LAWS(P&H)-2023-4-1

ANIL KUMAR Vs. OMPATI

Decided On April 11, 2023
ANIL KUMAR Appellant
V/S
Ompati Respondents

JUDGEMENT

(1.) The petitioner, who stands convicted for the commission of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881, (NIA) has come up before this Court under Sec. 401, Code of Criminal Procedure, (CrPC).

(2.) Vide order dtd. 17/1/2018, at the request of the parties, the matter was referred to the Mediation and Conciliation Centre of this Court and parties were directed to appear before it.

(3.) As per report of the Mediation and Conciliation Centre dtd. 23/3/2018, the parties settled their dispute and a settlement agreement was signed between the parties, whereby a total sum of Rs.2,70,000.00 was paid to respondent no.1-complainant.