PRIYA BHATIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through this petition filed under Sec. 482 Cr.P.C, the petitioner seeks quashing of the order dtd. 6/5/2019 (Annexure P-3) passed by learned Judicial Magistrate 1st Class, Faridabad, vide which the petitioner was declared as a Proclaimed Person in Complaint No.1493 of 2017 dtd. 7/4/2017, under Sec. 138 of the Negotiable Instruments Act, 1881, titled as Rashmi Kaushal Pathak Vs. Priya Bhatia.

(3.) Learned counsel for the petitioner submits that the cheque amount involved in the present complaint is Rs.2,00,000.00; that the petitioner has been summoned by the trial Court on 11/9/2017 pursuant to which she appeared before the said Court and was admitted to bail on 20/2/2018 and that on 1/10/2018, a compromise was effected between the parties but due to loss in business suffered by the husband of the petitioner, payment as per the compromise could not be made.