Supreme Court - Daily Orders
Swadesh Debbarma vs Kamala Bangcher on 12 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.77-78/2018
(@ Special Leave Petition(Crl) Nos. 9996-9997/2016)
SWADESH DEBBARMA APPELLANT(S)
VERSUS
KAMALA BANGCHER & ANR. RESPONDENT(S)
O R D E R
Leave granted.
Pursuant to a Memorandum of Settlement dated 11.10.2016, the Cheque bouncing case has been settled between the parties.
In this view of the matter, we take on record the Memorandum of Settlement dated 11.10.2016 and set aside the impugned judgment which will result in Criminal proceedings coming to an end.
The appeals are allowed in the aforesaid terms.
….....................J. (ROHINTON FALI NARIMAN) ….....................J. (NAVIN SINHA) NEW DELHI JANUARY 12, 2018 Signature Not Verified Digitally signed by SONALI SAUND Date: 2018.01.25 13:26:56 IST Reason: ITEM NO.34 COURT NO.12 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Crl.M.P Nos. 21415-21416/2016,4025-4026/2017, in Petition(s) for Special Leave to Appeal (Crl.) No(s). 9996-9997/2016 (Arising out of impugned final judgment and order dated 16-11-2016 in CRLP No. 44/2016 08-09-2016 in CRLP No. 67/2014 passed by the High Court Of Tripura At Agarthala) SWADESH DEBBARMA Petitioner(s) VERSUS KAMALA BANGCHER & ANR. Respondent(s) (Applications for suspension of sentence and directions) Date : 12-01-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Kundan Kumar Mishra, AOR Mr. Ajay Kumar, Adv.
Mr. Ashutosh Mishra, Adv.
For Respondent(s) Mr. Ashok Bannidinni, Adv.
Mr. K. V. Muthu Kumar, AOR Mr. Gopal Singh, AOR Mr. Rituraj Biswas, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are allowed in terms of the Signed Order.
(SONALI SAUND) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)