VIJAYKUMAR JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed challenging the proceedings in C.C.No.2023/2020 pending on the file of II Addl. Civil Judge and JMFC at Sindhanur, for the offences punishable under Ss. 403, 420, 384 and 506 of IPC.

(2.) The allegation against the petitioner-accused is that, by misusing the cheque belonging to the De-facto complainant, filed a private complaint under Sec. 200 of Cr.P.C. for the offence punishable under Sec. 138 of the Negotiable Instruments Act and when the De-facto complainant asked the accused to return the said cheque, he demanded a sum of Rs.5,00,000.00 for withdrawal of the private complaint.

(3.) The parties are present before this Court and have filed an application in I.A.No.1/2023 under Sec. 482 of Cr.P.C. for quashing the proceedings stating that, they have amicably settled the dispute among themselves and the De-facto complainant has no objection for quashing the impugned proceedings.