AKHILESH SONTHALIYA Vs. B.D.PRADHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 16/12/2019 passed by the High Court of Chattisgarh at Bilaspur in CRR No.704 of 2019, whereby the High Court rejected the challenge to the cognizance taking order passed by the trial Court dtd. 13/9/2017. For the nature of order that we propose to pass, it is not necessary to dilate on the factual matrix of the case.

(3.) During the course of argument, both sides (private parties) were in agreement that since the transaction in question had taken place between two friends and well- wishers, the entire controversy can be put at rest, if the appellant returns the amount invested by the private respondent with interest at the rate of 12 per cent per annum (Simple Interest). The appellant is willing to do so. In view of the said arrangement agreed upon between the private parties, no fruitful purpose would be served by continuing with the proceedings pending before the Trial Court.