Joseph Xavier vs K.Natarajan
2021 Latest Caselaw 13170 Mad

                                                                           Crl.R.C.No.140 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.07.2021

                                                       CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                         Criminal Revision Case No.140 of 2021
                                                          and
                                        Crl.M.P.Nos. 2851, 2853 and 2855 of 2021

                     Joseph Xavier                                            ... Petitioner
                                                         ..vs..
                     1.K.Natarajan

                     2.The State through
                       The Public Prosecutor,
                       Coimbatore.                                             ... Respondents


                            Criminal Revision Case filed under Section 397 r/w 401 Cr.P.C, to
                     set aside the judgment made in Crl.A.No.342 of 2017 dated 06.08.2020
                     by the learned V Additional District and Sessions Judge, Coimbatore,
                     confirming the judgment made in S.T.C.No.840 of 2015 dated
                     04.10.2020 by the learned Judicial Magistrate No.II, Pollachi, convicting
                     the petitioner herein for an offence under Section 138 Cr.P.C and
                     sentencing him to undergo one year simple imprisonment and to pay a
                     compensation of Rs.2,00,000/- within three months from the date of
                     judgment and in default to undergo a further period of three months
                     simple imprisonment.




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                                                                             Crl.R.C.No.140 of 2021


                               For Petitioner      :     No representation

                               For Respondents :         No representation for R1
                                                         Mr.S.Sugendran
                                                         Government Advocate (Crl.Side)
                                                         for R2

                                                      ORDER

This Criminal Revision Case has been filed against the judgment

dated 06.08.2020 in Crl.A.No.342 of 2017 passed by the learned

V Additional District and Sessions Judge, Coimbatore.

2.When the matter was taken up for hearing on 01.04.2021, this

Court directed the petitioner to deposit the entire cheque amount to the

credit of S.T.C.No.840 of 2015 on the file of the learned Judicial

Magistrate No.II, Pollachi on or before 20.04.2021. Subsequently, when

the matter was taken up for hearing on 26.04.2021 and 15.06.2021, the

learned counsel for the petitioner sought further time to proceed with the

case.

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3.Today, when the matter is taken up for hearing, there is no

representation for the petitioner and the first respondent.

4.Heard the learned Government Advocate (Crl.Side) for the 2nd

respondent.

5.It is seen from the additional typed set of papers filed by the first

respondent that the dispute between the petitioner and the first

respondent was settled out of Court and they are not interested to proceed

with the case further.

6. In the light of the above facts, this Criminal Revision Case is

dismissed. Consequently, connected miscellaneous petitions are closed.

05.07.2021

Internet: Yes/No ms

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To

1.The V Additional District and Sessions Judge, Coimbatore.

2.The Judicial Magistrate No.II, Pollachi.

3.The Public Prosecutor, Coimbatore.

4.The Public Prosecutor, High Court, Madras.

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https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.140 of 2021

P.VELMURUGAN, J.

ms

Crl.R.C.No.140 of 2021 and Crl.M.P.Nos. 2851, 2853 and 2855 of 2021

05.07.2021

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