RAJENDER SINGH Vs. VIDYA DEVI

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for the quashing of the order dtd. 6/9/2017 (AnnexureP-2) passed by the Civil Judge (Jr. Divn.)/Judicial Magistrate Ist Class, Rewari in complaint No.COMA/3077/2013 dtd. 17/12/2013 under Sec. 138 of the Negotiable Instruments Act vide which the petitioner was declared a proclaimed person.

(2.) The learned counsel for the petitioner contends that the petitioner had undertaken to make the entire payment of the cheque amount to the respondent, consequent to which, the impugned order had been stayed vide order dtd. 6/2/2020. Thereafter, the matter had been referred to the Mediation and Conciliation Centre of this Court where a settlement has been arrived at between the parties. As per the compromise, a sum of Rs.1,25,000.00 stands paid to the complainant by way of full and final settlement. It is, thus, his contention that once the entire amount stands paid, no useful purpose would be served by allowing the proceedings pursuant to the order dtd. 6/9/2017 (AnnexureP-2) to continue.

(3.) The learned counsel for the complainant admits the fact that a compromise has been arrived at in terms of which he has received the entire amount. He, therefore, has no objection if the impugned order (Annexure P2) is quashed.