SUMAN BALA Vs. NAROTOM NARESH WALIA

JUDGEMENT

(1.) Cr.MP No. 744/2012.

(2.) THE instant application has been moved to withdraw the appeal filed by the appellant against the acquittal of the respondent in complaint case under Section 138 of the Negotiable Instruments Act, on the ground that the compromise has been effected in some of the connected matters pending between the parties. The application is not resisted as such allowed. The present appeal is permitted to be withdrawn. The application stands disposed of and the appeal is dismissed as withdrawn.