M HEMAMALINI Vs. HDFC BANK LIMITED

JUDGEMENT

(1.) THESE Criminal Original Petition are filed to call for the records in CC.Nos.169/2005, 1780/2004, 4224/2005 and 4339/2003 on the file of the IX Metropolitan Magistrate, Saidapet, Chennai-15 and quash the same.) Since the Petitioner and the issue involved in these Criminal Original Petitions are one and the same, they are disposed of by this common order.

(2.) THESE Criminal Original Petitions are filed to quash the complaints in CC.Nos.169/2005, 1780/2004, 4224/2005 and 4339/2003 on the file of the IX Metropolitan Magistrate, Saidapet, Chennai-15.

(3.) BY letter dated 20.5.2005, the Respondent Bank has expressed its willingness to accept the settlement and stated that on payment of Rs.2 lakhs, this amount would be treated as full and final settlement and all legal cases pertaining to this account would be withdrawn. Based on the said agreement, the Petitioner has paid Rs.2 lakhs, which is evident from the receipt issued by the Respondent Bank, dated 21.5.2005. As the entire amount has been paid by way of settlement, the criminal proceedings cannot be allowed to continue against the Petitioner and hence, the impugned complaints are liable to be quashed and accordingly, they are quashed. These Criminal Original Petitions are allowed. Consequently, the connected MPs are closed.