M/S BHANGU TRADING COMPANY Vs SURJIT SINGH THROUGH LRS.
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-000808-000809 / 2018
Diary number: 8293 / 2018
Advocates: VIPIN KUMAR JAI Vs
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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