Srinivasan vs G.Madavi
2022 Latest Caselaw 999 Mad

                                                                                     Crl.R.C.No.1324 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.01.2022

                                           CORAM :
                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                   Crl.R.C.No.1324 of 2014

                Srinivasan                                                   .. Petitioner

                                                           Versus

                G.Madavi                                             .. Respondent

                Prayer: Criminal Revision Case is filed under Section 397 and 401 of Cr.P.C.,
                to call for the records comprised in order made in Crl.A.No.169 of 2012 on the
                file of the learned I Additional Sessions Judge, Erode, dated 27.02.2013 and in
                C.C.No.516 of 2008 on the file of the learned Judicial Magistrate No.I, Erode,
                dated 24.09.2012 and to set aside the same.

                                  For Petitioner      : Mr.P.Muthukumaarasaamy

                                  For Respondent      : Mr.C.Prabakaran

                                                    ORDER

This Criminal Revision Case in Crl.R.C.No.1324 of 2014 is filed by Srinivasan, the accused in the case, aggrieved by the judgment of the learned Judicial Magistrate No.I, Erode, dated 24.09.2012 in C.C.No.516 of 2008, thereby, finding guilty of an offence under Section 138 of Negotiable Instruments Act and imposing a sentence of one year Simple Imprisonment and Rs.5000/- fine and in default of payment of fine, one month Simple Imprisonment and the judgment of the learned I Additional Sessions Judge, Erode, dated 27.02.2013, in Crl.A.No.169 of 2012, thereby, the conviction and sentence imposed by the Trial Court was confirmed.

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

Crl.R.C.No.1324 of 2014

D.BHARATHA CHAKRAVARTHY, J.

grs

2. Today, when the matter came up for hearing, Mr.C.Prabakaran, learned Counsel appearing on behalf of the respondent/complainant would submit that in this case, the petitioner/accused served out the entire sentence, as imposed by the Trial Court and nothing survives to be decided in this matter. The learned Counsel for the petitioner is not in a position to deny the same.

3. Under these circumstances, the Criminal Revision is disposed of, as having become infructuous. Consequently, M.P.No.1 of 2014 is closed.

21.01.2022

Index : no Speaking order grs

To

1.The I Additional Sessions Judge, Erode.

2.The Judicial Magistrate No.I, Erode.

Crl.R.C.No.1324 of 2014

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