Full Judgment Text
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
Signature Not Verified
an amount of Rs.10,000/- (Rupees Ten Thousand) as
Digitally signed by
NARENDRA PRASAD
Date: 2018.07.05
14:13:15 IST
Reason:
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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