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Judgment
This Criminal Original Petition has been filed to compound the offence under section 138 of the Negotiable Instruments Act between the petitioner and the respondent.
The petitioner is the accused in the complaint lodged by the respondent for the offence under section 138 of the Negotiable Instruments Act in STC.No.125 of 2017 and after full fledged trial, the trial Court found the accused guilty for the offence under section 138 of the Negotiable Instruments Act and sentenced her to undergo 7 months Simple imprisonment and to pay the cheque amount as compensation. Aggrieved over the said conviction, the petitioner had preferred an appeal in Cr.A.No.184 of 2018 and learned III Additional District Judge, Tiruvallur at Poonamallee had confirmed the judgment of the trial Court by the judgment dated 06.12.2021.
The learned counsel for the petitioner submitted that pending revision, the petitioner had amicably settled the issue with the respondent by paying the entire cheque amount.
When the matter is taken up today, the respondent is present before this Court and she admitted the receipt of the cheque amount and she has no objection to set aside the judgment of the Courts below. The learned counsel for the petitioner submitted that the petitioner is confined in Central Prison, Puzhal. The learned counsel for the petitioner also filed the Joint Compromise Memo, dated14.08.2026 entered between the petitioner and the respondent in this regard.
In view of the above, the judgment passed in Crl.A.No.184 of 2018 dated 06.12.2021 passed by the III Additional District and Sessions Judge, Poonamallee confirming the judgment passed in STC.No.125 of 2016 dated 18.09.2018 by the learned Judicial Magistrate, Fast Track Court, Magisterial Level, Ambattur are set aside and the offence levelled against the petitioner/accused under section 138 of the Negotiable Instruments Act is hereby compounded. The petitioner/accused is directed to be set at liberty forthwith unless his custody is otherwise required in connection with any other case. The terms of the Joint Compromise Memo, dated14.08.2026 entered between the petitioner and the respondent shall form part of this Order.
Note : Issue Order Copy on 02.09.2026