R.Hariharan (39) vs C.A.Yuvaraj (48)
2023 Latest Caselaw 5534 Mad

                                                                      Crl.RC.No.1197 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                Dated: 06.06.2023
                                                     CORAM
                         THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                             Crl.RC.No.1197 of 2019

                R.Hariharan (39),
                S/o.Ramasamy,
                Proprietor of Hariram Textiles,
                4/45-18, Thillai Nagar 2nd Street,
                Agraharam Village,
                Pallipalayam,
                Erode 638 008.                                        ... Petitioner

                                                      Vs.

                C.A.Yuvaraj (48)
                S/o.Arumugam,
                Proprietor of Raja Fabs,
                177, Komarapalayam Main Road,
                Agraharam Post,
                Pallipalayam,
                Erode 638 008.                                        ... Respondent


                Prayer: Petition filed under Section 397 and 401 of Criminal Proceedure Code

                against the judgment dated 24.09.2019 made in C.A.No.262 of 2017 on the file

                of the I Additional District and Sessions Judge, Erode confirming the

                conviction imposed in the judgment dated 11.09.2017 made in S.T.C.No.140 of

                2016 on the file of the Judicial Magistrate Fast Track Court No.I of Erode

                sentencing the Petitioner/Accused to undergo simple imprisonment for six

https://www.mhc.tn.gov.in/judis
                1/4
                                                                          Crl.RC.No.1197 of 2019

                months and imposed compensation of the cheque amount of Rs.4,45,300/- and

                in default of the payment of fine, sentenced the accused to undergo simple

                imprisonment for a period of one month u/s.138 of the Negotiable Instruments

                Act.


                                  For Petitioner          : Mr.J.Ranjith Kumar

                                  For Respondents         : Mr.A.Sundaravadhanan


                                                   ORDER

This Revision Petition has been filed against the judgment dated

24.09.2019 made in C.A.No.262 of 2017 on the file of the I Additional District

and Sessions Judge, Erode confirming the conviction imposed in the judgment

dated 11.09.2017 made in S.T.C.No.140 of 2016 on the file of the Judicial

Magistrate Fast Track Court No.I of Erode

2.Learned counsel for the Petitioner as well as learned counsel for the

Respondent are present. The learned counsel appearing on either side

submitted that the matter has been settled between the parties and entire amount

has been paid by the Petitioner to the Respondent. With regard to the same,

they have produced a settlement receipt dated 02.06.2023, the same is recorded.

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

Crl.RC.No.1197 of 2019

3.In view of the settlement reached between the parties, the offence is

compounded, conviction and sentence passed by the trial Court and confirmed

by the lower Appellate Court is hereby set aside.

4.With the above observation, this Revision Petition is closed.

                                                                                            06.06.2023
                Index            : Yes/No
                Neutral citation : Yes/No

Speaking Order/Non-Speaking Order

sai

To

1.The I Additional District and Sessions Judge, Erode.

2.The Judicial Magistrate Fast Track Court No.I, Erode.

3.The Public Prosecutor, High Court, Chennai.

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

Crl.RC.No.1197 of 2019

RMT.TEEKAA RAMAN.J,

sai

Crl.RC.No.1197 of 2019

Dated: 06.06.2023

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