T.A.Selvam @ Selvakumar vs Mugundaramanujam
2023 Latest Caselaw 5794 Mad

                                                                                        Crl.RC.No.469 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 08.06.2023

                                                                CORAM:

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                     Crl.R.C.No.469 of 2020

                  T.A.Selvam @ Selvakumar                ....     Petitioner/Appellant/Accused

                                                                  Vs

                  Mugundaramanujam                       ....     Respondent/Respondent/Complainant

                  Prayer: Criminal Revision Case filed under Sections 397 r/w 401 of Cr.P.C.,
                  to set aside the conviction imposed in the judgement order dated 19.08.2019
                  made in C.A.No.123 of 2018 on the file of the II Additional District and
                  Sessions Judge, Thiruvallur at Poonamallee confirming the conviction imposed
                  in judgment dated 04.07.2018 made in C.C.No.27 of 2018 on the file of the
                  Judicial Magistrate, Fast Track Court (Magisterial Level), Ambattur sentencing
                  the accused to undergo 7 months simple imprisonment and directed to pay
                  compensation of Rs.11,50,000/- compensation u/s.357(3) Cr.P.C. within two
                  months from the date of the judgement and default of the said payment the
                  accused shall undergo further period of one month simple imprisonment for
                  offence u/s.138 of Negotiable Instrument Act by allowing this criminal revision
                  petition.
                                    For Petitioner       :        Mr.R.Thirumoorthy

                                    For Respondent       :        Mr.K.Sankaran
                                                                 ***

https://www.mhc.tn.gov.in/judis ORDER Crl.RC.No.469 of 2020

The learned counsel for the Revision Petitioner inspite of adjourning the

matter on several occasions on the pretext that he will settle the due has not

come forward to file a copy of the compromise credence alleged to have been

entered between the respondent. However, the respondent is not present and

the counsel for the respondent states that the said compromise agreement

entered on 31.03.2021, wherein the accused agreed to pay a sum of

Rs.8,50,000/- in respect of Crl.R.C.No.469 of 2020 by way of Demand Draft.

Therefore, they have no objection regarding the compromise and compound

the offence arising from C.C.No.27 of 2018.

2. Recording the same, this Criminal Revision Case is disposed of as

offence compounded.

08.06.2023

Index: Yes/No Speaking / Non Speaking Order

Lpp

https://www.mhc.tn.gov.in/judis Crl.RC.No.469 of 2020

To

1. The II Additional District and Sessions Judge, Thiruvallur at Poonamallee.

2. The Judicial Magistrate, Fast Track Court (Magisterial Level), Ambattur.

Dr.G.JAYACHANDRAN, J https://www.mhc.tn.gov.in/judis Crl.RC.No.469 of 2020

Lpp

Crl.R.C.No.469 of 2020

08.06.2023

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