Muneerajan vs M/S. S.M.Feeds And Farms (India) ...
2022 Latest Caselaw 14448 Mad

                                                                                    Crl.R.C.No.880 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 12.08.2022

                                                          CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                     Crl.R.C.No.880 of 2022 and Crl.M.P.No.8894 of 2022

                     Muneerajan, M/A 43                                           ... Petitioner
                                                            Versus

                     M/s. S.M.Feeds and Farms (India) Pvt.Ltd.,
                     Rep. by its Accountant, Tr.K.Ezhilarasan,
                     No.938, 12th Central Cross Street,
                     West Avenue, MKB Nagar, Vyasarpadi,
                     Chennai – 600 039.                                           ... Respondent

                            Criminal Revision Case filed under Section 397 read with 401 Code
                     of Criminal Procedure, to call for the records and set aside the Judgment
                     dated 02.08.2021 in C.A.No.31 of 2019 on the file of the XVIII Additional
                     Sessions Judge, City Civil Court at Chennai, by confirming the order dated
                     18.01.2017 passed in C.C.No.8512 of 2017 on the file of the Metropolitan
                     Magistrate, Fast Track Court No.III, Saidapet, convicting the petitioner
                     and sentenced to undergo simple imprisonment for a period of six month
                     and to pay double the amount of the dishonored cheque as compensation to
                     the respondent.

                                       For Petitioner     : Mr. S. Dharmakkan
                                       For Respondent     : Mr. P. Rameshkumar

                                                         ORDER

Today, when the matter came up for hearing, the learned counsel for

the petitioner has produced a Joint Compromise Memo, dated 05.08.2022,

in and by which, both parties and the counsel on record have signed in the https://www.mhc.tn.gov.in/judis

Crl.R.C.No.880 of 2022

said Joint Compromise Memo, by stating that the respondent/complainant

had received the amount as full quit and willing to drop the further

proceedings. The said memo was taken on record.

2.In that view of the matter, the Criminal Revision Case is disposed

of, by the following terms:-

(i) The conviction and sentence imposed on the accused/petitioner

vide Judgment dated 18.01.2019 in C.C.No.8512 of 2017, on the file of the

Metropolitan Magistrate, Fast Track Court No.III, Saidapet and which was

confirmed by Judgment dated 02.08.2021 in C.A.No.31 of 2019 on the file

of the Learned XVIII Additional Sessions Judge, City Civil Court at

Chennai, is set aside;

(ii) The offence is treated as compounded;

(iii) Consequently, the connected miscellaneous petition is closed.

12.08.2022

klt

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

Crl.R.C.No.880 of 2022

To

1.The Metropolitan Magistrate, Fast Track Court No.III, Saidapet, Chennai.

2.The XVIII Additional Sessions Court, City Civil Court, Chennai.

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

Crl.R.C.No.880 of 2022

D.BHARATHA CHAKRAVARTHY, J.

klt

Crl.R.C.No.880 of 2022

12.08.2022

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