V.I.UTHUPPAN Vs THANKACHAN
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: Crl.A. No.-000986-000987 / 2012
Diary number: 4514 / 2011
Advocates: Vs
NISHE RAJEN SHONKER
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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)