Madras High Court
A.Rajasekar vs Sivabalan on 21 March, 2025
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
Crl.R.C.No.868 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.03.2025
CORAM
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
Crl.R.C.No.868 of 2019 and
Crl.M.P.No.5961 of 2025
A.Rajasekar ... Petitioner
Vs.
Sivabalan ... Respondent
PRAYER: Criminal Revision Petition filed under Sections 397 r/w 401 of
Criminal Procedure Code, to set aside the judgment of conviction dated
01.07.2019 made in C.A.No.284 of 2017 (on the file of 1st Additional District
and Sessions Judge Erode) and confirming the judgment and conviction dated
06.10.2017 made in S.T.C.No.281 of 2016 on the file of the Judicial
Magistrate, Fast Track No.1, Erode.
For Petitioner : Mr.M.Vignesh
For Respondent : Mr.M.Guruprasad
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Page No.1 of 9
Crl.R.C.No.868 of 2019
ORDER
The petitioner was convicted by judgment, dated 06.10.2017 in
S.T.C.No.281 of 2016 by the learned Judicial Magistrate, Fast Track No.I,
Erode (Trial Court) for offence under Sections 138 of Negotiable Instruments
Act, 1881 and sentenced to undergo six months Simple Imprisonment and
awarded compensation of Rs.2,50,000/- in default to undergo one month
Simple Imprisonment. Aggrieved over the judgment of the trial Court, an
appeal was preferred by the petitioner before the learned I Additional District
and Sessions Judge, Erode (Lower Appellate Court) in Crl.A.No.284 of 2017.
The Lower Appellate Court, by judgment dated 01.07.2019 dismissed the
appeal, confirming the judgment of the trial Court, against which the present
criminal revision case is filed.
2.This Court by order, dated 24.02.2025 and 10.03.2025 had passed the
following orders:
Order, dated 24.02.2025:
“When the matter is taken up for hearing today, the learned
counsel for the petitioner is present and there is no
representation for the respondent either in person or by any
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counsel.
2.The Hon'ble Apex Court in Criminal Appeal No.435 of
2025 had directed the parties herein to appear before this Court
today. Despite the same, no representation for the respondent.
Added to it, the learned counsel for the petitioner submits that he
is unable to contact the petitioner.
3.In such circumstances, it would be appropriate to direct
the learned Government Advocate (Crl. Side) to ensure the
presence of the parties.
4.Accordingly, the learned Government Advocate (Crl.
Side) is directed to ensure the presence of the petitioner and
respondent before this Court through the jurisdictional Police on
10.03.2025.
5.The learned counsel for the petitioner is directed to
furnish the details of the petitioner and the respondent to the
learned Government Advocate (Crl. Side) without fail.
6.Post the matter on 10.03.2025.”
Order, dated 10.03.2025:
“Pursuant to the order passed by this Court on 24.02.2025,
the learned Government Advocate (Crl. Side) through the
jurisdictional Police ensured the presence of the petitioner,
Mr.A.Rajasekar S/o.Arumugam from Erode.
2.The learned Government Advocate (Crl. Side) submitted
that the Inspector of Police, Erode Taluk Police Station, Erode
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deputed a team to secure the respondent/complainant
Mr.Sivabalan S/o.Bahadur and it was informed that the
respondent/complainant is doing business in the State of Kerala.
3.The petitioner who is present before this Court submitted
that he had already deposited 50% of the cheque amount i.e.
Rs.1,25,000/- before the Trial Court.
4.Mr.M.Guruprasad, learned counsel submits that he was
instructed from his counterpart from Erode to represent the
respondent/complainant and he seeks small accommodation to
verify with the respondent about the offer given by the petitioner
to pay the balance cheque amount of Rs.1,25,000/- along with the
expenses i.e., the petitioner would pay Rs.2,25,000/- on the next
hearing date.
5.Post the matter on 21.03.2025.”
3.In continuation and conjunction to the above orders, this Court is
passing the following orders.
4.Today, the petitioner and the respondent along with their respective
counsel present before this Court. Both the parties agreed for compromise and
the issued resolved. To that effect, the learned counsel for the respondent filed
a compounding petition in Crl.M.P.No.5961 of 2025 in Crl.R.C.No.868 of 2019
to compound the offence.
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5.The learned counsel for the petitioner reiterating the earlier
submissions submitted the respondent agreed to receive a sum of Rs.3,50,000/-
as full and final settlement towards the cheque amount of Rs.2,50,000/-.
Accordingly, an amount of Rs.2,25,000/- (Rupees Two Lakh and Twenty Five
Thousand only) handed over to the respondent by way of cash on 21.03.2025
and the petitioner had earlier deposited a sum of Rs.1,25,000/- (Rupees One
Lakh and Twenty Five Thousand only) on 03.01.2020 in the credit of
S.T.C.No.281 of 2016 on the file of the Trial Court vide receipt No.051067 at
the time of revision. Hence, the respondent agreed to receive the entire cheque
amount with additional one lakh.
6.The learned counsel for the respondent confirms the compromise
entered between the petitioner and the respondent and also confirms the receipt
of part payment of Rs.2,25,000/-. He further seeks appropriate direction of this
Court to withdraw the balance amount of Rs.1,25,000/- deposited by the
petitioner in S.T.C.No.281 of 2016. The learned counsel for the petitioner has
got no objection for the same.
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7.The respondent/complainant has filed a compounding petition in
Crl.M.P.No.5961 of 2025 in Crl.R.C.No.868 of 2019 invoking Section 147 of
the Negotiable Instruments Act, 1881 to compound the offence and the same is
ordered. The scanned reproduction of the receipt No.051067, dated 03.01.2020
is as follows:
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8.In view of the above development and in the interest of both the parties
not to keep these proceedings pending since it will affect their future life, this
Court accepts the compromise entered between them. The Trial Court is
directed to permit the respondent/complainant to withdraw the amount of
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Rs.1,25,000/- deposited by the petitioner on 03.01.2020 vide receipt No.051067
without any notice to the petitioner along with the accrued interest if any.
9.In the result, the case between the petitioner and the respondent is
compounded. Hence, the judgment, dated 06.10.2017 in S.T.C.No.281 of 2018
passed by the learned Judicial Magistrate, Fast Track No.I, Erode and the
judgment, dated 01.07.2019 passed by the learned I Additional District and
Sessions Judge, Erode in Crl.A.No.284 of 2017 are set aside and the revision is,
accordingly, allowed. The petitioner is acquitted from all charges levelled
against him.
21.03.2025
Speaking Order/Non Speaking Order
Index : Yes/No
Neutral Citation: Yes/No
vv2
Note: Issue Order Copy on 27.03.2025.
M.NIRMAL KUMAR, J.
vv2
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To
1.The I Additional District and Sessions Judge,
Erode.
2.The Judicial Magistrate, Fast Track No.I,
Erode.
21.03.2025
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