A.Neelagandan vs D.Suresh
2023 Latest Caselaw 7254 Mad

                                                                        Crl.RC.No.1487 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                Dated: 28.06.2023
                                                     CORAM
                          THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                              Crl.RC.No.1487 of 2019
                                                       and
                                         Crl.MP.Nos.18837 & 18839 of 2019


                A.Neelagandan, aged about 65 years
                S/o.Late Arumugam
                No.149, Nelson Manickam Road
                Nelson Plaza, Choolai Medu, Chennai 94.                        ... Petitioner

                                                       Vs.

                D.Suresh, aged about 55 years
                S/o.Late T.K.T.Durairajan
                No.9, Anna Street, Gandhi Nagar
                Saligrammam Chennai 600 093.                                   ... Respondent

                Prayer: Petition filed under Section 397 r/w 401 of Criminal Proceedure Code

                against the Judgment and orders passed by Appellate Court, namely the learned

                XVI Additional City Civil and Sessions Judge, Chennai in C.A.No.213/2017

                dated 15.04.2019, convicting the Petitioner under Section 138 of the Negotiable

                Instruments Act and sentenced to undergo Simple Imprisonment of one year

                and to pay a compensation of Rs.25,00,000/- in case of default to undergo

                simple imprisonment for a period of 2 months, while reversing the order of the

                trial Court i/e,. The learned XVII Metropolitan Magistrate, Saidapet, Chennai in

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                                                                          Crl.RC.No.1487 of 2019

                C.C.No.6332/2008 dated 25.11.2010 and pass an order of acquittal.

                                  For Petitioner        : Mr.S.Santhosh Kumar

                                  For Respondent        : Mr.S.Vinoth Kumar


                                                     ORDER

This Revision Petition has been filed against the Judgment passed by

Appellate Court, namely the learned XVI Additional City Civil and Sessions

Judge, Chennai in C.A.No.213/2017 dated 15.04.2019, convicting the Petitioner

under Section 138 of the Negotiable Instruments Act and sentenced to undergo

Simple Imprisonment of one year and to pay a compensation of Rs.25,00,000/-

in case of default to undergo simple imprisonment for a period of 2 months,

while reversing the order of the trial Court i/e,. The learned XVII Metropolitan

Magistrate, Saidapet, Chennai in C.C.No.6332/2008 dated 25.11.2010 and pass

an order of acquittal.

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

Respondent are present before this Court. The learned counsel appearing on

either side submitted that the matter has been settled between the parties. With

regard to the same, they have produced a joint memo of compromise dated

23.08.2019, the same is hereby recorded.

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Crl.RC.No.1487 of 2019

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

compounded, conviction and sentence passed by the learned XVI Additional

City Civil and Sessions Judge, Chennai in C.A.No.213/2017 dated 15.04.2019

is hereby set aside.

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

Consequently, connected Miscellaneous Petitions are closed.

                                                                                     28.06.2023
                Index            : Yes/No
                Neutral citation : Yes/No

Speaking Order/Non-Speaking Order

sai

To

1.The XVI Additional City Civil and Sessions Judge, Chennai.

2.The XVII Metropolitan Magistrate, Saidapet, Chennai.

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

Crl.RC.No.1487 of 2019

RMT.TEEKAA RAMAN.J,

sai

Crl.RC.No.1487 of 2019 and Crl.MP.Nos.18837 & 18839 of 2019

Dated: 28.06.2023

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