PARIKSHIT WADHWA AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) for quashing of criminal complaint No.13/3/08 dated 30.5.2007 (Annexure P-5) under Section 138 of the Negotiable Instruments Act, 1881 (for short- " the Act") as well as summoning order dated 10.6.2008 (Annexure P-6) and all the subsequent proceedings arising therefrom.

(2.) After hearing learned counsel for the parties, I am of the opinion that the present petition deserves to be allowed.

(3.) A complaint (Annexure P-1) was filed by Ms/ Khan Chand Hans Raj (Lohewala), Jalandhar through Surinder (petitioner No.3) under Section 138 of the Act with regard to dishonour of cheque bearing No.046187 dated 17.11.2002 for a sum of Rs. 10,664/- in favour of the complainant. During the pendency of the complaint, a compromise was effected between the parties and the complaint under Section 138 of the Act was withdrawn.