Madras High Court
J.Ellaiyan vs A.Salam Sulaiman on 15 October, 2025
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
CRL RC No. 1902 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15-10-2025
CORAM
THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
CRL RC No. 1902 of 2024
1. J.Ellaiyan
Ex-managing Director Of Sri Ravi
Travels (chennai) Pvt. Limited.
2.E.Gayathri
Ex-director Of Sri Ravi Travels
(chennai) Pvt. Limited. All Are Having
Address At 27, Woods Road,
Chennai - 2.
Petitioner(s)
Vs
1. A.Salam Sulaiman
S/o.A.E.M.Sulaiman, No.Ae-11, Old
No.A.E.174, 11th Main Road, Anna
Nagar, Chennai - 600 040.
2.Sri Ravi Travels (chennai) Pvt.
Limited
Represented By Its Liquidator, Official
Liquidator, Corporate Bhavan,
Kamarajar Salai, Chennai - 600 001.
Respondent(s)
1/4
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CRL RC No. 1902 of 2024
PRAYER:- Criminal Revision Case filed under Sec.397 and 401 of Cr.P.C. and
Sec.438 and 442 of B.N.S.S., praying to set aside the Judgment dated
05.08.2024 in Crl.A.No.18 of 2022, on the file of the II Additional Sessions
Judge, City Civil Court, Chennai which confirming the conviction and sentence
ordered in the Judgment dated 30.11.2021 made in C.C.No.1740 of 2009 was
filed on the file of the The Learned FTC-II Metropolitan Magistrate, Egmore at
Allikulam, Chennai-3
For Petitioner(s): Mr. Venkadasalam V.
For Respondent(s): Mr.M.Shahol
ORDER
Today, when the matter taken up for hearing, both the learned counsel for
Petitioners and respondent appeared.
2. Pending proceedings, there was a compromise arrived between the
parties. To that effect, mediation was held between the parties before the Tamil
Nadu Mediation and Conciliation Centre, Chennai and the settlement
agreement was also executed on 01.09.2025. Accordingly, the respondent
agreed to deposit a sum of Rs.1,50,000/- within 90 days and as per the
st
undertaking given by him, he has deposited the same. The 1 respondent is
directed to withdraw the amount of Rs.1,98,000/- lying in the credit of
C.C.No.1740 of 2009 before the trial court. To that effect, the Settlement
Agreement is recorded. Thus, the petitioners 1 and 2 are acquitted from the
proceedings in C.C.No. 1740 of 2009 on the file of on the file of learned FTC-
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II, Metropolitan Magistrate, Egmore, Allikulam, Chennai and entire proceedings
is ordered to be withdrawn.
5. In the result, this Criminal Revision Case is disposed of as the matter
was settled between the parties in terms of a settlement agreement. The
settlement agreement shall be forming part and parcel of this order.
Consequently, connected Criminal Miscellaneous Petition is closed.
15-10-2025
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
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To
1. II Addl. Sessions Judge, City Civil Court, Chennai.
2. FTC-II, Metropolitan Magistrate, Egmore, Allikulam, Chennai
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T.V.THAMILSELVI J.
rpp
CRL RC No. 1902 of
15-10-2025
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