R.S.Thambi vs T.Selvamuthukumar
2023 Latest Caselaw 2174 Mad

                                                                               Crl RC .No.1422 of 2017


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 09.03.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              Crl RC No.1422 of 2017

                     R.S.Thambi                             ... Petitioner / Appellant /
                                                                              Accused

                                                           Vs.

                     T.Selvamuthukumar                      ... Respondent /Respondent/
                                                                       Complainant

                     Prayer : Criminal Revision case is filed under Section 397 and 401
                     of Cr.PC against the judgement passed in C.A.No.100 of 2017 on the
                     file of Additional Sessions Court, Magalir Neethi Mandram (Fast
                     Track Mahila Court), Erode dated 31.07.2017 confirming the
                     conviction and sentence passed by the learned Judicial Magistrate
                     (Fast Track Court No.2), Erode in STC No.79 of 2015 dated
                     03.04.2017.
                                          For Petitioner    : Mr.S.Kaithamalai Kumaran
                                          For Respondent : Mr.J.Ranjith Kumar


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https://www.mhc.tn.gov.in/judis
                                                                             Crl RC .No.1422 of 2017


                                                       ORDER

This Criminal Revision case has been filed against the

judgement and order passed by the Additional Sessions Court,

Magalir Neethi Mandram (Fast Track Mahila Court), Erode, in

Crl.A.No.100 of 2017 dated 31.07.2017, dismissing the appeal and

confirming the judgment and order passed by the learned Judicial

Magistrate, Fast Track Court No.II, Erode in STC No.79 of 2015

dated 03.04.2017, convicting the petitioner for offence under

Section 138 of the Negotiable Instruments Act and sentencing him

to undergo one year simple imprisonment and to pay a fine of

Rs.3,000/- and in default to undergo three months simple

imprisonment.

2. When the matter was taken up for hearing, it was

represented on the side of the petitioner that the entire cheque

https://www.mhc.tn.gov.in/judis Crl RC .No.1422 of 2017

amount has been settled to the respondent. The learned counsel

for the respondent also acknowledged the said fact and submitted

that the matter was settled between the parties.

3. The submission made on either side is recorded and the

settlement between the parties is noted and accordingly, the

offence stands compounded and the judgement and order passed

by both the Courts below shall stand set-aside.

4. This Criminal Revision case is disposed of in the above

terms.

                                                                                   09.03.2023

                     Internet : Yes
                     Index     : Yes

Speaking Order / Non Speaking Order rka

N. ANAND VENKATESH, J.

rka

https://www.mhc.tn.gov.in/judis Crl RC .No.1422 of 2017

To

1. The Additional Sessions Court, Magalir Neethi Mandram (Fast Track Mahila Court), Erode

2. The Judicial Magistrate (Fast Track Court No.2), Erode.

Crl RC No.1422 of 2017

09.03.2023

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