L.Suresh vs Palanisamy
2022 Latest Caselaw 10476 Mad

                                                                                       Crl.R.C.No.757 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 17.06.2022

                                                      CORAM :

                     THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                               Crl.R.C.No.757 of 2019

            L.Suresh                                                             ...Petitioner

                                                           Vs

            Palanisamy                                                           ... Respondent


            Prayer: Criminal Revision Case filed under Sections 397 and 401 of Crl.P.C. to set
            aside the conviction imposed in the judgement dated 15.04.2019 made in C.A.No.08
            of 2017 on the file of the learned Principal Sessions Judge, Namakkal, confirming
            the conviction imposed in judgement dated 24.01.2017 made in S.T.C.No.14 of
            2016 on the file of the learned Judicial Magistrate (Fast Track Court),
            Thiruchengode.

                                          For Petitioner        : Mr.M.Guruprasad

                                          For Respondent        : Mr.R.Sathish Kumar


                                                      ORDER

This matter is filed by the accused as against the concurrent finding of

conviction for the offence under Section 138 of the Negotiable Instruments Act.

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Crl.R.C.No.757 of 2019

2. Today, when the matter came up for hearing, both the learned counsel

represented that the entire cheque amount has been paid and the said amount has

been fully received by the complainant and he is willing to drop all the charges

against the accused.

3. In view thereof, the conviction and sentence imposed on the

appellant/accused vide judgment dated 24.01.2017 made in S.T.C.No.14 of 2016 on

the file of the learned Judicial Magistrate (Fast Track Court), Thiruchengode and

confirmed by the judgment dated 15.04.2019 made in C.A.No.08 of 2017 on the file

of the learned Principal Sessions Judge, Namakkal, are set aside and the offence is

treated as compounded.

4. The Criminal Revision Case is, accordingly, allowed.

17.06.2022 Index:Yes/No Speaking order/Non-speaking order hvk

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Crl.R.C.No.757 of 2019

To

1.The Principal Sessions Judge, Namakkal,

2.The Judicial Magistrate (Fast Track Court), Thiruchengode.

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

Crl.R.C.No.757 of 2019

D.BHARATHA CHAKRAVARTHY, J.

hvk

Crl.R.C.No.757 of 2019

17.06.2022

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