VIMAL KUMAR SAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the order dated 20.04.2010, passed by Sessions Judge Haridwar in Criminal Revision No. 431 of 2009, Vimal Kumar vs. State, and order dated 08.10.2009 and 14.05.2008, passed by Chief Judicial Magistrate, Haridwar, in Misc. Case No. 23 of 2009 Ghanshyam vs. Vimal Kumar.

(3.) Brief facts of the case are that the criminal complaint case no. 404 of 2008 was instituted by complainant Ghanshyam against the petitioner Vimal Kumar relating to offence punishable under section 138 of Negotiable Instruments Act, 1881. Said case was disposed of by the trial court in terms of compromise dated 24.02.2009 between the parties wherein the petitioner had agreed to pay Rs. 2,40,000/- to the complainant within one year i.e. by 24.02.2010.