K.CHANDRAN Vs A. KARUPPASAMY
Bench: TARUN CHATTERJEE,H.L. DATTU, , ,
Case number: Crl.A. No.-000157-000157 / 2009
Diary number: 14942 / 2008
Advocates: V. RAMASUBRAMANIAN Vs
SENTHIL JAGADEESAN
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.157 OF 2009 (Arising out of SLP(Crl.)No.8885 of 2008)
K.CHANDRAN ....APPELLANT(S)
VERSUS
A. KARUPPASAMY ....RESPONDENT(S)
O R D E R
Heard learned counsel for the parties.
Leave granted.
The parties have filed a Compromise Settlement Deed stating therein that they have settled
their dispute and the respondent has received the money in full from the appellant and the money due
is fully settled towards full and final settlement of the cheque payment vide cheque No.993618 dated
07.05.2002. The respondent has further stated in the Compromise Settlement Deed that he will not
proceed or take any action in the same cause of action. The parties have also agreed to compound the
offence. That being so, we feel that in view of the settlement arrived at between the parties, it would
be appropriate to set aside the impugned order and quash the proceedings, if any. We order
accordingly. The appeal is accordingly disposed of in terms of the compromise settlement arrived at
between the parties.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( H.L.DATTU )
NEW DELHI; JANUARY 23, 2009.