Madras High Court
Ragavendra Agencies vs Nivas on 6 May, 2021
Crl.RC.No.263 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.05.2021
CORAM:
THE HON'BLE Mr.JUSTICE G.R.SWAMINATHAN
Crl.R.C.No.263 of 2021
and
Crl.M.P.No.5618 of 2021
Ragavendra Agencies
represented by its Proprietor Arumugam
S/o.Gopalakrishnan
having office at
10/254, Annai Indira Nagar,
Periya Bickatty, Hubbathalai, Auvankadu,
Coonoor, The Nilgiris.
... Petitioner
Vs.
1. Nivas
2. The Inspector of Police,
Coonoor.
... Respondent
Criminal Revision filed under Sections 397 and 401 Cr.P.C., praying to
set aside the Judgment passed by the learned Sessions Judge, Magalir
Neethimandram (Fast Track Court), Udhagamandalam at Nilgiris in
Crl.A.No.9 of 2016 dated 17.03.2021 confirming the sentence passed in
CC.No.81 of 2014 of the learned Fast Track Magistrate at Coonoor dated
31.07.2015.
For Petitioner : Mr.R.Gopinath
For Respondents : Ms.Saradha Devi
Government Advocate (Crl.Side)
for R2
https://www.mhc.tn.gov.in/judis/
Crl.RC.No.263 of 2021
***
ORDER
This revision case is directed against the Judgment passed by the
learned Sessions Judge/Magalir Neethimandram (Fast Track Court),
Udhagamandalam in Crl.A.No.9 of 2016. By the impugned judgment, the
Appellate Court has confirmed the judgment passed by the learned Judicial
Magistrate, Fast Track Court, Coonoor in C.C.No.81 of 2014. The appellant
has been concurrently found guilty for the offence under Section 138 of
Negotiable Instruments Act. Thiru. Nivas has filed the present complaint.
2. Thiru. Nivas appeared before this Court through Video-conferencing.
He has been duly identified by the learned counsel for the petitioner as well as
one Thiru.Vijayakumar. Thiru.Nivas has categorically stated that he has
compounded the matter with the accused and that he has no objection for
quashing the impugned judgments and for allowing this revision case. Since
the parties have resolved the issue between themselves, I am of the view that
the impugned judgments can be set aside by recording the compromise
between the parties. The compromise memo has been filed before the Court
and the same is also taken on record. The complainant Tr.Nivas informed the
Court that he has already received the cheque amount from the appellant viz.,
https://www.mhc.tn.gov.in/judis/
Crl.RC.No.263 of 2021
the revision petitioner herein.
3. In view of the same, the impugned judgments are set aside, the
revision case is allowed. Consequently, the connected miscellaneous petition
is closed.
06.05.2021
Index: Yes/No
Speaking / Non Speaking Order
lpp/rm
To
1.The Sessions Judge, Magalir Neethimandram
(Fast Track Mahila Court), Udhagamandalam, The Nilgiris.
2. The Judicial Magistrate, Fast Track Court, Coonoor.
3.The Inspector of Police, Coonoor.
4.The Public Prosecutor, High Court of Madras, Madras.
https://www.mhc.tn.gov.in/judis/
Crl.RC.No.263 of 2021
G.R.SWAMINATHAN, J
lpp/rm
Crl.R.C.No.263 of 2021
and
Crl.MP.No.5618 of 2021
06.05.2021
https://www.mhc.tn.gov.in/judis/
