Madras High Court
P.Kala @ Chandrakala vs M/S.B.L.Electricals on 28 June, 2022
Crl.R.C.Nos.551 and 560 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.06.2022
CORAM :
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Crl.R.C.Nos.551 and 560 of 2019
P.Kala @ Chandrakala ... Petitioner
(in both Crl.R.Cs)
Versus
M/s.B.L.Electricals,
represented by its Marketing Agent-cum-
Power of Attorney Agent, Paresh ... Respondent
(in both Crl.R.Cs)
Prayer in Crl.R.C.No.551 of 2019: Criminal Revision Case filed under
Section 397 r/w 401 of Cr.P.C., to call for entire case records pertaining to
C.A.No.115 of 2011 and set aside the erroneous and perverse order of
conviction, dated 17.10.2018 passed by the learned I Additional District and
Sessions Judge, Chennai, in C.A.No.115 of 2011 confirming the conviction and
sentence, dated 24.05.2011 passed by the learned VIII Metropolitan Magistrate
Court, George Town, Chennai, in C.C.No.2335 of 2009 to undergo Simple
Imprisonment for six months and pay compensation sum of Rs.2,00,000/- to the
complainant, by allowing the above Criminal Revision filed by the accused and
acquit her from the above said charges and suspension of sentence.
Prayer in Crl.R.C.No.560 of 2019: Criminal Revision Case filed under
Section 397 r/w 401 of Cr.P.C., to call for entire case records pertaining to
C.A.No.116 of 2011 and set aside the erroneous and perverse order of
conviction, dated 17.10.2018 passed by the learned I Additional District and
Sessions Judge, Chennai, in C.A.No.116 of 2011 confirming the conviction and
sentence, dated 24.05.2011 passed by the learned VIII Metropolitan Magistrate
Court, George Town, Chennai, in C.C.No.2318 of 2009 to undergo Simple
Imprisonment for six months and pay compensation sum of Rs.8,00,000/- to the
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.551 and 560 of 2019
complainant, by allowing the above Criminal Revision filed by the accused and
acquit her from the above said charges and suspension of sentence.
For Petitioner : Mr.M.A.Srinivasan
(in both Crl.R.Cs)
For Respondent : Mr.M.Arvind Kumar
(in both Crl.R.Cs)
COMMON ORDER
When these two matters came up for hearing, it is seen that the parties
have settled the issue and the complainant has given a letter, dated 13.08.2019,
whereby, it is stated that the entire cheque amounts, in both the cases, have
been received as full and final settlement and the complainant wants to drop
further proceedings and withdraw the cases.
2. In that view of the matter, these Criminal Revision Cases are allowed
as follows:-
(i) The conviction and sentence of the petitioner, by the judgments, dated
17.10.2018 in C.A.No.115 of 2011 and C.A.No.116 of 2011 of the learned I
Additional District and Sessions Judge, Chennai, confirming the conviction and
sentence, dated 24.05.2011 in C.C.No.2335 of 2009 and C.C.No.2318 of 2009
respectively, passed by the learned VIII Metropolitan Magistrate Court, George
Town, Chennai, are set aside;
(ii) The offences are treated as compounded.
28.06.2022
Index : yes/no
Speaking order/Non-speaking order
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.551 and 560 of 2019
grs
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.551 and 560 of 2019
To
1. The I Additional District and Sessions Judge,
Chennai.
2. The VIII Metropolitan Magistrate Court,
George Town, Chennai.
https://www.mhc.tn.gov.in/judis
Crl.R.C.Nos.551 and 560 of 2019
D.BHARATHA CHAKRAVARTHY. J.,
grs
Crl.R.C.Nos.551 and 560 of 2019
28.06.2022
https://www.mhc.tn.gov.in/judis
