RAVI KUMAR Vs. GURPIAR SINGH

JUDGEMENT

(1.) The present application has been filed under Section 482 of Code of Criminal Procedure for compounding the case in terms of settlement arrived at between the parties, which is reproduced here as under:-

(2.) During pendency of the present criminal revision, both the parties have entered into an amicable resolution of dispute on 22.03.2018. The willingness of the petitioner was noticed to the effect that he was ready to pay the cheque amount to the respondent/complainant by way of an initial amount of Rs. 2,00,000/- to be followed up by balance amount of Rs. 4,00,000/- in a short period. Notice of motion was issued and thereafter, learned counsel for the respondent appeared in the Court on 05.04.2018. On the basis of compromise deed placed on record, interim bail was granted to the petitioner and the petitioner was directed to deposit compounding fees at the rate of 15% of the disputed cheque amount in terms of direction of the Supreme Court in Damodar S. Prabhu v. Sayed Babalal H, AIR (2010)(SC) 1907.

(3.) On 20.08.2018, following order was passed by this Court:-