Delhi High Court
Bt&Fc; Pvt Ltd And Anr vs State & Anr on 12 April, 2018
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
DECIDED ON : 12th APRIL, 2018
+ CRL.REV.P. 278/2018
BT&FC PVT LTD AND ANR ..... Petitioners
Through : Jo Jo Jose, Advocate.
versus
STATE & ANR ..... Respondents
Through : Mr.Tarang Srivastava, APP.
Mr.B.L.Wati, Advocate for R2 along with A.R. Satish
Chandra Pandey.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
S.P.GARG, J. (Oral)
CRL.M.A.No. 6609/2018
1. Since the matter has been settled between the parties, the
file is taken up today for disposal.
2. The application stands disposed of.
3. The date already fixed in the matter i.e. 26.04.2018
stands cancelled.
CRL.REV.P. 278/2018, CRL.M.B. 533/18 & CRL.M.A.No.6610/18
1. Present revision petition has been preferred by the
petitioners to challenge the legality and correctness of a judgment
dated 26.03.2018 of learned Addl. Sessions Judge in Crl.A.
No.50/2017 by which findings of the learned Trial Court convicting
the petitioners including M.V.Muralidhar, Managing Director,
BT&FC Pvt. Ltd. for commission of offences under Section 138
Negotiable Instruments Act were endorsed.
2. Today, Mr.Saitsh Chandra Pandey, Assistant Company
Secretary representing the complainant / respondent No.2 - M/s.
Radico Khaithan Ltd. has appeared along with counsel. He informs
that the matter has been settled / compounded between the parties.
The complainant has no objection to the disposal of the revision
petition as settled / compounded.
3. I have enquired from Mr.Saitsh Chandra Pandey,
Assistant Company Secretary - representative of respondent No.2 /
complainant if the matter has been settled / compounded with the
petitioners with free consent without any fear or pressure. He informs
that the matter has been settled with the petitioners amicably with free
consent and pursuant to the settlement certain payments have been
made. The complainant has no objection to the disposal of the present
revision petition as compounded / settled.
4. This Court is satisfied that the matter has been settled
between the parties amicably. In view of the settlement, the present
revision petition is disposed of as settled / compounded. The
petitioners are acquitted of the charge.
5. As per the directions of the Hon'ble Supreme Court, the
petitioners are liable to pay costs as the matter has been settled at the
revisional stage. Learned counsel for the petitioners has prayed to
take lenient view as petitioner No.2 M.V.Muralidhar is in custody
since 26.03.2018.
6. Considering the facts and circumstances of the case and
the economic condition of the petitioners whereby petitioner No.2
remained in custody since 26.03.2018, lenient view is taken and costs
`3.5 lacs are imposed. This amount shall be deposited by the
petitioners within two weeks before the Trial Court. Registry shall
ensure its compliance.
7. The revision petition stands disposed of.
8. Pending applications also stand disposed of.
9. Copy of the order be sent to the Court concerned.
Intimation be sent to the Superintendent Jail.
(S.P.GARG)
JUDGE
APRIL 12, 2018 / tr
