M/S.L.T.Senthil vs M/S.Kamalraj Process
2025 Latest Caselaw 8927 Mad

Citation : 2025 Latest Caselaw 8927 Mad
Judgement Date : 25 November, 2025

Madras High Court

M/S.L.T.Senthil vs M/S.Kamalraj Process on 25 November, 2025

Author: M.Nirmal Kumar

Bench: M. Nirmal Kumar

                                                                                               CRL A No. 205 of 2014




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25-11-2025

                                                         CORAM

                            THE HONOURABLE MR JUSTICE M. NIRMAL KUMAR

                                              CRL A No. 205 of 2014



                M/s.L.T.Senthil
                Rep by its Proprietor,
                L.T.Senthil,
                S/o.L.Thangamuthu,
                23/3, NGGO Colony, 1st Street,
                Surampatti, Erode-9

                                                                                       Appellant/Complainant

                                                              Vs

                1. M/s.Kamalraj Process
                Rep By its Managing Partner,
                M.Dhanalakshmi,
                W/o.Late Mohanasundaram,
                        rd
                106/6, 3 Floor, Nallithottam,
                Vivekanandhar Salai, Vettukattu Valasu,
                Erode-9

                2.M.Dhanalakshmi
                W/o.Late Mohanasundaram,
                Managing Partner,
                M/s.Kamalraj Process,


                1/8



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 26/11/2025 06:21:32 pm )
                                                                                                    CRL A No. 205 of 2014



                106/6, 3rd Floor, Nallithottam,
                Vivekanandhar Salai, Vettukattu Valasu,
                Erode-9

                3.M.Kaviraj
                S/o.Late Mohanasundaram,
                106/6, 3rd Floor, Nallithottam,
                Vivekanandhar Salai,
                Vettukattu Valasu, Erode-9
                                                                                            Respondents/A1 to A3

                PRAYER: Criminal Appeal filed under Section 378 of Cr.P.C. praying to set
                aside the order of acquittal dated 19.08.2013 made in S.T.C.No.41 of 2012 on
                the file of the learned Judicial Magistrate/Fast Track Court-II, Erode by
                allowing this Criminal Appeal.


                                  For Appellant       :      Mr.M.Ganesh
                                                             for Mr.N.Manokaran

                                  For Respondents :          Mr.M.Vignesh
                                                             Legal Aid Counsel


                                                          JUDGMENT

The appellant as complainant filed a private complaint in S.T.C.No.41 of

2012 for offence under Section 138 of the Negotiable Instruments Act against

the respondents. The trial Court, by the judgment dated 19.08.2013, acquitted

the respondents, against which, the present appeal is filed.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/11/2025 06:21:32 pm )

2. Today, when the matter is taken up for hearing, the learned counsel for

the appellant produced a letter given by the appellant and submitted that the

issue had been resolved between the appellant and the respondents. Hence, the

appellant had given instructions to his counsel to withdraw the above appeal.

The learned counsel has also made an endorsement in the petition to that effect.

The letter dated 17.11.2025 given by the appellant is extracted below: