ANIL SAINI Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) BY way of this criminal application, prayer has been made to quash/set aside the proceedings of complaint case No. 823 of 2006 and complaint case No. 824 of 2006, both titled as Seema Singh v. Anil Saini as well as the order dated 16.5.2007, whereby the applicant -Anil Saini was forced to put his appearance in the court through non bailable warrants.

(2.) HAVING heard the learned Counsel of both the parties, it appears that some negotiable instruments act complaint case No. 1051 of 2004, titled as "Anil Saini v. Seema Singh" was pending in the court of Judicial Magistrate, Haridwar, wherein the payment of Rs. 70,000/ - was involved. That complaint case ended in compromise on dated 5.2.2007. The compromise was filed with the signatures of both the parties in the court and one of the terms of that compromise was that Seema Singh will withdraw her two complaint case Nos. 823/2006 and 824/2006 pending in the court of Magistrate against Anil Saini. In these complaint cases aforementioned, non -bailable warrants were issued as a measure of securing the attendance of the applicant.

(3.) THEREAFTER , the Respondent No. 2 filed other complaint cases No. 823/2006 and No. 824/2006, as afore -stated, on dated 15.4.2006.