AMRIT LAL Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) The present petition has been brought by Dr. Amrit Lal under the provisions of section 482 Cr.P.C. for quashing the order dated 01.10.2011 passed by learned Additional Sessions Judge, Faridabad, passed in Crl. Revision Petition No. 53 of 2011.

(2.) Dr. Amrit Lal filed a complaint against Satvir Singh Joon for an offence punishable under section 138 of the Negotiable Instruments Act, 1881 (for short "the Act"). When the said complaint was pending for evidence of the defence and compromise for 15.02.2011 the parties reached a settlement regarding the dues. Satvir Singh Joon, accused made a statement that he would give a sum of Rs.1,25,000/- in full and final settlement to the complainant in the aforesaid case. In the face of this statement, Dr. Amrit Lal , the petitioner made a statement to the effect that he had heard the statement of the accused and he was ready and willing to take Rs.1,25,000/- in full and final settlement. With these two statements before the Magistrate, the Magistrate adjourned the case to 16.03.2011 for compromise on joint request.

(3.) On 16.03.2011 the accused brought a demand draft of Rs.1,25,000/- as per the compromise reached on 15.02.2011.