MS.SHALLY M.PETER Vs. BANYAN PROJECTS INDIA

JUDGEMENT

(1.) This petition is filed by the petitioner-complainant under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C. ') for quashing the order dtd. 25/2/2020 passed by the XXXIV Additional Chief Metropolitan Magistrate, Bengaluru, in C.C. No.57252 of 2018.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) The case of the petitioner is that, he filed a case against the respondent-accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. After entering the appearance, the petitioner and the respondent have filed joint memo for compromise for settling the dispute for Rs.33.00 lakh on terms, which is as under: