SANJAY SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) IN these petitions under Section 482 Code of Criminal Procedure, the petitioner seeks quashing of criminal proceedings instituted at the instance of respondent/complainant on allegations of dishonour of several cheques aggregating to Rs. 3,23,940/-. During the course of proceedings, the petitioner had deposited the entire amount, namely, Rs.3,23,940/-. The respondent/complainant was permitted to withdraw the said amount by order dated 17th August, 2005. It did so subsequently. In these circumstances, the petitioner claims a quashing order.

(2.) MR . Kapur, learned counsel for the respondent/complainant submitted that the withholding of amounts, which were due in the course of commercial transactions, caused prejudice to the complainant and some measure of compensation/interest ought to be directed. Mr. Manan, learned counsel for the petitioner fairly stated that a sum of Rs. 60,000/- would be paid in full and final settlement of such claims towards interest and compensation/costs for the period in question. A cheque No. 076051 in the name of M/s. Ganpati Enterprises drawn on Centurion Bank of Punjab Ltd. S-4, Green Park, New Delhi for Rs. 60,000/- was handed over to Mr. Kapur, learned counsel for respondent/complainant. In view of the submissions,, learned counsel for the respon- dent/complainant does not oppose the prayer of the petitioner, he is agreeable to the petitions being allowed, as the disputes between the parties stand resolved.

(3.) THE petitions are accordingly disposed off. Order Dasti to parties.