PRAJIT DAS Vs. TAPAS LAHIRI

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner submits as follows. A compromise and settlement has been arrived at between the private parties in connection with the dishonour of the instant cheque. A joint compromise application has been filed in this regard praying for quashing of the proceeding on the ground of compromise and compounding. A part of the sum was deposited before the learned trial court and the rest of the sum is being paid by way of bank draft in court.

(2.) Learned counsel appearing on behalf of the complainant-opposite party submits that a compromise and settlement has indeed been arrived at between the private parties. The complainant may be permitted to withdraw the sum deposited before the learned trial court and payment of the rest of the amount by way of a bank draft in Court is acknowledged on behalf of the complainant.

(3.) I have heard the submissions of the parties and have perused the revision petition and the connected applications.