B.Muruga Perumal vs S.Prabakaran
2021 Latest Caselaw 18469 Mad

                                                                              Crl.R.C.No.302 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.09.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.R.C.No.302 of 2015


                     B.Muruga Perumal                                             ... Petitioner

                                                            .. Vs ..


                     S.Prabakaran                                                ....Respondent


                     Prayer :- Criminal Revision filed under Sections 397 and 401 of the
                     Criminal Procedure Code, to set aside the judgment dated 12.02.2015
                     passed by Principal District and Sessions Judge, Vellore in C.A.No.19 of
                     2014 confirming the order passed by the Fast Track Judicial
                     Magistrate, Vellore in C.C.No.93 of 2013 by its order dated
                     14.02.2015.


                                   For Petitioner       : Mr.P.Chandrasekar

                                   For Respondent       : Mr.E.Kannadasan




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                                                                            Crl.R.C.No.302 of 2015




                                                  ORDER

The learned counsel for the petitioner filed a petition under

Section 147 of the Negotiable Instruments Act stating that the

appellant had settled the cheque case amount a sum of Rs.1,25,000/-

(Rupees One Lakh and twenty five thousand only) out of the Court and

the same was received by the respondent.

2. In view of the settlement of dispute between the parties, this

Criminal Revision Petition is disposed of. The conviction and sentence

passed by the Courts below is set aside and the revision petitioner is

set at liberty and bail bond if any shall stand cancelled. The contents

of the said petition filed under Section 147 of the Negotiable

Instruments Act are taken on record.

                                                                          08.09.2021



                     nvi

                     Index     : Yes / No
                     Internet : Yes




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https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.302 of 2015

To

1. The Principal District and Sessions Judge, Vellore

2. The Fast Track Judicial Magistrate, Vellore

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RMT.TEEKAA RAMAN,J.,

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Crl.R.C.No.302 of 2015

08.09.2021

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