MADAN LALA Vs. STATE & ANR

JUDGEMENT

(1.) Crl.Rev.P. 738/2017 & Crl.M.B.1723/2017(suspension of sentence)

(2.) Learned counsels for the parties submit that the parties have settled their disputes and petitioner has agreed to pay a total sum of Rs.5 lakhs to the complainant towards full and final settlement of all his claims. The subject cheque was of Rs.4 lakhs.

(3.) Learned counsel for the petitioner informs that a sum of Rs.1 lakh has been deposited with the Trial Court and Rs.4 lakhs has been deposited with the Registry of this Court.