KEEP IN TOUCH CLOTHING Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 of Cr.P.C., seek to set aside the summoning order dated 14.03.2012, as also the entire proceedings of criminal case no. 1162 of 2013, titled as Yaduvendra Vikram Singh vs Keep in Touch Clothing Pvt. Ltd. and others, under Section 138 of the Negotiable Instruments Act, pending in the court of Judicial Magistrate I, Dehradun.

(2.) AN application, being CRMA no. 584 of 2015, has been filed on behalf of respondent no. 2, alongwith affidavit, stating therein that the parties have settled their dispute amicably; have entered into compromise; respondent no. 2 does not want to prosecute applicant no. 2 and, therefore, respondent no. 2 made a prayer that present application under Section 482 of Cr.P.C. may accordingly be disposed of.

(3.) A prayer has also been made that the complaint filed by respondent no. 2 may be quashed.