REGENT COMPUTRONICS PVT. LTD.

D.Felix Thyagarajan Appellant

V/S

M.D.Radhakrishnan Respondents

Referred Judgements :-

MOSTT. SIMRIKHIA V. SMT. DOLLEY MUKHERJEE [REFERRED TO]
TANVEER AQUIL V. STATE OF MADHYA PRADESH [REFERRED TO]
DAMODARAN V. STATE [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
MOTI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
STATE OF KERALA VS. M M MANIKANTAN NAIR [REFERRED TO]
K. SUBRAMANIAN VS. R. RAJATHI [REFERRED TO]
M.S.N. NADAF VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
METERS AND INSTRUMENTS PRIVATE LIMITED VS. KANCHAN MEHTA [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed seeking to set aside the judgment of conviction and sentence passed in C.C.No.304 of 2001 and confirmed in Crl.A.No.2 of 2004 and further confirmed in Crl.R.C.No.1946 of 2004 by this Court.

(2.) The petitioner who faced criminal proceedings for an offence under Section 138 of the Negotiable Instruments Act, was convicted and sentenced by the trial Court and the same was confirmed by this Court.

(3.) Subsequently, there has been a compromise between the parties in parallel proceedings in I.P.No.131 of 2006 and a memorandum of compromise was also filed before the Official Assignee, Chennai whereby a sum of Rs.11,50,000/- was settled by the petitioner in favour of the respondent.

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D.FELIX THYAGARAJAN Vs. M.D.RADHAKRISHNAN

Referred Judgements :-

JUDGEMENT

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