P.R.K.Arunachalam ... Revision vs V.Velladurai
2023 Latest Caselaw 137 Mad

                                                                                Crl.R.C(MD) No.752 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.01.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                               Crl.R.C(MD)No.752 of 2022


                 P.R.K.Arunachalam                                        ... Revision Petitioner

                                                             Vs.

                 V.Velladurai                                             ...    Respondent

                 Prayer : This Criminal Revision Case has been filed under Sections 397 r/w 401
                 of Criminal Procedure Code, to call for the records and set aside the judgment
                 dismissed under Section 204(4) Cr.P.C in S.T.C.No.55 of 2016 dated 01.07.2022
                 on the file of the Principal District Munsif, Tenkasi and allow the Criminal
                 Revision Case.


                                       For Petitioner      : Mr.S.Siva Kumar

                                                          ORDER

This Criminal Revision Case is filed to call for the records and set aside the

judgment in S.T.C.No.55 of 2016 dated 01.07.2022 on the file of the Principal

District Munsif, Tenkasi and allow the Criminal Revision Case.

https://www.mhc.tn.gov.in/judis Crl.R.C(MD) No.752 of 2021

2. The revision petitioner has filed a complaint under section 200 Cr.P.C for

punishing the accused person, who has committed the offence under Section 138

of NI Act. Because of the non appearance of the accused, warrant has been issued

and the revision petitioner was directed to pay batta. In spite of repeated

adjournments, the revision petitioner has not paid batta in time and therefore, the

case was dismissed for default on 01.07.2022. Challenging the same, the present

Criminal Revision Case is filed.

3. The revision petitioner cannot have any grievance against the above said

judgment passed in S.T.C.No.55 of 2016 dated 01.07.2022 on the file of the

Principal District Munsif, Tenkasi

4. Considering the fact that the complaint filed under Section 138 NI Act

and I am of the considered view that one more final opportunity may be granted

to the revision petitioner to pay batta.

5. This Criminal Revision Case is allowed and this Court directs the

petitioner to pay batta within a period of 15 days from the date of receipt of a

https://www.mhc.tn.gov.in/judis Crl.R.C(MD) No.752 of 2021

copy of this order and on payment of batta, the trial Court shall restore S.T.C.No.

55 of 2016 and proceed in accordance with law. The petitioner shall deposit a sum

of Rs.2,000/-(Rupees Two Thousand only) to the Taluk Legal Service Authority

and produce voucher in S.T.C.No.55 of 2016 on the file of the Principal District

Munsif, Tenkasi along with batta memo.

03.01.2023

Index : Yes/No Internet : Yes/No tta

To:-

Principal District Munsif, Tenkasi.

https://www.mhc.tn.gov.in/judis Crl.R.C(MD) No.752 of 2021

G.ILANGOVAN,J

tta

ORDER MADE IN Crl.R.C.(MD)No.752 of 2022

03.01.2023

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