V.T.R. Fuel Station vs Saravanan
2026 Latest Caselaw 1446 Mad

Madras High Court

V.T.R. Fuel Station vs Saravanan on 18 March, 2026

Author: R.Vijayakumar

Bench: R.Vijayakumar

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 18.03.2026

                                                        CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                          Crl.OP.(MD)No.5601 of 2026


                V.T.R. Fuel Station,
                Rep by its Proprietor,
                Vikkramathithan,
                S/o. Kalamegam,
                IOC Dealers, VC Mottur,
                Valajapet,
                Ranipet - 632 513.                                            ...Petitioner


                                                            Vs

                Saravanan                                                  ...Respondent

                PRAYER: Criminal Original Petition is filed under Section 528 of BNSS Act,
                to direct the learned Principal District and Sessions Judge, Karur, accept the
                memo filed by the petitioner dated 08.08.2025 and dispose the C.A.No.140 of
                2025 on the basis of the memo filed by the petitioner and pass any other suitable
                order.


                                    For Petitioner                   : M/s.S.Balaji

                                                           *****




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                                                       ORDER


                          The present petition has been filed by the appellant/accused in C.ANo.

                140 of 2025, on the file of the Principal District and Sessions Court, Karur,

                seeking a direction to the concerned Court to accept the memo filed by the

                petitioner on 08.08.2025.



                          2. The petitioner herein has suffered an order of conviction before the

                trial Court, namely, the learned Judicial Magistrate No.II, Karur, in S.T.C.No.

                3416 of 2023, under Section 138 of Negotiable Instruments Act. Challenging

                the same, the petitioner has preferred an Appeal in C.A.No.140 of 2025, which

                is pending before the Principal District and Sessions Court, Karur. When the

                appeal is pending, the petitioner has filed a memo on 08.08.2025 to the effect

                that he is ready to settle the case as per the law amicably in the light of the

                judgment of the Hon'ble Supreme Court. However, so far the memo has not

                been taken into consideration by the Appellate Court and hence, the present

                petition.




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                          3. Considering the fact that the petitioner is ready to settle the amount as

                per the guidelines issued by the Hon'ble Supreme Court in 2025 INSC 1158 in

                Crl.A.No.1755 of 2010, Sanjabij Tari Vs. Kishore S.Borcar and another,

                especially in paragraph No.37, there shall be a direction to the Principal District

                and Sessions Judge, Karur, to accept the said memo dated 08.08.2025 and

                proceed to dispose of the same in the light of the judgment cited supra.



                          4. With the above said observations, this Criminal Original Petition

                stands disposed of.

                                                                                         18.03.2026
                NCC : Yes/No
                Index : Yes/No
                Internet: Yes/No
                RJR

                Note: Issue order copy on 23.03.2026



                To

                The learned Principal District and Sessions Judge,
                Karur.




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                                                                            R.VIJAYAKUMAR, J.

RJR

18.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/03/2026 04:28:34 pm )