Madras High Court
V.Sathish vs G.Tamilneethi on 29 October, 2025
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
Crl.R.C. No.1083 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.10.2025
CORAM
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
Crl.R.C.No.1083 of 2022
V.Sathish ... Petitioner
Vs.
G.Tamilneethi ... Respondent
PRAYER: Criminal Revision Case filed under Sections 397 r/w 401
Cr.P.C, to set aside the order passed by the learned Principal Sessions
Judge, Dharmapuri, in Criminal Appeal No.7 of 2022 dated 03.06.2022
confirming the order of the learned Judicial Magistrate cum Fast Track
Court (ML) Dharmapuri in C.C.No.13 of 2019, dated 08.02.2022.
For Petitioner : Mr.A.Mukesh,
For Mr.M.Selvam
For Respondent : Mr.N.Sakkarapani
**********
ORDER
The Criminal Revision Petition challenges the conviction of the
petitioner for the offence under Section 138 and 142 of the Negotiable
Instruments Act and sentence imposed on the petitioner to undergo
simple imprisonment for six months and to pay the amount of
Rs.5,15,000/- as compensation, in default, to undergo a further simple
imprisonment for 1 month.
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2.The petitioner/accused was prosecuted by the respondent for
offence under Section 138 and 142 of the Negotiable Instruments Act in
C.C.No.13 of 2019. The trial Court, by the judgment dated 08.02.2022,
convicted the petitioner and sentenced him to undergo simple
imprisonment for six months and to pay the amount of Rs.5,15,000/- as
compensation, in default, to undergo a further simple imprisonment for 1
month. Aggrieved against the same, the petitioner preferred an appeal in
Crl.A.No.7 of 2022 before the learned Principal Sessions Judge,
Dharmapuri. The learned Principal Sessions Judge, by the judgment dated
03.06.2022, dismissed the appeal confirming the conviction and sentence
passed by the trial Court, against which, the present revision.
3.Today, the petitioner/accused and the respondent/complainant
present through Video Conferencing in person and confirm the
compromise arrived at between them. In support of the same, both the
learned counsel for petitioner as well as respondent filed a Petition under
Section 147 of the Negotiable Instruments Act, 1881 in
Crl.M.P.No.20302 of 2025 for compounding the offence along with the
affidavit of petitioner and respondent and a Joint Compromise Memo
dated 22.10.2025 signed by the petitioner and the respondent and by their
respective counsel.
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4. In view of the compromise arrived at between the parties and
considering the petition under Section 147 of the Negotiable Instruments
Act, the offence under Section 138 of the Negotiable Instruments Act in
C.C. No.13 of 2019 is compounded.
5.In view of the same, the Joint Compromise Memo dated
22.10.2025 is taken on file. The Criminal Revision Case is allowed in
terms of the Joint Compromise Memo, dated 22.10.2025. The conviction
and sentence imposed on the petitioner vide judgment dated 08.02.2022
made in C.C.No.13 of 2019 on the file of the learned Judicial Magistrate
cum Fast Track Court (ML) Dharmapuri, confirmed the judgment dated
03.06.2022 made in Crl.A.No.7 of 2022 on the file of the learned
Principal Sessions Judge, Dharmapuri, is set aside and the revision
petitioner is acquitted of the offence under Section 138 of the Negotiable
Instruments Act.
29.10.2025
nvi
Index: Yes/No
Speaking/Non-speaking order
Neutral citation: Yes/No.
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To
1.The Principal Sessions Judge, Dharmapuri,
2.The Judicial Magistrate cum Fast Track Court (ML) Dharmapuri
3.The Public Prosecutor,
Madras High Court.
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M.NIRMAL KUMAR, J.,
nvi
29.10.2025
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