S.Radhika vs S.K.Nallusamy

Heard Mr.A.Arivu Chandran, learned counsel appearing for the Petitioner and M/s.C.Nihil Nandha, learned counsel for the Respondent

and also this Court has taken the assistance of Mr.C.Susikumar, learned Government Advocate (Criminal Side).

This Criminal Revision Petition has been filed by the Petitioner to set aside the judgment and conviction passed in C.C.No.165 of 2018 dated 20.12.2023 on the file of the learned Judicial Magistrate, Fast Track Court @ Magisterial Level, Karur and as confirmed by the District and Sessions Judge, Karur, in C.A.No.35 of 2024 dated 06.11.2025.

The facts of the case in a nutshell, led to filing of this Criminal Revision Petition and necessary for disposal of the same, are as follows:-a) The Petitioner was convicted and sentenced for the offence under Section 138 of the Negotiable Instruments Act, by the Judicial Magistrate, Fast Track Court @ Magisterial Level, Karur in C.C.No.165 of 2018, by the judgment dated 20.12.2023, to undergo simple imprisonment for 1 year and to pay a sum of Rs.2,00,000/- being the cheque amount as compensation to the Respondent within one month, in default of payment of the said amount, to undergo further period of simple imprisonment for one month. Aggrieved by the judgment of the

Trial Court, the Petitioner filed a Criminal Appeal in C.A.No.35 of 2024 before the learned District and Sessions Judge, Karur. b) The learned District and Sessions Judge, Karur confirming the judgment passed by the Judicial Magistrate, Fast Track Court @ Magisterial Level, Karur in C.C.No.165 of 2018, dated 20.12.2023, dismissed the said Appeal vide judgment dated 06.11.2025. Aggrieved by the same, the present Criminal Revision Petition has been filed.

The respondent/defacto complainant appeared in person along with the learned counsel on record for the petitioner and submitted that the matter in dispute between the parties was settled out of Court and a Joint Compromise Memo dated 08.08.2026 to that effect also filed and recorded. Accordingly, the present Criminal Revision Case is disposed of and the impugned judgment of the learned Fast Track Court (Magisterial Level), Karur in C.C.No.165 of 2018 dated 20.12.2023 confirmed by the learned District and Sessions Judge, Karur in C.A.No.35 of 2024 dated 06.11.2025 are hereby set aside to secure the ends of justice. The Revision Petitioner shall be treated as acquitted on account of

compounding of the offence with the complainant/person affected.

In the result,

The Criminal Revision Case is disposed of in terms of Joint Memorandum of Compromise dated 08.08.2026.

The impugned conviction and sentence passed in C.A.No.35 of 2024 dated 06.11.2025 by the learned District and Sessions Judge, Karur, confirming the conviction and sentence made in C.C.No.165 of 2018, dated 20.12.2023 on the file of the learned Judicial Magistrate, Fast Track Court @ Magisterial Level, Karur, are hereby setaside.

The conviction and sentence imposed on the Revision Petitioner by both the courts below stands anulled.

The Revision Petitioner shall be treated as acquitted on account of compounding of the offence with the complainant/respondent. Consequently, connected miscellaneous petition is closed. 12.08.2026 NCC : Yes / No Index : Yes / No Internet : Yes / No pal

To 1.The District and Sessions Judge, Karur. 2.The Judicial Magistrate, Fast Track Court @ Magisterial Level, Karur. 3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

N.Gunasekaran, J. pal Order made in Dated: 12.08.2026