Madras High Court
C.Balasubramanian vs Ramesh on 25 September, 2025
Crl.M.P(MD)No.13426 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.09.2025
CORAM
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
CRL.MP(MD)No.13426 of 2025
in
CRL.RC(MD)No.1033 of 2025
C.Balasubramanian,
S/o.Chellappan,
Andipalayam Veerarangiyam Post,
Krishnarayapuram Taluk,
Karur District. ... Petitioner
Vs.
Ramesh,
S/o.Kandasamy,
Andipalayam,
Veerarakkiam Post,
Krishnarayapuram Taluk,
Karur District. ... Respondent
PRAYER: Criminal Miscellaneous Petition is filed under Section 528
of BNSS, 2023, to modify the order dated 17.09.2025 made in Crl.RC.
(MD)No.1033 of 2025.
1/8
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
Crl.M.P(MD)No.13426 of 2025
For Petitioner : Mr.P.Rajagopalan
For Respondent : Mr.V.S.Kumaraguru
*****
ORDER
Heard Mr.P.Rajagopalan, learned counsel for the Petitioner and
Mr.V.S.Kumaraguru, learned counsel for the Respondent.
2. This Criminal Miscellaneous Petition has been filed by the
petitioner to modify the order dated 17.09.2025 made in
Crl.RC.(MD)No.1033 of 2025.
3. Mr.P.Rajagopalan, learned counsel appearing for the petitioner,
submits that this Court, vide order dated 17.09.2025, directed the
petitioner to deposit the balance amount, apart from the amount already
deposited before the trial court, and to produce the deposit receipt before
this Court on the next date fixed. He prays this Court to modify the said
order by directing the petitioner to pay 25% of the cheque amount.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
4. I have heard the learned counsel for the Revision Petitioner and
perused the materials placed on record.
5. For better appreciation, the order dated 17.09.2025 passed by
this Court in the present Criminal Revision Petition is extracted
hereunder:
“The Criminal Revision Petition is filed to call
for the entire records of the judgment dated 06.10.2022
made in STC No.10 of 2021 on the file of District
Munsif Cum Judicial Magistrate, Krishnarayapuram by
partly allowing the judgment dated 24.07.2024 made in
C.A.No.12 of 2023 on the file of Principal District
Court, Karur.
2. Heard Mr.P.Rajagopalan, learned counsel
appearing for the Petitioner and Mr.Kannan, learned
counsel for Mr.V.S.Kumaraguru, learned counsel
appearing for the Respondent.
3. When the matter is taken up for hearing,
Mr.P.Rajagopalan, learned counsel for the Petitioner
submits that as per the direction issued by the District
Munsif cum Judicial Magistrate, Krishnarayapuram,
vide order dated 06.10.2022 in S.T.C.No.10 of 2021,
wherein the Petitioner/accused is directed to pay
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
compensation amount of Rs.10,00,000/- to the
Respondent/complainant, the Petitioner has paid
Rs.1,25,000/-, before the Trial Court and thereafter the
Principal District and Sessions Judge, Karur in
Criminal Appeal No.12 of 2023, dated 24.07.2024,
modified the judgment of the Trial Court and directed
the Petitioner to pay Rs.5,00,000/- as compensation to
the Respondent.
4. The learned counsel further submits that now
the Petitioner is ready to deposit the balance amount
apart from the amount already deposited before the
Trial Court and requests that some time be granted to
deposit the balance amount.
5. Mr.Kannan, learned counsel for
Mr.V.S.Kumaraguru, learned counsel appearing for the
Respondent, stated that he has no objection to the
prayer made by the learned counsel for the Petitioner.
6. Accordingly, this Court grants one week time
to the Petitioner to deposit the balance amount apart
from the amount already deposited before the Trial
Court. The learned counsel is also directed to produce
the deposit receipt before this Court on the next date
fixed.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
7. Put up this case “For Orders” on 25.09.2025
before the appropriate bench.”
6. After perusing the modified application and the order dated
17.09.2025, passed by this Court in the present revision petition, I find
no necessity to modify the order, as it appears to be correct with no errors
found.
7. In the present case, the District Munsif cum Judicial Magistrate,
Krishnarayapuram, vide order dated 06.10.2022, in S.T.C.No.10 of 2021,
directed the petitioner/accused to pay a compensation amount of
Rs. 10,00,000/- to the respondent/complainant. The petitioner had
already paid Rs. 1,25,000/- before the trial court. Subsequently, the
Petitioner filed Criminal Appeal before the Principal District and
Sessions Judge, Karur, in Criminal Appeal No.12 of 2023, and the Lower
Appellate Court vide order dated 24.07.2024, modified the judgment of
the trial court and directed the petitioner to pay Rs.5,00,000/- as
compensation to the respondent. Given that the petitioner has already
paid Rs.1,25,000/-, it is reasonable and justified for the petitioner to
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
deposit the balance amount apart from the amount already deposited
before the Trial Court.
8. Therefore, the order passed by this Court dated 17.09.2025
directing the petitioner to deposit the balance amount, apart from the
amount already deposited, is justified and requires no modification. The
petitioner's prayer to pay only 25% of the cheque amount is not tenable
under these circumstances.
9. In view of the above observations, this Criminal Miscellaneous
Petition stands rejected. File is consigned to record. No order as to
costs.
Index :Yes / No 25.09.2025
Internet :Yes / No
NCC :Yes / No
Nsr
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
To:
1.The District Munsif Cum Judicial Magistrate, Krishnarayapuram.
2. The Principal District and Sessions Judge, Karur.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
SHAMIM AHMED, J.
Nsr
Order made in
Crl.M.P.(MD)No.13426 of 2025
25.09.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 02:27:25 pm )
