Supreme Court - Daily Orders
Boopalan vs M Rajendran on 27 June, 2025
ITEM NO.48 COURT NO.13 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).33172/2025
[Arising out of impugned final judgment and order dated 03-06-2025
in CRLRC No.162/2023 passed by the High Court of Judicature at
Madras]
BOOPALAN PETITIONER(S)
VERSUS
M RAJENDRAN RESPONDENT(S)
IA No. 149457/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 149456/2025 - EXEMPTION FROM FILING O.T. IA No. 149455/2025 - EXEMPTION FROM SURRENDERING WITHIN TIME Date : 27-06-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE JOYMALYA BAGCHI [Partial Court Working Days Bench] For Petitioner(s) :
Mr. Suresh, Adv.
Mr. Saravanan, Adv.
Mr. B. Karunakaran, AOR For Respondent(s) :
Upon hearing the counsel the Court made the following O R D E R
1. Learned counsel for the petitioner submits that the petitioner is ready and willing to settle the entire dispute with the complainant and is also ready to return the cheque amount with interest, but requires some time and Signature Not Verified installments to repay the amount. Digitally signed by NAVEEN D Date: 2025.06.27 16:59:27 IST
Reason: 2. In view of the peculiar facts of the case, it is hereby directed that the petitioner shall furnish an 1 undertaking to the effect that he shall repay the entire cheque amount to the respondent within a reasonable time. He shall deposit a sum of Rs.10,00,000/- (Rupees Ten Lakhs only) in the Registry of this Court within the next 30 days. The said undertaking shall be furnished on or before 4th July, 2025.
3. Subject to the furnishing of the said undertaking, the warrant issued against the petitioner shall remain stayed till the next date of listing.
4. Issue notice to the respondent. Rule is made returnable on 11.08.2025.
(D. NAVEEN) (ANJU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR
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