Madras High Court
Rajeswari Theatre vs Venkataraman on 23 June, 2018
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated : 23.06.2018 CORAM THE HONOURABLE MR.JUSTICE M.DHANDAPANI Crl.A.No.247 of 2007 Rajeswari Theatre Represented by its Proprietor A.G.Ramakrishnan S/o.a.s.Govindasamy, 280, Sathiamoorthy Road, Arni, T.V.Malai District. ... Appellant / Complainant - Vs - Venkataraman ... Respondent / Accused Prayer : This Criminal Appeal is filed under Section 378 of Cr.P.C., to call for the records of the Judicial Magistrate, Arni in C.C.No.520 of 2006, set aside the judgment dated 21.12.2006 and convict the respondent. For Appellant : Ms.S.Haroon for M/s.T.S.Gopalan & Co. For Respondent : Mr.T.R.Ravi JUDGMENT
The appellant herein / complainant has filed this appeal under Section 138 of the Negotiable Instruments Act, as against the order of the acquittal of the respondent by the Judicial Magistrate, Arni in C.C.No.520 of 2006 dated 21.12.2006.
2. Mr.T.R.Ravi, the learned counsel for the respondent/accused submitted that on instructions, the respondent has accepted to pay a sum of Rs.50,000/- (Rupees Fifty Thousand Only) by way of Demand Draft to the appellant/complainant directly within a period of six weeks from the date of receipt of a copy of this order.
3. In view of the above settlement in between the parties, this Criminal Appeal is dismissed and the judgment dated 21.12.2006 passed by the learned Judicial Magistrate, Arni in C.C.No.520 of 2006, is confirmed.
23.06.2018 ssn To The Judicial Magistrate, Arni.
M.DHANDAPANI, J., ssn Crl.A.No.247 of 2007 23.06.2018