Subodh Kumar Suman Vs.
State of Bihar & ANR [2008] INSC 1853 (3 November 2008)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL NO. 1724 OF 2008 (Arising out of SLP (Crl.) No.
2526 of 2007) SUBODH KUMAR SUMAN .. APPELLANT vs. ORDER Leave granted.
The appeal is
admitted.
On the facts and in
the circumstances of the case, we are of the opinion that the ends of justice
would be met if we issue the following directions:
A sum of rupees one
lakh which has been deposited in the Registry of this Court will be paid to the
respondent No.2 along with accrued interest thereon by a Demand Draft in favour
of respondent No.2.
The appellant herein
will pay an additional amount of Rs. 35,000/- only towards full and final settlement
of all the dues and disputes between the parties to respondent No.2 by a Demand
Draft within a period of three months from today. The appellant will file an
undertaking duly sworn within a period of four weeks from today for the said
purpose. A copy of such undertaking will be given to the learned counsel for
respondent No.2. The amount will be paid to respondent No.2 after the
undertaking is filed by the appellant.
The appellant will
pay road tax for the period 2003-2004 and for the years 2006-2007 and 2007-2008
and onwards for the tractor. Respondent No.2 will pay road tax for the years
2004-2005 and 2005-2006.
-2- (4)Once the
payment is made, respondent No.2 will execute/get executed necessary documents
for transfer of tractor in question in favour of the appellant before
appropriate authorities.
In view of the above
order and compliance with the directions, in our opinion criminal proceedings
between the parties will not survive in the form of FIR No.188 of 2004 in
Police Station Thakur Ganj for offence punishable under Secs.420, 406 and 379
of IPC and P.S.Case No. 200 of 2005 for offence punishable under Sec.420 and
406 IPC in Galgalia Police Station. All these cases will come to an end. The
appellant has filed a Civil Suit against respondent No.2. The appellant will
withdraw the said case.
In view of our order
and the directions, the main matter is disposed of. The orders passed by the
Trial Court as well as by the High Court do not survive and will have no
effect.
The Criminal Appeal
is disposed of accordingly.
................J.
(C.K. THAKKAR)
...................J.
(D.K. JAIN)
New
Delhi,
November
3, 2008.
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