Kerala High Court
P. Bahuleyan vs M/S. Benhur Traders And Investments ... on 28 May, 2014
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
WEDNESDAY, THE 28TH DAY OF MAY 2014/7TH JYAISHTA, 1936
Crl.Rev.Pet.No. 947 of 2006 ( )
--------------------------------
CRL.A.NO. 406/2005 OF VI ADDL.SESSIONS COURT, ERNAKULAM
.........................
CC.NO.1291/1999 OF CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM
-----------------------------------
REVISION PETITIONER/APPELLANT/ACCUSED:
------------------------------------------------------------------------
P. BAHULEYAN, S/O.MADHAVAN, AGED 45 YEARS,
5/2339, PANCHAMI SCHOOL ROAD,
ASOKAPURAM, CALICUT-1.
BY ADVS.SRI.R.SUDHISH
SMT.M.MANJU
RESPONDENT(S)/RESPONDENT/COMPLAINANT & STATE:
------------------------------------------------------------------------------------
1. M/S. BENHUR TRADERS AND INVESTMENTS PVT. LTD.,
MASS BUILDING, ERNAKULAM,
REP. BY ITS AUTHORISED OFFICER K.B.PRAKASH KUMAR,
LEGAL MANAGER.
2. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM.
R1 BY ADV. SMT.P.A.REZIYA
R2 BY SR PUBLIC PROSECUTOR SMT. LILLY LESLIE
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 28-05-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
sts
P.UBAID, J.
---------------------------------------
Crl.R.P No.947 of 2006
---------------------------------------
Dated this the 28th day of May, 2014
O R D E R
Conviction and sentence under Section 138 of the N.I Act are under challenge in this revision. Pending the proceedings, the parties settled the dispute amicably out of court and compounded the offence. The composition filed by them was accepted and permission was granted for composition under Section 320(6) Cr.P.C on Crl.M.A.No.3284/2014. Accordingly, the conviction and sentence against the revision petitioner under Section 138 of N.I Act in C.C.No.1291/1999 of the Chief Judicial Magistrate Court, Ernakulam are 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 the revision petitioners will stand discharged.
Sd/-
P.UBAID
JUDGE
//True Copy//
ab P.A to Judge