Supreme Court of India
M/S Bhangu Trading Company vs Surjit Singh Through Lrs. on 2 July, 2018
Equivalent citations: AIRONLINE 2018 SC 351, (2018) 2 NIJ 32, (2018) 8 SCALE 628.1, (2019) 3 CRIMES 76
Author: Kurian Joseph
Bench: Sanjay Kishan Kaul, Kurian Joseph
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) Signature Not Verified is set aside. The appellant(s) are directed to pay Digitally signed by NARENDRA PRASAD Date: 2018.07.05 an amount of Rs.10,000/- (Rupees Ten Thousand) as 14:13:15 IST Reason:
costs to the State Legal Services Authority, within a period of three weeks from today.1
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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