INSPIRATION INC Vs. STATE

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought for quashing of the order dated 29.03.2011 whereby the application of the petitioners for compounding the offence has been dismissed by the ld. trial court.

(2.) IT is further prayed for quashing the said Criminal Complaint bearing No.421/1/2010 and all consequent proceedings and orders passed therein.

(3.) ON 21.05.2002 when the customer of petitioner issued the above mentioned debit note, deducting damages to the tune of USD17749.80 from the amount due to the petitioners, petitioners were constrained to issue a legal notice dated 21.05.2004 to respondent No.2 calling upon him to come to their office and settle the account.