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Supreme Court - Daily Orders

Satish Kumar vs State (Govt Of Nct Of Delhi) Home ... on 26 September, 2022

Bench: S. Abdul Nazeer, V. Ramasubramanian

     ITEM NO.29                                COURT NO.4                 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

     Miscellaneous Application No.                   2078/2021 in SLP(Crl) No. 1724/2017


     SATISH KUMAR                                                          Petitioner(s)

                                                      VERSUS

     STATE (GOVT OF NCT OF DELHI) HOME DEPARTMENT
     COMMISSIONER OF POLICE & ANR.                                         Respondent(s)

     (IA No. 161237/2021 - APPLICATION FOR PERMISSION)

     Date : 26-09-2022 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                  Dr.   L.S.Chaudhary,Adv.
                                        Mr.   Ajay Chaudhary,Adv.
                                        Mr.   D.S.Chaudhary,Adv.
                                        Mr.   Viresh Chaudhary,Adv.
                                        Mr.   Parambir Singh,Adv.
                                        Mr.   Vishesh Kumar,Adv.
                                        Mr.   Dinesh Kumar,Adv.
                                        Ms.   Manju Jetley, AOR

     For Respondent(s)                  Ms.   Aishwarya Bhati,ASG
                                        Ms.   Kiran Suri,Sr.Adv.
                                        Mr.   Mehul Gupta,Adv.
                                        Mr.   Shantnu Sharma,Adv.
                                        Mr.   Manish,Adv.
                                        Mr.   Rustam Singh Chauhan,Adv.
                                        Mr.   Gurmeet Singh Makker, AOR

                                        Mr. Rajnish Kumar Jha 1, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The main special leave petition arose out of the conviction of the petitioner therein for an offence punishable under Section 138 of the Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.29 Negotiable Instruments Act, 1881. Finding no ground to interfere in 17:31:37 IST Reason:

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the matter, this Court dismissed the special leave petition by Order dated 07.02.2020.
Now the petitioner in the special leave petition and the original complainant who was the second respondent therein, have come up with the above joint application seeking an Order permitting the parties to compound the offence. It is stated in the said application that the petitioner in the special leave petition shall pay a sum of Rs.1,40,000/­ towards full and final settlement of the entire claim of the second respondent and that upon such payment, the offence may be compounded.
The learned counsel for the petitioner as well as the learned counsel for the second respondent confirm the terms of the settlement agreement entered into on 06.03.2020. The copy of the same is also annexed to the application.
In view of the same, the application is allowed, as prayed for. Miscellaneous Application stands disposed of. 
     (ANITA MALHOTRA)                             (KAMLESH RAWAT)
        AR-CUM-PS                                   COURT MASTER




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