RAJ REDDY KALLEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The brief facts leading to this appeal are that in the year 2012 Respondent No.2-complainant placed a purchase order for the supply of "Promotec Fiber Laser Cutting Machine" to the company (M/s Farmax) of the appellant. For the said purchase, an advance amount of Rs.1,55,00,000.00 was paid to the company of the appellant.

(3.) In NI Act case, the trial court vide order dtd. 25/5/2015/29/5/2015 convicted the appellant under Sec. 138 of the NI Act and sentenced him to 2 years of rigorous imprisonment along with direction to pay the amount of cheques. In the appeal filed by appellant before the Additional Sessions Judge, both sides made an effort to settle the dispute and consequently the matter was placed before the Lok Adalat, where after negotiations, parties reached a settlement.