Ramesh Babu … vs M/S.M.Devarajulu
2024 Latest Caselaw 2147 Mad

Madras High Court

Ramesh Babu … vs M/S.M.Devarajulu on 1 February, 2024

                                                                            CRL.R.C.No.1037 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.02.2024

                                                         CORAM:

                                   THE HONOURABLE Mrs.JUSTICE R.KALAIMATHI

                                              CRL.R.C.No.1037 of 2019

                  Ramesh Babu                              … Petitioner / Accused

                                                           vs.
                  M/s.M.Devarajulu
                  A Partnership Organisation
                  (Now Proprietary Concern),
                  No.3, Jaffar Syrang Street,
                  Chennai-600 001.
                  Represented by its authorised person
                  Ravikumar M.D.
                  S/o.Devarajulu                    … Respondent / Complainant

                  PRAYER: This Criminal Revision Case is filed under Section 397 read with
                  401 Cr.P.C., to set aside the Judgment and Conviction dated 06.08.2019
                  made in C.A.No.387 of 2017 on the file of XVI Additional Sessions Court,
                  Chennai, confirming the judgment and conviction and also payment of
                  compensation of Rs.5,00,000/-, being the double amount of cheque,
                  imposed on the petitioner by judgment dated 08.11.2017 and made in
                  C.C.No.2410 of 2013 on the file of III Metropolitan Magistrate, George
                  Town, Chennai-600 001.
                                   For Petitioner       : Mr.L.Chandrakumar
                                          For Respondent : Mr.G.Mohanakrishnan

                                                       ORDER

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The learned counsels for the petitioner, and respondent are present.

2. Mr.M.D.Ravikumar, S/o.Late M.Devarajulu who is the authorised

person of complainant is also present.

3. The learned counsel for the petitioner Mr.L.Chandrakumar,

submits that the matter has been settled between parties and joint

compromise memo has been filed. As per joint compromise memo, the

revision petitioner/accused has to pay a sum of Rs.3,25,000/- by way of

Demand Draft / Pay Order in favour of the respondent/complainant

towards full and final settlement.

4. In pursuance of the same, Demand Draft in the name of

Mr.M.D.Ravikumar, drawn on Axis Bank for an amount of Rs.3,25,000/- is

issued and the learned counsel for the respondent/complainant

acknowledges the same.

4. As regards Rs.1,25,000/- which is lying in the deposit of trial

Court, the revision petitioner is entitled to receive the same.

5. Recording the above said details, this Criminal Revision Case is

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disposed of.

01.02.2024 Index : Yes/No Internet: Yes/No Speaking Order : Yes/No ssn

To:

1. XVI Additional Sessions Court, Chennai.

2. III Metropolitan Magistrate, George Town, Chennai-600 001.

3. The Public Prosecutor, High Court, Madras.

R.KALAIMATHI, J.,

ssn

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

01.02.2024

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