KULBHUSHAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has assailed the order dated 09.03.2017 passed by the Additional Sessions Judge, Rupnagar vide which his application filed under Section 391 Cr.P.C., 1973 had been dismissed.

(2.) During the pendency of this petition, the petitioner had submitted that he was ready to settle the dispute and also transfer some land in the name of his minor daughter. The matter was referred for mediation. Mediation had failed. An undertaking had been given there that he would clear the arrears and Rs. 91,000/- was paid to respondent No. 2 in this Court on 04.12.2017 and Rs. 14,000/- have been paid today.

(3.) I have heard both the sides.