K.Thangaraj vs S.Saravanan
2023 Latest Caselaw 3987 Mad

                                                                                   Crl.R.C.No.16 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated : 10.04.2023

                                                           CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                  Crl.R.C.No.16 of 2020

                     K.Thangaraj
                     Proprietor Sri Sarranya Textile Mills,
                     72, Balaji Nagar 2nd Street,
                     Opp to Hindu Kalvi Nilayam,
                     Mamarathupalayam,
                     Erode-638004.                                                    .. Petitioner

                                                               Vs.

                     S.Saravanan                                                      ..Respondent

                     PRAYER : Criminal Revision Case has been filed under sections 397
                     read with 401 of Criminal Procedure Code to set aside the judgment
                     dated 20.11.2019 passed in Crl.a.No.242/2018 on the file of II Additional
                     District and Sessions Judge, Erode, confirming the order passed by the
                     Judicial Magistrate, Fast Track Court No.I, Erode in S.T.C.No.569 of
                     2017 dated 06.07.2018 and allow the above Criminal Revision petition.


                                      For Petitioner       :     Mr.V.Regunathan

                                      For Respondent       :     Mr.A.Sundaravadhanan




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.R.C.No.16 of 2020



                                                        ORDER

This Criminal Revision Case is filed against the concurrent

findings of the Courts below holding the accused guilty of offence under

Section 138 of Negotiable Instruments Act. The cheque amount involved

in the complaint is Rs.1,00,000/- and the cheque dated 16.08.2017.

2. The revision petitioner was directed to pay a sum of

Rs.1,00,000/- as compensation and to undergo 6 months Simple

Imprisonment. Challenging the sentence and conviction passed by the

Trial Court and as confirmed by the lower Appellate Court, the present

revision petition is filed and pending for consideration.

3. When the matter was taken up for hearing on 15.03.2023,

the learned counsels representing the parties reported that the parties

have arrived at settlement and therefore, they want to compound the

offence. A petition under Section 147 of N.I.Act is also filed along with

the receipt for Rs.50,000/- and agreement to allow the complainant to

withdraw Rs.50,000/- already deposited in the credit of S.T.C.No.569 of

2017 by the revision petitioner/accused.

4. Recording the averment made in the compound petition and

https://www.mhc.tn.gov.in/judis Crl.R.C.No.16 of 2020

the enclosures indicating the receipt of Rs.50,000/- by cash by the

complainant and consent to withdraw the balance sum of Rs.50,000/-

kept in the STC account, this Criminal Revision Case is disposed of as

offence compounded.

5. The Registry is directed to issue a certificate copy of the

receipt for the parties to enable the complainant to withdraw Rs.50,000/-

kept in the deposit.

10.04.2023

Internet : Yes/No Index: Yes/No

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To

1.The II Additional District and Sessions Judge, Erode.

2.The Judicial Magistrate, Fast Track Court No.I, Erode.

Dr.G.JAYACHANDRAN, J.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.16 of 2020

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Crl.R.C.No.16 of 2020

10.04.2023

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