Madras High Court
A.Natarajan vs Murugesan on 10 March, 2021
CRL.R.C(MD).No.800 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.03.2021
CORAM
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
CRL.R.C(MD).No.800 of 2017
A.Natarajan : Petitioner / Appellant
Vs.
1.Murugesan
2.The Public Prosecutor,
Tirunelveli. : Respondents / respondents
PRAYER:- Criminal Revision case filed under Section 397 r/w. 401
Cr.P.C., to set aside the Judgment dated 16.08.2017 made in C.A.No.54 of
2017 on the file of the learned III Additional District and Sessions Judge,
Tirunelveli, confirming the conviction order dated 05.06.2015 in S.T.C.No.
434 of 2009 on the file of the learned District Munsif and Judicial
Magistrate, Sivagiri.
For Petitioner : Mr.M.S. Jeyakarthik
For 1st respondent : Mr.A.Md. Haniffa
for Mr.M.P.Senthil
For 2nd respondent : Mr. V. Neelakandan
Additional Public Prosecutor.
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CRL.R.C(MD).No.800 of 2017
ORDER
The Criminal Revision Case is directed against the Judgment of
conviction passed in C.A.No.54 of 2017 on the file of the learned III
Additional District and Sessions Court, Tirunelveli, confirming the
Judgment of conviction dated 05.06.2015 passed in S.T.C.No.434 of 2009
on the file of the learned District Munsif cum Judicial Magistrate, Sivagiri.
2. During the pendency of the revision, the revision petitioner has
filed an application under Section 147 of the Negotiable Instruments Act
along with affidavits of the revision petitioner/ accused and the
respondent / complainant and the joint memo of both the parties and
whereunder, the revision petitioner had agreed to pay a sum of Rs.
3,00,000/- to the complainant through demand draft and the complainant
has agreed to receive the same and to allow the revision.
3.Today, when the matter is taken up for hearing, the learned counsel
for the revision petitioner would represent that the demand draft has been
handed over to the respondent and that the learned counsel for the
respondent would submit that the respondent has received the demand
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CRL.R.C(MD).No.800 of 2017
draft today (i.e. 10.03.2021). The joint memo filed by both parties is
recorded.
4. In view of the compromise entered into between the parties, the
offence under Section 138 of Negotiable Instruments Act stands
compounded under Section 147 of the Negotiable Instruments Act.
Consequently, the Criminal Revision Case is allowed and the judgments of
the trial Court and the Appellate Court are set aside and the accused is
acquitted from the charges levelled against him. Bail bond if any, executed
by the accused shall stand discharged.
10.03.2021
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Index : Yes : No
Internet : Yes : No
das/trp
To
1.The III Additional District and Sessions Judge,
Tirunelveli.
2.The learned District Munsif and Judicial Magistrate,
Sivagiri.
3.The Section Officer,
Criminal Records,
Madurai Bench of Madras High Court, Madurai.
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CRL.R.C(MD).No.800 of 2017
K.MURALI SHANKAR,J.
das/trp
CRL.R.C(MD).No.800 of 2017
10.03.2021
(2/2)
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