Kerala High Court
Maggy P.Antony Aged 48 Years vs M/S.Dhanalakshmi Bank Ltd on 11 August, 2014
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
MONDAY,THE 11TH DAY OF AUGUST 2014/20TH SRAVANA, 1936
Crl.Rev.Pet.No. 185 of 2012 ()
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AGAINST THE JUDGMENT IN CRL.A 133/2011 of ADDITIONAL SESSIONS COURT
(ADHOC - I), ERNAKULAM
AGAINST THE JUDGMENT IN CC 536/2008 of JUDICIAL FIRST CLASS MAGISTRATE
COURT-II, KOCHI
REVISION PETITIONER(S)/REVISION PETITIONER/APPELLANT/ACCUSED:
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MAGGY P.ANTONY AGED 48 YEARS
W/O. JAMES, HOUSE NO. 18/684-A, KIZHEKKEPPEDIKA HOUSE
PALLURUTHY, KOCHI-6
BY ADV. SRI.T.N.SURESH
RESPONDENT(S)/RESPONDENTS/COMPLAINANT AND STATE :
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1. M/S.DHANALAKSHMI BANK LTD.
ANAVATHIL, MATTANCHERY BRANCH, KOCHI-2
REPRESENTED BY ITS MANAGER, SACHIDANANDA PAI T.G. - 682 002
2. STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM. - 682 031
R1 BY ADV. SRI.P.S.SUNIL
R2 BY PUBLIC PROSECUTOR SMT. REMA R.
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON 11-08-2014,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
sab
P.UBAID, J.
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Crl. R.P No. 185 of 2012
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Dated this the 11th day of August, 2014.
O R D E R
Conviction and sentence under Section 138 of the Negotiable Instruments Act are under challenge in this revision. Pending the proceedings, the parties settled the whole dispute out of court amicably, and compounded the offence. Composition was accepted, and permission for composition was granted under Section 320 (6) Cr.P.C on Crl. M.A 4987 of 2014. Accordingly, the conviction and sentence against the revision petitioner under Section 138 of the Negotiable Instruments Act in C.C No. 536 of 2008 of the Judicial First Class Magistrate Court II, Kochi are hereby set aside, and the revision petitioner is released from prosecution on the benefit of acquittal under Section 320 (8) Cr.P.C. The bail bond executed by revision peitioner will stand discharged.
P.UBAID, JUDGE sab