Perumal vs I.Kaliyappan
2025 Latest Caselaw 7243 Mad

Madras High Court

Perumal vs I.Kaliyappan on 18 September, 2025

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                            Crl.R.C.No.1729 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATE : 18.09.2025

                                                               CORAM:

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  Crl.R.C.No.1729 of 2025



                  Perumal                                                                        ... Petitioner

                                                                Versus



                  I.Kaliyappan                                                                ... Respondent




                  PRAYER : Criminal Revision Petition filed under Sections 438 and 442 of

                  BNSS, praying to set aside the order dated 28.02.2025 in Crl.M.P.No.2558 of

                  2024 on the file of the Principal District Judge, Salem.




                                     For Petitioner        :    Mr.A.M.Esakkiappan

                                     For Respondent        :    Mr.I.Kaliyappan (Party-in-Person)



                  1/4



https://www.mhc.tn.gov.in/judis                   ( Uploaded on: 18/09/2025 07:43:42 pm )
                                                                                          Crl.R.C.No.1729 of 2025



                                                            ORDER

This petition is filed by the petitioner challenging the order dated

28.02.2025 made in Crl.M.P.No.2558 of 2024 on the file of the Principal

District Judge, Salem.

2. The learned counsel for the petitioner submitted that the petitioner is

still in Judicial Custody and the issue between the petitioner and the

respondent has been settled and an undertaking affidavit along with

undertaking deed also filed to that effect.

3.The respondent (Party-in-person) appeared before this Court and

accepted that the matter has been settled between them. He also submitted

that he has received the entire amount as per the compromise/undertaking

affidavit. He also inclined to withdraw the case in C.C.No.484 of 2023

against the petitioner.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:43:42 pm )

4. The Undertaking affidavit dated 02.09.2025 is recorded and the

same shall form part of this order. In view of the above, this Criminal

Revision Case is disposed of in terms of undertaking affidavit dated

02.09.2025. The conviction and sentence imposed on the petitioner vide

judgment dated 20.05.2024 made in C.C.No.484 of 2023 by the learned

Judicial Magistrate No.I, Mettur, is set aside and the revision petitioner is

acquitted of the charges under Section 138 of the Negotiable Instruments

Act.

                                                                                               18.09.2025
                  Index : Yes / No
                  Internet     : Yes/No
                  Speaking / Non-speaking order
                  dna

                  Note: Issue order copy on 18.09.2025.








https://www.mhc.tn.gov.in/judis              ( Uploaded on: 18/09/2025 07:43:42 pm )




                                                                                     T.V.THAMILSELVI, J.
                                                                                                   dna

                  To

1.The Principal District Judge, Salem.

2.The Judicial Magistrate, No.1, Mettur, Salem District.

3.The Superintendent, Central Prison, Salem.

18.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/09/2025 07:43:42 pm )