RAVI PRAKASH Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.4611/2018 (for early hearing) For the reasons stated in the application and with the consent of the parties, the date is advanced. The petition is taken up for hearing today.

(2.) Learned counsel for the petitioner submits that the parties have settled their disputes and the respondent has agreed to take a total sum of Rs.23,00,000/- in full and final settlement of all his claims. A sum of Rs.15,00,000/- has been deposited with this Court. A sum of Rs.4,00,000/- has already been paid to the respondent on 10.03.2018 and the balance sum of Rs.4,00,000/- has been paid to the respondent in Court today in cash, the receipt of which is acknowledged by respondent No. 2/the complainant, who is present in Court and is identified by his counsel.

(3.) Learned counsel for the respondent No.2 submits that the respondent No.2 has settled the disputes with the petitioner and is agreeable to the compounding of the said offence under Section 147 of the Negotiable Instrument Act, 1881.