ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) The present petitions are filed under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC) seeking setting aside of common order dtd. 21/2/2019 (hereafter 'impugned order'), passed by the learned Trial Court in Complaint Case Nos. 617263/2016 and 617264/2016 respectively. Brief Facts

(2.) The learned Trial Court, by the impugned order, had directed the trial to proceed on merits. The petitioner is essentially aggrieved by the continuation of proceedings under the Negotiable Instruments Act, 1881 ('NI Act'), since, according to the petitioner, the parties had settled their disputes before the Mediation Centre and the petitioner, pursuant to the settlement, had also paid the agreed amount to the Respondent No. 2/ complainant.

(3.) Respondent No. 2 filed the Complaint Case Nos. 617263/2016 and 617264/2016 on 8/5/2015 against the petitioner and certain other accused persons, under Ss. 138/141/142 of NI Act.