AVTAR DASS Vs. BALJINDER KAUR

JUDGEMENT

(1.) CRM-9279-2020 : This application has been filed under Section 482 Cr.P.C. seeking permission to place on record compromise dated 05.03.2020 (Annexure P-1) and affidavit dated 05.03.2020 (Annexure P-2) and seeking exemption from filing certified/typed copies thereof.

(2.) This application has been filed under Section 482 Cr.P.C. for early hearing of the case as the matter has been compromised between the parties.

(3.) As per the prosecution, on 10.11.2016 a complaint was made by Baljinder Kaur-complainant against the petitioner stating that the petitioner-Avtar Dass took a loan of Rs. 5,80,000/- on 03.06.2014, Rs. 7,50,000/- on 18.07.2014 and Rs. 5,50,000/- on 19.08.2014 from the husband of the complainant, through cheques on the above said dates from the account no. 803010001197 of the husband of the complainant, to the account no. 803010008173 of the accused in ING Vysya Bank Ltd. Branch Bhadson, District Patiala.