A.Ravichandran @ Minnal Ravi vs Davy Suresh Kumar
2023 Latest Caselaw 10521 Mad

                                                                           Crl.RC.No.1565 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 16.08.2023

                                                    CORAM:

                      The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                              Crl.RC.No.1565 of 2017
                                      and Crl.MP.Nos.15777 and 15778 of 2017


                   A.Ravichandran @ Minnal Ravi                       ...Petitioner


                                                       -Vs-

                   Davy Suresh Kumar                                   ...Respondent


                   Prayer:- Criminal Revision Case filed under Section 397 read with Section
                   401 of Cr.P.C, to call for the records in C.A.No.86 of 2017 on the XVII
                   Additional Sessions Court, Chennai and set aside the judgment dated
                   23.11.2017 passed in C.A. No.86 of 2017 modified the order passed by the
                   learned Metropolitan Magistrate Fast Track Court No.2, Egmore at
                   Allikulam, Chennai -3, in CC.No.387 of 2013 dated 06.03.2017 convicting
                   the Petitioner under Section 138 of the Negotiable Instruments Act and
                   sentenced him to undergo Simple Imprisonment for one year and also
                   directed the Petitioner to pay compensation a sum of Rs.8,96,000/- to the
                   Respondent (Complainant).




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                                                                                Crl.RC.No.1565 of 2017




                                     For Petitioner    : Mr.R. Karunakaran, Advocate
                                     For Respondent    : Mr.S.Santhanam, Advocate

                                                        ORDER

On 14.07.2023, the learned Counsel for the Revision Petitioner

submitted that already he had arrived at a settlement with the Respondent.

The learned Counsel for the Revision Petitioner has already paid a sum of

Rs.1,00,000/- and a sum of Rs.2,00,000/- by way of Demand Draft which

has been accepted by the Respondent. For the payment of the balance

amount of Rs.2,00,000/-, the case is posted today, under the caption 'for

reporting compliance'.

2. Today, 16.08.2023, the learned Counsel for the Revision

Petitioner paid the balance amount of Rs.2,00,000/- by way of a Demand

Draft and it has been accepted by the Respondent. The learned counsel for

the Respondent filed a memo to that effect and the same has been recorded.

3. Based on the compromise arrived at between the parties, this

Criminal Revision case is allowed by recording the compromise between

the parties. The conviction and sentence imposed on the petitioner by the

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

Crl.RC.No.1565 of 2017

learned XVII Additional Judge, City Civil Court, Chennai in Crl.A.No.86 of

2017 dated 23.11.2017 is set aside. Consequently, connected

Miscellaneous Petitions are closed.

16.08.2023 drl Index : Yes/No Speaking/Non-speaking order

To

1.The XVII Additional Sessions Court, Chennai

2.The Metropolitan Magistrate Fast Track Court No.2, Egmore at Allikulam, Chennai -3

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

Crl.RC.No.1565 of 2017

SATHI KUMAR SUKUMARA KURUP, J.,

drl

Crl.RC.No.1565 of 2017 and Crl.MP.Nos.15777 and 15778 of 2017

16.08.2023

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