K.Dhanasingh vs P.Raghavan
2023 Latest Caselaw 10282 Mad

                                                                         Crl.R.C.(MD)No.238 of 2019

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 11.08.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE P.DHANABAL

                                          Crl.R.C.(MD)No.238 of 2019


                     K.Dhanasingh                                              ... Petitioner

                                                       Vs.

                     P.Raghavan                                                ... Respondent


                     PRAYER : Criminal Revision Case filed under Section 397 and 401 of
                     Cr.P.C., to call for the records pertaining to the judgment passed by the
                     learned II Additional District and Sessions Judge, Thoothukudi, in
                     C.A.No.71 of 2018 vide judgment dated 28.02.2019 in so far as it relates
                     to remitting the aforesaid case to the trial Court is concerned and while
                     confirming the conviction awarded by the learned Judicial Magistrate,
                     Sathankulam, Thoothukudi District, in C.C.No.139 of 2005 vide
                     judgment dated 12.01.2019 in so far as it relates to the quantum of
                     punishment awarded to the respondent under Section 138 of Negotiable
                     Instruments Act    and set aside the same     and consequently impose
                     maximum punishment upon the respondent as provided in the said penal
                     provision along with a direction to pay compensation to the value of
                     double the cheque amount.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             Crl.R.C.(MD)No.238 of 2019


                                      For Petitioner       : Mr.R.Anand

                                      For Respondent       : Mr.K.Veilmuthu


                                                         ORDER

When the matter is taken up for hearing today, the learned

counsel appearing for the petitioner submitted that the matter has already

been settled between the parties and he received the entire cheque

amount and hence, seeks permission of this Court to withdraw this

Criminal Revision Case and he has also made an endorsement to that effect.

2. Considering the submissions made by the learned counsel

for the petitioner, permission is granted. Accordingly, this Criminal

Revision Case is dismissed as withdrawn.

                                                                                         11.08.2023

                     NCC          :        Yes / No
                     Index        :        Yes / No
                     Internet     :        Yes / No

                     RM

                     To

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.238 of 2019

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

2.TheJudicial Magistrate, Sathankulam, Thoothukudi District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.238 of 2019

P. DHANABAL,J.

RM

Crl.R.C.(MD)No.238 of 2019

11.08.2023

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