R.D.GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE dispute between the parties was with regard to placing of order for cutlery and halloware items and payment against that order. Complainant had paid a sum of Rs. 5 lacs to the petitioner. Since according to the complainant the petitioner failed to execute the order, and F.I.R. was lodged at Jalandhar. Petitioner filed the present petition for quashing of the F.I.R.

(2.) DURING the pendency of the petition, the parties have entered into compromise. As per the compromise, a sum of Rs. 4.50 lacs by way of five post -dated cheques have been given to the complainant. On receipt of these cheques, counsel for the complainant states that he has no objection if the F.I.R. is ordered to be quashed.