BISHANDATT SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and Sri Manoj Kumar Dwivedi, learned A.G.A. for the State through Video Conference.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicant to quash the proceedings of Complaint Case No. 297 of 2018 (Rahul Gaur Vs. Bishandatt Sharma), under Sec. 138 of Negotiable Instruments Act, Police Station Bewar, District Mainpuri as well as the summoning order dtd. 6/6/2018.

(3.) At the very out-set learned counsel appearing on behalf of the applicant submits that he does not want to press the principal prayer made in this application. He further submits that the applicant is ready to settle the dispute in light of the judgement of the Apex Court in the case of Damodar S. Prabhu Vs. Syed Babalal H. 2010 (5) SCC 663.