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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL     APPEALS     NO.     986-987      OF     2012   (@ SPECIAL LEAVE PETITIONS(CRL.)NO.2096-2097 OF 2011)

V.I. UTHUPPAN ... APPELLANT

VERSUS

THANKACHAN & ANR. ... RESPONDENTS

O     R     D     E     R   

1. Leave granted.

2. We have heard learned counsel for the parties to the lis.

3. During the pendency of these appeals, the parties have  

entered into a settlement.  Accordingly, they have filed an  

application before this Court on 06.06.2012. In the said  

application, the terms and conditions settled between the parties  

are noted.

4. In view of the settlement that has been arrived at by the  

parties to the lis, we permit the parties to compound the offence  

punishable under Section 138 of the Negotiable Instruments Act ('the  

Act' for short).

5. Accordingly, we set aside the orders passed by the Trial  

Court as confirmed by the High Court. The appeals are allowed.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

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JULY 09, 2012

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ITEM NO.52               COURT NO.8             SECTION IIB

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      Petition(s) for Special Leave to Appeal (Crl) No(s).2096- 2097/2011

(From the judgement and order  dated 27/10/2010 in CRLRP  No.1434/2009,CRLRP No.2323/2009 of The HIGH COURT OF KERALA AT  ERNAKULAM)

V.I.UTHUPPAN                                      Petitioner(s)

                VERSUS

THANKACHAN & ANR                                  Respondent(s) (With appln(s) for exemption from filing O.T.,stay,permission  to file additional documents and office report )

Date: 09/07/2012  These Petitions were called on for hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)  Mr.P.B.Suresh, Adv.  Mr.Vipin Nair, Adv.  Mr.Udayaditya Banerjee, Adv.

                    for M/S. Temple Law Firm,Advs.

For Respondent(s)  Mr. Nishe Rajen Shonker,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

Leave granted.

We have heard learned counsel for the parties to the lis.

Appeals allowed, in terms of the signed order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

(signed order is placed on the file)