[Cites 1, Cited by 0]
Madras High Court
Vanitha vs Mamatha on 9 January, 2026
Crl.R.C.No.80 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.01.2026
CORAM
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
Crl.R.C.No.80 of 2026
and Crl.M.P.No.508 of 2026
Vanitha ... Petitioner
Vs.
1. Mamatha
2. State represented by
Public Prosecutor. ... Respondents
PRAYER: Criminal Revision Case filed under Section 438 and 442 of
BNSS, 2023, to call for the records pertaining to the judgment dated
19.09.2023 in Crl.A.No.340 of 2019 passed by the Learned IV Additional
District and Sessions Judge, Coimbatore by confirming the order of Learned
Judicial Magistrate, Fast Track Court No.I @ Magisterial Level, Coimbatore
in C.C.No.284 of 2014 dated 09.10.2019 and set aside the same by allowing
the above Criminal Revision Petition.
For Petitioner : Mr.Chenthoori Pugazendhi
For R1 : Mr.V.M.Karthik
for V.Jaiharisudhan
For R2 : Mr.R.Vinothraja
Government Advocate (Crl. Side)
Page No.1 of 5
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Crl.R.C.No.80 of 2026
ORDER
This revision challenges the judgment of conviction and sentence
imposed on the petitioner passed by the learned IV Additional District and
Sessions Judge, Coimbatore in Crl.A.No.340 of 2019 dated 19.09.2023
confirming the judgment dated 09.10.2019 passed by the learned Judicial
Magistrate, Fast Track Court No.I @ Magisterial Level, Coimbatore, in
C.C.No.284 of 2014 dated 09.10.2019, convicting the petitioner for the
offence under section 138 of the Negotiable Instruments Act, 1881 and
sentencing her to undergo six month simple imprisonment and pay a
compensation of Rs.6,00,000/- and in default, to suffer two months simple.
2. Today, the matter was listed to dispense with the judgment passed
by the trial Court.
3. The learned counsel for the petitioner submitted that the petitioner
was arrested on 06.01.2026 pursuant to the impugned judgment and that
thereafter, the parties entered into a compromise; hence, the revision may be
disposed of.
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4. Since there was a delay in filing the revision, the delay was
condoned after hearing the complainant's counsel. Further, this Court
directed the Registry to number the revision and list it for hearing after
lunch.
5. When the matter was taken up post lunch, the complainant was
present in person and was identified by her counsel Mr.V.M.Karthik
[Enrolment No.3368/2026]. She has filed an affidavit stating that she
received a total sum of Rs.9,00,000/- (Rupees Nine Lakhs Only) towards
full and final settlement of all her claims. The complainant therefore does
not wish to purse the case.
6. Considering the fact that the parties have arrived at a compromise
and since the offence is compoundable, this Court is inclined to accept the
compromise and set aside the judgment of conviction passed by the trial
Court and confirmed by the appellate Court. Consequently, the judgment of
conviction is set aside and the petitioner is acquitted of the offence under
Section 138 of the NI Act and she is directed to be released forthwith. The
bail bond executed by the petitioner shall stand discharged.
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7. In the result, the Criminal Revision Case stands allowed on the
terms of the compromise. Consequently, connected Criminal Miscellaneous
Petition stands closed.
09.01.2026
Index:Yes/No
Speaking Order/Non-Speaking Order
Neutral Citation: Yes/No
mac
Note: Issue order copy today.
To
1. The IV Additional District and Sessions Judge, Coimbatore
2.The Judicial Magistrate, Fast Track Court No.I at Magisterial Level,
Coimbatore
3. The Public Prosecutor,
Madras High Court, Madras.
4. The Central Prison,
Coimbatore.
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SUNDER MOHAN, J.
mac
09.01.2026
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