PRIYA ADITYA Vs. SHARAD GOEL

JUDGEMENT

(1.) Through this petition under Sec. 482 Cr.P.C., 1973 prayer has been made for quashing impugned Complaint No. 126/30/3/2009/16/4/2009 (Annexure P-1) under Sec. 138 of the Negotiable Instruments Act, 1881 (for short-'the Act'); order dtd. 15/12/2011 (Annexure P-6) dismissing the application of the petitioners under Sec. 320 Cr.P.C., 1973 for compounding the offence on the basis of compromise dtd. 23/4/2010 (Annexure P-2) and order dtd. 9/5/2013 (Annexure P-8) of the Revisional Court, dismissing revision of petitioners against the order dtd. 15/12/2011 (Annexure P-6).

(2.) Briefly, respondent filed a complaint-under Sec. 138 of the Act, against the petitioners. During trial, compromise (Annexure P-2) allegedly took place in between the parties. On the basis whereof, the petitioners, relying upon a judgment of Hon'ble the Supreme Court in Damodar S. Prabhu v. Sayed Babalal H., 2010 (2) RCR (Criminal) 851, moved application dtd. 25/7/2011 (Annexure P-4) for compounding the offence, which after due contest was dismissed by the trial Court vide order Annexure P-6.

(3.) Being dissatisfied, the petitioners preferred revision, but remained un-successful as their revision too was dismissed vide order Annexure P-8.