V.Ravichandran vs Muralidharan (Died)
2022 Latest Caselaw 13756 Mad

                                                                          Crl.R.C.No.1304 of 2017



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated : 02.08.2022

                                                    CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                             Crl.R.C.No.1304 of 2017
                                                       and
                                             Crl.M.P.No.12037 of 2022

                     V.Ravichandran                                                .. Petitioner


                                                        Vs.

                     1.Muralidharan (died)

                     2. M.Sudha
                     W/o.Muralidharan

                     (R2 impleaded as per order dated 22.07.2022
                     in Crl.M.P.No.9586/22 in Crl.R.C.No.1304/17)                ..Respondent

                     PRAYER : Criminal Revision Case has been filed under sections 397(1)
                     read with 401 of Criminal Procedure Code to call for the records
                     pertaining to the judgment dated 10.07.2017 made in C.A.No.8 of 2017
                     on the file of the learned Principal District Sessions Judge, Krishnagiri,
                     confirming the judgment dated 31.01.2017 in STC.No.25 of 2016 passed
                     by the learned Judicial Magistrate Fast Track Court, Magistrial Level,
                     Hosur convicting the petitioner under Section 138 of Nagotiable



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                                                                             Crl.R.C.No.1304 of 2017



                     Instruments Act, sentencing him to undergo R.I., for a period of one year
                     and ordering the petitioner to pay a fine of Rs.2,000/- as per Section
                     255(2) Cr.P.C., in default to undergo Simple Imprisonment for one
                     month, set aside the same.


                                  For Petitioner      :       Mr.A.Balamurugan

                                  For R2              :      Mr.R.Selvarangan
                                                          ORDER

This Criminal Revision Case is arising out of concurrent

finding of the Courts below in a private complaint filed under Section 138

of Negotiable Instruments Act.

2. Pending revision, the complainant died and his legal heir

brought on record. The parties have decided to settle the dispute and

entered into compromise. Based on the compromise, Crl.M.P.No.12037

of 2022 is filed seeking for compounding the offence.

3. The parties are present and acknowledged the execution of

Joint Memo of Compromise filed along with the petition. The cheque

amount is Rs.5,00,000/-. The accused has paid a sum of Rs.1,50,000/- on

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1304 of 2017

19.03.2020 by way of demand draft and further sum of Rs.1,50,000/- on

28.07.2022. With the receipt of total sum of Rs.3,00,000/-, the

respondent satisfied and agreed to compound the offence.

4. In view of the above facts, Memo recorded and this

Criminal Revision Case is closed as offence compounded.

Consequently, the connected Crl.M.P.No.12037 of 2022 is allowed.

02.08.2022

Internet : Yes/No Index: Yes/No

rpl

To

1.The Principal District Sessions Judge, Krishnagiri.

2. The Judicial Magistrate Fast Track Court, Magistrial Level, Hosur.

Dr.G.JAYACHANDRAN, J.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1304 of 2017

rpl

Crl.R.C.No.1304 of 2017

02.08.2022

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