Madras High Court
R.K. Gopalraj @ Gopalraju vs K.C. Madheswaran on 2 September, 2020
Author: P.N.Prakash
Bench: P.N.Prakash
Crl.R.C. No.632 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.09.2020
CORAM:
THE HON'BLE MR.JUSTICE P.N.PRAKASH
Crl.R.C. No.632 of 2020 & Crl.M.P. No.4706 of 2020
R.K. Gopalraj @ Gopalraju Petitioner
vs.
1 K.C. Madheswaran
2 Bharani Processing Mills
represented by its
Managing Partner
R.K. Gopalraj @ Gopalraju
No.31/32 Golden City
Chinna Sengodampalayam
Thindal Post
Erode 638 012 Respondents
Criminal Revision filed under Sections 397 and 401 Cr.P.C. seeking to
set aside the order dated 06.03.2020 passed by the Principal Sessions Judge,
Erode in Crl.M.P. No.2237 of 2019 in Crl.A. No.112 of 2019.
For petitioner Mr. Sharath Chandran
For R1 Mr. J. Ranjith Kumar
ORDER
This case is taken up through video conferencing. 2 For the sake of convenience, the parties are referred to by their http://www.judis.nic.in 1/4 Crl.R.C. No.632 of 2020 names.
3 Gopalraj, and Bharani Processing Mills, represented by Gopalraj, were convicted on 13.03.2019 in S.T.C. No.48 of 2015 initiated by Madheswaran in the Court of Judicial Magistrate (F.T.C. No.1), Erode, under Section 138 of the Negotiable Instruments Act, 1881 and Gopalraj was sentenced to undergo one year simple imprisonment and pay the cheque amount of Rs.6 lakhs as compensation to Madheswaran, in default to undergo two months simple imprisonment. Challenging the said conviction and sentence, Gopalraj and Bharani Processing Mills preferred Crl.Appeal No.112 of 2019 before the Principal Sessions Court, Erode. During the pendency of the said appeal, Gopalraj and Bharani Processing Mills preferred a petition under Section 391 Cr.P.C. in Crl.M.P. No.2237 of 2019 for taking further evidence by the trial Court, which has been dismissed on 06.03.2020, aggrieved by which, Gopalraj alone has preferred the instant criminal revision petition.
4 Heard Mr. Sharath Chandran, learned counsel for Gopalraj and Mr.J. Ranjith Kumar, learned counsel for Madheswaran.
5 Mr. Sharath Chandran fairly conceded that Gopalraj had not made out a good case for examining the witnesses referred to in the petition filed before the appellate Court under Section 391 Cr.P.C. However, it is his http://www.judis.nic.in 2/4 Crl.R.C. No.632 of 2020 further submission that Gopalraj should be permitted to examine himself as a witness in the light of the very recent judgment of the Supreme Court in APS Forex Services Pvt. Ltd. vs. Shakti International Fashion Linkers and Others1.
6 The learned counsel for Madheswaran submitted that in the petition in Crl.M.P. No.2237 of 2019, Gopalraj had not asked for examining himself as a witness in the appellate Court and therefore, this Court cannot grant that relief in the instant criminal revision petition. This Court does find sufficient merit in the submission of the learned counsel for Madheswaran.
7 In view of the aforesaid submission made by Mr. Sharath Chandran, this criminal revision petition is dismissed. However, Gopalraj is at liberty to file a fresh application under Section 391 Cr.P.C. before the appellate Court for examining himself as a witness and the appellate Court shall decide the same on merits. Connected Crl.M.P. stands closed.
02.09.2020 cad 1 http://www.judis.nic.in 2020 SCC OnLine SC 193 3/4 Crl.R.C. No.632 of 2020 P.N.PRAKASH, J.
cad To 1 The Principal Sessions Judge Erode 2 The Judicial Magistrate (Fast Track Court No.1) Erode 3 The Public Prosecutor Madras High Court Chennai – 600 104 Crl.R.C. No.632 of 2020 02.09.2020 http://www.judis.nic.in 4/4