Jeyaraj vs C.Murugan
2023 Latest Caselaw 630 Mad

                                                                                Crl.R.C.(MD).No.767 of 2021


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 11.01.2023

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                             Crl.R.C.(MD).No.767 of 2021
                                     and Crl.M.P(MD) No.11112 and 16123 of 2022

                     Jeyaraj                                      ... Petitioner/Appellant/Accused

                                                            Vs.

                     C.Murugan                            ... 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 against the judgment

                     dated 25.01.2021 made in C.A.No.149 of 2019 on the file of the IV

                     Additional District Court, Madurai, confirming the judgment dated

                     24.10.2019 made in S.T.C.No.700 of 2016 on the file of Judicial Magistrate

                     Court No.2, (Fast Track Court), Madurai and set aside the same as illegal

                     and allow the above Criminal Revision.



                                    For Petitioner      : Mr. Sulthan Basha.J

                                    For Respondent      : Mr. Pinayagash.I




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https://www.mhc.tn.gov.in/judis
                                                                                Crl.R.C.(MD).No.767 of 2021


                                                            ORDER

This Criminal Revision Case has been preferred against the judgment

dated 25.01.2021 made in C.A.No.149 of 2019 on the file of the IV

Additional District Court, Madurai, confirming the judgment dated

24.10.2019 made in S.T.C.No.700 of 2016 on the file of Judicial Magistrate

Court No.2, (Fast Track Court), Madurai.

2. The offence is under Section 138 of Negotiable Instrument Act.

During pendency of the revision, compromise has been reached between the

parties, by which, the amount has been settled by way of compromise. The

petitioner was directed to pay 5% of agreed amount to the credit of High

Court Legal Service Authority and the petitioner has complied the above

said condition.

3. Since the compromise has been reached between the parties, the

Criminal Revision Case preferred by the accused is allowed. Judgment of

conviction and sentence passed by the learned Judicial Magistrate No.2,

(Fast Track Court), Madurai, in S.T.C.No.700 of 2016 dated 24.10.2019 and

confirmed by the learned IV Additional District Judge, Madurai in

C.A.No.149 of 2019, dated 25.01.2021, is set aside.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.767 of 2021

4. The respondent is permitted withdraw the amount that was

deposited by the revision petitioner before the trial Court by following due

procedure, for which, the Revision Petitioner has no objection.

Consequently, the connected Miscellaneous Petitions are closed.

11.01.2023 NCC : Yes/No Index : Yes / No Internet : Yes / No indu

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.767 of 2021

G.ILANGOVAN,J.

indu

To

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

Crl.R.C.(MD).No.767 of 2021

11.01.2023

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