Ramesh vs Subramaniyan
2026 Latest Caselaw 1057 Mad

Citation : 2026 Latest Caselaw 1057 Mad
Judgement Date : 10 March, 2026

[Cites 1, Cited by 0]

Madras High Court

Ramesh vs Subramaniyan on 10 March, 2026

                                                                                           CRL RC No. 616 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 10-03-2026
                                                             CORAM
                                   THE HON'BLE MR.JUSTICE C.KUMARAPPAN
                                                 CRL RC No. 616 of 2026
                                                in Crl.M.P.No.4706 of 2026
                Ramesh
                                                                                                  ..Petitioner
                                                                  Vs
                Subramaniyan
                                                                                                ..Respondent

                Prayer: This Criminal Revision petition is filed under Section 438 r/w. 442 of
                Bharatiya Nagarik Suraksha Sanhita, 2023, to set aside the judgment dated
                12.03.2025 in Crl.A.No.89 of 2024, on the file of the learned Principal District
                and Sessions Judge, Kallakurichi, confirming the conviction and sentence in the
                judgment dated 18.12.2023 made in C.C.No.68 of 2021, on the file of Judicial
                Magistrate (FTC), Kallakurichi.
                              For Petitioner:                Mr.W.Camyles Gandhi

                              For Respondent:                Mr.S.J.Raja Janakiraman


                                                             ORDER

The petitioner has preferred the above revision challenging the judgment

passed by the learned Principal District and Sessions Judge, Kallakurichi in

Crl.A.No.89 of 2024 dated 12.03.2025, confirming the judgment of the learned

Magistrate convicting the petitioner for the offence under Section 138 of the

Negotiable Instruments Act and sentenced him to undergo six months rigorous

imprisonment and to pay cheque amount of Rs.6,25,000/- in default, to undergo

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further Simple Imprisonment for three months.

2. No name is printed in the cause list in respect of the respondent.

However, the learned counsel Mr.S.J.Raja Janakiraman is present and submitted

that he had already appeared for the respondent at the time of condonation of

delay.

3. The respondent/complainant appeared through virtual mode and also

filed an affidavit stating that he has entered into a compromise with the

appellant/accused. In the said affidavit, the respondent has stated that the

dispute between the parties has been amicably settled and therefore prayed that

the judgment dated 12.03.2025 in Crl.A.No.89 of 2024, on the file of the

learned Principal District and Sessions Judge, Kallakurichi, confirming the

judgment of conviction and sentence dated 18.12.2023 passed by the learned

Judicial Magistrate (FTC), Kallakurichi, in C.C.No.68 of 2021 may be set aside.

For ready reference, the scanned image of the affidavit is depicted hereunder:-

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4. In view of the Compromise reached between the parties, and

considering the nature of the offence, this Court permits the parties to

compound the offence. Accordingly, the petitioner is acquitted and the

judgment of the learned Principal District and Sessions Judge, Kallakurichi in

Crl.A.No.89 of 2024 dated 12.03.2025, confirming the judgment of conviction

and sentence dated 18.12.2023 passed by the learned Judicial Magistrate (FTC),

Kallakurichi, in C.C.No.68 of 2021, are hereby set aside. As a consequence the

conviction and sentence passed against the petitioner in C.C.No.68 of 2021 and

confirmed in Crl.A.No.89 of 2024 are hereby set aside. Accordingly, the

Criminal Revision Case is allowed in terms of the above compromise. The

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petitioner/Ramesh is directed to be released forthwith unless his presence is