DEEP SINGH & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.13544/2014(exemption)

(2.) Issue notice. Mr. P.K.Mishra, counsel for the State as well as counsel for the complainant Mr Kishan Lal Malhotra, enter appearance and accept notice.

(3.) Petitioner No.1 is identified by his counsel as well as the complainant. It is stated that the complaint came to be instituted at the instance of complainant alleging that the petitioners had committed the aforesaid offences in the course of certain financial transactions involving the complainant as well as bank officials, which the complainant felt had resulted in a loss to him to the tune of Rs.4,87,850/-. Today it is stated that the complainant as well as accused have entered into a compromise on 6th September, 2012, and have amicably settled the matter on the terms and conditions recorded in a deed of compromise of the same date, which is also annexed with this petition.