P.Raju vs U.Ram Babu
2023 Latest Caselaw 4202 Mad

                                                                                  Crl.R.C.No.1282 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED :13.04.2023

                                                      CORAM

                             THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                       Criminal Revision Case No.1282 of 2020

                    P.Raju                                                  .. Petitioner

                                                          /versus/

                    U.Ram Babu                                              .. Respondent

                              Criminal Revision Case has been filed under Section 397(1) r/w
                    401 of the Criminal Procedure Code, to set aside the judgment of
                    conviction against the petitioner dated 30.01.2020 in C.A.No.178 of 2017
                    on the file of the III Additional Sessions Judge, Chennai and confirming
                    the conviction and the sentence imposed by the learned Metropolitan
                    Magistrate Fast Track III at Saidapet, Chennai by its judgment dated
                    30.06.2017        made   in   C.C.No.1088        of   2013   and        acquit   the
                    petitioner/appellant.


                                         For Petitioner        :No appearance
                                         For Respondent        :Mr.K.N.Nataraj



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                                                                                 Crl.R.C.No.1282 of 2020


                                                         ORDER

There is no representation for the petitioner.

2. This criminal revision case is filed against the concurrent finding

of the Courts below holding the revision petitioner guilty of the offence

under Section 138 of the Negotiable Instruments Act, 1881 for issuance of

a cheque for Rs.1,25,00,000/- without sufficient fund in his account.

3. While admitting the revision, on 06.01.2021 this Court imposed a

condition that the petitioner was directed to deposit half of the

compensation amount to the credit of C.C.No.1088 of 2013 on the file of

the Metropolitan Magistrate, Fast Track Court III, Saidapet, Chennai on

or before 27.01.2021.

4. When the matter was taken up for hearing on 03.06.2021, this

Court found that the conditional order was not complied with and there

was no representation for the petitioner to report the compliance. Hence,

the Miscellaneous Petition No.8999 of 2021 filed for suspension of

sentence was dismissed for non-prosecution.

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Crl.R.C.No.1282 of 2020

5. Today, when the matter was taken up for consideration, there is

no representation for the petitioner. It is reported that earlier, the matter

was referred to the Mediation and Conciliation Centre, High Court,

Madras and in the Mediation, the revision petitioner did not appear.

6. Taking note of the fact that there is no representation for the

revision petitioner and the revision petitioner has failed to comply the

conditional order passed by this Court on 06.01.2021, this criminal

revision case is dismissed for non -prosecution.

13.04.2023 Index:yes/no ari

To:

1.The III Additional Sessions Judge, Chennai.

2.The Metropolitan Magistrate Fast Track III at Saidapet, Chennai.

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

Crl.R.C.No.1282 of 2020

Dr.G.JAYACHANDRAN, J.

ari

Crl.R.C.No.1282 of 2020

13.04.2023

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