S.Selvam vs M.Natarajan
2021 Latest Caselaw 13942 Mad

                                                                                    Crl.R.C.No.676 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED : 13.07.2021

                                                            CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                      Crl.R.C.No.676 of 2017


                     S.Selvam                                     ... Petitioner/Accused

                                                               Vs.
                     M.Natarajan                                  ... Respondent


                     PRAYER: This Criminal Revision Case has been filed under Section 397
                     read with Section 401 of Cr.P.C, to reverse the Order passed in
                     Crl.M.P.No.918 of 2017 in C.A.No.83 of 2017 on the file of the Principal
                     District and Sessions Judge, Coimbatore dated 20.04.2017 dismissing the
                     suspension of sentence in C.C.No.112 of 2012.


                                     For Petitioner          : Mr.M.Roshan Atiq
                                     For Respondent          : Mr.P.Saravana Sowmiyan




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https://www.mhc.tn.gov.in/judis/
                                                                              Crl.R.C.No.676 of 2017

                                                     ORDER

The learned counsel appearing for the respondent would submit

that the respondent herein has filed a case against the accused/revision

petitioner in C.C.No.112 of 2012 for the offence under Section 138 of the

Negotiable Instruments Act. After the trial, when the date was fixing for

pronouncement of judgment, the revision petitioner herein/accused has

filed a petition under Section 317 of Cr.P.C, to dispense with his presence

due to ill health and the same was allowed and judgment was pronounced

on that day. Thereafter, the revision petitioner/accused has preferred an

appeal in C.A.No.83 of 2017 against the order passed in C.C.No.112 of

2012 and he has also preferred a petition in Crl.M.P.No.918 of 2017 to

dispose of his surrender and the same was dismissed by the learned

Principal District and Sessions Judge, Coimbatore. Aggrieved against the

said order accused/revision petitioner herein has preferred this Criminal

Revision Case before this Court.

2.It is seen from the records that during the pendency of this

Criminal Revision Case, the accused was granted suspension of sentence

by an order passed in Crl.M.P.No.6488 of 2017, dated 10.05.2017.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.676 of 2017

3.The learned counsel appearing for the respondent would submit

that the main Criminal Appeal in CA.No.83 of 2017 itself was dismissed

on 04.01.2020 and hence, there is nothing survives in this Criminal

Revision Case.

4.In view of the above, this Criminal Revision Case stands

dismissed.

13.07.2021 Index : Yes/No Internet : Yes/No dua

To

The Principal District and Sessions Judge, Coimbatore

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.676 of 2017

RMT.TEEKAA RAMAN, J.

dua

Crl.R.C.No.676 of 2017

13.07.2021

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