Full Judgment Text
2025 INSC 522
NON- REPORTABLE
IN THE SUPREME COURT OF INDIA
EXTRAORDINARY JURISDICTION
SPECIAL LEAVE PETITION (CRL.) No.4017 of 2022
VINOD BOOB .…. PETITIONER
VERSUS
DODBALLAUR SPINNING MILLS PVT. LTD. & ANR.
.…RESPONDENTS
O R D E R
MANMOHAN, J
1. The present Special Leave Petition has been preferred by the
Petitioner-complainant challenging the impugned judgment and final order
nd
dated 22 July, 2021 passed by the High Court of Karnataka at Bengaluru
in Criminal Revision No.1169 of 2012, whereby the High Court has
proceeded to set aside the conviction and sentence of the Respondents-
accused under Section 138 of the Negotiable Instruments Act, 1881 by
setting aside the orders passed by the learned Additional Sessions Court as
well as by the Court of learned Metropolitan Magistrate.
2. After some arguments, learned counsel for the parties pray for the
Signature Not Verified
Digitally signed by
rashmi dhyani pant following consensual order:-
Date: 2025.04.21
18:26:49 IST
Reason:
SLP (C) No.4017 of 2022 Page 1 of 2
i. 20% of the amount deposited by the Respondents with the learned
Additional Sessions Court along with accrued interest, if any, shall
be released to the Petitioner forthwith.
ii. An amount of Rs.9.50 lakhs shall be paid in 6 (six) equated
bimonthly (every two months) installments by demand draft/RTGS
mode by the Respondents to the Petitioner.
iii. The aforesaid payment shall be without prejudice to the rights and
contentions of the parties in the pending arbitration proceedings.
3. This Court is of the view that the aforesaid consensual terms are fair
and reasonable. Accordingly, the Special Leave Petition is disposed of in
the aforesaid terms. It is clarified that the present order shall have no
impact/effect on the arbitration proceedings that are pending between the
parties.
...…...……………….J.
[DIPANKAR DATTA]
……………….J.
[MANMOHAN ]
New Delhi;
April 21, 2025
SLP (C) No.4017 of 2022 Page 2 of 2
NON- REPORTABLE
IN THE SUPREME COURT OF INDIA
EXTRAORDINARY JURISDICTION
SPECIAL LEAVE PETITION (CRL.) No.4017 of 2022
VINOD BOOB .…. PETITIONER
VERSUS
DODBALLAUR SPINNING MILLS PVT. LTD. & ANR.
.…RESPONDENTS
O R D E R
MANMOHAN, J
1. The present Special Leave Petition has been preferred by the
Petitioner-complainant challenging the impugned judgment and final order
nd
dated 22 July, 2021 passed by the High Court of Karnataka at Bengaluru
in Criminal Revision No.1169 of 2012, whereby the High Court has
proceeded to set aside the conviction and sentence of the Respondents-
accused under Section 138 of the Negotiable Instruments Act, 1881 by
setting aside the orders passed by the learned Additional Sessions Court as
well as by the Court of learned Metropolitan Magistrate.
2. After some arguments, learned counsel for the parties pray for the
Signature Not Verified
Digitally signed by
rashmi dhyani pant following consensual order:-
Date: 2025.04.21
18:26:49 IST
Reason:
SLP (C) No.4017 of 2022 Page 1 of 2
i. 20% of the amount deposited by the Respondents with the learned
Additional Sessions Court along with accrued interest, if any, shall
be released to the Petitioner forthwith.
ii. An amount of Rs.9.50 lakhs shall be paid in 6 (six) equated
bimonthly (every two months) installments by demand draft/RTGS
mode by the Respondents to the Petitioner.
iii. The aforesaid payment shall be without prejudice to the rights and
contentions of the parties in the pending arbitration proceedings.
3. This Court is of the view that the aforesaid consensual terms are fair
and reasonable. Accordingly, the Special Leave Petition is disposed of in
the aforesaid terms. It is clarified that the present order shall have no
impact/effect on the arbitration proceedings that are pending between the
parties.
...…...……………….J.
[DIPANKAR DATTA]
……………….J.
[MANMOHAN ]
New Delhi;
April 21, 2025
SLP (C) No.4017 of 2022 Page 2 of 2