PUSHPINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) MR . Sharma states that the petitioners wil pay the amount due on the cheque plus interest @ 15% p.a. from the date of issue of the cheques to the date of payment within a period of two weeks from now and on this statement, the petition be disposed off. The counsel for the respondents has no objection to this proposal.

(2.) IN the light of the fact that the parties have compromised, there is no possibility of a conviction in the case that has been initiated against the petitioners. The complaint dated 2nd Feb., 1994 and all subsequent proceedings are accordingly, quashed. This petition stands disposed off as above. Disposed of.