JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of complaint No. 92 dated 05.12.2005 (P1) titled as Sadhu Ram Sharma v. Jaswinder Singh, order dated 02.09.2008 passed by the trial Court convicting the petitioner to undergo R.I for one year and to pay fine in the sum of Rs. 5,000/- as well as order dated 08.01.2011 passed by the Appellate Court dismissing the appeal filed by the present petitioner against the order of his conviction.

(2.) Brief facts of the case are that respondent No. 2 filed complaint under Section 138 of the Negotiable Instruments Act before the ACJM, Ropar against the petitioner for dishonouring of cheque dated 18.05.2005 for a sum of Rs. 1,00,000/-. However, vide order dated 02.09.2008 passed by the trial Court, the present petitioner was convicted and sentenced to under go R.I. for one year and to pay a fine of Rs. 5000/-. Thereafter, the petitioner preferred appeal against the order of conviction which was dismissed vide order dated 08.01.2011 passed by the Additional Sessions Judge, Ropar.

(3.) Learned counsel for the petitioner states that the matter has now been compromised between the parties.