VEERENDRA Vs. RAM TRANSPORT FINANCE COMPANY LIMITED

JUDGEMENT

(1.) Parties have expressed that they have entered into compromise and filed application I.A.3571/15 under Section 320 of Cr.P.C.

(2.) Parties were directed to present themselves before the Principal Registrar of this Court for verification of the factum of compromise. By note dated 8.7.2015, Principal Registrar has stated that he has verified the compromise. He is satisfied that parties have arrived at compromise voluntarily without any threat, inducement or coercion.

(3.) Petitioner also submitted that pursuant to the judgment dated 13.07.2011, Rs.5,80,000/- has been deposited by the petitioner/accused with the complainant/Company and now nothing remains to be paid.