G.Suseela vs Dr.R.Jagan
2021 Latest Caselaw 14786 Mad

                                                                            Crl.R.C.No.862 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.07.2021

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               Crl.R.C.No.862 of 2017

                     G.Suseela                                  ... Petitioner/Accused
                                                        Vs.

                     Dr.R.Jagan
                     Proprietor – South India Finance
                     Office: No.A-9, D.Colony, Jothi Nagar, Pallachi
                     Represented through Power of Attorney,
                     V.Narayanan
                     No.165, Palladam Road, Pollachi.            ... Respondent/Complainant

                     PRAYER: This Criminal Revision Case has been filed under Sections
                     397 and 401 of Cr.P.C against the judgment of the learned IV Additional
                     District & Sessions Judge, Coimbatore in Crl.A.No.30 of 2011, dated
                     05.12.2015 enhancing the sentence by ordering compensation of
                     Rs.3,50,000/- with interest at a rate of 9% per annum (allowing the
                     appeal preferred by the respondent/complainant in Crl.A.No.37 of 2015)
                     and confirming the conviction by the learned Judicial Magistrate No.1,
                     Pollachi, in C.C.No.350 of 2002 by a judgment dated 20.01.2011,
                     wherein the petitioner was sentenced to undergo one year simple
                     imprisonment and Rs.5,000/- as fine in default to undergo simple
                     imprisonment for two months for an offence under Section 138
                     Negotiable Instrument Act.


https://www.mhc.tn.gov.in/judis/
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                                                                              Crl.R.C.No.862 of 2017

                                   For Petitioner       : Mr.R.John Sathyan
                                   For Respondent       : Mr.C.R.Prasanan
                                                       ORDER

Due to the best efforts taken by the Mediation, both the parties

have compromised and a memo has been filed to that effect.

2.The judgment passed by the learned IV Additional District &

Sessions Judge, Coimbatore, in Crl.A.No.30 of 2011, dated 05.12.2015,

by enhancing the conviction and sentence passed in C.C.No.350 of 2002,

by the learned Judicial Magistrate No.1, Pollachi, dated 20.01.2011, is

hereby set aside since the complainant/respondent herein is agree to

withdraw the complaint itself. As per the conditional order passed by the

Trial Court, at the time of admission of this Criminal Revision Case, the

revision petitioner has paid a sum of Rs.1,00,000/- and Rs.5,000/- as fine

amount and hence, the petitioner is hereby directed to withdraw the same.

3.Recording the memo of compromise, this Criminal Revision

Case stands allowed.

23.07.2021 Index : Yes/No Internet : Yes/No dua https://www.mhc.tn.gov.in/judis/

Crl.R.C.No.862 of 2017

RMT.TEEKAA RAMAN, J.

dua

To

1.The IV Additional District & Sessions Judge, Coimbatore.

2.The Judicial Magistrate No.1, Pollachi.

Crl.R.C.No.862 of 2017

23.07.2021

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