MANSOOR HAIDAR NAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) As expressed on the earlier date, the parties have worked the settlement amongst themselves and filed consent terms, wherein they state that they have amicably resolved the dispute, which is the subject matter of C.R, which invoke Ss. 420, 465, 467, 468, 471 r/w Sec. 34 IPC against the two applicants.

(2.) The Consent Terms signed by the applicant nos.1 and 2 in presence of their respective Advocates are taken on record and marked as 'X' for identification.

(3.) The terms of Consent record that the applicant nos.1 and 2 have amicably settled the dispute with the complainant, and in pursuance thereof, the applicant no.1 has handed over 6(six) post dated cheques, whereas applicant no.2 has handed over 6(six) post dated cheques in favour of the complainant. They have also undertaken that they will ensure that the cheques are honored.