Sujaram vs Rajkumar
2022 Latest Caselaw 11206 Mad

                                                                      Crl.R.C.Nos.515 and 516 of 2022

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 27.06.2022

                                                  CORAM :

                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                       Crl.R.C.Nos.515 and 516 of 2022
                                                     and
                                      Crl.M.P.Nos. 5231 and 5232 of 2022



           Sujaram                                                ... Appellant in both case

                                                   Versus
           Rajkumar                                                 .. Respondent in both case

           Prayer in Crl.R.C.No.515 of 2022 : Criminal Revision Case filed u/s. 397 read
           with 401 of Cr.P.C to set aside the order dated 23.12.2021 passed by the
           Learned            Principal Sessions Judge, Krishnagiri in Crl.A.No.39 of 2019
           confirming the order dated 17.05.2019 passed by the Learned Judicial
           Magistrate No.I, Krishnagiri in S.T.C.No.607 of 2017 and allow the above
           criminal revision case.


           Prayer in Crl.R.C.No.516 of 2022 : Criminal Revision Petition Case u/s. 397
           read with 401 of Cr.P.C to set aside the order dated 23.12.2021 passed by the
           Learned            Principal Sessions Judge, Krishnagiri in Crl.A.No.38 of 2019
           confirming the order dated 17.05.2019 passed by the Learned Judicial
           Magistrate No.I, Krishnagiri in S.T.C.No.606 of 2017 and allow the above
           criminal revision case.

https://www.mhc.tn.gov.in/judis
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                                                                             Crl.R.C.Nos.515 and 516 of 2022

                                              For Appellant     : Mr.J.Hariharan
                                              For Respondent : Mr.Manoj Kumar
                                                         *****


                                                      JUDGMENT

These Criminal Revision Cases are filed by the petitioner,

aggrieved by the conviction for the offence under section 138 of Negotiable

Instrument Act.

2. Today, when the matter came up for hearing, it is represented by

the learned Counsels on either side that, pursuant to the amount paid by the

accused pending disposal of the Criminal Revision Cases, the same has been

accepted by the complainant in full quit and further the complainant is willing to

drop the entire criminal proceeding and the offence may be compounded. A Joint

Compromise Memo to that effect has also been filed.

3. Both the complainant and the accused are present today and

agreed to the above fact.

4.In that view of the matter, these Criminal Revision Cases are

allowed on the following terms:-

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

Crl.R.C.Nos.515 and 516 of 2022

(i) The conviction and sentence imposed on the petitioners by the

judgement dated 17.05.2019 made in S.T.C.Nos. 606 and 607 of 2017 by the

Learned Judicial Magistrate No.I, Krishnagiri and confirmed by Learned

Principal Sessions Judge, Krishnagiri in Crl.A.Nos.38 and 39 of 2019 in a

judgment dated 23.12.2021 made in C.A.No.67 of 2019 are set aside.

(ii) The offence under Section 138 of Negotiable Instruments Act is

treated as compounded.

(iii) The Connected Miscellaneous Petitions are closed.

27.06.2022

Index : yes/no Speaking order/Non-speaking order sma

To

1. Judicial Magistrate No.I, Krishnagiri

2. Principal Sessions Judge, Krishnagiri

3. The Public Prosecutor, Madras High Court.

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

Crl.R.C.Nos.515 and 516 of 2022

D.BHARATHA CHAKRAVARTHY, J.

sma

Crl.R.C.Nos.515 and 516 of 2022 and Crl.M.P.Nos. 5231 and 5232 of 2022

27.06.2022

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