SIVASANKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Special leave granted.

(2.) In the instant case, the cheque issued by the appellant had been dishonored. This lead to filing of a complaint under Section 18 of the Negotiable Instruments Act and the appellant was sentenced to undergo simple imprisonment for six months.

(3.) It has now been brought to our notice that a compromise has been arrived at between the parties as a result whereof a sum of Rs. 45,000 has been paid by the appellant in full and final settlement and the same has been received by the Respondent 2, namely K.K. Chandran. In the receipt files in this court, it is stated that the said Chandran has no objection to the dismissal of the complaint or modification of the sentence imposed by the Court.