G. Rajendran ...Revision vs S.A Sukumar ...Revision
2023 Latest Caselaw 493 Mad

                                                                                Crl.R.C.(MD).No.105 of 2023


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 09.01.2023

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                            Crl.R.C.(MD).No.105 of 2023
                                                       and
                                       Crl.M.P(MD) Nos.1518 and 1519 of 2023


                     G. Rajendran                                 ...Revision Petitioner /Appellant /
                                                                                          Accused
                                                            Vs.

                     S.A Sukumar                                  ...Revision Respondent /
                                                                       Respondent / Complainant


                     PRAYER: This Civil Revision Case is filed under Sections 397 r/w 401 of

                     the Criminal Procedure Code, to call for the records in, any duly set aside

                     the judgment of the C.A.No.81 of 2021 dated 02.03.2022 on the file of IV

                     Additional District Court, Madurai, confirming the judgment in C.C.No.302

                     of 2017 dated 15.03.2021 on the file of the learned Judicial Magistrate

                     Court No.I, (Fast Track Court), Madurai by acquitting the revision

                     petitioner.

                                    For Petitioner      : Mr. Kishore Kumar.V

                                    For Respondents : Mr. Balasubramanian.P



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https://www.mhc.tn.gov.in/judis
                                                                                  Crl.R.C.(MD).No.105 of 2023


                                                             ORDER

This Criminal Revision Case has been filed against the judgment

passed by the IV Additional District Court, Madurai, in C.A.No.81 of 2021

dated 02.03.2022, confirming the judgment in C.C.No.302 of 2017 dated

15.03.2021 on the file of the learned Judicial Magistrate Court No.I, (Fast

Track Court), Madurai.

2. The respondent has filed a private complaint under Section 200 of

Cr.P.C against the revision petitioner for the alleged offence under Section

138 of Negotiable Instrument Act that was taken cognizance in S.T.C.

No.302 of 2017. At the conclusion of the trial process, the trial Court has

found that the accused is guilty and he was sentenced to undergo six months

S.I., and to pay the cheque amount of Rs.2,00,000/- to the complainant,

against which, he preferred the appeal before the IV Additional District

Court, Madurai, in C.A.No.81 of 2021, which came to be dismissed on

02.03.2022, against which, this revision has been preferred by the accused.

3. The learned counsel for both the parties submitted that pending the

above said revision, the matter has been settled between the parties before

the Mediation Centre attached to this Bench. The mediation report has been

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.105 of 2023

received from the Mediation Centre.

4. In view of the above said compromise that is reached between the

parties and since the offence is compoundable in nature, this Criminal

Revision Case is allowed. The judgment of conviction and sentence passed

by the Judicial Magistrate Court No.I, (Fast Track Court), Madurai in

C.C.No.302 of 2017 and confirmed by the IV Additional District Court,

Madurai, in C.A.No.81 of 2021 dated 02.03.2022 is set aside. The terms of

compromise shall form part of the order. Consequently, the connected

Miscellaneous Petitions are closed.

09.01.2023 NCC :Yes:No Index : Yes / No Internet: Yes / No indu

To

The Government Advocate (Crl.Side), Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.105 of 2023

G.ILANGOVAN,J.

indu

Crl.R.C.(MD).No.105 of 2023

09.01.2023

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