R. Ramasamy vs Nithya Sizing & Weaving Mills
2022 Latest Caselaw 12039 Mad

                                                                                Crl.R.C.No. 742 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED : 06.07.2022
                                                          CORAM:
                    THE HON'BLE MR. JUSTICE D. BHARATHA CHAKRAVARTHY
                                                      Crl.R.C.No. 742 of 2022

                    R. Ramasamy                                                       ... Petitioner

                                                            Versus

                    Nithya Sizing & Weaving Mills
                    Represented by its Partner,
                    Sri. Venkatachalamoorthy                                        ... Respondent


                              Criminal Revision Case is filed under Section 397 read with Section

                    401 of Cr.P.C., to set aside the judgment dated 22.07.2019 in C.A.No. 461

                    of 2018 on the file of the I Additional District and Sessions Judge,

                    Coimbatore in confirming the Judgment dated 28.09.2018 in C.C.No. 746

                    of 2017 on the file of Judicial Magistrate, Sulur, Coimbatore.



                                     For Petitioner      : Mr.K. Myilsamy

                                     For Respondent      : Mr.K.Magesh
                                                         ---




                    1/4
https://www.mhc.tn.gov.in/judis
                                                                               Crl.R.C.No. 742 of 2022



                                                       ORDER

Today, when the Revision Case came up for hearing, the learned

counsel appearing on behalf of the respondent/complainant submits that he

has handed over a Demand Draft for a sum of Rs.2,00,000/- (Rupees Two

Lakhs Only) to the respondent/complainant by way of D.D.No. 301106,

dated 05.07.2022, drawn on Union Bank of India, Coimbatore Branch, and

the learned counsel for the respondent is willing to accept the same as full-

quit and he is willing to drop all further proceedings against the

petitioner/accused while the offence under Section 138 of the Negotiable

Instruments Act, is now compounded.

2. In that view of the matter, the conviction and sentence imposed

against the petitioner by the learned Judicial Magistrate, Sulur,

Coimbatore District in C.C.No. 746 of 2017 by judgment dated

28.09.2018, as confirmed and partially modified by the judgment dated

22.07.2019 in Crl.A.No.461 of 2018 by the learned I Additional District

and Sessions Judge, Coimbatore, are set aside and the offence is treated as

compounded between the parties.

https://www.mhc.tn.gov.in/judis Crl.R.C.No. 742 of 2022

3. Accordingly, this Criminal Revision is disposed of.

Consequently, connected Criminal Miscellaneous Petition is closed.

06.07.2022

Internet : Yes/No Index : Yes/No msm

To

1.The I Additional District and Sessions Judge, Coimbatore.

2.The Judicial Magistrate, Sulur, Coimbatore.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.R.C.No. 742 of 2022

D. BHARATHA CHAKRAVARTHY, J.

msm

Crl.R.C.No. 742 of 2022

06.07.2022

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