2008 respectively.
For Petitioners : Mr.S.A.Rajan
1/5
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CRLR.C.No.133 to 137 of 2014
For Respondent : Mr.V.Suresh Kumar
ORDER
These Criminal Revision Cases are preferred by the petitioners
seeking to set aside the judgment and order dated 18.12.2013 passed by the I
Additional Session Judge, Madras (V Additional in charge I Addl. Sessions
Court, Chennai) in C.A.Nos. 232/ 2011, 234 /2011, 233/ 2011, 231/ 2011,
235 of 2011 confirming the judgment of conviction and sentence dated
03.11.2011 passed by the XIV Metropolitan Magistrate, Egmore, Chennai
600 008 in C.C.Nos.15348/2008, 16075/2008, 41/2009, 15349/2008, 16361/
2008 respectively.
2.The respondent in all the five Criminal Revision Cases are one
and the same while the husband is the Revision Petitioner in
Crl.R.C.Nos.133, 134, 135 and 136 of 2014 and the wife is the Revision
Petitioner in Crl.R.C.No.137 of 2014.
3.Learned counsel for the petitioners would submit that the
petitioners and the respondent have entered into a Joint Compromise Memo
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CRLR.C.No.133 to 137 of 2014
for compounding of offence dated 27.01.2021. The learned counsel would
submit that the total amount involved in all these cases is Rs.11 lakhs and at
the time of filing Criminal Revision Cases, the petitioners have deposited a
sum of Rs.5 Lakhs to the credit of C.C.Nos.15348, 16075, 15349, 16361 of
2008 and C.C.No.41 of 2009 and pursuant to the Joint Compromise Memo,
the petitioners have paid an amount of Rs.6 Lakhs by way demand draft
bearing No.010526 drawn on HDFC Bank, in the name of ACIRA on
08.01.2021, towards full and final settlement and the petitioners have also no
objection in the respondent / complainant withdrawing the amount of Rs.5
Lakhs which has been deposited to the credit of C.C.Nos.15348, 16075,
15349, 16361 of 2008 and C.C.No.41 of 2009
4.Learned counsel for the petitioners would further submit that
pursuant to the order passed by this Court on 18.02.2021, the petitioners
have also deposited Rs.10,000/- in each case to the Tamil Nadu State Legal
Services Authority, Chennai. Accordingly prays for appropriate orders.
5.In view of the order passed by this Court in Crl.M.P.No.1872 to
1875 and 1877 of 2021 in Crl.R.C.Nos.133 to 137 of 2014, compounding the
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CRLR.C.No.133 to 137 of 2014
A.D.JAGADISH CHANDIRA, J.
kas
offence and acquitting the accused, these Criminal Revision Cases are
allowed and the orders passed by the Appellate Court in Crl.A.Nos.231 to
235 of 2011 dated 18.12.2013 and the Trial Court in C.C.Nos.15348, 16075,
15349, 16361 of 2008 and C.C.No.41 of 2009 dated 03.11.2011 are hereby
set aside. The petitioners are acquitted from the charges framed against
them. The fine amount if any paid by the petitioners to be refunded to them.
Consequently, the connected miscellaneous petitions are closed.
26.02.2021
(6/6)
kas
To
1.I Additional Session Judge,
Chennai
2.The XIV Metropolitan Magistrate
Egmore, Chennai
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CRLR.C.No.133 to 137 of 2014
CRL.R.C.Nos.133-137/2014
https://www.mhc.tn.gov.in/judis/
