A.H. JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith and is heard by consent.

(2.) THE applicant is praying for quashing the Summary Criminal Case No. 10862 of 2009.

(3.) THE cheque amount was towards money payable under compromise in Special Civil Suit No. 596 of 2004, as disclosed in compromise and consent decree.