N.Shanmugasundaram vs B.Senthil Kumar
2023 Latest Caselaw 3920 Mad

                                                                                    Crl.R.C.No.131 of 2020



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 06.04.2023

                                                            CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                   Crl.R.C.No.131 of 2020

                     N.Shanmugasundaram                                                    .. Petitioner
                                                                Vs.
                     B.Senthil Kumar                                                      ..Respondent

                     PRAYER : Criminal Revision Case has been filed under sections 397
                     read with 401 of Criminal Procedure Code to call for the records in
                     Crl.A.No.193 of 2018 on the file of the learned 1st Additional District and
                     Sessions Judge, Coimbatore in C.C.No.163 of 2014 on the file of the
                     learned Judicial Magistrate Fast Track Court No.I, @ ML Coimbatore
                     and set aside the judgment dated 18.09.2019.


                                       For Petitioner       :     Mr.E.Raj Thilak

                                       For Respondent       :     Mr.R.Bharath Kumar

                                                         ORDER

Pursuant to the order passed by this Court on 31.03.2023, the

petitioner/complainant and the respondent/accused has filed a Joint

Memo of Compromise recording receipt of demand draft for

https://www.mhc.tn.gov.in/judis Crl.R.C.No.131 of 2020

Rs.14,00,000/- and agreement to permit the complainant to withdraw a

sum of Rs.6,00,000/-, which has already been deposited in the credit of

C.C.No.163 of 2014, on the file of the Judicial Magistrate No.I (Fast

Track Court at Magisterial level), Coimbatore.

2. Hence, the Criminal Revision Case is allowed recording

compounding of the offence in the terms of Joint Compromise Memo

dated 30.03.2023, which reads as below:

“1) Rs. 1 lakh was deposited on 15.05.2018 pursuant to order in C.M.P.No. 1398/2018 in C.C.No.163 of 2014 order dated 10.05.2018.

2) Rs.5 lakhs was deposited on 25.02.2020 pursuant to order in Crl.M.P.No. 906 of 2020 in Crl.R.C.No.131/2020 dated 27.01.2020.

The petitioner submits that the remaining amount of Rs.14 lakhs is paid vide ICICI Bank Demand Draft vide No.506872 dated 24.03.2023 in favour of the respondent herein.”

https://www.mhc.tn.gov.in/judis Crl.R.C.No.131 of 2020

3. The complainant is permitted to withdraw a sum of

Rs.6,00,000/- deposited in C.C.No.163 of 2014 and lying in the account,

on the file of the Judicial Magistrate No.I (FTC at Magisterial level)

Coimbatore, along with interest accrued if any.

06.04.2023

Internet : Yes/No Index: Yes/No

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To

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

2.The Judicial Magistrate Fast Track Court No.I, @ ML Coimbatore.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.131 of 2020

Dr.G.JAYACHANDRAN, J.

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Crl.R.C.No.131 of 2020

06.04.2023

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