JANAK RANA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned AGA for the State-respondents.

(2.) The present 482 petition has been filed for quashing of the proceedings of case no.331 of 2009, under Sec. 138 of Negotiable Instruments Act, pending before the Additional Chief Judicial Magistrate, Court No.2,Bulandshahar.

(3.) It is contended by the learned counsel for the applicant that the parties are ready for reconciliation and, therefore, the matter may be referred to the mediation centre of this Court where the parties may mediate and enter into a settlement agreement.