G.Venkatesh vs S.Kalaikumar
2021 Latest Caselaw 14318 Mad

                                                                             Crl.R.C.Nos.751 & 757 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 16.07.2021

                                                          CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               Crl.R.C.Nos.751 & 757 of 2015


                     G.Venkatesh                                       ... Petitioner/Accused
                                                                               in both petitions
                                                             Vs.

                     S.Kalaikumar                                      ... Respondent/Complainant
                                                                              in both petitions


                     COMMON PRAYER: These Criminal Revision Cases have been filed
                     under Section 397 read with Section 401 of Cr.P.C, against the judgment
                     dated 29.06.2015 passed by the learned V Additional Sessions Judge,
                     Coimbatore in C.A.Nos.94 & 95 of 2013 confirming the conviction and
                     sentence passed by the learned Judicial Magistrate No.II, Coimbatore on
                     28.06.2013.

                                     For Petitioner
                                     in both petitions     : Mr.C.S.Dhanasekaran

                                     For Respondent
                                     in both petitions     : Mr.T.Balaji




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                                                                            Crl.R.C.Nos.751 & 757 of 2015

                                                  COMMON ORDER

                               The matter is arising out of the dis-honour of the cheque.



                               2. The matter has been compromised between the petitioner and

                     the respondent through mediation and to that effect, a memo dated

                     13.07.2021 has been filed by the parties.          Both the parties are not

                     interested to argue the case.



                               3. Heard both the learned counsels and perused the materials

                     placed on record.



                               4. On a perusal of the records, it appears that the fine amount,

                     which has already been deposited by the revision petitioner

                     herein/accused, already paid to him and the same was kept intact.



                               5. Taking into consideration the facts and circumstances of the

                     case, the conditional order dated 24.07.2015, passed in Crl.M.P.Nos.1

                     and 2 of 2015 stands vacated.




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                                                                          Crl.R.C.Nos.751 & 757 of 2015




                               6. In the result, both the Criminal Revision Cases are allowed and

                     the conviction and sentence imposed on the revision petitioner/accused

                     by the learned Judicial Magistrate No.II, Coimabtore, in C.C.Nos.821 &

                     822 of 2010 respectively, are set aside.



                                                                                  16.07.2021

                     Index : Yes/No
                     Internet : Yes/No
                     dua
                     Note: Issue order copy on 20.07.2021

                     To

                     1.The Judicial Magistrate No.II, Coimbatore.

                     2.The V Additional Sessions Judge, Coimbatore.




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                                           Crl.R.C.Nos.751 & 757 of 2015



                                     RMT.TEEKAA RAMAN, J.

dua

Crl.R.C.Nos.751 & 757 of 2015

16.07.2021

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