Kerala High Court
Chandran vs The District Officer
Author: K. Harilal
Bench: K.Harilal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.HARILAL
WEDNESDAY, THE 19TH DAY OF AUGUST 2015/28TH SRAVANA, 1937
Crl.Rev.Pet.No. 1004 of 2015
-------------------------------------
JUDGMENT DATED 23-01-2010 IN CRL.A 565/2007 OF II ADDITIONAL SESSIONS
COURT, KOLLAM
ST 947/2005 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - II, KOLLAM
..........
REVISION PETITIONER(S)/ACCUSED/ACCUSED:
---------------------------------------------------------------------
CHANDRAN, AGED 57 YEARS,
S/O VELUTHAKUNJU, ANADAPURAM, PANACKAL THURUTHU,
PUTHENTHURA P.O., NEENDAKARA, KOLLAM.
BY ADV. SRI.K.S.MANU (PUNUKKONNOOR)
RESPONDENT(S)/RESPONDENTS/COMPLAINANT:
-----------------------------------------------------------------------
1. THE DISTRICT OFFICER,
MATSYFED, KOLLAM,
REPRESENTED BY ITS AUTHORISED OFFICER, K.C.SIVANAND,
PROJECT OFFICER, MATSYAFED DISTRICT OFFICE, KOLLAM.
2. STATE OF KERALA,
REP. BY THE DIRECTOR GENERAL OF PROSECUTION,
HIGH COURT OF KERALA, ERNAKULAM.
R1 BY ADV. SRI.K.B.UDAYAKUMAR
R2 BY PUBLIC PROSECUTOR SRI.JIBU P. THOMAS
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 19-08-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
msv/
Crl.Rev.Pet.No. 1004 of 2015
-------------------------------------
APPENDIX
PETITIONER(S)' ANNEXURES:
ANNEXURE A1: TRUE COPY OF THE LETTER ISSUED TO COUNSEL DTD.9.12.2014.
ANNEXURE A2: TRUE COPY OF THE PETITION DTD.6.3.2015.
RESPONDENT(S)' ANNEXURES:
NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
K. HARILAL, J.
------------------------------------------------------
Crl.R.P. No.1004 of 2015
------------------------------------------------------
Dated this the 19th day of August, 2015
ORDER
During the pendency of this revision filed against the conviction and sentence of the Revision Petitioner under Section 138 of the Negotiable Instruments Act, the parties have settled the matter and have filed Crl.M.A. No.4518/2015 to the effect that the matter has been compounded. The said petition has been signed by the Revision Petitioner as well as the 1st respondent and their respective counsel. In the light of this, Crl.R.P. is disposed of and the judgments under appeal are set aside and the composition of the offence is recorded.
2. It is needless to mention that this composition shall have the effect of acquittal of the Revision Petitioner of the offence punishable under Section 138 of the N.I. Act within the meaning of Section 320(8) Cr.P.C.
Sd/-
(K. HARILAL, JUDGE) rsr //True Copy// PA to Judgep