SUSHIL KUMAR Vs. LACHHAMI CHAND AND ANOTHER

JUDGEMENT

(1.) By way of present petitions under Section 482 Cr.PC., the petitioner(s) seeks setting aside of the order(s) dated 07.05.2016 passed by learned Additional Sessions Judge, (II), Solan, District Solan, H.P. in revision petitions No. 21ASJ-II/10 of 2016, 22ASJ-II/10 of 2016 and 20ASJ-II/10 of 2016 whereby he dismissed all the revision petitions High Court of H.P.

(2.) Filed by the petitioner(s) and directed the parties to appear before the learned Judicial Magistrate 1st Class, Solan on 13.5.2016, who thereafter was directed to send the file to the Court of Additional Chief Judicial Magistrate, Nalagarh, where the complaints filed by the complainant/respondent against the petitioner(s) under Section 138 of the Negotiable Instruments Act, 1881, (hereinafter referred to as the 'Act') were pending.

(3.) On 18.11.2016, the petitioner(s) made statement before this Court that he is ready to settle the matter with the respondent by paying a total sum of RS. 11,00,000/- (Rupees Eleven Lacs) in all these cases provided that he is granted certain reasonable time. He undertook to pay a sum of RS. 5,00,000/- within 15 days i.e. prior to 5th December, 2016 and further undertook to make the balance payment of Rs.6,00,000/- on or before 31st December, 2016 by remitting the same through RTGs or any other mode to the bank account of the respondent. He also undertook that in the event of non-compliance or default on his part, he would be liable to be prosecuted and punished under the Contempt of Courts Act. On the same date i.e. 18.11.2016 statement of the respondent/complainant was recorded wherein he agreed to the terms of the settlement provided the petitioner(s) pays the aforesaid sum of RS. 11,00,000/- within the stipulated period.