NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO(S). 808-809/2018

(ARISING FROM SLP (CRL) NOS.4687-4688/2018)

M/S BHANGU TRADING COMPANY & ANR.                  APPELLANT(S)

                               VERSUS

SURJIT SINGH (DEAD) THROUGH LRS.   RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted.

2. The appellants are before this Court aggrieved by

the conviction and sentence under Section 138 of the

Negotiable  Instruments  Act,  1881.   Learned  counsel

appearing  for  the  original  complainant,  the

respondent(s) herein, submits that subsequent to the

judgment of the High Court the parties have settled

their  disputes  and  the  cheque  amount  has  been

received.

3. In the peculiar facts and circumstances, we are

of the view that since the parties have settled the

disputes, to do complete justice, the disputes should

be given a quietus, subject to appropriate terms.

4. Accordingly, these appeals are allowed and the

conviction and sentence imposed on the appellant(s)

is set aside.  The appellant(s) are directed to pay

an  amount  of  Rs.10,000/-  (Rupees  Ten  Thousand)  as

costs to the State Legal Services Authority, within a

period of three weeks from today.

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5. Pending  applications,  if  any,  shall  stand

disposed of.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 02, 2018.

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