K.H. HOTEL PVT. LTD. Vs. ANITA RANI

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 973 seeking quashing of complaint No. 154 dated 21.8.2010 under Section 138 of the Negotiable Instruments Act, 1881 ('the Act' for short) (Annexure P1) along with all consequential proceedings arising therefrom. Heard.

(2.) DURING the pendency of the petition, parties have amicably settled their dispute. In fact, the dispute between the parties is with regard to the tenancy. Admittedly, petitioners have deposited Rs. 63,00,000/ - before the Rent Controller in terms of the order passed by the said Court.

(3.) KRISHAN Kumar has appeared in person on behalf of the complainant -respondent -Anita Rani. Rs. 1,30,000/ - were paid to Krishan Kumar, husband of respondent -Anita Rani on 24.7.2012. Today Rs. 63,500/ - in cash have been paid by the counsel for the petitioners to Krishan Kumar, husband of respondent -Anita Rani. Krishan Kumar is also attorney holder of the complainant -respondent -Anita Rani.