Supreme Court of India
N. P. Murugesan vs C. Krishnamurthy on 4 July, 2018
Equivalent citations: AIRONLINE 2018 SC 350, (2018) 105 ALLCRIC 352, (2018) 190 ALLINDCAS 173, (2018) 3 CRILR(RAJ) 817, (2018) 72 OCR 583, (2018) 9 SCALE 43.1, 2018 CRILR(SC MAH GUJ) 817, 2018 CRILR(SC&MP) 817
Author: Kurian Joseph
Bench: Sanjay Kishan Kaul, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 818/2018
(ARISING FROM SLP (CRL.) NO(S).4443/2018)
N. P. MURUGESAN APPELLANT(S)
VERSUS
C. KRISHNAMURTHY RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is before this Court aggrieved by the conviction and sentence under Section 138 of the Negotiable Instruments Act, 1881.
3. Today, when the matter came up before this Court, we are informed that the cheque amount has already been paid and it is acknowledged by the respondent.
4. In the peculiar facts and circumstances of this case, we are of the view that for doing complete justice the whole litigation should be given a quietus, subject to appropriate terms.
5. Accordingly, we set aside the conviction and sentence imposed on the appellant and allow the appeal. The appellant is directed to pay Rs.10,000/-
Signature Not Verified (Rupees Ten Thousand only), as costs, to the Digitally signed by NARENDRA PRASAD Date: 2018.07.05Mediation Centre attached to the High Court of Madras 16:55:57 IST Reason: at Chennai, within four weeks.
16. Pending application(s), if any, shall stand disposed of.
.......................J. [KURIAN JOSEPH] .......................J. [SANJAY KISHAN KAUL] NEW DELHI;
JULY 04, 2018.
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