RAMONA M CHANDIRAMANI Vs. DISHIT INDUSTRIES LTD

JUDGEMENT

(1.) HEARD the learned advocate for the petitioner i.e. original accused No.3 and the learned advocate for respondent No.3 i.e. original complainant. The learned advocate for the petitioner on instructions states that the petitioner is willing to settle the matter with the complainant i.e. the respondent No.3 as the petitioner is willing to hand over the disputed amount which the complainant is liable to pay. However, the learned advocate for the respondent i.e. original complainant states that the complainant is not willing to settle the dispute and would like to go on with the trial.

(2.) THE petitioner has been prosecuted under Section 138 r.w. 141 of Negotiable Instruments Act. The petitioner had preferred an application for recall of process before the learned Magistrate. The said application came to be rejected by the learned Magistrate. Being aggrieved thereby, the petitioner preferred revision Application No. 186 of 2004 before the learned Sessions Judge. The said revision also came to be dismissed. Hence, through these petitions, the petitioner is seeking to set aside both the orders passed by the learned Magistrate as well as the learned Sessions Judge.