A.Panju vs M.Mahendran
2023 Latest Caselaw 11839 Mad

                                                                             Crl.R.C(MD) No.462 of 2019


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED :04.09.2023

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE P.DHANABAL

                                             Crl.R.C(MD) No.462 of 2019
                                                        and
                                            Crl.M.P(MD) No.6361 of 2019

                     A.Panju                                                  ... Petitioner


                                                         -Vs-


                     M.Mahendran                                              ... Respondent



                     PRAYER:- Criminal Revision Petition is filed under section 397 and
                     401 of Cr.P.C to call for the records relating to the Judgment dated
                     13.03.2019 made in C.A.No.11 of 2018 on the file of the learned VI
                     Additional District and Sessions Judge, Madurai, confirming the
                     Judgment dated 16.12.2017 made in STC.No.764 of 2012 on the file of
                     the learned Judicial Magistrate No.II, Fast Track Court( Magistrate
                     Level), Madurai and set aside the same.


                                  For Petitioner      : Mr.C.Mayilvahanarajendran

                                  For Respondent      : Mr.A.Haja Mohideen




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https://www.mhc.tn.gov.in/judis
                                                                                  Crl.R.C(MD) No.462 of 2019


                                                              ORDER

This Criminal Revision has been filed to set aside the order

passed in C.A.No.11 of 2018 on the file of the learned VI Additional

District and Sessions Judge, Madurai dated 13.03.2019 as confirmed

in S.T.C. No. 764 of 2012 on the file of the learned Judicial Magistrate

No.II, Fast Track Court( Magistrate Level), Madurai dated 16.12.2017

and allow the criminal revision case

2. When the matter is taken up for hearing today both the

petitioner and the respondent appeared before this Court along with

their respective counsels and filed a joint compromise memo. As per

the joint compromise memo the matter has been settled between the

parties and the petitioner had paid the cheque amount of

Rs. 3,00,000/- to the respondent.

3. In view of the compromise arrived at between the parties

this Criminal Revision is allowed and the judgement and conviction

passed by the trial Court in S.T.C. No. 764 of 2012 on the file of the

learned Judicial Magistrate No.II, Fast Track Court( Magistrate

Level), Madurai dated 16.12.2017 as confirmed by the learned VI

Additional District and Sessions Judge, Madurai dated 13.03.2019 in

https://www.mhc.tn.gov.in/judis Crl.R.C(MD) No.462 of 2019

C.A. No.11 of 2018 are set aside and the petitioner is acquitted from

the charge under Section 138 of the Negotiable Instrument Act. The

bail bond if any executed by the petitioner shall stand cancelled and

fine amount, if any, paid by him is ordered to be refunded forthwith.

The joint compromise memo shall form part of the order.

Consequently connected miscellaneous petition is closed.

                                                                        04.09.2023
                     Index             : Yes/No
                     Internet          : Yes/No
                     aav


                     To

1. The VI Additional District and Sessions Court, Madurai

2. The Judicial Magistrate No.II, Fast Track Court( Magistrate Level), Madurai

https://www.mhc.tn.gov.in/judis Crl.R.C(MD) No.462 of 2019

P.DHANABAL, J.

aav

Crl.R.C(MD) No.462 of 2019

04.09.2023

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